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Bombay High Court judgments, 2009

1,892 judgments · page 89 of 95

High Courts02 Feb 2009

Laxmibai Sonsheth Ambole, President, Deshi Makkhan Vyapari Sangh (Regd.) and Others Vs Union of India (UOI), The State of Maharashtra, The Municipal Corporation of Greater Bombay and Central Committee for Food Standards

Bombay High Court · (2009) 3 BomCR 822 : (2009) 111 BOMLR 1226 : (2009) 3 RCR(Criminal) 395

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 113, 9Constitution of India, 1950 — Article 13, 13(1), 13(2), 14, 19Prevention of Food Adulteration (Amendment) Act, 1976 — Section 14, 16, 16A, 2
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High Courts30 Jan 2009Allowed

Ram Shankar Sahane Vs State

Bombay High Court · (2009) 01 BOM CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 27, 59, 6, 60Penal Code, 1860 (IPC) — Section 302
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High Courts29 Jan 2009

Javed Hanif Quareshi Vs Lakhani Traders

Bombay High Court · (2010) 1 ALD(Cri) 10 : (2009) 2 MhLj 663 : (2010) 5 RCR(Criminal) 694

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts28 Jan 2009

Nilesh Naik @ Mangueshkar Vs State of Goa

Bombay High Court · (2009) 01 BOM CK 0092

Antiquities and Art Treasures Act, 1972 — Section 25(1)Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 100, 151, 154, 161, 162
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