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Bombay High Court judgments, 2016

1,794 judgments · page 68 of 90

High Courts29 Feb 2016Allowed

Milind and Others Vs Pramod

Bombay High Court · (2016) 02 BOM CK 0096

Arbitration and Conciliation Act, 1996 - Section 37(1), Section 8, Section 8(1)Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3, Order 37 Rule 37
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High Courts26 Feb 2016Allowed

Swati and Others Vs Abhay and Others

Bombay High Court · (2016) 02 BOM CK 0244

Civil Procedure Code, 1908 (CPC) - Section 9Evidence Act, 1872 - Section 107, Section 108, Section 18Specific Relief Act, 1963 - Section 34
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High Courts26 Feb 2016Dismissed

Maratwada Wakf Board Vs Vibhawari and Others

Bombay High Court · (2016) 3 BCR 357 : (2016) 3 CivilLJ 451 : (2016) 3 ICC 174 : (2016) 3 MhLJ 753

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 25, Section 100, Section 100(5), Section 96Criminal Procedure Code, 1973 (CrPC) - Section 145Limitation Act, 1963 - Section 3
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High Courts26 Feb 2016Disposed Off

Sushil Vs Harishankar Ramnivas Sharma and Others

Bombay High Court · (2016) 166 AIC 378 : (2016) 4 BCR 160 : (2016) 3 CivCC 593 : (2016) 4 MhLJ 904

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1(3), Order 23 Rule 1(4), Order 23 Rule 3, Order 23 Rule 3A, Order 23 Rule 3-A, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Section 115
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High Courts25 Feb 2016Dismissed

Sachin Vs The State of Maharashtra

Bombay High Court · (2016) ALLMRCri 2005 : (2016) 4 BomCR(Cri) 163 : (2016) 3 MhLJCrl 738

Arms Act, 1959 — Section 3(25)Penal Code, 1860 (IPC) — Section 304 Part II, 506
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High Courts25 Feb 2016Dismissed

Sunil Yadavrao Mandve Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4242

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 227Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(v), 3(1)(xv)
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High Courts25 Feb 2016Dismissed

Prabhakar and Others Vs The Central Bureau of Investigation

Bombay High Court · (2016) ALLMRCri 4600 : (2016) 2 BomCR(Cri) 310 : (2016) 3 MhLJCrl 532 : (2016) 4 RCRCriminal 96

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 120B, Section 409Prevention of Corruption Act, 1988 - Section 13(1)(c), Section 13(2), Section 19
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High Courts25 Feb 2016Disposed Off

Kashibai Namdeo Jadhav and Others Vs Yamunabai and Others

Bombay High Court · (2016) 2 AIRBomR 755 : (2016) 3 BCR 42

Civil Procedure Code, 1908 (CPC) - Section 100Evidence Act, 1872 - Section 114, Section 50, Section 65Hindu Marriage Act, 1955 - Section 11, Section 13, Section 29 (2), Section 29(2), Section 3(a), Section 4, Section 4(a), Section 5,
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