High Courts22 Dec 2025Allowed
Gajanan Harne Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3109
Indian Penal Code-Section 498A, 302, 307Evidence Act-Section 32(1)
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Bombay High Court judgments
76,764 judgments · page 93 of 3,839
High Courts22 Dec 2025Allowed
Priti Nitin Asode & Anr. Vs Nitin Namdeorao Asode
Bombay High Court · (2025) 12 BOM CK 2965
Hindu Marriage Act, 1955-Section 24
High Courts22 Dec 2025Dismissed
M/s Dynaquip Engineers Vs The Regional P. F. Commissioner & Anr.
Bombay High Court · (2025) 12 BOM CK 2701
Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 17-B, 14AEmployees' State Insurance Act, 1948-Section 17-A, 93A
High Courts22 Dec 2025
Shri Pramod Poly D'Silva & Anr. Vs The Chief Executive Officer & Anr.
Bombay High Court · (2025) 12 BOM CK 2703
Goa Public Money (Recovery & Dues) Act, 1986Land Revenue Code-Section 123Limitation Act
High Courts22 Dec 2025Dismissed
Shri Tukaram S. Narvenker Vs The Chief Secretary & Ors.
Bombay High Court · (2025) 12 BOM CK 2706
Goa Police Subordinate Service (Discipline and Appeal) Rules, 1975M.V. ActConstitution of India-Articles 226, 227
High Courts22 Dec 2025Allowed
Deepa Mohanro Chavan & Anr. Vs Meena Suhasrao Desai (Pawar) & Ors.
Bombay High Court · 2025 INSC 1109
Code of Civil Procedure-Order 7 Rule 11(d)
High Courts22 Dec 2025
Chandrakant Dwarkoji Avsekar & Ors. Vs Ambadas Ramchandra Rote & Ors.
Bombay High Court · (2025) 12 BOM CK 2456
Code of Civil Procedure-Order 2 Rule 2Specific Relief Act, 1963-Section 16(c)
High Courts22 Dec 2025Disposed Of
Shree Laxmi Shikshan Prasarak Mandal & Anr. Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2457
Right to Education Act 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995
High Courts22 Dec 2025
Kumar Shankar Mudgal & Ors. Vs Vishnuvardhan Abhaysingh Ghorpade & Anr.
Bombay High Court · (2025) 12 BOM CK 2459
Constitution of India-Article 227
High Courts22 Dec 2025Allowed
Smt. Sumitra Madhavrao Ghodake & Anr. Vs Smt. Namruta Pasha Shaikh & Ors.
Bombay High Court · (2025) 12 BOM CK 2460
Code of Civil Procedure-Order XVIII Rule 17, Section 151Constitution of India-Article 227
High Courts22 Dec 2025Allowed
A-1 & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2461
IPC-Sections 354, 354A, 324, 504, 506 read with Section 34POCSO Act-Sections 8 and 12
High Courts22 Dec 2025
Kiran Ramdas Pawar Vs Navnath Bandu Pawar & Ors.
Bombay High Court · (2025) 12 BOM CK 2470
Indian Evidence Act-Section 68Transfer of Property Act-Section 48
High Courts22 Dec 2025
Kiran Ramdas Pawar Vs Navnath Bandu Pawar & Ors.
Bombay High Court · (2025) 12 BOM CK 2471
Indian Evidence Act-Section 68Transfer of Property Act-Section 48
High Courts22 Dec 2025
Arun Yashwant More Vs The Additional Commissioner & Ors.
Bombay High Court · (2025) 12 BOM CK 2472
Maharashtra Village Panchayat Act, 1959-Section 14(1)(J-3)
High Courts22 Dec 2025Dismissed
Nanasaheb Vasantrao Jadhav Vs State of Maharashtra & Ors
Bombay High Court · (2025) 12 BOM CK 1710
Constitution Of India, 1950- Article 32, 165, 217, 226Indian Penal Code, 1860- Section 23, 24, 25, 34, 120(B), 406, 409, 415, 420, 425, 426, 427, 430, 463, 464, 465Bombay Tenancy and Agricultural Lands Act, 1948- Section 63
High Courts19 Dec 2025Allowed
The BEST Workers Union Vs The BEST Undertaking & Anr.
Bombay High Court · (2025) 12 BOM CK 4130
Trade Unions Act, 1926Mahahrashtra Industrial Relations Act, 1946-Section 27A, 30, 32, 33, 33AMaharashtra Recognition of Trade Unions and Prevention of Unfair Lanpir Practoces Act, 1971-Section 20, 20(2)(b), 21, 21(2), 28, Items 1(a), 1(b), 1(d), 1(f) of Schedule IV, Items 3 and 9 of Schedule IV
High Courts19 Dec 2025Allowed
Mr. Dilip Shankar Aware Vs Balmohan Vidyamandir Trust & Ors.
Bombay High Court · (2025) 12 BOM CK 4118
Maharashtra Employees of Private Schools (Conditions of Service) Regulation act, 1977-Section 9MEPS Rules-Rule 12, Schedule F
High Courts19 Dec 2025Dismissed
Sudhakar Hanumant Pawar Vs The Hon’ble Divisional Joint Registrar Co-operative Societies, Konkan Division & Ors.
Bombay High Court · (2025) 12 BOM CK 4117
Constitution of India-Articles 226 and 227Maharashtra Co-operative Societies Act, 1960-Section 77-A, 78, 78-A, 91, 92, 92(1), 92(1)(a) to (d), 92(2), 92(3), 93, 98, 101, 102, 154, 154B-29Maharashtra Co-operative Societies Rules, 1961-Rules 86(a) to 86(e)
High Courts19 Dec 2025Disposed Of
M/s. NVH India Auto Parts Pvt. Ltd. & Ors. Vs The Urban Development Department & Ors.
Bombay High Court · (2025) 12 BOM CK 4115
Maharashtra Regional and Town Planning Act, 1966-Section 53 (1) (a)Industrial Relations Code, 2020Industrial Employment (Standing Orders) Act, 1946
High Courts19 Dec 2025
Maharashtra Rajya Sarvajanik Bandhkan Karmachari Sangh Vs Public Works Department & Ors.
Bombay High Court · (2025) 12 BOM CK 4113
MRTU and PULP Act, 1971-Items 5, 6 and 9 of Schedule IV