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Bombay High Court judgments, 2000

1,001 judgments · page 7 of 51

High Courts20 Oct 2000

Smt. Sarla Vs State of Maharashtra and Others etc.

Bombay High Court · AIR 2001 Bom 159 : (2001) 2 BomCR 730 : (2001) 1 MhLj 453

Bombay General Clauses Act, 1904 — Section 21Bombay Village Panchayats Act, 1958 — Section 15, 59Bombay Village Panchayats Election Rules, 1959 — Rule 32(4), 34, 36, 37
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High Courts19 Oct 2000

Rajendra Narayan Nalawade Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 51 : (2001) BomCR(Cri) 279 : (2001) 2 BOMLR 608 : (2001) 1 MhLj 478 : (2001) 2 RCR(Criminal) 759

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 228(1)Penal Code, 1860 (IPC) — Section 307, 324, 506
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High Courts18 Oct 2000

Dushyant D. Anjaria Vs M/s. Wall Street Finance Ltd. and Another

Bombay High Court · (2001) ALLMR(Cri) 62 : (2001) BomCR(Cri) 180 : (2001) 1 BOMLR 387 : (2001) 105 CompCas 655 : (2001) 1 MhLj 701 : (2001) 3 RCR(Criminal) 416

Companies Act, 1956 — Section 166, 255, 258, 259, 260Constitution of India, 1950 — Article 101Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
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