High Courts02 Dec 2025Dismissed
Fahimoddin Fayjoddin Sayyed Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3643
Indian Penal Code-Section 376(2)(n), 377Information Technology Act-Section 67ABNNS Act-Section 250
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 142 of 3,842
High Courts02 Dec 2025Allowed
Shivaji S/o. Mahadu Gunjal Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3642
Code of Criminal Procedure-Section 374(2), 313(1)(b), 164Indian Penal Code-Section 376(1), 376(f)(i)(n), 506Protection of Children from Sexual Offences Act, 2012-Section 4, 42, 29
High Courts02 Dec 2025Dismissed
The State Of Maharashtra Vs Rajaram S/o Ranba Zendre
Bombay High Court · (2025) 12 BOM CK 3639
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Criminal Procedure Code, 1973-Section 107, 378, 386
High Courts02 Dec 2025Dismissed
X.Y.Z. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3637
Indian Penal Code-Section 354, 354(D)Scheduled Casts and Scheduled Tribes (Prevention of Atrocities) Act-Section 3(1)(v)(w)Protection of Children from Sexual Offences Act-Sections 8, 12
High Courts02 Dec 2025Allowed
Prashant Babulal Gaikwad & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3625
Maharashtra Civil Services (Regulation of Seniority) Rules, 2021Maharashtra Civil Services (Regulation of Seniority) Rules, 1982-Section 3 (c), Rule 4, 4 (2), 4 (2) (a)Constitution of India-Articles 14 and 16
High Courts02 Dec 2025Dismissed
Dnyanoba Bhise Vs Munja Bhise
Bombay High Court · (2025) 12 BOM CK 3623
Negotiable Instruments Act-Section 87, 138
High Courts02 Dec 2025Allowed
Shivaji Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3615
Code of Criminal Procedure, 1973-Section 374(2), 313(1)(b), 164Indian Penal Code-Section 376(1), 376(f)(i)(n), 506Protection of Children from Sexual Offences Act, 2012-Section 4, 42, 29
High Courts02 Dec 2025Allowed
Sunil Shenfadu Alias Shivaiji Salunke Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3614
High Courts02 Dec 2025Disposed Of
Smt. Sushma Sonone & Anr. Vs Pradeep Sancheti & Anr.
Bombay High Court · (2025) 12 BOM CK 3110
Motor Vehicle Act-Section 163-A
High Courts02 Dec 2025Disposed Of
Albino Oswi Anthony Figueiredo Vs Vania Marissa Fernandes
Bombay High Court · (2025) 12 BOM CK 2991
High Courts02 Dec 2025Allowed
Shankar Mohature Vs Project Officer & Anr.
Bombay High Court · (2025) 12 BOM CK 2979
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28
High Courts02 Dec 2025Dismissed
Ramhari Lad & Anr. Vs Kaushalya Jadhvar
Bombay High Court · (2025) 12 BOM CK 2973
Code of Civil Procedure, 1908-Order VII Rule 11(a), VII Rule 11, II Rule 2
High Courts02 Dec 2025Partly Allowed
Pravin Solanke Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2808
Indian Penal Code-Section 306, 354, 34, 107, 309Maharashtra Prohibition of Ragging Act, 1999-Section 2(a), 2(c), 3, 4, 5, 6Code of Criminal Procedure-Section 482, 156(1), 155(2), Chapter XIV
High Courts02 Dec 2025Allowed
Vinod Prabhakar Khandekar Vs The New India Assurance Company Ltd & Anr.
Bombay High Court · (2025) 12 BOM CK 2789
Motor Vehicles Act, 1988-Section 163-AIPC
High Courts02 Dec 2025Disposed Of
Anil Gandhi Vs Sau. Lata Gajanan Marathe
Bombay High Court · (2025) 12 BOM CK 2784
Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure-Section 256
High Courts02 Dec 2025Dismissed
Tukaram Raskar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2782
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 354, 354-D, 420, 504, 506, 34Information Technology Act, 2000-Section 66A
High Courts02 Dec 2025
Vidarbha Irrigation Development Corporation Vs Anil Wasudeo Kumbhalkar & Ors.
Bombay High Court · (2025) 12 BOM CK 2695
Land Acquisition Act-Section 4
High Courts02 Dec 2025Allowed
Pramod Wankhede & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2693
Prevention of Corruption Act, 1988-Section 13(1)(c), 13(2), 17, 19Indian Penal Code-Sections 420, 467, 468 and 471; Section 34
High Courts02 Dec 2025Dismissed
Suresh Nathani Vs Shri Mohammad Usman Khatri
Bombay High Court · (2025) 12 BOM CK 2691
Negotiable Instruments Act, 1881-Section 138, 118 and 139, 138(b)
High Courts02 Dec 2025Dismissed
Mansi Alisha Dhurve @ Manshi Alisha Tumdam @ Manshi Gurujilal Dhurve Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2690
Indian Penal Code-Section 302