COURT ARCHIVE

Bombay High Court judgments

76,790 judgments · page 90 of 3,840

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

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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)

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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High Courts23 Dec 2025Partly Allowed

Mr. Savio Manuel D’Costa Vs Mr. Edwin Fernandes & Ors.

Bombay High Court · (2025) 12 BOM CK 2829

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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

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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

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High Courts23 Dec 2025

The Oriental Insurance Co. Ltd. & Anr. Vs Latabai Baburao Kakade & Ors.

Bombay High Court · (2025) 12 BOM CK 2442

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High Courts23 Dec 2025Disposed Of

Vikas Shikshan Mandal & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2446

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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)

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High Courts23 Dec 2025

Shri. Mukund Vilas Chougule Vs Shri. Sahebrao Rajaram More & Anr.

Bombay High Court · (2025) 12 BOM CK 2450

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