High Courts24 Dec 2025Disposed Of
Satish Dattaraya Dhomne & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2960
Indian Penal Code, 1860-Section 307, 498-A, 323, 504, 506, 34Criminal Procedure Code, 1973-Section 482
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Bombay High Court judgments
76,764 judgments · page 85 of 3,839
High Courts24 Dec 2025
SBI General Insurance Co. Ltd. Vs Mrs Shardha R. Patil & Ors.
Bombay High Court · (2025) 12 BOM CK 2698
High Courts24 Dec 2025Dismissed
The National Insurance Vs Mrs. Conciecao Especiosa Mariana Fernandes & Anr.
Bombay High Court · (2025) 12 BOM CK 2830
Bankers' Books Evidence Act
High Courts24 Dec 2025Allowed
Yojana Sachin Patil Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2443
M.E.P.S. Rule 1981-Rule 9(2)(B), 9(2)(C)
High Courts24 Dec 2025Allowed
Mrs. Sharada Popat Rode & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2444
The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 41, 41A[1][d]
High Courts24 Dec 2025
Shaikh Jamal Chand Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2445
Constitution of India-Article 226Maharashtra Employees of Private School (Conditions of Service) Regulation Act, 1977-Section 5 (2)
High Courts24 Dec 2025
Nandadevi Ravindra Nemishte Vs Babaso Kerba Chavan & Ors.
Bombay High Court · (2025) 12 BOM CK 2448
High Courts24 Dec 2025
Ragini Rajesh Kamthe Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2451
Constitution of India-Article 226
High Courts24 Dec 2025Disposed Of
National Insurance Vs Conciecao Especiosa Mariana Fernandes
Bombay High Court · (2025) 12 BOM CK 1723
High Courts24 Dec 2025Disposed Of
Nishant Haribhau Yadav Vs State of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1722
Indian Penal Code, 1860- Section 34, 302Code of Criminal Procedure, 1973- Section 389
High Courts24 Dec 2025Disposed Of
Vijaykumar Vs Sushilkumar
Bombay High Court · (2025) 12 BOM CK 1721
Transfer of Property Act, 1882- Section 52Code of Civil Procedure, 1908- Order 39 Rule 2(A), Order 39 Rule 1, Order 39 Rule 2
High Courts24 Dec 2025Rejected
Divisional Manager Vs Tulashiram Rama Khutade
Bombay High Court · (2025) 12 BOM CK 1720
Constitution Of India, 1950- Article 12, 32, 141Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971- Section 28, 30, 32Industrial Disputes Act, 1947- Section 2(j), 25(b), 33
High Courts24 Dec 2025Dismissed
Alpesh Navinchandra Gosalia Vs State of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1719
Constitution Of India, 1950- Article 226Indian Penal Code, 1860- Section 34, 120(A), 406, 409, 420, 421, 465, 467, 468, 469, 470Companies Act, 1956- Section 529(A)
High Courts24 Dec 2025ii Central Board of Secondary Education & Anr. v. Aditya Bandopadhyay & Ors. (2011) 8 SCC 497
Kartiki Awantika Vs State of Maharashtra & Ors
Bombay High Court · (2025) 12 BOM CK 1718
Constitution Of India, 1950- Article 14, 19, 21, 226Maharashtra Judicial Service Rule, 2008- Rule 5, 6(3)
High Courts24 Dec 2025Rejected
Maharashtra State Financial Corporation Vs Nimba Jagannath Tamboli
Bombay High Court · (2025) 12 BOM CK 1717
Indian Penal Code, 1860- Section 497
High Courts24 Dec 2025Dismissed
Shivraj Nagar Co-op. Hsg. Soc. Ltd Vs Mextech Realty Pvt. Ltd
Bombay High Court · (2025) 12 BOM CK 1716
Maharashtra Co-operative Societies Act, 1960- Section 22, 23(2), 28, 154(B)
High Courts23 Dec 2025Allowed
The Manglorian Garden Homes Co-operative Housing Society Limited Vs Shri Jan Mohammed S. Sama & Ors.
Bombay High Court · (2025) 12 BOM CK 4392
Constitution of India-Article 226, 227Bombay Rents, Hotel and Lodging House Rates Control Act, 1947-Section 5(4A), 13(1)(e), 14, 14(1), 14(2), 15, 15A, 15A(1)Indian Easement Act-Section 52
High Courts23 Dec 2025Allowed
Sunglory Co-Operative Housing Society Limited Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4389
Central Right to Information Act, 2005Maharashtra Co-op. Societies ActMHADA Act, 1976
High Courts23 Dec 2025Disposed Of
Om Shri Sai Sra Co-operative Housing Society Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4159
Constitution of India-Article 226, 21Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971-Section 33B, 13(2), 3(E), 33, 33(B)Development Control and Promotion Regulations (DCPR) 2034-Regulation 33(10)
High Courts23 Dec 2025Dismissed
The Commissioner, Tribal Development, Maharashtra State & Anr. Vs Shri Badashaha Dagadu More
Bombay High Court · (2025) 12 BOM CK 4158
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979-Rule 5(1)(i) to (vi)Maharashtra Civil Services (Conduct) Rules, 1979-Rule 3Indian Penal Code-Section 376(2)(c), 417, 202