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Bombay High Court judgments, 2016

2,269 judgments · page 106 of 114

High Courts21 Jan 2016Allowed

X Husband Vs Y Wife

Bombay High Court · (2016) 3 AIRBomR 1 : (2016) 2 BCR 36 : (2017) 1 CivilLJ 354 : (2016) 3 DMC 478 : (2016) MCR 512

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1, Order 23 Rule 1(4)(b), Order 23 Rule 23Criminal Procedure Code, 1973 (CrPC) - Section 195, Section 340Hindu Marriage Act, 1955 - Section 13, Section 13(1), Section 13(1)(i-a), Secti
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High Courts20 Jan 2016Dismissed

Laxmi Ishwar More Vs State of Maharashtra and Others

Bombay High Court · (2016) 168 AIC 330 : (2016) 3 AIRBomR 42 : (2016) 3 BCR 690 : (2016) 4 MhLJ 535

Registration Act, 1908 - Section 34, Section 34(3), Section 35, Section 71, Section 72, Section 73, Section 74, Section 75, Section 76, Section 77
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High Courts20 Jan 2016Dismissed

Vijaykumar Santokchand Zambad Vs State of Maharashtra

Bombay High Court · (2016) 3 BCR 374 : (2016) 4 MhLJ 92

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 - Section 8(1)Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22, Order 41 Rule 33Constitution of India, 1950 - Article 142, Article 226
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High Courts20 Jan 2016Dismissed

The State of Maharashtra Vs Ravi

Bombay High Court · (2016) 1 AIRBomRCri 876 : (2016) ALLMRCri 3703 : (2016) 2 BomCR(Cri) 346 : (2016) MCR 490 : (2016) 5 MhLJCrl 88

Criminal Procedure Code, 1973 (CrPC) - Section 235(2), Section 313, Section 354(3)Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302, Section 363, Section 376, Section 377
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