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Bombay High Court judgments, 2016

1,794 judgments · page 61 of 90

High Courts14 Mar 2016Partly Allowed

The State of Maharashtra Vs Vitthal Tukaram Atugade

Bombay High Court · (2017) ALLMRCri 1274 : (2016) 2 Crimes 340 : (2016) 5 MhLJCrl 351

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 366, Section 368, Section 428Evidence Act, 1872 - Section 24, Section 25, Section 26, Section 27Penal Code, 1860 (IPC) - Section 201, Section 302, Section 307, Section 363,
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High Courts14 Mar 2016Dismissed

Rajesh Sharad Mapara and Others Vs State of Maharashtra and Others

Bombay High Court · (2016) 3 AIRBomR 203 : (2016) 5 ALLMR 549 : (2016) 5 BCR 481 : (2016) 3 MhLJ 421

Constitution of India, 1950 - Article 226, Article 243, Article 243Q, Article 243-QMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 3, Section 3(3), Section 341A, Section 341B, Section 6, Section 6(1
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High Courts14 Mar 2016Dismissed

Way2Wealth Brokers Pvt. Ltd. Vs C.B. Sharma

Bombay High Court · (2016) 5 BCR 560 : (2016) 3 CivilLJ 598 : (2016) 3 MhLJ 695 : (2016) 6 RAJ 359

Arbitration and Conciliation Act, 1996 - Section 2(4), Section 33, Section 33(4), Section 34, Section 37, Section 43Securities Contracts (Regulation) Act, 1956 - Section 10
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High Courts14 Mar 2016Dismissed

Rashid Vs The Commissioner of Police, Mumbai and Others

Bombay High Court · (2016) 2 AIRBomRCri 172 : (2016) ALLMRCri 2204 : (2016) 4 BomCR(Cri) 83 : (2016) 3 MhLJCrl 288

Constitution of India, 1950 - Article 22(5), Article 226, Article 32Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 - Section 3
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