High Courts19 Dec 2025Partly Allowed
Gopalsingh Vs Sarita & Anr.
Bombay High Court · (2025) 12 BOM CK 3721
Code of Criminal Procedure-Section 125Protection of Women from Domestic Violence Act, 2005
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 96 of 3,839
High Courts19 Dec 2025Dismissed
Durgadas Roopchand Dishware Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3719
Indian Penal Code-Sections 420, 463, 464, 465, 468, 469, 471, 120(B), 504, 506
High Courts19 Dec 2025Dismissed
Suryabhan Govind Wagh Vs Hirabai Suryabhan Wagh
Bombay High Court · (2025) 12 BOM CK 3304
Code of Criminal Procedure-Section 125
High Courts19 Dec 2025Dismissed
Uttam Totaram Shinde Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3718
Protection of Women from Domestic Violence Act-Section 3(d)(iv)
High Courts19 Dec 2025Dismissed
Dhanraj Yedale & Ors. Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3306
Indian Penal Code-Section 307, 302, 498-A, 34Criminal Procedure Code-Section 374(2), 209, 313
High Courts19 Dec 2025Dismissed
Rameshwar Tandale & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3707
B.N.S.S., 2023-Section 175(3), 173(4), 210, 318(1), 318(2), 318(4), 336(2), 338, 340(1)Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999-Section 3, 4Companies Act
High Courts19 Dec 2025Allowed
Pawan Nimba Patil Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3307
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2)
High Courts19 Dec 2025Dismissed
Rameshwar Tandale & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3705
B.N.S.S., 2023-Section 173(4), 175, 175(3), 210, 318(1), 318(2), 318(4), 336(2), 338, 340(1)Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999-Section 3, 4Cr.P.C.-Section 156(3), 200
High Courts19 Dec 2025Disposed Of
Balaji Mahadu Santre Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3701
Code of Criminal Procedure, 1973-Section 374(2), 235(2), 428, 437A, 313(1)(b), 363(4), 365, 357A, 313Indian Penal Code, 1860-Sections 376(2)(i), 376(2)(n)Protection of Children from Sexual Offences Act, 2012-Sections 4, 6, 8, 12, 29, 2(d)
High Courts19 Dec 2025Allowed
Mukesh Radheshyam Agarwal Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3603
Indian Penal Code, 1860-Section 482, 376, 376(2)(n), 354(D), 324, 506Code of Criminal Procedure-Section 320Prevention of Corruption Act
High Courts19 Dec 2025Disposed Of
Santosh Bharne & Anr. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3369
IPC-Section 306, 34, 107, 108, 106CrPC-Section 482, 161, 228Bharatiya Nyaya Sanhita, 2023-Section 108, 45
High Courts19 Dec 2025Allowed
Indian Oil Corporation Limited Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3593
Maharashtra Land Revenue Code, 1966-Section 53, 53(3)Maharashtra Land Revenue Code (Disposal of Government Lands) Rules, 1971-Rule 34Indian Companies Act-Section 617
High Courts19 Dec 2025
Mrs. Swarupa Kamal Mishra Vs Shri Kamal Ramprasad Mishra
Bombay High Court · (2025) 12 BOM CK 3592
High Courts19 Dec 2025Allowed
Milind S/o Madhukarrao Kale Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3372
Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20
High Courts19 Dec 2025Dismissed
M/s. Jhajharia Nirman Private Limited Vs Maharashtra State Electricity Distribution Company Limited
Bombay High Court · (2025) 12 BOM CK 3373
MERC (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2020-Clause 7Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005-Regulation 5.1Electricity Act, 2003-Section 56(2), 56
High Courts19 Dec 2025Dismissed
Yugjeet Gurudayalsingh Kandey Vs M/s Selvel Publicity & Consultants Pvt Ltd & Ors.
Bombay High Court · (2025) 12 BOM CK 3591
Code of Civil Procedure-Order VII Rule 10Commercial Courts Act, 2015-Section 2(1)(c)(xviii), explanation (a), 2(1)(c), Clause (vii) of Section 2(1)(c)Companies Act
High Courts19 Dec 2025Disposed Of
The New India Assurance Company Limited Vs Smt. Gayatri Nitin Lutade & Ors.
Bombay High Court · (2025) 12 BOM CK 3374
Motor Vehicles Act, 1988-Section 163-A, 164, 171Workmen's Compensation Act, 1923
High Courts19 Dec 2025Disposed Of
Ashish S/o Haridas Barve & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3377
BNSS-Section 528BNS-Section 64, 64 (2)(m), 69Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(1)(w)(ii), 3(2) (va), 3(1)(w)
High Courts19 Dec 2025Allowed
Vinayak Moreshwar Deshpande & Anr. Vs Shri Rammandir Deosthan, Pavnar, Wardha & Ors.
Bombay High Court · (2025) 12 BOM CK 3378
Maharashtra Public Trusts Act, 1950-Section 36(1), 36(2)
High Courts19 Dec 2025
Sau. Shital Rahul Chaursia & Anr. Vs Rahul Chaursia
Bombay High Court · (2025) 12 BOM CK 2936
Protection of Women from Domestic Violence Act