High Courts08 Dec 2025Allowed
Mangala Chandrakant Parvatkar Vs State Of Goa & Ors.
Bombay High Court · (2025) 12 BOM CK 2996
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 132 of 3,842
High Courts08 Dec 2025
Mahatma Phule Krida Va Shikshan Prasarak Mandal & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2567
High Courts08 Dec 2025
Raghunath Dagdu Mali Vs Shivaji Bhagwan Patil & Ors.
Bombay High Court · (2025) 12 BOM CK 2560
Registration Act-Section 58, 60Code of Civil Procedure-Order VI Rule 4Maharashtra Co-operative Societies Act-Section 48
High Courts08 Dec 2025Allowed
Nikhil Ashok Chavan & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2558
High Courts08 Dec 2025Dismissed
Pooja Shivagonda Patil Vs The Grampanchayat, Khidrapur & Ors.
Bombay High Court · (2025) 12 BOM CK 2557
Maharashtra Village Panchayat Act, 1959-Section 35(3)(b), 176Maharashtra Village Panchayat (Meeting) Rules, 1959-Rules 17, 18, 19Bombay Village Panchayats Sarpanch and Upa-Sarpanch (No Confidence) Rules, 1975
High Courts08 Dec 2025
The Divisional Manager, United India Insurance Co. Ltd. Vs Savita W/o. Sanjay Patil & Ors.
Bombay High Court · (2025) 12 BOM CK 2556
Central Motor Vehicles Rules, 1989-Rule 109Rules of the Road Regulations, 1989-Section 15Motor Vehicles (Driving) Regulation-Regulation 28
High Courts08 Dec 2025
Mahatma Phule Krida Va Shikshan Prasarak Mandal & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2555
High Courts08 Dec 2025
Sanjay Ramchandra Salaskar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2554
Maharashtra Land Revenue Code, 1966-Section 48(7), 48(8), 48Mines and Minerals (Development and Regulation) Act, 1957Maharashtra Minor Mineral Extraction (Development and Regulation) Rules, 2013-Rule 71
High Courts08 Dec 2025
Raghunath Dagdu Mali Vs Shivaji Bhagwan Patil & Ors.
Bombay High Court · (2025) 12 BOM CK 2548
Registration Act-Section 58, 60Code of Civil Procedure-Order VI Rule 4Maharashtra Co-operative Societies Act-Section 48
High Courts08 Dec 2025
The New India Assurance Co. Ltd. Vs Tanaji Jagannath Survase & Anr.
Bombay High Court · (2025) 12 BOM CK 2547
High Courts08 Dec 2025Dismissed
Shankar Bhau Patil Vs Kolhapur Jilla Dekhresh Sahakari Sanstha Ltd.
Bombay High Court · (2025) 12 BOM CK 2540
Employees Provident Fund and Miscellaneous Provisions Act, 1952
High Courts08 Dec 2025
Subrao Yeshwant Teurwadkar Vs The Collector, Kolhapur & Ors.
Bombay High Court · (2025) 12 BOM CK 2527
Land Acquisition Act, 1894-Section 11, 18, 28A
High Courts08 Dec 2025Disposed Of
Maria Marta Vaz Vs Jacinta Pereira
Bombay High Court · (2025) 12 BOM CK 1696
Constitution Of India, 1950- Article 227Goa Succession, Special Notaries And Inventory Proceeding Act, 2012- Section 445, 446, 447
High Courts05 Dec 2025Partly Allowed
Christian Rajendran & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4265
Indian Penal Code, 1860-Section 323, 354-A, 376(2)(d)(i)(n), 376(2)(g), 376(2)(i)(d)(n), 376(i), 377, 506Code of Criminal Procedure, 1973-Section 161, 164, 313Protection of Children Against Sexual Offences, 2012-Section 3, 4, 5, 6, 7, 8, 9, 10, 11(iii), 12, 19, 21, 24, 29, 30
High Courts05 Dec 2025
Atulganesh Prestige Properties Vs The Deputy Registrar Of Cooperative Societies & Ors.
Bombay High Court · (2025) 12 BOM CK 4261
Constitution of India-Articles 226, 227Maharashtra Cooperative Societies Act, 1960-Section 154B-29, 154, 2(16), 9, 12, 77Maharashtra Cooperative Societies Rules, 1961-Rule 8, 10, 10(5), 10(9)
High Courts05 Dec 2025
Uday Dalal & Ors. Vs Divisional Joint Registrar, Cooperative Societies, Mumbai Division & Ors.
Bombay High Court · (2025) 12 BOM CK 4260
Maharashtra Cooperative Societies Act, 1960-Section 23, 23(1A), 23(2), 91, 154B-1, 154B-1(13), 154B-2, 154B-3, 154B-5MOFA ActConstitution of India-Article 226
High Courts05 Dec 2025Dismissed
Khilji Mohsinahmed Mustakali Vs Assistant Director, Directorate of Enforcement & Anr.
Bombay High Court · (2025) 12 BOM CK 4258
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Prevention of Money Laundering Act, 2002-Section 45, 50, 2(1)(u), 2(1)(v), 2(1)(y), 2(u), 2(v), 3Bharatiya Nyaya Sanhita, 2023-Section 318, 318(4), 335, 336, 338, 338(2), 340(2)
High Courts05 Dec 2025Dismissed
Nitin Kantilal Gandhi & Anr. Vs Sanket Cooperative Housing Society Limited & Anr.
Bombay High Court · (2025) 12 BOM CK 4257
Constitution of India-Article 227Maharashtra Cooperative Societies Act, 1960-Section 101, 154B-29
High Courts05 Dec 2025Dismissed
Suresh Agarwal & Ors. Vs Sudhir Agarwal & Ors.
Bombay High Court · (2025) 12 BOM CK 4256
Maharashtra Cooperative Societies Act-Sections 73, 73AAA(1), 77A, 77A(1)(b-1), 78, 154B-19, 154B-19(1), 154B-19(2), 154B-19(3), 154B-19(4), 154B-20, 154B-21, 154B-22Maharashtra Cooperative Societies (Election to Committee) Rules 2014-Rule 74
High Courts05 Dec 2025Dismissed
Nitin Kantilal Gandhi & Anr. Vs Sanket Cooperative Housing Society Limited & Anr.
Bombay High Court · (2025) 12 BOM CK 4253
Constitution of India-Article 227Maharashtra Cooperative Societies Act, 1960-Section 101, 154B-29