High Courts01 Dec 2025Partly Allowed
Association Of Sindhi (Linguistic) Minority Managements Of Recognized Educational Institutions In Maharashtra & Anr. Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 4402
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 144 of 3,842
High Courts01 Dec 2025Dismissed
Vijay Dattaram Zore & Ors. Vs Hindustan Hosiery Mills & Ors.
Bombay High Court · (2025) 12 BOM CK 4397
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 29(c)
High Courts01 Dec 2025Partly Allowed
Ms.Sheetal Marotrao Bansode Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4396
High Courts01 Dec 2025Allowed
Shaikh Mohammed Afzal & Ors. Vs The Slum Rehabilitation Authority & Ors.
Bombay High Court · (2025) 12 BOM CK 4393
High Courts01 Dec 2025Dismissed
Padmaja Ladda Vs The Union Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 3657
Constitution of India-Article 226, 254 (1), 254 (2), 141, 213Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission and Fees) Act, 2015-Section 2(n)Maharashtra Ordinance No. VI of 2025
High Courts01 Dec 2025
Jalilmiya Mastansab Naikwade & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3644
Land Acquisition Act, 1894-Section 4
High Courts01 Dec 2025Allowed
Bhausaheb Chhabilwad Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3641
Constitution of India-Article 226
High Courts01 Dec 2025
Nana Gopala Shete & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3640
Land Acquisition Act, 1894-Section 4(1), 6, 18
High Courts01 Dec 2025Dismissed
Bharat Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3638
Constitution of India-Article 226, 21Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981-Section 3, 2(b-i)BNS Act-Section 308(2), 115, 352, 351(2), 3(5), 303(2), 109(1), 118(2), 189(1), 189(2)
High Courts01 Dec 2025Allowed
United India Insurance Company Ltd. Vs Mangal & Ors.
Bombay High Court · (2025) 12 BOM CK 3636
Indian Penal Code-Section 279, 304-A, 337 & 338
High Courts01 Dec 2025Allowed
United India Insurance Company Ltd. Vs Mangal & Ors.
Bombay High Court · (2025) 12 BOM CK 3635
Indian Penal Code-Section 279, 304-A, 337 & 338
High Courts01 Dec 2025Partly Allowed
Sachin Eknath Kadam & Anr. Vs Amrapali Sachin Kadam
Bombay High Court · (2025) 12 BOM CK 3633
Women from Domestic Violence Act-Sections 12, 18, 19, 20 and 22
High Courts01 Dec 2025Disposed Of
Shaikh Nizamoddin Haji Amiroddin Chaudhari & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3338
Land Acquisition Act, 1894-Section 11
High Courts01 Dec 2025Dismissed
Buddhabhushan Sukhadev Dabhade Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3632
Prevention of Corruption Act-Section 7Indian Evidence Act-Section 65BB.N.S.S. Act, 2023-Section 250
High Courts01 Dec 2025Allowed
The New India Assurance Company Ltd. Vs Mukta wd/o Raghunath Ingle & Ors.
Bombay High Court · (2025) 12 BOM CK 3631
Motor Vehicles Act-Section 166, 147
High Courts01 Dec 2025
Sanjay Basayye Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3336
Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(x)
High Courts01 Dec 2025Disposed Of
Shaikh Nizamoddin Haji Amiroddin Chaudhari & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3337
Land Acquisition Act, 1894-Section 11
High Courts01 Dec 2025Allowed
Anis Baig & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3629
Indian Penal Code-Section 306, 498-A
High Courts01 Dec 2025
Nana Gopala Shete & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3627
Land Acquisition Act, 1894-Section 4(1), 6, 18
High Courts01 Dec 2025Allowed
Sukhdeo Pandurang Jadhav Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3626
Prevention of Corruption Act, 1988-Sections 7, 13(1)(d), 13(2)Maharashtra Cooperative Societies Act, 1960-Section 101