High Courts09 Dec 2025Partly Allowed
Jalandhar Dharmaji Gaikwad & Anr. Vs M/s Rajlaxmi Steel Traders
Bombay High Court · (2025) 12 BOM CK 2840
COURT ARCHIVE
Bombay High Court judgments
76,795 judgments · page 126 of 3,840
High Courts09 Dec 2025Partly Allowed
Nitin @ Nilesh Khekade & Anr. Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2838
Indian Penal Code-Section 34, 201, 302, 304, 304(ii), 304 Part-II, 363, 364
High Courts09 Dec 2025
Vidarbha Irrigation Development Corporation Vs Sau. Pushpabai w/o Prakashchandraji Raka & Ors.
Bombay High Court · (2025) 12 BOM CK 2837
High Courts09 Dec 2025
The National Insurance Company Limited Vs Smt. Savita Pramod Karde & Ors.
Bombay High Court · (2025) 12 BOM CK 2836
High Courts09 Dec 2025Allowed
Rajkumar Malve Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3380
Criminal Procedure Code-Section 482Indian Penal Code-Section 34, 405, 406, 409, 415, 420
High Courts09 Dec 2025Dismissed
M/s Santaji Krushi Kendra through its proprietor Ravindra S/o Rambhauji Take Vs Ramkrushna S/o Laxmanraoji Nasare
Bombay High Court · (2025) 12 BOM CK 3381
Negotiable Instruments Act-Section 138, 139Code of Criminal Procedure-Section 313
High Courts09 Dec 2025
Sau. Poonam Chetan Chavhan Vs Chetan Rameshrao Chavhan
Bombay High Court · (2025) 12 BOM CK 3588
Code of Civil Procedure-Section 24Protection of Women From Domestic Violence Act
High Courts09 Dec 2025Allowed
Poonam Vasant Zade Vs The Scheduled Tribe Certificate Scrutiny Committee, Chandrapur & Ors.
Bombay High Court · (2025) 12 BOM CK 3146
The Constitution (Scheduled Tribe) Order, 1950
High Courts09 Dec 2025
Sau. Poonam Chetan Chavhan Vs Chetan Rameshrao Chavhan
Bombay High Court · (2025) 12 BOM CK 3145
Protection of Women From Domestic Violence ActCode of Civil Procedure-Section 24
High Courts09 Dec 2025Disposed Of
Ashok & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3144
IPC-Section 302 read with 34, 201 read with 34Indian Evidence Act-Section 27
High Courts09 Dec 2025
Ashok Trimbak Bhalerao Vs Bhaskar Narayan Bhalerao & Ors.
Bombay High Court · (2025) 12 BOM CK 3142
Code of Civil Procedure (C.P.C.)-Order I Rule 10, 22 Rule 5Arbitration Act, 1940-Section 20Indian Succession Act-Section 63
High Courts09 Dec 2025Dismissed
Jaitun Bee Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3138
Code of Criminal Procedure, 1973-Section 378(4)Indian Penal Code-Section 302, 34
High Courts09 Dec 2025Allowed
Umeshkumar Badalsingh Dhumale & Anr. Vs Sabhashsingh Bapusingh Dhumale & Ors.
Bombay High Court · (2025) 12 BOM CK 2969
Code of Civil Procedure-Order VI Rule 17
High Courts09 Dec 2025Allowed
Sau. Priya w/o Suraj Chaudhari Vs Suraj s/o Ashok Chaudhari
Bombay High Court · (2025) 12 BOM CK 2964
Protection of Women from Domestic Violence ActCode of Civil Procedure-Section 24
High Courts09 Dec 2025Allowed
Sachin Kisan Khandekar & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2574
Maharashtra Civil Services (Declaration of Small Family) Rules, 2005Right to Information Act, 2005
High Courts09 Dec 2025
Ravsaheb Irasha Koli Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2573
High Courts09 Dec 2025
Balu Hariba Pradhan & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2568
Constitution of India-Article 226
High Courts09 Dec 2025Allowed
Mrs. Bhagyashree Prashant Agarkhed (Ms. Bhagyashree Gurunath Patne) Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2559
High Courts09 Dec 2025Allowed
Lokranjan Breweries Private Limited & Anr Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1669
Constitution Of India, 1950- Article 14
High Courts09 Dec 2025Allowed
Bhagyashree Prashant Agarkhed Vs State of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1690