High Courts23 Dec 2025Allowed
Sunil Gangaram Hemnani & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2888
Code of Criminal Procedure, 1973-Section 482, 250Indian Penal Code, 1860-Sections 420, 406, 34
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 88 of 3,839
High Courts23 Dec 2025
Prashant S/o Pralhadrao Muley Vs Rita W/o Vinay Mohabey & Ors.
Bombay High Court · (2025) 12 BOM CK 2886
Specific Relief Act, 1963-Section 16 (c)Code of Civil Procedure-Section 100, 103, Order 7 Rule 7
High Courts23 Dec 2025Allowed
Rakesh Dekate Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2885
Criminal Procedure Code-Section 482, 156(1), 155(2)Indian Penal Code-Sections 406, 465, 468, 471, 506RTI Act
High Courts23 Dec 2025Allowed
Ramsingh S/o Adnyansing Jadhav Vs The Vice-Chairman/Member-Secretary, Scheduled Tribe Caste Certificate Scrutiny Committee, Amravati & Anr.
Bombay High Court · (2025) 12 BOM CK 2884
Maharashtra Act No.23 of 2001
High Courts23 Dec 2025Dismissed
Champalal Bansilal Parate & Ors. Vs Vijaykumar Bhaiyyalal Parate & Ors.
Bombay High Court · (2025) 12 BOM CK 2883
Advocates Act, 1961-Section 35Constitution of India-Article 227
High Courts23 Dec 2025Disposed Of
Chandrakant Ghodeswar Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2882
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 183Bharatiya Nyaya Sanhita, 2023-Section 74, 75, 352, 115(2), 49Protection of Children From Sexual Offences Act, 2012-Section 8, 12, 17, 2(i), 7, 11, 16
High Courts23 Dec 2025Dismissed
Rashidkhan Nasirkhan Vs Kamanabai Manikrao Khadase & Anr.
Bombay High Court · (2025) 12 BOM CK 2881
Limitation Act, 1963-Article 58, 59, 65
High Courts23 Dec 2025Disposed Of
Nusrat Jahan Syed Mehboob & Ors. Vs Syed Mehboob Syed Budhan
Bombay High Court · (2025) 12 BOM CK 2880
Code of Criminal Procedure, 1973-Section 125, 125(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144(1), 144(4), 144Indian Penal Code-Section 498-A
High Courts23 Dec 2025Allowed
Devanand Narsingh Pawar & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2879
Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2)Indian Penal Code, 1860-Sections 143, 147, 148, 149, 395, 504, 506, 427, 394
High Courts23 Dec 2025Disposed Of
Sh.Prateek Karmarkar & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2878
CrPC-Section 482IPC-Sections 498-A, 504, and 506 read with 34
High Courts23 Dec 2025Allowed
A.K. Gandhi Electronics & Appliances LL & Ors. Vs M/s Sukesh Associates
Bombay High Court · (2025) 12 BOM CK 2877
High Courts23 Dec 2025Allowed
Suresh Namdev Umale Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2876
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 376, 376(2)(n), 313, 354(a), 354-A, 506, 90, 375Code of Criminal Procedure, 1973-Section 164, 156(1), 155(2)
High Courts23 Dec 2025Allowed
Shri. Shardul Shivdas Ukey Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2875
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Section 376(2)(n), 376, 90
High Courts23 Dec 2025Allowed
Hitesh Mahajan Vs State Of Maharashtra & Anr.
Bombay High Court · 2025 INSC 1351
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 376, 376(2)(n), 313, 417, 34, 90
High Courts23 Dec 2025Disposed Of
Shakur Baig Yusuf Baig Vs The District Caste Scrutiny Committee & Anr.
Bombay High Court · (2025) 12 BOM CK 2873
Maharashtra Scheduled Castes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes & Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012-Rule 16
High Courts23 Dec 2025Allowed
Solemanraju Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2872
Criminal Procedure Code-Section 482Indian Penal Code-Section 376(2)(n), 504, 500Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(1)(w)(ii), 3(2)(v)
High Courts23 Dec 2025Disposed Of
Aman Angad Adole & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2870
CrPC-Section 482IPC-Sections 498-A, 504, 34
High Courts23 Dec 2025Allowed
Saurabh Sengar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2869
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 376 (2)(n), 417, 90Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(w)(i), 3(2)(v), 3
High Courts23 Dec 2025Allowed
Vinod Bendwal & Anr. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2868
BNSS-Section 528IPC-Sections 294, 307, 34Code of Criminal Procedure, 1973-Section 482, 320
High Courts23 Dec 2025Allowed
Sanjay Narayan Meshram Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2865
Criminal Procedure Code-Section 482, 195Bharatiya Nyaya Sanhita, 2023-Sections 174 and 223Bharatiya Nagarik Suraksha Sanhita, 2023-Section 215