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Bombay High Court judgments, 2016

1,794 judgments · page 64 of 90

High Courts08 Mar 2016Allowed

Moreshwar and Others Vs The State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 91 : (2017) ALLMRCri 906 : (2016) 3 MhLJCrl 354

Criminal Procedure Code, 1973 (CrPC) - Section 174Evidence Act, 1872 - Section 27, Section 3, Section 30Penal Code, 1860 (IPC) - Section 120B, Section 201, Section 302, Section 34
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High Courts08 Mar 2016Dismissed

Jawedkhan and Others Vs The State of Maharashtra and Others

Bombay High Court · (2016) 1 AIRBomRCri 932 : (2016) 2 BomCR(Cri) 19 : (2017) MCR 20 : (2016) 4 MhLJCrl 586

Criminal Procedure Code, 1973 (CrPC) - Section 235(2), Section 313, Section 354(3)Penal Code, 1860 (IPC) - Section 109, Section 201, Section 212, Section 302, Section 376, Section 392, Section 394, Section 397, Section 411, Section 412, Secti
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High Courts07 Mar 2016Disposed Off

Shahjahan Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4233

Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3
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High Courts07 Mar 2016Dismissed

Bhagirath Vs Vithal and Others

Bombay High Court · (2016) 2 AIRBomRCri 38 : (2016) ALLMRCri 3447 : (2016) 2 BomCR(Cri) 479 : (2017) MCR 238 : (2016) 4 MhLJCrl 769

Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 199, Section 199(1), Section 256, Section 378 (4), Section 411 (a) (2), Section 417, Section 482Penal Code, 1860 (IPC) - Section 34, Section 417,
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High Courts07 Mar 2016Allowed

Municipal Corporation of Greater Mumbai Vs Wasudev D. Pilgaonkar and Others

Bombay High Court · (2016) 1 AIRBomRCri 952 : (2016) ALLMRCri 3426 : (2016) 4 BomCR(Cri) 354 : (2016) 3 MhLJCrl 457

Mumbai Municipal Corporation Act, 1888 - Section 347, Section 351, Section 354, Section 354(a), Section 475(A) (1)(a), Section 475(A)(1)(a), Section 475A, Section 475A(1) (a), Section 475A(1)(a), Section 507, Section 507(2)
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High Courts07 Mar 2016Disposed off

Central Bank of India Vs Anil Puranmal Bansal and Others

Bombay High Court · (2016) 3 BCR 642 : (2016) 3 CivilLJ 463 : (2016) 3 MhLJ 774 : (2016) 1 RCRRent 558 : (2016) 2 RentLR 214

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 15(A)Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12, Order 47 Rule 1Constitution of India, 1950 - Article 136, Article 141
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