High Courts04 Dec 2025Partly Allowed
Omprakash Arya & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3264
Land Acquisition Act
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 137 of 3,842
High Courts04 Dec 2025
Satish Malshette Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3263
Land Acquisition Act
High Courts04 Dec 2025Allowed
Shri Sachin Vishve Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3261
Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976
High Courts04 Dec 2025
Rameshwar S/o Prabhu Mule Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3260
Land Acquisition Act-Section 23 (2)
High Courts04 Dec 2025Allowed
Sandip Shriram Thakur & Anr. Vs Scheduled Tribe Certificate, Scrutiny Committee, Nandurbar Division, Nandurbar & Anr.
Bombay High Court · (2025) 12 BOM CK 3257
Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976Mumbai Primary Education Act-Section 48(e), 132(3)
High Courts04 Dec 2025Allowed
Sanjeev S/o Gulabchand Thakur Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3256
Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976
High Courts04 Dec 2025Allowed
Shree Swami Samarth Bahuuddeshiya Shaikshanik Samajik Sanstha va Krida Mandal, Osmanabad (Dharashiv) & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3255
Constitution of India-Article 226Maharashtra Public Trusts ActSocieties Registration Act
High Courts04 Dec 2025Allowed
Hiralal Laxminarayan Jaiswal & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3254
Code of Criminal Procedure-Section 482, 202, 256, 204, 192Indian Penal Code-Sections 416, 420, 468, 470Constitution of India-Articles 226, 227
High Courts04 Dec 2025Disposed Of
Mangalabai w/o Sahebrao Jogdand Vs Sachin s/o Shamsundar Birla & Anr.
Bombay High Court · (2025) 12 BOM CK 3252
High Courts04 Dec 2025Dismissed
Shaikh Gabru Vs Shaikh Sujat
Bombay High Court · (2025) 12 BOM CK 3676
Evidence Act-Section 25
High Courts04 Dec 2025Dismissed
Dr.Ashruba S/o Annasaheb Majmule Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3673
Code of Criminal Procedure, 1973-Section 482, 156(3), 197(1), 197Indian Penal Code-Sections 177, 182, 193, 194, 195, 211, 219, 468, 471, 511 and 34Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)VIII, IX, X and 3(2)(ii)
High Courts04 Dec 2025Allowed
Pralhad Trimbakrao Rodge Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3672
Code of Criminal Procedure-Section 482Indian Penal Code-Section 420
High Courts04 Dec 2025Allowed
Ramesh Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3670
Code of Criminal Procedure-Section 374(2)Indian Penal Code, 1860-Section 302, 304 Part II, 324, 34
High Courts04 Dec 2025Dismissed
Kailas Gangadhar Patil Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3668
Cr.P.C-Section 457
High Courts04 Dec 2025Allowed
Sanjay Namdeo Kulkarni Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3667
I.P.C.-Section 302Maharashtra Prison (Furlough And Parole) Rules, 2024-Rule 24(1)Prisons (Bombay Furlough And Parole) Rules, 1959
High Courts04 Dec 2025Disposed Of
Samadhan Ananda Lokhande Vs Priyanka W/o. Samadhan Lokhande & Anr.
Bombay High Court · (2025) 12 BOM CK 3664
High Courts04 Dec 2025Dismissed
Vasant Wamanrao Deshpande Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3617
Land Acquisition Act-Section 12(2)
High Courts04 Dec 2025Allowed
Shri. Ramesh Shamba Dessai & Ors. Vs Smt. Kamlavati Velip & Ors.
Bombay High Court · (2025) 12 BOM CK 3005
CPC-Order 1 Rule 10Land Revenue Code
High Courts04 Dec 2025Allowed
State Vs M/s Modern Laboratories
Bombay High Court · (2025) 12 BOM CK 3002
Drugs and Cosmetics Act, 1940-Section 18, 18-A, 22, 23, 25, 25(1), 25(2), 25(3), 25(4), 25(5)Drugs and Cosmetics Rules-Rule IVCRPC-Section 397
High Courts04 Dec 2025Allowed
Hilario Xavier Menezes & Anr. Vs State Of Goa & Ors.
Bombay High Court · (2025) 12 BOM CK 2825
Goa Daman and Diu Land Revenue Code, 1968-Section 103