High Courts03 Dec 2025Disposed Of
Rajendra Adhiya Vs The United India Insurance Co. Ltd. & Ors.
Bombay High Court · (2025) 12 BOM CK 3602
MV Act-Section 2(21), 3(1), 10, 10(2)(d), 10(2)(e)MV Rules
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 140 of 3,842
High Courts03 Dec 2025
Smt. Suvarna wd/o Vijay Sathe & Ors. Vs Arun Shankarrao Karpe & Ors.
Bombay High Court · (2025) 12 BOM CK 2801
High Courts03 Dec 2025Disposed Of
Rajendra Adhiya Vs The United India Insurance Co. Ltd. & Ors.
Bombay High Court · (2025) 12 BOM CK 2800
MV Act-Section 2(21), 3(1), 10, 10(2)(d), 10(2)(e)MV Rules
High Courts03 Dec 2025
Vidarbha Irrigation Development Corporation Vs Shyamrao Rakshit & Ors.
Bombay High Court · (2025) 12 BOM CK 2799
High Courts03 Dec 2025Disposed Of
Sau Lilawati W/o Rambhau Kakade Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2798
Land Acquisition Act, 1894-Section 3(a), 4Motor Vehicles Act, 1988-Section 168
High Courts03 Dec 2025Allowed
Sagar Kishor Admane Vs Mamta Siddharth Bodale & Ors.
Bombay High Court · (2025) 12 BOM CK 2794
Code of Civil Procedure, 1908-Order I Rule 10Transfer of Property Act, 1882-Section 52
High Courts03 Dec 2025Disposed Of
The Oriental Insurance Co. Ltd. Vs Smt. Dwarkabai Nimbalkar & Ors.
Bombay High Court · (2025) 12 BOM CK 2790
Constitution of India-Article 142
High Courts03 Dec 2025
Vidarbha Irrigation Development Corporation Vs Shyamrao Rakshit & Ors.
Bombay High Court · (2025) 12 BOM CK 2788
High Courts03 Dec 2025Dismissed
Smt. Neha W/O Rahul Alias Abhilesh Jaiswal & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2787
Criminal Procedure Code-Section 482Indian Penal Code-Section 294, 323, 506, 34
High Courts03 Dec 2025Dismissed
Union Of India & Ors. Vs Seeta Jhariya
Bombay High Court · (2025) 12 BOM CK 2786
High Courts03 Dec 2025Dismissed
Pramod Laxman Rai & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2785
Code of Criminal Procedure-Section 482Indian Penal Code-Sections 448, 506, 34, 427, 454, 442Maharashtra Prevention of Defacement of Property Act 1995-Section 3
High Courts03 Dec 2025Allowed
Sahruddin Hasanbai Rayani & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2783
Indian Penal Code-Section 420, 468, 471, 34Criminal Procedure Code-Section 195(b)(ii), 156(3), 482
High Courts03 Dec 2025Disposed Of
Ramanrao Bolla & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3094
BNSS-Section 528Indian Penal Code-Sections 109, 120-B, 409, 411, 413, 420, 467, 468, 471Information Technology Act, 2000-Section 66(d)
High Courts03 Dec 2025Allowed
Anjali w/o Suraj Pidurkar Vs Suraj Jagannath Pidurkar
Bombay High Court · (2025) 12 BOM CK 2781
Code of Civil Procedure-Section 24
High Courts03 Dec 2025Allowed
Ananta Digambar Diwanji Vs Dr. Ashish Yashwant Mashankar
Bombay High Court · (2025) 12 BOM CK 2694
Code of Civil Procedure, 1908-Order XI Rule 12
High Courts03 Dec 2025Allowed
Ananta Digambar Diwanji Vs Dr. Ashish Yashwant Mashankar
Bombay High Court · (2025) 12 BOM CK 2692
Code of Civil Procedure, 1908-Order XI Rule 12
High Courts03 Dec 2025
Nitin Jaysing Salunkhe Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2479
Maharashtra Private Schools (Conditions of Services) Regulation Act, 1977-Section 9Constitution of India-Article 226
High Courts03 Dec 2025Allowed
Amar Jaggnath Lavate Vs The Education Oicer (Secondary) & Ors.
Bombay High Court · (2025) 12 BOM CK 2478
Maharashtra Employees Private School (Conditions of Service) Rules, 1981-Rule 26 (1) and (2)Maharashtra Private Schools (Conditions of Services) Regulation Act 1977-Section 9Constitution of India-Article 226
High Courts03 Dec 2025
Nitin Jaysing Salunkhe Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2477
Maharashtra Private Schools (Conditions of Services) Regulation Act, 1977-Section 9Constitution of India-Article 226
High Courts03 Dec 2025Allowed
Amar Jaggnath Lavate Vs The Education Oicer (Secondary), Zilla Parishad, Ratnagiri & Ors.
Bombay High Court · (2025) 12 BOM CK 2529
Maharashtra Employees Private School (Conditions of Service) Rules, 1981-Rule 26 (1) and (2)Maharashtra Private Schools (Conditions of Services) Regulation Act 1977-Section 9Constitution of India-Article 226