COURT ARCHIVE

Bombay High Court judgments

76,790 judgments · page 86 of 3,840

High Courts24 Dec 2025Allowed

Nohed Ali Nawab Ali @ Nohel Ali Nawab Ali Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2892

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nagarik Nyaya Sanhita, 2023-Section 75(2)Bharatiya Nyaya Sanhita, 2023-Section 65, 65(1), 65(2)

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High Courts24 Dec 2025Disposed Of

Digmbar Patil Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2891

Maharashtra Civil Services (Pension) Rules, 1982-Rule 57, Note 1 of Rule 57

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High Courts24 Dec 2025Dismissed

Dharmraj Gahagaye Vs State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 2889

Indian Penal Code, 1860-Section 302

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High Courts24 Dec 2025Disposed Of

Ku. Sunita Dwivedi Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2887

Maharashtra Civil Services (Pension) Rules, 1982-Rule 57

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High Courts24 Dec 2025Dismissed

Dnyaneshwar @ Naneshwar Raut Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3114

Indian Penal Code-Sections 354-A(1)(i), 323, 452, 354-A(2), 451, 354Protection of Children from Sexual Offences Act, 2012-Sections 10, 2(d), 7, 8Code of Criminal Procedure-Sections 313, 164

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High Courts24 Dec 2025Disposed Of

Nikhil Narendra Londhe & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · 2024 INSC 1019

Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 498-A, 504, 34

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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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High Courts24 Dec 2025

SBI General Insurance Co. Ltd. Vs Mrs Shardha R. Patil & Ors.

Bombay High Court · (2025) 12 BOM CK 2698

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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

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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)

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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]

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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)

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High Courts24 Dec 2025

Nandadevi Ravindra Nemishte Vs Babaso Kerba Chavan & Ors.

Bombay High Court · (2025) 12 BOM CK 2448

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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

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High Courts24 Dec 2025Disposed Of

National Insurance Vs Conciecao Especiosa Mariana Fernandes

Bombay High Court · (2025) 12 BOM CK 1723

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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

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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

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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

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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)

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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)

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