COURT ARCHIVE

Bombay High Court judgments

76,821 judgments · page 138 of 3,842

High Courts04 Dec 2025Dismissed

Sheikh Rafique Sk. Gulab Vs The State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 2976

Indian Penal Code-Section 354, 354-A, 34Protection of Children from Sexual Offences Act, 2012-Section 8, 7, 42, 2(d)Cr.P.C.-Section 313, 164

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High Courts04 Dec 2025Dismissed

Career Campus Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2974

Constitution of India-Article 14, 19(1)(g), 32, 226, 226(1), 227, 266, Part IIICode of Civil Procedure-Section 20(c)High Court Appellate Side Rules, 1960-Chapter XVII Rule 1(1), Chapter XXXI Rule 1(1)

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High Courts04 Dec 2025Allowed

Pramila Purushottam Pachpande Vs Deputy Collector / Land Acquisition Officer & Anr.

Bombay High Court · (2025) 12 BOM CK 2972

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Sections 76, 77(2)

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High Courts04 Dec 2025Allowed

Suresh Namdeorao Gaikwad Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2811

Maharashtra Land Revenue Code, 1966-Section 48(8), 48(8)(2)

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High Courts04 Dec 2025Allowed

The Liquidator, The Akot Urban Cooperative Bank Limited Vs Pundlik Mahadeo Rekhate & Ors.

Bombay High Court · (2025) 12 BOM CK 2810

Code of Civil Procedure, 1908-Section 9AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28

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High Courts04 Dec 2025Dismissed

SMB Construction (JV) Vs Vidarbha Irrigation Development Corporation (VIDC) & Ors.

Bombay High Court · (2025) 12 BOM CK 2809

Constitution of India-Article 226

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High Courts04 Dec 2025Allowed

Namdeo Hitaji Borchate (Dead) and Laxmibai Namdeo Borchate (Dead) Through LR's Sudarshan Namdeo Borchate Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2807

Land Acquisition Act, 1894-Section 54Code of Civil Procedure, 1908-Section 96

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High Courts04 Dec 2025Dismissed

Rahul Ramkrushna Wadhokar Vs Shri Gajanan Maharaj Sansthan & Ors.

Bombay High Court · (2025) 12 BOM CK 2806

Maharashtra Rent Control Act, 1999-Section 16(1)(c)(g), 16(2)Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, XI Rule 14Constitution of India-Article 227

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High Courts04 Dec 2025Allowed

Navin Agrawal Vs Sau. Rekha Bharuka

Bombay High Court · (2025) 12 BOM CK 2805

Code of Civil Procedure-Order VI Rule 17

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High Courts04 Dec 2025Allowed

Sau. Rukhmabai Bhakre Vs Rajesh Dayabhai Patel & Anr.

Bombay High Court · (2025) 12 BOM CK 2804

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High Courts04 Dec 2025Disposed Of

Rajendra Ramlal Jaiswal Vs Sunil Vinayak Chopde

Bombay High Court · (2025) 12 BOM CK 2803

Civil Procedure Code-Order 37Negotiable Instrument Act, 1881-Section 138

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High Courts04 Dec 2025Partly Allowed

Divisional Controller, Maharashtra State Road Transport Corporation, Gadchiroli Vs Dharamdas Vishwanath Lakde

Bombay High Court · (2025) 12 BOM CK 2802

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 44

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High Courts04 Dec 2025Disposed Of

Shri Tejrao Raut Vs Shri Vijayji Pakalwar & Anr.

Bombay High Court · (2025) 12 BOM CK 2797

Code of Criminal Procedure-Section 256Negotiable Instruments Act, 1881-Section 138

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High Courts04 Dec 2025Allowed

Vijay Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2796

Indian Penal Code-Sections 323, 498-A, 504, 506

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High Courts04 Dec 2025Dismissed

Anil Mahadeo Kudmethe Vs The State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 2795

Indian Penal Code, 1860-Section 302, 498AIndian Evidence Act, 1872-Section 106

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High Courts04 Dec 2025Allowed

Sunil Vilas Ambhore Vs State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 2793

Bhartiya Nyaya Sanhita, 2023-Section 194(2)Code of Criminal Procedure-Section 161

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High Courts04 Dec 2025Dismissed

Sanket s/o Diliprao Pal Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2792

Indian Penal Code-Sections 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012-Sections 4, 6Information Technology Act, 2000-Section 67(B)

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High Courts04 Dec 2025Allowed

Kailashchandra Joshi Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2791

Bhartiya Nyaya Sanhita, 2023-Section 333, 351(2), 352, 74 and 75

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High Courts04 Dec 2025

Krishnat Bakaji Surve Vs Branch Manager, New India Assurance Co. Ltd & Ors.

Bombay High Court · (2025) 12 BOM CK 2528

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High Courts04 Dec 2025

Jaywant Sitaram Gujar & Ors. Vs Anil Sitaram Gujar & Ors.

Bombay High Court · (2025) 12 BOM CK 2520

Arbitration and Conciliation Act, 1996-Section 8Constitution of India-Article 227

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