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Bombay High Court judgments, 2015

3,391 judgments · page 169 of 170

High Courts06 Jan 2015

ICICI Bank Limited Vs Unimers India Ltd.

Bombay High Court · (2015) 3 ABR 258 : (2016) 1 BC 282 : (2015) 4 BomCR 786

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Companies Act, 1956 - Section 4-ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 17, 18, 2(g), 2(h)
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High Courts06 Jan 2015Allowed

Baburao Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 855 : (2015) 1 BomCR(Cri) 339

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 279, 304(A), 427
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High Courts06 Jan 2015

C.B.I. Vs B. Raghubir Acharya

Bombay High Court · (2015) 1 BomCR(Cri) 303

Companies Act, 1956 - Section 108Criminal Procedure Code, 1973 (CrPC) - Section 197, 313, 357, 357(3)Penal Code, 1860 (IPC) - Section 120B, 405, 409, 411, 468
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High Courts06 Jan 2015Dismissed

Sanghshil Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2529 : (2015) 1 BomCR(Cri) 488

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 173(8), 482Penal Code, 1860 (IPC) - Section 306
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High Courts06 Jan 2015Dismissed

Anil Vs Taori Marketing

Bombay High Court · (2015) 1 BomCR(Cri) 763 : (2016) 1 MhLj 477

Criminal Procedure Code, 1973 (CrPC) - Section 311, 482Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts06 Jan 2015Allowed

Vijay Vs The Director

Bombay High Court · (2015) 6 BomCR 811 : (2015) 2 MhLj 312

Constitution of India, 1950 - Article 141, 142, 226, 227
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High Courts06 Jan 2015Dismissed

Rajasi Vs Shashank

Bombay High Court · (2015) 2 ABR 376 : (2015) 3 ALLMR 316 : (2015) 3 BomCR 31 : (2015) 3 DMC 389 : (2015) 6 MhLj 872

Hindu Marriage Act, 1955 - Section 11, 12, 12(1)(c), 13, 13(1)(ia)Penal Code, 1860 (IPC) - Section 304-B, 498-A
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