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High Court of Bombay
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Proceeding
MAIN JURISDICTION

The functions of Bombay High Court to carry out day to day business of judicial work , has been divided on its establishments , known as High Court Original Side and Appellate Side.

The Establishment of Appellate Side has Civil Jurisdiction & Criminal Jurisdiction and the matters are being taken up for hearing on its Benches spread over the Maharashtra State viz. Bombay , Nagpur , Aurangabad & Panjim(Goa).

The territorial Jurisdiction of the various Benches is as follows :

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

Bombay
  • Bombay
  • Kolhapur
  • Nashik
  • Pune
  • Raigad
  • Ratnagiri
  • Satara
  • Sangli
  • Sindhudurg
  • Solapur
  • Thane
  • Dadra & Nagar Haveli at Silvassa
  • Daman
  • Diu
Nagpur Bench
  • Akola
  • Amravati
  • Bhandara
  • Buldhana
  • Chandrapur
  • Nagpur
  • Wardha
  • Yavatmal
  • Gondia
  • Gadchiroli
  • Washim





Aurangabad Bench
  • Ahmednagar
  • Aurangabad
  • Beed
  • Dhule
  • Jalna
  • Jalgaon
  • Latur
  • Nanded
  • Osmanabad
  • Parbhani
  • Nandurbar
High Court of Bombay at Goa
  • North Goa(Panaji)
  • South Goa(Margao)

Disclaimer

Although every effort has been made to provide complete and accurate information on this website, the possibility of some errors and mistakes, cannot be ruled out. Visitors to the site are requested to cross check the information with the authorities concerned or consult the relevant record. The information made available here is not meant for legal evidence. Neither the High Court of Bombay nor National Informatics Centre (NIC) would be responsible for any data inaccuracy or delay in the updation of the data on the website.