High Courts23 Dec 2025Allowed
Prakash Vithoba Kombde & Anr. Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 4119
Indian Penal Code-Section 376, 506, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 87 of 3,839
High Courts23 Dec 2025Allowed
Shankar @ Bapu Ananda Arekar Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 4085
Indian Penal Code-Section 302, 34, 304(Part-II)Evidence Act-Section 27Cr.P.C.-Section 313
High Courts23 Dec 2025Dismissed
The Maharashtra State Road Transport Corporation Vs Samsuddin Nizamuddin Shaikh
Bombay High Court · (2025) 12 BOM CK 4083
Motor Vehicles Act, 1988-Section 173
High Courts23 Dec 2025Allowed
Ajhar Manjoor Shaikh Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3761
Indian Penal Code-Section 364-A, 34Indian Arms Act-Sections 3/25Code of Criminal Procedure-Section 164
High Courts23 Dec 2025Allowed
Ajay Laxman Garud Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3759
Maharashtra Police Act, 1951-Section 56(1), 56(1)(b), 55Indian Penal Code-Sections 188, 290, 291, 395, 384, 385, 387, 363, 342, 323, 504, 506 r/w 34, 324, 341Constitution of India-Article 19(1), 19(1)(d)
High Courts23 Dec 2025Partly Allowed
Shaikh Badruddin Shaikh Chand & Ors. Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3758
Land Acquisition Act, 1894-Section 4(1), 4
High Courts23 Dec 2025Partly Allowed
Vishwanath Salunke & Ors. Vs Shivnanda Salunke & Anr.
Bombay High Court · (2025) 12 BOM CK 3293
Indian Penal Code-Section 498-A, 323, 504 and 506 read with 34
High Courts23 Dec 2025Partly Allowed
Shri. Laxman Ramdas Patil & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3755
Land Acquisition Act, 1894-Section 54, 4, 4(1), 18, 11
High Courts23 Dec 2025Partly Allowed
Rohit Wadmare & Ors. Vs Prerna Wadmare
Bombay High Court · (2025) 12 BOM CK 3294
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Domestic Violence Act, 2005-Section 12
High Courts23 Dec 2025Allowed
Jai Adivasi Mahila Self Help Group Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3752
Essential Commodities Act, 1955-Section 3, 7Maharashtra Scheduled Commodities (Regulation of Distribution) Regulations, 1975-Clause-24
High Courts23 Dec 2025Partly Allowed
M/s Goodwill Enterprises Vs Hemant Vamanrao Gutte
Bombay High Court · (2025) 12 BOM CK 3295
Code of Criminal Procedure-Section 313
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 3647
Constitution of India-Article 226, 21Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971-Section 33B, 13(2), 3(E), 33Development Control and Promotion Regulations (DCPR) 2034-Regulation 33(10)
High Courts23 Dec 2025Disposed Of
Yogesh Prakash Kela & Ors. Vs High Court On Its Own Motion & Anr.
Bombay High Court · (2025) 12 BOM CK 3630
Sick Industrial Companies (Special Provisions) Act, 1985-Section 15Contempt of Courts Act, 1971-Section 2(c), 12, 14, 15, 18Constitution of India-Article 215
High Courts23 Dec 2025Allowed
Velentine Properties Private Limited Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3624
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963-Section 4, 5A, 11, 11(3)Maharashtra Ownership Flats (Regulations of the Promotion of Construction, Sale, Management and Transfer) Rules, 1964-Rule 9Maharashtra Apartment Ownership Act, 1970-Section 2
High Courts23 Dec 2025Partly Allowed
State Of Maharashtra Vs Deoprasad @ Dewa Bhujbal Deosare
Bombay High Court · (2025) 12 BOM CK 2924
Indian Penal Code-Section 364-A, 302, 120-B, 201, 34Code of Criminal Procedure-Section 313, 357-A, 235(2), 433AIndian Evidence Act, 1872-Section 27, 65-B, 65-B(1), 65-B(2), 65-B(4), 118, 3
High Courts23 Dec 2025Allowed
Suchita Chandrashekhar Padole Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2904
Maharashtra Village Panchayats Act, 1959-Section 14(1)(j-3)
High Courts23 Dec 2025Partly Allowed
State Of Maharashtra Vs Deoprasad @ Dewa Deosare
Bombay High Court · (2025) 12 BOM CK 2897
Indian Penal Code-Section 364-A, 302, 34, 120-B, 201Code of Criminal Procedure-Section 313, 235(2), 357-A, 433AIndian Evidence Act, 1872-Section 3, 27, 65-B, 118
High Courts23 Dec 2025Allowed
Dalmia Cement (Bharat) Limited Vs Union Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 2896
Wildlife Protection Act, 1972Forest Conservation Act, 1980-Section 2Mineral (Auction) Rules, 2015-Rule 10, sub-rule (1), sub-rule (2), sub-rule (3), sub-rule (4), sub-rule (5), sub-rule (6), first proviso to sub-rule (6), second proviso to sub-rule (6)
High Courts23 Dec 2025Partly Allowed
Jayaswal Neco Industries Limited Vs Abhiruchi Vision Private Limited
Bombay High Court · (2025) 12 BOM CK 2893
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 10, Section 151, 96Commercial Courts Act, 2015-Section 15, 2(1)(c)(vii), 2(1)(c)Companies Act 1956
High Courts23 Dec 2025Allowed
Devang Dinesh Master Vs Ramesh Shantilal Jogi
Bombay High Court · (2025) 12 BOM CK 2890
Companies Act, 1956Indian Penal Code-Sections 120-B, 420, 471