High Courts19 Dec 2025Dismissed
Shriram General Insurance Co. Ltd. Vs Smt. Renuka Daryappa Hattalli & Ors.
Bombay High Court · (2025) 12 BOM CK 2468
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 98 of 3,839
High Courts19 Dec 2025Partly Allowed
Sou. Sushila Danchand Ghodawat Charitable Trust Vs The Joint Charity Commissioner & Ors.
Bombay High Court · (2025) 12 BOM CK 2469
Maharashtra Public Trusts Act, 1950-Section 36
High Courts19 Dec 2025Allowed
Best Workers Union Vs Best Undertaking
Bombay High Court · (2025) 12 BOM CK 1709
Maharashtra Industrial Relations Act, 1946- Section 27(A), 30, 32, 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Lanpir Practoces Act, 1971- Section 20, 21, 28
High Courts19 Dec 2025Dismissed
Bank of India Staff Panchsheel Cooperative Housing Society Limited Vs Jitendra Kumar Jani
Bombay High Court · (2025) 12 BOM CK 1707
Maharashtra Co operative Societies Act, 1960- Section 2(16), 91, 93, 154(B)(1)(17), 163Code of Civil Procedure, 1908- Order 7 Rule 11
High Courts19 Dec 2025Disposed Of
Uday Bhanudas Gujar Vs Madan Yeshwant Diwan
Bombay High Court · (2025) 12 BOM CK 1706
Maharashtra Rehabilitation Act, 1999- Section 12Maharashtra Land Revenue Code, 1966- Section 247, 248, 257
High Courts19 Dec 2025Dismissed
Sudhakar Hanumant Pawar Vs Hon'ble Divisional Joint Registrar Co-operative Societies
Bombay High Court · (2025) 12 BOM CK 1705
Constitution Of India, 1950- Article 226, 227Maharashtra Co-operative Societies Act, 1960- Section 154(B)(29), 91, 92, 93, 98, 101
High Courts19 Dec 2025Allowed
Rangamma Soundappa Chetty Vs Palaniswamy Obuli Chetty
Bombay High Court · (2025) 12 BOM CK 1704
High Courts19 Dec 2025Rejected
Dilip Shankar Aware Vs Balmohan Vidyamandir Trust
Bombay High Court · (2025) 12 BOM CK 1703
Maharashtra Employees of Private Schools Regulation act, 1977- Section 9
High Courts18 Dec 2025Disposed Of
Sahadeo Namdeo Mahadik & Ors. Vs Parvatibai Mahadeo Mahadik & Ors.
Bombay High Court · (2025) 12 BOM CK 4381
Code of Civil Procedure, 1908-Order XXII Rule 5Maharashtra Tenancy and Agricultural Lands Act, 1948-Sections 14, 27, 32, 32-G, 32F, 32I, 32O, 32P, 33C, 43, 43(1), 43-ID, 64Hindu Succession Act, 1956-Sections 15, 15(1), 15(2), 15(2)(b), 16
High Courts18 Dec 2025Dismissed
Jyotirmayasinhji Upendrasinhji Jadeja Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4380
Constitution of India-Article 226, 32Gujarat Registration of Marriage Act, 2006Hindu Minority and Guardianship Act, 1956
High Courts18 Dec 2025Allowed
Vicky Sambhaji Nikam Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4378
Protection of Children From Sexual Offences Act, 2012-Section 6, 12, 10, 2(d), 29Indian Penal Code, 1858-Section 376(A), 376(B), 354D, 376(2)(g)Cr.P.C.-Section 161, 164, 313
High Courts18 Dec 2025Disposed Of
Balasaheb Sopan Dorge Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4377
Constitution of India-Article 226, 300ALand Acquisition Act, 1894-Section 4, 6, 11Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 4, 7, 11, 24, 114
High Courts18 Dec 2025Dismissed
Shraddha Hitesh Raikar Vs Hitesh Dattaram Raikar
Bombay High Court · (2025) 12 BOM CK 4376
Hindu Adoption and Maintenance Act, 1956Code of Civil Procedure, 1908-Section 11, Order 7 Rule 11, 7 Rule 11(a) and (d)Hindu Marriage Act, 1955-Section 13(1), 13(1)(ia), 13(1)(ib), 13(1A)(ii)
High Courts18 Dec 2025Partly Allowed
Smt. Suvarna Harishchandra Chavan Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4375
Special School Codegrant-in-aid Code
High Courts18 Dec 2025Disposed Of
The State Of Maharashtra & Ors. Vs Shri. Venkatesh Madhav Bhat & Ors.
Bombay High Court · (2025) 12 BOM CK 4369
Maharashtra Administrative Tribunal (Procedure) Rules, 1988-Rule 11Indian Administrative Service (Recruitment) Rules, 1954-Rule 4, 8Indian Administrative Service (Appointment by Selection) Regulations, 1997-Rule 4
High Courts18 Dec 2025Allowed
Mr. Omkar Alias Tedya Umesh Satpute Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4368
Constitution of India-Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black Marketing of Essential Commodities Act, 1981-Section 3(2)Defence of India Act
High Courts18 Dec 2025Dismissed
Dintu Rajan & Ors. Vs Smt. Anu Dintu @ Anu Raghavan & Anr.
Bombay High Court · (2025) 12 BOM CK 4367
Protection of Women from Domestic Violence Act, 2005-Section 12, 12(1), 18, 19, 20, 21 and 22, 19(8), 23Cr.P.C.-Section 397, 401
High Courts18 Dec 2025Allowed
Mr. Ayyappa Swami Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4359
Bharatiya Nyaya Sanhita, 2023-Sections 126, 126(1), 126(2), 351, 351(1), 351(2), 352, 352(2)BNSS-Section 528I.P.C.-Section 341, 339
High Courts18 Dec 2025Allowed
Amrina Mathew Fernandes Vs Rhythm Arvind Goyal & Anr.
Bombay High Court · (2025) 12 BOM CK 4228
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35, 35(3), 35(5), 39, 47, 48, 183, 394Constitution of India-Article 22(1), 22(2)BNS 2023-Section 89
High Courts18 Dec 2025Disposed Of
D. G. M. & A Operated S. A. B. English Medium School Vs Shivaji Laxman Bhamare
Bombay High Court · (2025) 12 BOM CK 4224
Constitution of India-Article 227Maharashtra Rent Control Act, 1999-Section 44, 24, 42, 40, 41, 22, 23, 39 to 52Code of Civil Procedure, 1908-Order VI Rules 14 and 15 of the First Schedule