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Bombay High Court judgments, 2015

3,391 judgments · page 164 of 170

High Courts14 Jan 2015Dismissed

Laxmi Organic Industries Limited Vs Union of India

Bombay High Court · (2015) 2 ABR 392 : (2015) 5 BomCR 85 : (2015) 319 ELT 667

Central Excises and Salt Act, 1944 - Section 11AConstitution of India, 1950 - Article 14, 19(1)(g), 226Foreign Trade (Development and Regulation) Act, 1992 - Section 5
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High Courts14 Jan 2015Allowed

Khandu Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1034 : (2015) 2 BomCR(Cri) 450

Criminal Procedure Code, 1973 (CrPC) - Section 457Motor Vehicles Act, 1988 - Section 130(1), 177, 83
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High Courts13 Jan 2015Dismissed

Sau. Parighabai Vs Raghunath

Bombay High Court · (2015) ALLMR(Cri) 1043 : (2015) 3 BomCR(Cri) 677 : (2015) 3 DMC 552 : (2016) 1 RCR(Criminal) 588

Criminal Procedure Code, 1973 (CrPC) - Section 125, 127
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High Courts13 Jan 2015Dismissed

Vaibhav Vs Chhya

Bombay High Court · (2015) ALLMR(Cri) 866 : (2015) 4 BomCR(Cri) 285

Criminal Procedure Code, 1973 (CrPC) - Section 125
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High Courts13 Jan 2015Allowed

Narayanrao Vs State of Maharashtra

Bombay High Court · (2015) 2 ABR 544 : (2015) 3 ALLMR 9 : (2015) 6 BomCR 616 : (2015) 4 MhLj 369

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 - Section 10, 10(1), 18, 19, 20
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High Courts13 Jan 2015Disposed off

Yogesh Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1097 : (2015) 1 BomCR(Cri) 750

Criminal Procedure Code, 1973 (CrPC) - Section 154, 154(3), 156, 156 (3), 156(1)Penal Code, 1860 (IPC) - Section 120(B), 147, 148, 149, 307
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