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Bombay High Court judgments, 2015

3,391 judgments · page 165 of 170

High Courts13 Jan 2015Dismissed

Prakash Vs State of Maharashtra

Bombay High Court · (2015) 1 BomCR(Cri) 479

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 161, 233, 313, 391
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High Courts13 Jan 2015Allowed

Dada Vs Tarabai

Bombay High Court · (2015) ALLMR(Cri) 2596 : (2015) 2 BomCR(Cri) 178

Penal Code, 1860 (IPC) - Section 420, 463, 464
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High Courts13 Jan 2015Allowed

Kishor Vs Appropriate Authority

Bombay High Court · (2015) ALLMR(Cri) 2522 : (2015) 2 BomCR(Cri) 163

Constitution of India, 1950 - Article 14, 21Criminal Procedure Code, 1973 (CrPC) - Section 244, 245, 246, 311
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High Courts13 Jan 2015Allowed

Ruchira Manoj Bende Vs State of Maharashtra and Others

Bombay High Court · (2015) 5 BomCR 389 : (2015) 2 MhLj 457

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 10
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High Courts12 Jan 2015Allowed

Bagwanlal Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2246

Criminal Procedure Code, 1973 (CrPC) - Section 161Explosives Act, 1884 - Section 3, 5, 9Penal Code, 1860 (IPC) - Section 286, 304, 304-A, 34, 427
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High Courts12 Jan 2015Disposed off

Aleixo Arnolfo Pereira Vs Joao C. Pereira

Bombay High Court · (2016) ALLMR(Cri) 198 : (2015) 1 BomCR(Cri) 542

Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 144, 2, 482Homoeopathy Central Council Act, 1973 - Section 2
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