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Bombay High Court judgments, 2017

2,616 judgments · page 129 of 131

High Courts09 Jan 2017Partly Allowed

Dewaji Vs Zilla Parishad Bhandara

Bombay High Court · (2017) 3 ALLMR 114 : (2017) 2 MhLJ 45

Constitution of India, 1950 - Article 226Maharashtra Zilla Parishad, District Services (Discipline and Appeal) Rules, 1964 - Rule 3(2)
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High Courts06 Jan 2017Allowed

Sanjay S/o Bhimrao Tathe Vs The State of Maharashtra

Bombay High Court · (2017) ALLMRCri 696 : (2017) 2 BomCR(Cri) 311 : (2017) MCR 246 : (2017) 1 MhLJCrl 788

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 34, Section 498A, Section 504, Section 506
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High Courts06 Jan 2017Allowed

Vishal S/o Shahaji Kasabe Vs The Commissioner of Police Pune

Bombay High Court · (2017) 1 AIRBomRCri 819 : (2017) ALLMRCri 816 : (2017) 2 BomCR(Cri) 83 : (2017) 1 MhLJCrl 768

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 - Section 3(2)Penal Code, 1860 (IPC) - Section 143, Section 144, Section 147, Section 148, Section 149, Section 307
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