High Courts05 Dec 2025Allowed
State Vs Francisco Dias
Bombay High Court · (2025) 12 BOM CK 3009
IPC-Sections 509, 352, 506 (II), 351, 349, 350, 503Cr.P.C.-Sections 173, 397, 238, 207, 154, 161(3), 164, 239, 240, 133, 227, 228, 232
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 134 of 3,842
High Courts05 Dec 2025Allowed
Mr. Itiram Panging & Anr. Vs Mr. Miguel Francisco De Souza & Ors.
Bombay High Court · (2025) 12 BOM CK 3003
High Courts05 Dec 2025Allowed
Sau.Archana Pradip Ghevande & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3000
IPC-Section 354-A, 504, 506, 509, 34, 503Code of Criminal Procedure, 1973-Section 156(1), 155(2)
High Courts05 Dec 2025Allowed
Parveenbee Mohd. Sultan Saudagar Vs Ishwar Subhashrao Koppe & Anr.
Bombay High Court · (2025) 12 BOM CK 2998
Maharashtra Prohibition Act, 1949-Sections 54, 56, 137, 138, 146Maharashtra Country Liquor Rules, 1973-Rules 23, 23-A, 23(B), 24, 25, 43, 44Code of Civil Procedure, 1908-Order 7 Rule 11
High Courts05 Dec 2025Allowed
Shri Vinod Jethani Vs Rajesh Hemnani & Ors.
Bombay High Court · (2025) 12 BOM CK 2995
Negotiable Instruments Act-Section 138Code of Criminal Procedure-Section 256
High Courts05 Dec 2025Partly Allowed
Gajanan S/o Haridas Gawrane Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2994
Indian Penal Code-Section 302, 307, 34, 323, 299, 300, 304Indian Arms Act-Section 4/25Indian Evidence Act-Section 27
High Courts05 Dec 2025Allowed
Sukhdev S/o Ramji Natkar Vs Shankar S/o Dhondba Borkar & Ors.
Bombay High Court · (2025) 12 BOM CK 2993
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974-Section 2 (i), 3Maharashtra Land Revenue Code-Section 247, 36Constitution of India-Articles 226, 227
High Courts05 Dec 2025Allowed
Shrikrushna Kachruji Paropate Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2992
Maharashtra Land Revnue Code, 1966-Section 48(7), 48(8), 48(8)(2)
High Courts05 Dec 2025Dismissed
Kailas Uike Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2990
Indian Penal Code-Section 302, 506, 201, 504Code of Criminal Procedure-Section 235(1), 164
High Courts05 Dec 2025
Sau. Susheelabai Vs Maharashtra State Road Transport Corporation & Ors.
Bombay High Court · (2025) 12 BOM CK 2989
High Courts05 Dec 2025Allowed
Arun Thengane Vs Madhukar Upare & Ors.
Bombay High Court · (2025) 12 BOM CK 2987
Bombay Police Act, 1951-Section 64, 66Code of Civil Procedure-Section 151
High Courts05 Dec 2025Dismissed
XYZ Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2985
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 413Criminal Procedure Code-Section 372Indian Penal Code-Section 354-A
High Courts05 Dec 2025Dismissed
The Union Of India & Anr. Vs Shri Madhavi Ramdas Malvi & Anr.
Bombay High Court · (2025) 12 BOM CK 2984
Constitution of India-Article 14Establishment Rule-361/2019
High Courts05 Dec 2025
Mrs. Shital w/o Gokul Tayade Vs Mr. Gokul s/ Ataram Tayade
Bombay High Court · (2025) 12 BOM CK 2983
Hindu Marriage Act-Section 9
High Courts05 Dec 2025Allowed
Shri Pravin S/o Pralhadrao Laakde Vs State Information Commission & Ors.
Bombay High Court · (2025) 12 BOM CK 2982
Right to Information Act, 2005-Section 20(1)
High Courts05 Dec 2025Allowed
Mrs. Rachana w/o Roshan Poreddiwar Vs Roshan s/o Babanrao Poreddiwar
Bombay High Court · (2025) 12 BOM CK 2981
Protection of Women from Domestic Violence ActCode of Civil Procedure-Section 24
High Courts05 Dec 2025Allowed
Dnyaneshwar Shankar Shevatre Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2980
Maharashtra Land Revnue Code, 1966-Section 48(7), 48(8), 48(8)(2)
High Courts05 Dec 2025Disposed Of
Ramdas Ganeshrao Rahate & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2978
CrPC-Section 482, 155(2), 156(1)Indian Penal Code-Section 34, 114, 188, 294, 294(b), 295, 295-A, 323, 336, 354, 354A, 427, 506(2)The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(1)(w), 3(1)(w)(i), 3(2)(va)
High Courts05 Dec 2025Allowed
Varsha Govind Kankal Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2977
Indian Penal Code-Section 294, 294(b), 323, 503, 504, 506Code of Criminal Procedure, 1973-Section 156(1), 155(2)
High Courts05 Dec 2025Partly Allowed
Piyush Arvind Verulkar & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2975
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 498A, 34