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Bombay High Court judgments, 2011

2,168 judgments · page 107 of 109

High Courts10 Jan 2011

Vinod Moreshwar Vaidya Vs The State of Maharashtra The State of Maharashtra (At the instance of Shri. V.S. Salvi, Police Sub-Inspector) Vs Shri. Vinod Moreshwar Vaidya, Abdul Halim Ahmad Taj and Tatyaba Motiram Chikane

Bombay High Court · (2011) 1 APLJ 110 : (2011) 113 BOMLR 382 : (2011) CriLJ 1418 : (2011) 3 RCR(Criminal) 314 : (2011) 3 RCR(Criminal) 314

Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 307, 313Penal Code, 1860 (IPC) — Section 114, 120B, 34, 427, 435Probation of Offenders Act, 1958 — Section 4(1)
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High Courts10 Jan 2011Dismissed

Goldie Sud Vs Punjab National Bank and Others

Bombay High Court · (2011) 2 ALLMR 345 : (2011) 3 BC 333 : (2011) 2 BomCR 6 : (2011) 113 BOMLR 797 : (2011) 2 MhLj 944 : (2011) 107 SCL 102

Constitution of India, 1950 — Article 226Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8(5), 9, 9(2)
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High Courts07 Jan 2011Dismissed

Shri Hari Dhondu Gurav Vs Shri Jhonney Augustine Gomes

Bombay High Court · (2011) 7 ALLMR 662 : (2011) 5 BomCR 150 : (2011) 2 MhLj 715

Improvement, Clearance and Redevelopment Act, 1971 — Section 2, 22, 3Presidency Small Cause Courts Act, 1882 — Section 53Provincial Small Cause Courts Act, 1887 — Section 27B
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