High Courts18 Sept 2025Dismissed
Srikant Shyamanand Chaturvedi Vs Roopali Chaturvedi
Bombay High Court · (2025) 09 BOM CK 0347
Protection of Women from Domestic Violence Act, 2005 - Section 12, 18, 19, 20, 21, 22, 26
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 154 of 3,842
High Courts18 Sept 2025
Kishor Baburao Sathe Vs Union Of India Through Its Principal Secretary
Bombay High Court · (2025) 09 BOM CK 0332
Indian Penal Code, 1860 - Section 120B, 143, 149, 323, 353, 504, 506
High Courts18 Sept 2025Dismissed
Rahul Shankarrao Wadhave (U.T. No.46/25) Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0312
Constitution of India, 1950 - Article 21, 22, 22(1), 226Code of Criminal Procedure, 1973 - Section 41A, 50, 167, 173, 309, 482 Indian Penal Code, 1860 - Section 323, 354, 506Protection of Children from Sexual Offences Act, 2012 - Section 9(M), 9(N), 10, 12
High Courts18 Sept 2025Dismissed
Rohan Mohan Shinde Vs State Of Maharashtra And Others
Bombay High Court · (2025) 09 BOM CK 0311
Constitution of India, 1950 - Article 21, 22, 22(1), 22(2), 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35, 47, 58, 180, 528Code of Criminal Procedure, 1973 - Section 41A, 50, 57, 161
High Courts16 Sept 2025
Ganesh Maroti Bore Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0314
Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 107Indian Penal Code, 1860 - Section 324, 380, 382, 385, 504, 506
High Courts16 Sept 2025Disposed Of
Vijaykumar alias Vijay S/o Sitaram Dandanaik Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0313
Constitution of India, 1950 - Article 14, 300ACode of Criminal Procedure, 1973 - Section 91, 102, 145, 146, 451, 459Indian Penal Code, 1860 - Section 34, 406, 409, 420, 467, 468, 471
High Courts15 Sept 2025Disposed Of
Sayed Haji s/o Sayed Mustaffa Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0333
Hyderabad Atiyat Inquiries Act, 1952 - Section 12(2), 13
High Courts12 Sept 2025Disposed Of
Heena Mohammeddin Kashmiri Vs State of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0346
Consumer Protection Act, 1986 - Section 25(3), 27
High Courts12 Sept 2025Partly Allowed
Jalindar Bhausaheb Argade Vs Mayur Vinayak Kshirsagar
Bombay High Court · (2025) 09 BOM CK 0338
Motor Vehicles Act 1988 - Section 163A, 173
High Courts12 Sept 2025Allowed
Shaikh Mobin s/o. Abdul Kareem Vs State Of Maharashtra Through Principal Secretary
Bombay High Court · (2025) 09 BOM CK 0337
Maharashtra Village Panchayat Act, 1958 - Section 7, 7(1), 36Bombay Village Panchayats (Gram Sabha Meetings) Rules, 1959 - Rule 10(2)
High Courts12 Sept 2025Allowed
Shafiyabegum w/o Shahanawaz Qureshi Vs Manisha w/o Ravindra Modi
Bombay High Court · (2025) 09 BOM CK 0336
Indian Stamp Act,1899 - Section 35Maharashtra Stamp Act, 1958 - Section 2(l), 2(14), 3, 33, 34, 34(e)Evidence Act, 1872 - Section 63, 65
High Courts12 Sept 2025Allowed
Chandrakant S/O Dattatraya Ruikar (Dead) Through Legal Representatives Vs Mukund S/O Sawalarampant Ruikar
Bombay High Court · (2025) 09 BOM CK 0335
Code of Civil Procedure, 1908 - Section 114, 151, Order 2 Rule 2, Order 6 Rule 17, Order 47 Rule 1Bombay Court Fees Act, 1959 - Section 6(iv)(d), 6(iv)(ha), 6(iv)(j)
High Courts12 Sept 2025Dismissed
Bajaj Allianz General Insurance Co. Ltd Vs State Of Maharashtra And Others
Bombay High Court · (2025) 09 BOM CK 0334
Constitution of India, 1950 - Article 226Indian Penal Code, 1860 - Section 188Maharashtra Land Revenue Code, 1966 - Section 2(16), 2(19), 168, 168(1), 169, 180, 183, 184, 185, 186
High Courts12 Sept 2025Allowed
Khyyum s/o Khadir Patwari Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0316
Constitution of India, 1950 - Article 19, 19(2)Code of Criminal Procedure, 1973 - Section 173, 196, 482Indian Penal Code, 1860 - Section 165A, 295A, 504, 505
High Courts12 Sept 2025Allowed
Ganesh s/o Bharat Giri Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0315
Constitution of India, 1950 - Article 21, 22(5), 226Bhartiya Nyaya Sanhita, 2023 - Section 3(5), 115(2), 118(1), 119, 308(4), 324(4), 326(f), 351(2), 351(3), 352 Maharashtra 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 2(b1), 3, 3(1), 3(2), 3(3), 8, 9, 10
High Courts11 Sept 2025Allowed
Smt. Jayashri Wd/o Sunil Kolhe Vs State Of Maharashtra, Through its Secretary
Bombay High Court · (2025) 09 BOM CK 0339
High Courts11 Sept 2025Disposed Of
Sow. Kamal Raosaheb Shipalkar Vs Shivaji Laxman Palaskar
Bombay High Court · (2025) 09 BOM CK 0326
Code of Civil Procedure, 1908 - Order 41 Rule 27, Order 41 Rule 28
High Courts10 Sept 2025Allowed
Shri Vyom Dipesh Raichanna Vs Union of India
Bombay High Court · (2025) 09 BOM CK 0345
High Courts10 Sept 2025Allowed
Bhanudas Sitaram Khunte Vs Grievance Redressal Committee and Ors
Bombay High Court · (2025) 09 BOM CK 0344
High Courts10 Sept 2025Dismissed
Muniroddin S/o. Mainoddin Shaikh Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0317
Constitution of India, 1950 - Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482