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Bombay High Court judgments, 2016

1,794 judgments · page 48 of 90

High Courts29 Apr 2016Disposed Off

M/s Radhesham Laxminarayan and Co. Vs Kashmirilal and other

Bombay High Court · (2016) ACD 483 : (2016) 2 AIRBomRCri 785 : (2016) ALLMRCri 4278 : (2017) 1 BC 236 : (2016) 2 BomCR(Cri) 734 : (2017) 1 DCR 294 : (2016) 2 MadWNCri 49 : (2017) MCR 84 : (2016) 5 MhLJ 927 : (2016) 5 MhLJCrl 224 : (2017) 1 NIJ 395 : (2016) 3 RCRCriminal 499

Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts28 Apr 2016Dismissed

Shilpa W/o Sunil Khillare Vs State of Maharashtra

Bombay High Court · (2016) 5 MhLJCrl 386

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 11, Section 17,
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High Courts28 Apr 2016Dismissed

Sharad Devaram Shelake Vs State of Maharashtra (Home Ministry)

Bombay High Court · (2017) 1 AIRBomRCri 33 : (2016) ALLMRCri 4128 : (2016) 3 BomCR(Cri) 180 : (2016) 4 MhLJ 228 : (2016) 3 MhLJCrl 748 : (2016) 5 RCRCriminal 824

Indian Penal Code, 1860 — Section 302, 364, 392, 393, 394, 395, 396, 397, 398, 399, 400, 401, 402Prisons Act, 1894 — Section 3, 3(5A), 3(5B), 28, 48A, 59, 59(5)Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 4, 4(1), 4(4), 4(10), 4(13), 4(17), 4(18), 4(19), 6, 17
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High Courts27 Apr 2016Disposed Off

Sushil Vs State of Maharashtra

Bombay High Court · (2017) 2 ALLMR 216 : (2016) 5 MhLJ 723

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 9
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