High Courts08 Dec 2025Allowed
Rafik Khan Hafiz Khan Pathan Vs Smt. Seema Kunal Gudpalle & Anr.
Bombay High Court · (2025) 12 BOM CK 3122
Maharashtra Court Fees Act, 1959-Section 46
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 131 of 3,842
High Courts08 Dec 2025Allowed
Nagorao S/o. Mahadevrao Borwar Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3121
Indian Penal Code, 1860-Section 302, 324Indian Evidence Act-Section 27Cr.P.C.-Section 313
High Courts08 Dec 2025Allowed
Akash S/o Rajesh Hedaoo Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3120
High Courts08 Dec 2025Partly Allowed
Vibha Vs Shailesh
Bombay High Court · (2025) 12 BOM CK 3119
Protection of Women from Domestic Violence Act, 2005-Section 29Evidence Act-Section 106
High Courts08 Dec 2025Dismissed
State Of Maharashtra Vs Ravindra Budhaji Netke & Anr.
Bombay High Court · (2025) 12 BOM CK 3118
Indian Penal Code-Section 302, 34Indian Arms Act-Sections 3, 25Criminal Procedure Code, 1973-Section 313, 378, 164
High Courts08 Dec 2025Allowed
Piyush Rajesh Yamgawali Vs The District Caste Certificate Scrutiny Committee, Amravati
Bombay High Court · (2025) 12 BOM CK 3117
High Courts08 Dec 2025Allowed
Baba Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3116
Bhartiya Nagrik Suraksha Sanhita (BNSS) 2023-Section 528Muslim Women (Protection of Rights on Marriage) Act, 2019-Sections 3 & 4Bharatiya Nyaya Sanhita, 2023-Sections 85, 115(2), 352, 351(2), 3(5)
High Courts08 Dec 2025Allowed
Sainath S/o Laxman Ganjiwar Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3115
Constitution (Scheduled Tribes) Order, 1950-Serial No.18
High Courts08 Dec 2025
Shivlal Kawalsingh Taram Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3113
Indian Penal Code-Section 302, 84
High Courts08 Dec 2025Dismissed
Union Of India, Ministry Of Defence, Through The Secretary, Department Of Defence Production & Ors. Vs Sukh Deo Sharma & Ors.
Bombay High Court · (2025) 12 BOM CK 3382
High Courts08 Dec 2025Partly Allowed
Ketan Goenka & Anr. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3112
Indian Penal Code, 1860-Section 420, 34, 409, 406Criminal Procedure Code-Section 482
High Courts08 Dec 2025Partly Allowed
Vibha W/o Shailesh Ashpillya Vs Shailesh S/o Harish Ashapillya
Bombay High Court · (2025) 12 BOM CK 3111
Protection of Women from Domestic Violence Act, 2005-Section 29Evidence Act-Section 106
High Courts08 Dec 2025Disposed Of
Abhijeet Hete Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3108
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 375, 376(2)(n), 417, 90Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(u), 3(1)(v), 3(1)(w), 3(1)(w)(i), 3(1)(w)(ii), 3(2)(5)
High Courts08 Dec 2025Allowed
Nagorao Mahadevrao Borwar Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3107
Indian Penal Code, 1860-Section 302, 324Indian Evidence Act-Section 27Cr.P.C.-Section 313
High Courts08 Dec 2025Allowed
State Bank Of India Vs Jayesh Raghunath Guldekar
Bombay High Court · (2025) 12 BOM CK 3104
Code of Criminal Procedure-Section 256Negotiable Instruments Act, 1881-Section 138
High Courts08 Dec 2025Allowed
Sudhir Chandrabhan Sahare & Anr. Vs Divisional Commissioner & Ors.
Bombay High Court · (2025) 12 BOM CK 3102
Maharashtra Police Act-Section 55, 56, 58, 60Maharashtra Prohibition Act-Section 65[e], 77, 77A, 77[a], 83Indian Penal Code-Section 324, 34
High Courts08 Dec 2025
Shivlal Kawalsingh Taram Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3098
Indian Penal Code-Section 302, 84
High Courts08 Dec 2025Partly Allowed
Western Coal Fields Limited Vs Ganesh Wamanrao Modak
Bombay High Court · (2025) 12 BOM CK 2962
Coal Bearing Areas (Acquisition and Development) Act, 1957-Section 14 (2), 17 (2), 4, 9
High Courts08 Dec 2025Allowed
Smt. Preeti alias Priti Subhash Pangam Vs Shri Jagdev Rajaram Pangam & Ors.
Bombay High Court · (2025) 12 BOM CK 3006
The Goa Succession, Special Notaries and Inventory Proceeding Act, 2012-Section 384, 376, 247
High Courts08 Dec 2025Partly Allowed
Maria Marta Vaz & Anr. Vs Jacinta Pereira & Ors.
Bombay High Court · (2025) 12 BOM CK 3001
Goa Succession, Special Notaries And Inventory Proceeding Act, 2012-Section 445, 446, 447Constitution of India-Article 227