High Courts05 Dec 2025Allowed
Shri Vinod Jethani Vs Rajesh Hemnani & Ors.
Bombay High Court · (2025) 12 BOM CK 2971
Negotiable Instruments Act-Section 138Code of Criminal Procedure-Section 256
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 135 of 3,842
High Courts05 Dec 2025Allowed
Abhishek Gadarla Vs SDPO, Sub Division Mul & Ors.
Bombay High Court · (2025) 12 BOM CK 2970
Maharashtra Police Act, 1951-Section 55, 56, 57, 57A, 58, 59Constitution of India-Article 19(1)(d), 19, clause (5) of Article 19
High Courts05 Dec 2025Allowed
Sau. Lalita Waghale Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3097
Bhartiya Nyaya Sanhita, 2023-Sections 85, 86, 3(5)
High Courts05 Dec 2025Disposed Of
Mr. Ahetesham & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3096
Indian Penal Code-Sections 498-A, 323, 504, 506, 34
High Courts05 Dec 2025Disposed Of
Mrs.Shilpa W/O Dharmraj Roy Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3095
CrPC-Section 482, 156(1), 155(2)IPC-Sections 120-B, 307, 326-A, 34, 302
High Courts05 Dec 2025
Jyotirling English Medium Sirase Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2564
Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999
High Courts05 Dec 2025
Bote English Medium School Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2553
Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
High Courts05 Dec 2025
Sanjeevan English Medium School Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2552
Right of Children to Free and Compulsory Education Act, 2009-Section 2, 3, 12, 12(2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
High Courts05 Dec 2025
Rajveer Public School, Washi Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2551
Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
High Courts05 Dec 2025Allowed
Sali Shubham Gurulingayya Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2550
High Courts05 Dec 2025Dismissed
Vishvas Vishnu Dhanawade & Ors. Vs Kasturibai Hirachand Shah & Anr.
Bombay High Court · (2025) 12 BOM CK 2549
Civil Procedure Code-Section 104, Order 43Constitution of India-Article 227
High Courts05 Dec 2025
Deep English Medium School Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2546
Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
High Courts05 Dec 2025
Rajarshi Shahu Public School And Junior College Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2545
Right of Children to Free and Compulsory Education Act, 2009-Section 2, 3, 12, 12(2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter V
High Courts05 Dec 2025
Sou. Ambubai English Medium School And Science College, Gokul Shirgaon Through Principal Mrs. Shakuntala Krishna Patil Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2544
Right of Children to Free and Compulsory Education Act, 2009-Section 2, 3, 12, 12(2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
High Courts05 Dec 2025
Kilbil English Medium School Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2543
Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
High Courts05 Dec 2025
B.R. Chavan English Medium School Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2542
Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter V
High Courts05 Dec 2025
Adarsh English Medium School, Wakare Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2541
Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
High Courts05 Dec 2025
Royal English School, Unchagaon Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2539
Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, sub-section (1), 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
High Courts05 Dec 2025
Rajveer Public School, Washi Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2538
Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
High Courts05 Dec 2025
Brrilliant English Medium School Narande Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2537
Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2