COURT ARCHIVE

Bombay High Court judgments

76,821 judgments · page 133 of 3,842

High Courts05 Dec 2025Dismissed

Kamlesh Suryabhan Singh Vs Kandivali Education Society & Ors.

Bombay High Court · (2025) 12 BOM CK 4247

Constitution of India-Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 4(6), 7, 9Maharashtra Employees of Private Schools Rules-Rule 40, 33 to 37

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High Courts05 Dec 2025Disposed Of

City and Industrial Development Corporation (Maharashtra) Limited Vs Deepak D. Patil & Ors.

Bombay High Court · (2025) 12 BOM CK 4246

Constitution of India-Articles 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Item 6 of Schedule IV, Entry 6 of Schedule IV, Item 9 of Schedule IVMRTP Act-Section 113(3), 113A, 118

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High Courts05 Dec 2025Partly Allowed

Dhananjay Singh Rada Pratap Singh Vs M/s. Steel Rolling Mill of Maharashtra

Bombay High Court · (2025) 12 BOM CK 4244

Employees Compensation Act, 1923-Section 2 (1) (l), 4A (3) (a), Item 4 of Part 1 of Schedule I

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High Courts05 Dec 2025

Reliance General Insurance Company Limited Vs Tatyasaheb Bapu Kamble & Ors.

Bombay High Court · (2025) 12 BOM CK 4241

Motor Vehicles Act-Section 173, 147

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High Courts05 Dec 2025Disposed Of

Nashik Institute Of Technology & Anr. Vs All India Council For Technical Education & Ors.

Bombay High Court · (2025) 12 BOM CK 4240

Bombay Public Trust Act, 1950

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High Courts05 Dec 2025Disposed Of

Reliance General Insurance Company Limited Vs Bharat Mulchand Jain & Anr.

Bombay High Court · (2025) 12 BOM CK 4236

Motor Vehicle Act-Section 173

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High Courts05 Dec 2025Partly Allowed

Shriram General Insurance Co. Ltd Vs Dashrath Shantaram Ganve & Ors.

Bombay High Court · (2025) 12 BOM CK 4235

Motor Vehicles Act, 1988-Section 173

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High Courts05 Dec 2025Partly Allowed

Primal Rohitkumar Yadav & Ors. Vs Maharashtra State Road Transport Corporation & Anr.

Bombay High Court · (2025) 12 BOM CK 4233

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High Courts05 Dec 2025Allowed

Pramod Hastimal Mandot & Ors. Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4232

Indian Penal Code-Sections 420, 465, 467, 468, 471, 34

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High Courts05 Dec 2025

ICICI Lombard General Insurance Co. Ltd. Vs Jayesh Himmatlal Parmar & Anr.

Bombay High Court · (2025) 12 BOM CK 4231

Motor Vehicle Act, 1988-Section 173

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High Courts05 Dec 2025Partly Allowed

Shriram General Insurance Co. Ltd Vs Dashrath Shantaram Ganve & Ors.

Bombay High Court · (2025) 12 BOM CK 4230

Motor Vehicles Act, 1988-Section 173

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High Courts05 Dec 2025Partly Allowed

Reliance General Insurance Company Limited Vs Tatyasaheb Bapu Kamble & Ors.

Bombay High Court · (2025) 12 BOM CK 4229

Motor Vehicles Act-Section 173, 147

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High Courts05 Dec 2025

Dr. Amit Manmathappa Yerte Vs Dr. Devashri Amit Yerte & Anr.

Bombay High Court · (2025) 12 BOM CK 3715

Cr.P.C.-Section 125

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High Courts05 Dec 2025

Dr. Amit Manmathappa Yerte Vs Dr. Devashri Amit Yerte & Anr.

Bombay High Court · (2025) 12 BOM CK 3714

Cr.P.C.-Section 125

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High Courts05 Dec 2025Allowed

Sharad Tayade Vs The State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 3280

Code of Criminal Procedure, 1973-Section 235(2), 294Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(2), 19Constitution of India-Article 311

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High Courts05 Dec 2025Partly Allowed