High Courts08 Dec 2025
Ranjana Mitkari & Ors. Vs Satish Thorat & Anr.
Bombay High Court · (2025) 12 BOM CK 3609
Motor Vehicles Act-Section 166
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 130 of 3,842
High Courts08 Dec 2025Disposed Of
Sau. Indubai Shamrao Ghormade & Ors. Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3143
High Courts08 Dec 2025Disposed Of
Sau. Indubai Shamrao Ghormade & Ors. Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3141
High Courts08 Dec 2025Disposed Of
Ramesh Ramchandra Halami Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3140
High Courts08 Dec 2025Dismissed
Shahkar Enterprises & Ors. Vs Dr. Deodatta S. Bodhankar & Anr.
Bombay High Court · (2025) 12 BOM CK 3139
Code of Civil Procedure, 1908-Order 43 Rule 1(r)
High Courts08 Dec 2025Partly Allowed
Vitthalrao Raibhan Ingle & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3137
Land Acquisition Act, 1894-Section 4, 18
High Courts08 Dec 2025Allowed
Ramesh Parate & Anr. Vs Joint Commissioner and Vice-Chairman, Scheduled Tribe Caste Certificate Scrutiny Committee & Ors.
Bombay High Court · (2025) 12 BOM CK 3136
Maharashtra Act No. XXIII of 2001-Section 8Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 (Act No. 108 of 1976)
High Courts08 Dec 2025Allowed
Ramesh Parate Vs Joint Commissioner And Vice-Chairman, Scheduled Tribe Caste Certificate Scrutiny Committee & Anr.
Bombay High Court · (2025) 12 BOM CK 3135
Maharashtra Act No. XXIII of 2001-Section 8Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976Constitution (Scheduled Tribes) Order
High Courts08 Dec 2025Allowed
Purushottam Sonkusare Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3134
Constitution of India
High Courts08 Dec 2025Dismissed
Kishor Vithalrao Vinchurkar & Anr. Vs The Authorised Officer, Tata Capital Limited & Anr.
Bombay High Court · (2025) 12 BOM CK 3133
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Constitution of India-Article 227
High Courts08 Dec 2025Allowed
Ku. Ashwini D/o Harishchandra Bharde Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3132
Constitution (Scheduled Tribes) Order, 1950-Serial No. 18
High Courts08 Dec 2025
Chandrashekhar Vishambhar Deshmukh & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3131
Land Acquisition Act-Section 4, 18
High Courts08 Dec 2025
Sau. Diksha w/o Rohit Yadav Vs Rohit Rajpal Yadav
Bombay High Court · (2025) 12 BOM CK 3130
Code of Civil Procedure-Section 24
High Courts08 Dec 2025
Sau. Ashwini @ Pushpa w/o Vishal Dhamange Vs Vishal s/o Navnath Dhamange
Bombay High Court · (2025) 12 BOM CK 3129
Protection of Women From Domestic Violence ActCode of Civil Procedure-Section 24
High Courts08 Dec 2025Disposed Of
Abhijeet Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3128
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 375, 376(2)(n), 417, 90Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(1)(w)(ii), 3(1)(v), 3(1)(u), 3(1)(w), 3(2)(5)
High Courts08 Dec 2025Allowed
Amol Radheshyam Thakre Vs The Agricultural Produce Market Committee, Narkhed & Anr.
Bombay High Court · (2025) 12 BOM CK 3127
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28, Item 6 Schedule IV
High Courts08 Dec 2025Allowed
Kedar Pawar Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3126
Constitution of India-Article 226, 46Constitution (Scheduled Tribes) Order, 1950Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000
High Courts08 Dec 2025Dismissed
Union Of India & Ors. Vs Sukh Deo Sharma & Ors.
Bombay High Court · (2025) 12 BOM CK 3125
High Courts08 Dec 2025Allowed
Ku. Ashwini D/o Harishchandra Bharde Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3124
Constitution (Scheduled Tribes) Order, 1950-Serial No. 18
High Courts08 Dec 2025Dismissed
Sushilkumar Gupta Vs Rohit Shrivas
Bombay High Court · (2025) 12 BOM CK 3123
Contract Act, 1872-Section 56