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Bombay High Court judgments, 2014

2,944 judgments · page 2 of 148

High Courts23 Dec 2014

Nirmalabai Pratapsingh Ade Vs The State of Maharashtra

Bombay High Court · (2014) 12 BOM CK 0152

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 8, 9Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 89Land Acquisition Act, 1894 — Section 18, 4, 6, 9
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High Courts23 Dec 2014

Sitaram Vs Sow. Kaveribai

Bombay High Court · (2015) 1 ABR 677 : (2015) 6 BomCR 690 : (2015) 3 MhLj 236

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43(1), 43(2), 84CCivil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 31, 100, 103Maharashtra Land Revenue Code, 1966 — Section 149
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High Courts23 Dec 2014

Lupin Vs Johnson and Johnson

Bombay High Court · (2015) 1 ABR 645 : AIR 2015 Bom 50 : (2015) 1 ALLMR 836 : (2015) 1 BomCR 497 : (2015) 1 MhLj 501 : (2015) 61 PTC 1

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Designs Act, 2000 — Section 19, 22, 22(3), 22(4)Patents Act, 1970 — Section 10, 107, 137, 64
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High Courts23 Dec 2014

Kailas Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1 : (2015) 1 BomCR(Cri) 759

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A, 498A
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High Courts22 Dec 2014

Deepali Vs Pratap

Bombay High Court · (2015) 4 ABR 132 : (2015) 3 ALLMR 341 : (2015) 6 BomCR 597 : (2015) 4 MhLj 378

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19Family Courts Act, 1984 — Section 21Hindu Marriage Act, 1955 — Section 13(1)(i-a), 13(1)(i-b)
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