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Bombay High Court judgments, 2016

1,794 judgments · page 14 of 90

High Courts06 Oct 2016Dismissed

Mohammed Ishak Kasim Ali Shaikh Vs Municipal Corporation of Gr. Mumbai

Bombay High Court · (2016) 6 ALLMR 530 : (2017) 3 BCR 597 : (2017) 1 MhLJ 402

Bombay Municipal Corporation Act, 1881 - Section 33(2), Section 9Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance
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High Courts06 Oct 2016Allowed

Santosh Vs State of Maharashtra

Bombay High Court · (2016) 4 RCRCriminal 619

Criminal Procedure Code, 1973 (CrPC) — Section 437Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
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High Courts05 Oct 2016Dismissed

Bhushan Vijay Rane Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 81 : (2017) ALLMRCri 2066

Constitution of India, 1950 - Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 - Section 3, Section 8
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High Courts05 Oct 2016Dismissed

Mario Francisco Lobo Vs State of Goa

Bombay High Court · (2017) ALLMRCri 995 : (2016) 4 BomCR(Cri) 629 : (2017) 2 MhLJCrl 793

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 156 (3), Section 319
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High Courts04 Oct 2016Disposed Off

M/s. Masjid Wa Madrasa Vs Municipal Corporation

Bombay High Court · (2017) 1 ALLMR 862 : (2017) 1 CivilLJ 771 : (2016) 6 MhLJ 800

Bombay Provincial Municipal Corporations Act, 1949 - Section 351Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2
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