High Courts01 Dec 2025Allowed
Kailas Bhagwan Rathod & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3613
Indian Penal Code (IPC)-Section 306 read with 34Code of Criminal Procedure (the Cr.P.C.)-Sections 227 and 228
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 145 of 3,842
High Courts01 Dec 2025Disposed Of
Nishant Vs Anti Terrorist Squad & Anr.
Bombay High Court · (2025) 12 BOM CK 2988
Code of Criminal Procedure-Section 374, 91, 313, 428Information Technology Act, 2000-Section 66F, 66-D, 70Official Secrets Act, 1923-Section 3, 4, 5, 9, 13(3), 3(1), 3(1)(c), 3(2), 5(1)(a), 5(1)(b), 5(1)(c), 5(1)(d), 5(3)
High Courts01 Dec 2025Disposed Of
Rakesh Jain & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2986
BNSS-Section 528Indian Penal Code-Section 420, 34, 120BCrPC-Section 482, 156(1), 155(2)
High Courts01 Dec 2025Dismissed
Rajesh Sonbarse Vs Sk. Subhan & Ors.
Bombay High Court · (2025) 12 BOM CK 2686
Motor Vehicle Act
High Courts01 Dec 2025Partly Allowed
Branch Manager United Insurance India Company Ltd. Vs Smt. Geetabai Uikey & Ors.
Bombay High Court · (2025) 12 BOM CK 2680
MVA-Section 163-A
High Courts01 Dec 2025Allowed
Dattatray Nimbalkar Vs Schedule Tribe Caste Certificate Scrutiny Committee, Amravati & Ors.
Bombay High Court · (2025) 12 BOM CK 2679
High Courts01 Dec 2025Dismissed
Dilip Gangaramji Kinhikar Vs The Divisional Controller, Maharashtra State Road Transport Corporation & Anr.
Bombay High Court · (2025) 12 BOM CK 2678
High Courts01 Dec 2025Dismissed
Maharashtra Industrial Development Corporation Vs Madhukar Krishnarao Savakarkar & Ors.
Bombay High Court · (2025) 12 BOM CK 2677
High Courts01 Dec 2025Allowed
Jawansing Vs The Scheduled Tribe Caste Certificate Scrutiny Committee, Amravati & Ors.
Bombay High Court · (2025) 12 BOM CK 2676
High Courts01 Dec 2025Dismissed
Shri Vishwas @ Guddu Rajesh Dahiwale & Ors. Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2675
IPC-Section 302, 34CrPC-Section 313, 293Indian Evidence Act-Section 27
High Courts01 Dec 2025Allowed
Sagar Mune & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2674
Criminal Procedure Code-Section 482, 156(1), 155(2)Dowry Prohibition Act, 1961-Section 3, 4
High Courts01 Dec 2025Disposed Of
Sachin Kailash Kale Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2672
Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 4Maharashtra Scheduled Tribe (Regulation of Issuance and Verification of Certificate) Rules, 2003-Rule 3
High Courts01 Dec 2025Dismissed
Rajeev Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2671
Indian Penal Code-Section 224, 354Protection of Children from Sexual Offences Act-Section 4, 8, 12Indian Evidence Act-Section 26, 27
High Courts01 Dec 2025Dismissed
Smt. Sandhya Prabhudas Ramteke & Ors. Vs The Chief General Manager & Ors.
Bombay High Court · (2025) 12 BOM CK 2670
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Clause (4) of Schedule 2, Sub-clause (c)
High Courts01 Dec 2025Dismissed
All India Food & Allied Workers Union Vs The Managing Director, Maharashtra State Warehousing Corporation & Ors.
Bombay High Court · (2025) 12 BOM CK 2669
Trade Unions Act, 1926Maharashtra Mathadi, Hamal and other Manual Workers’ (Regulation of Employment and Welfare Act, 1969
High Courts01 Dec 2025Disposed Of
Ramesh Atmaram Chandane Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2668
High Courts01 Dec 2025Allowed
Dhiraj Barekar Vs Joint Commissioner & Vice-Chairman, Scheduled Tribe Caste Certificate Scrutiny Committee, Gondia
Bombay High Court · (2025) 12 BOM CK 2667
High Courts01 Dec 2025Disposed Of
Silver System Partnership Firm Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2666
Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1979-Section 256
High Courts01 Dec 2025Dismissed
Pushpa Sunil Banait Vs Anusaya Changdeo Banait
Bombay High Court · (2025) 12 BOM CK 2665
Maharashtra Court Fees Act-Article 10, 12Constitution of India-Article 227
High Courts01 Dec 2025Allowed
Jatin Patel Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2664
Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 318(4)