High Courts14 Nov 2025Dismissed
Naim Abdulshakur Kachhi Vs Eknath Ramchandra Patil
Bombay High Court · (2025) 11 BOM CK 3039
Code of Civil Procedure-Order VII Rule 11
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 148 of 3,842
High Courts14 Nov 2025Allowed
Alka Annaso Mule & Ors. Vs Ravindra Kundalik Jadhav & Ors.
Bombay High Court · (2025) 11 BOM CK 3038
High Courts14 Nov 2025Partly Allowed
Girish Shantilal Shah Vs The State Of Maharashtra & Anr.
Bombay High Court · 2025 INSC 76
Indian Penal Code, 1860-Section 306, 324, 506, 201, 107, 309Constitution of India-Article 226Criminal Procedure Code-Section 482, Chapter XIV, 156(1), 155(2), 161
High Courts14 Nov 2025Disposed Of
United India Insurance Company Limited Vs Dropadi Dadu Wadekar & Ors.
Bombay High Court · (2025) 11 BOM CK 3036
High Courts14 Nov 2025Disposed Of
Prakash Vishnu Karpe Vs Vinay Mangesh Dalvi & Anr.
Bombay High Court · (2025) 11 BOM CK 3035
High Courts14 Nov 2025Dismissed
The Oriental Insurance Co. Ltd. Vs Prerana @ Vidhi Vishal Shirodkar & Ors.
Bombay High Court · (2025) 11 BOM CK 3034
High Courts14 Nov 2025Allowed
Bharat @ Pappu Abhiman Lokhande & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 11 BOM CK 3033
Indian Penal Code-Section 498A, 504, 506, 34
High Courts14 Nov 2025Disposed Of
Ramrao Tukaram Pati Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1797
Constitution Of India, 1950- Article 226Maharashtra Cooperative Societies Act, 1960- Section 101, 154
High Courts14 Nov 2025(2002) 2 SCC 73
Yogendra Lahu Bhoir Vs Prema Yogendra Bhoir
Bombay High Court · (2025) 11 BOM CK 1796
Constitution Of India, 1950- Article 215Hindu Marriage Act, 1955- Section 13(1)Indian Penal Code, 1860- Section 34, 323, 354
High Courts14 Nov 2025Disposed Of
Anil Keruji Jagtap & Anr Vs Razzak Nazimuddin Kazi & Ors
Bombay High Court · (2025) 11 BOM CK 1789
Maharashtra Cooperative Societies Act, 1960- Section 101Maharashtra Cooperative Societies Rules, 1961- Rule 107, 107(11)
High Courts13 Nov 2025Dismissed
Sangli, Miraj and Kupwad Municipal Corporation at Sangli & Anr. Vs Smt. Vijaymala Babu Satvekar & Ors.
Bombay High Court · (2025) 11 BOM CK 3032
Code of Civil Procedure-Order XXVI Rule 9ULC Act-Section 10(5)
High Courts13 Nov 2025Allowed
Rekha Ramchandra Rao Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1788
High Courts13 Nov 2025Dismissed
Asian Builders and Contractor Vs Milind Narsing Swami and Anr
Bombay High Court · (2025) 11 BOM CK 1786
Limitation Act, 1963- Article 64, 65
High Courts13 Nov 2025Allowed
Aswani Associates Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1785
Constitution Of India, 1950- Article 14, 299Maharashtra Regional and Town Planning Act, 1966- Section 37(1), 127, 154
High Courts12 Nov 2025Allowed
Sitaram Vithoba Sabale & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 3031
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 41, 9, 11Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 2(7)
High Courts12 Nov 2025Disposed Of
Ravindra Gopal Deshpande & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 3026
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 41, 41(a), 9, 11Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 2(7)
High Courts12 Nov 2025Allowed
Dnyandeo Gopal Gawade & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 3025
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 41(a), 41, 9, 11Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 2(7)
High Courts12 Nov 2025Dismissed
Amarjit Ramchandra Bandgar Vs Additional Commissioner, Pune Division, Pune & Ors.
Bombay High Court · (2025) 11 BOM CK 3024
Maharashtra Village Panchayat Act, 1959-Section 14(1)(J-3), 53Constitution of India-Article 227
High Courts12 Nov 2025Allowed
Mahadev Laxman Anandkar Vs The Collector & District Magistrate Of Solapur & Ors.
Bombay High Court · (2025) 11 BOM CK 3023
Licensing and Controlling Places of Public Amusement (other than Cinemas) and Performances for Public Amusement, including Melas and Tamashas Rules, 1960-Rule 92Maharashtra Police Act, 1951-Section 33 (1)Maharashtra Prohibition Act-Section 65(e)
High Courts12 Nov 2025Dismissed
Mrs. Jayshri Dagdu Mahapure Vs Additional Commissioner, Pune Division, Pune & Ors.
Bombay High Court · (2025) 11 BOM CK 3022
Maharashtra Village Panchayat Act, 1959-Section 14(1)(J-3), 53Constitution of India-Article 227