High Courts23 Dec 2025Disposed Of
Ajinkya S/o Ramesh Sapte & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2861
BNSS-Section 528IPC-Section 498-A read with Section 34
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 89 of 3,839
High Courts23 Dec 2025Dismissed
Hemant Manohar Meshram Vs State Of Maharashtra & Anr.
Bombay High Court · 2025 INSC 1354
Criminal Procedure Code, 1973-Section 482Indian Penal Code, 1860-Section 376(2)(n), 376
High Courts23 Dec 2025Allowed
Nitesh Ingale & Anr. Vs Scheduled Tribe Caste Certificate Scrutiny Committee, Yavatmal
Bombay High Court · (2025) 12 BOM CK 2959
Constitution (Scheduled Tribes) Order, 1950
High Courts23 Dec 2025
Bajaj Allianz General Insurance Company Ltd. Vs Roseline Antonette Mendes & Ors.
Bombay High Court · (2025) 12 BOM CK 2699
Companies Act, 1956Companies Act, 2013
High Courts23 Dec 2025Dismissed
IFFCO Tokio General Insurance Company Limited Vs Shri Bashir Ahmad Mohammad G. Betagari alias Bashir Ahmed & Ors.
Bombay High Court · (2025) 12 BOM CK 2697
M. V. Act-Section 170
High Courts23 Dec 2025Dismissed
Shri Digamber S. Bandodkar Vs The Regional Provident Fund Commissioner & Anr.
Bombay High Court · (2025) 12 BOM CK 2696
Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 14-B, 14-A(2), 8-B(1), clause (b) of Section 8-B(1), (c) of Section 8-B(1), 8-B(1)(a)Indian Penal Code, 1860-Sections 405 and 406Employees' State Insurance Act, 1948
High Courts23 Dec 2025Dismissed
United Spirits Ltd. Vs Additional Commissioner of State Tax-II & Appellate Authority, South Goa & Ors.
Bombay High Court · (2025) 12 BOM CK 2943
Goa Value Added Tax Act, 2005-Section 2(p), 3, 5, 5(1)(e), 5(4), 24, 24(1), 24(2), 24(3), 24(4), 25, 25(4), 25(4)(a), 25(5), 29, 35Goa VAT Rules, 2005-Rule 24, 24(1), 24(2), 24(3), 24(4)Central Sales Tax Act, 1956-Section 2(d), 8
High Courts23 Dec 2025Partly Allowed
Mr. Savio Manuel D’Costa Vs Mr. Edwin Fernandes & Ors.
Bombay High Court · (2025) 12 BOM CK 2829
High Courts23 Dec 2025Allowed
Ramesh Balu Patil Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2602
Constitution of India-Article 226
High Courts23 Dec 2025Allowed
Shri Anil Dhondiram Kore Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2440
Commutation of Pension Rules, 1984Amendment Rules, 2005Maharashtra Civil Services (Pension) Rules, 1982-Rule 2(2), 57, Note-1
High Courts23 Dec 2025
The Oriental Insurance Co. Ltd. & Anr. Vs Latabai Baburao Kakade & Ors.
Bombay High Court · (2025) 12 BOM CK 2442
High Courts23 Dec 2025Disposed Of
Vikas Shikshan Mandal & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2446
High Courts23 Dec 2025Disposed Of
Hira Alias Purshottam Mallinath Alias Malappa Vs The District Magistrate, Solapur & Ors.
Bombay High Court · (2025) 12 BOM CK 2447
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Ofenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black-Marketing of Essential Commodities Act, 1981-Section 3, 3(3)
High Courts23 Dec 2025
Shri. Mukund Vilas Chougule Vs Shri. Sahebrao Rajaram More & Anr.
Bombay High Court · (2025) 12 BOM CK 2450
High Courts23 Dec 2025Allowed
Tukaram Janaba Patil Vs The Collector & Ors.
Bombay High Court · (2025) 12 BOM CK 2452
Land Acquisition Act, 1894-Section 28A, 28-A, 28-A(1), 18Constitution of India-Article 226
High Courts23 Dec 2025Allowed
Sulbha Mahadev Gavali & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2453
High Courts23 Dec 2025Disposed Of
Vikas Shikshan Mandal & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2454
High Courts23 Dec 2025Allowed
Tukaram Janaba Patil Vs The Collector & Ors.
Bombay High Court · (2025) 12 BOM CK 2458
Land Acquisition Act, 1894-Section 28A, 28-A, 28-A(1), 18Constitution of India-Article 226
High Courts23 Dec 2025Disposed Of
Shri Yogesh Jaysing Patil Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2473
High Courts23 Dec 2025Allowed
Prashant Sudam Gavali Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2474