High Courts09 Sept 2025Allowed
Canon India Pvt. Ltd Vs Union of India
Bombay High Court · (2025) 09 BOM CK 0343
Constitution Of India, 1950 - Article 226Customs Act, 1962 - Section 17
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 155 of 3,842
High Courts08 Sept 2025Dismissed
Rushikesh s/o Rajendra Naikwade Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0318
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 323, 498A, 504, 506Dowry Prohibition Act, 1961 - Section 3, 4
High Courts04 Sept 2025Disposed Of
Pradeep @ Shappu Janardhan Kokate Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0320
Constitution of India, 1950 - Article 16Code of Criminal Procedure, 1973 - Section 164Indian Penal Code, 1860 - Section 120B, 201, 302, 387, 507
High Courts04 Sept 2025Allowed
Vishal s/o Bhanudas Jadhav Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0319
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 107, 306
High Courts03 Sept 2025Dismissed
Principal General Manager, Bharat Sanchar Nigam Limited Vs G.B. Khetade
Bombay High Court · (2025) 09 BOM CK 0350
Industrial Disputes Act, 1947 - Section 2, 10(1), 10(2), 25(f)
High Courts03 Sept 2025Rejected
General Manager, Greater Mumbai Milk Scheme & Anr Vs Bhakti Gajanan Masurkar
Bombay High Court · (2025) 09 BOM CK 0342
Maharashtra Civil Service Rules, 1982 - Rule 27
High Courts03 Sept 2025Disposed Of
Sancket Ameet Kamdar Vs State of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0341
Protection of Woman from Domestic Violence Act, 2005 - Section 12
High Courts03 Sept 2025Allowed
Dnyaneshwar Sattyavijay Vs Rinku Manoj Sattyavijay
Bombay High Court · (2025) 09 BOM CK 0340
Hindu Marriage Act, 1955 - Section 9, 13(1)
High Courts03 Sept 2025Allowed
Vijay Laxman Patil Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0321
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 143, 306, 323, 354, 427, 448, 504, 506
High Courts26 Aug 2025Dismissed
MRJS Lead Private Limited Vs Assistant Commissioner of State Tax And Ors
Bombay High Court · (2025) 08 BOM CK 0239
Constitution Of India, 1950 - Article 226Central Goods and Service Tax Act, 2017 - Section 6, 73, 74
High Courts22 Aug 2025Dismissed
Dilip S/O Rambhau Jadhav And Others Vs State Of Maharashtra, Thr. Secretary Of Rural Devpt. Dept., Mumbai And Ors
Bombay High Court · (2025) 08 BOM CK 0227
Constitution of India, 1950 - Article 226, 243C, 243K, 243OMaharashtra Zilla Parishads and Panchayat Samitis Act, 1961 - Section 2(22A), 12, 12(1), 16(1)(1C)(a), 16(1)(1C)(b), 44Maharashtra Village Panchayats Act, 1959 - Section 15
High Courts22 Aug 2025Disposed Of
Goenka Proteins Pvt. Ltd., Thr. Authorised Person, Shri. Ashok Narayandas Rathi Vs Tahsildar, Wanjari, Yavatmal And Others
Bombay High Court · (2025) 08 BOM CK 0226
Maharashtra Land Revenue Code, 1966 - Section 150, 169, 247Transfer of Property Act, 1882 - Section 52, 55, 100Registration Act, 1908 - Section 18
High Courts22 Aug 2025Dismissed
Satyawan Vitthal Khandekar Vs State Of Maharashtra Thr Government Pleader And Others
Bombay High Court · (2025) 08 BOM CK 0214
Indian Penal Code, 1860 - Section 294, 309, 332, 336, 353Probation of Offenders Act, 1958 - Section 3, 4, 6Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 - Rule 4(2), 13(i)
High Courts21 Aug 2025Allowed
Deodatta s/o Ramchandra Salve Vs The State Of Maharashtra
Bombay High Court · (2025) 08 BOM CK 0950
Prevention of Corruption Act, 1988-Sections 7, 13(2) read with Section 13(1)(d), 12, 20, 13(2) read with 13(1), 13(1)(d), 7 and 13 (1) (d)
High Courts20 Aug 2025Dismissed
Pravin Dashrath Sawnt Vs State Of Maharashtra And Anr
Bombay High Court · (2025) 08 BOM CK 0231
Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 420
High Courts20 Aug 2025Allowed
Premsukh Kisandas Kataria Vs State Of Maharashtra
Bombay High Court · (2025) 08 BOM CK 0230
Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 125, 482Indian Penal Code, 1860 - Section 34, 376, 417, 419, 420, 464, 465, 468, 506
High Courts20 Aug 2025Dismissed
Pancham International Limited And Another Vs Shevam S/O Jugalkishor Kothari And 2 Others
Bombay High Court · (2025) 08 BOM CK 0223
Constitution of India, 1950 - Article 226, 227Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 - Section 225Code of Criminal Procedure, 1973 - Section 145, 192, 200, 202, 202(2), 219, 258, 482
High Courts19 Aug 2025Allowed
Ashwani Singla W/O Desh Raj Aggrawal Vs Government Of India Thr Its Drug Inspector Pushparaj Kumar Singh
Bombay High Court · (2025) 08 BOM CK 0225
Code of Criminal Procedure, 1973 - Section 204, 482Negotiable Instruments Act, 1881 - Section 141Drugs and Cosmetics Act, 1940 - Section 4, 18, 18A, 18(a)(i), 21, 22, 23, 25, 25(1), 25(2), 25(3), 25(4), 34
High Courts19 Aug 2025Disposed Of
Sameer S/O. Sureshrao Dhawale Vs State Of Maharashtra Thr. Pso, Civil Lines, Akola, Taluka And Dist. Akola And Another
Bombay High Court · (2025) 08 BOM CK 0224
Code of Criminal Procedure, 1973 - Section 156, 173(8), 482Indian Penal Code, 1860 - Section 34, 406, 409, 420Indian Partnership Act, 1932 - Section 47
High Courts18 Aug 2025Disposed Of
BVG India Limited Vs Jalgaon City Municipal Corporation Jalgaon Through Its Commissioner And Others
Bombay High Court · (2025) 08 BOM CK 0215
Constitution of India, 1950 - Article 14, 226