Indian Penal Code, 1860-Sections 376(2)(f)(n), 506, 376(2)(g)Protection of Children Against Sexual Offences, 2012-Section 6, 29, 2(d)Cr.P.C.-Sections 161, 164, 313

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High Courts19 Dec 2025

Maharashtra Rajya Sarvajanik Bandhkan Karmachari Sangh Vs Public Works Department, Government Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4098

MRTU and PULP Act, 1971-Items 5, 6 and 9 of Schedule IV

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High Courts19 Dec 2025Dismissed

Reliance General Insurance Co. Ltd. Vs Manisha Vishwanath Vibhute & Ors.

Bombay High Court · (2025) 12 BOM CK 4097

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High Courts19 Dec 2025Dismissed

Kamal Ramesh Waghmare Vs Proprietor, Meher Engineering & Fabricators

Bombay High Court · (2025) 12 BOM CK 4095

Workman's Compensation Act, 1923-Section 2(1)(n)

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High Courts19 Dec 2025Dismissed

Vishal Ashok Kamble Vs The State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 4094

Indian Penal Code-Section 302, 34, 300Arms Act-Section 4, 25Bombay Police Act-Section 37(1), 135

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High Courts19 Dec 2025Dismissed

Keki Edulji Turel Vs Khursheed Keki Turel

Bombay High Court · (2025) 12 BOM CK 4093

Protection of Women from Domestic Violence Act, 2005-Section 2(f), 12, 17, 17(1), 18, 19, 20, 21, 22, 23, 23(1), 23(2), 29Cr.P.C.-Section 468, 482Constitution of India-Article 227

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High Courts19 Dec 2025Dismissed

Bhimdev Maruti Nikam Vs Pune District Central Cooperative Bank Limited & Anr.

Bombay High Court · (2025) 12 BOM CK 4092

Constitution of India-Article 227Indian Penal Code, 1860-Section 408, 34Maharashtra Co-operative Societies Act, 1960

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High Courts19 Dec 2025Allowed

Rangamma Soundappa Chetty Vs Palaniswamy Obuli Chetty

Bombay High Court · (2025) 12 BOM CK 4091

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High Courts19 Dec 2025Dismissed

The Bank Of India Staff Panchsheel Cooperative Housing Society Limited Vs Jitendra Kumar Jani & Ors.

Bombay High Court · (2025) 12 BOM CK 4090

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d)Maharashtra Cooperative Societies Act, 1960-Section 2(16), 91, 91(1)(c), 91(3), 93, 154B, 154B(1)(17), 154B(31), 154B(31)(1), 154B(31)(2), 163

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High Courts19 Dec 2025Disposed Of

Harsh Anil Singh Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4088

Narcotic Drugs and Psychotropic Substances Act-Section 8(c), 27

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High Courts19 Dec 2025Dismissed

Transworld Furtichem Pvt. Ltd. Formerly Known As Trans Agro India Pvt. Ltd. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4087

Code of Criminal Procedure, 1908-Section 378(5)Negotiable Instruments Act, 1881-Section 138, 118 and 139Income Tax Act, 1961

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High Courts19 Dec 2025Allowed

Dattatray Khandu Sawant Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4086

Indian Penal Code, 1860-Sections 336, 337, 427, 324, 323 and 279Motor Vehicles Act, 1988-Section 184

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High Courts19 Dec 2025Dismissed

Indian Express and Commercial Ventures and Projects Private Limited Vs Fundamental Hospitality Private Limited & Anr.

Bombay High Court · (2025) 12 BOM CK 3884

Trade Marks Act-Section 27(2)

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High Courts19 Dec 2025

Hindustan Petroleum Corporation Ltd. Vs Aegis Logistics Pvt. Ltd.

Bombay High Court · (2025) 12 BOM CK 3883

Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b), 34(2A), 31-A

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High Courts19 Dec 2025Partly Allowed

TJSB Sahakari Bank Ltd. Vs Amritlal P Shah

Bombay High Court · (2025) 12 BOM CK 3880

Arbitration and Conciliation Act, 1996-Section 31(7)(a), 31(7)(b), 34, 34(4), 37Multi State Co-operative Societies Act, 2002-Section 84Indian Contract Act, 1872-Section 72, 139, 141

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