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Bombay High Court judgments, 2016

1,794 judgments · page 24 of 90

High Courts01 Sept 2016Dismissed

Perfetti Van Melle India Pvt. Ltd., A Registered Company under the Companies Act, having its Registered Office at : D-62, Defence Colony, New Delhi 110 024 Through its Senior Executive(Legal) Shri Anand Devraj Tiwari, Age: 29 years - Applicant @HASH The S

Bombay High Court · (2016) ALLMRCri 4913

Copyright Act, 1957 - Section 51, Section 63Criminal Procedure Code, 1973 (CrPC) - Section 239Trade and Merchandise Marks Act, 1958 - Section 77, Section 78, Section 79
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High Courts01 Sept 2016Dismissed

Pralhad Bhikaji Bargaje Vs State of Maharashtra

Bombay High Court · (2017) 3 AIRBomR 347 : (2016) 6 ALLMR 721 : (2017) 3 BCR 304 : (2016) 6 MhLJ 900

Bombay Village Panchayats (Gramsabha Meetings) Rules, 1959 - Rule 3Bombay Village Panchayats Act, 1959 - Section 7(1)
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High Courts01 Sept 2016Allowed

Kirtibai Vs Ashok

Bombay High Court · (2016) ALLMRCri 4381 : (2017) 1 BomCR(Cri) 458

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 34, 406, 418, 420
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High Courts01 Sept 2016Dismissed

Deepak Khubchand Bajaj Vs The State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 552 : (2016) 4 BomCR(Cri) 210 : (2016) 6 MhLJCrl 63

Constitution of India, 1950 — Article 168, 201, 467, 471, 420Criminal Procedure Code, 1973 (CrPC) — Section 439Prevention of Corruption Act, 1988 — Section 13(1)(b), 13(1)(c), 13(2)
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High Courts31 Aug 2016Allowed

Salim Gulab Mulla Vs The State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 798 : (2016) 6 ALLMR 194 : (2017) 3 BCR 134 : (2016) LIC 4452 : (2016) 6 MhLJ 617

Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 &mdash
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