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Bombay High Court judgments, 2018

1,998 judgments · page 1 of 100

High Courts22 Dec 2018Dismissed

Satyanarayan Nandkishore Pande Vs Vinay Jagdishchandra Pande And Ors

Bombay High Court · (2018) 12 BOM CK 0152

Code of Criminal Procedure, 1973 — Section 195(1)(b), 195, 238, 243, 340, 340(1)(d), 343Indian Penal Code, 1860 — Section 34, 120B, 199, 200, 209, 415, 420, 463, 465, 466, 467, 468, 471, 474Maharashtra Co-operative Societies Act, 1960 — Section 23(2), 25A
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High Courts22 Dec 2018Dismissed

Priya Pramod Gajbe Vs State Of Maharashtra And Ors

Bombay High Court · (2018) 12 BOM CK 0151

Maharashtra Scheduled Castes, Scheduled Tribes, De­Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 &mdash ; Section 7, 8, 10, 11Constitution of India, 1950 — Article 142, 226
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High Courts22 Dec 2018Dismissed

Satynarayan Nandkishor Pande Vs Vijay kumar Gulabchand Sarda And Anr

Bombay High Court · (2018) 12 BOM CK 0144

Code of Criminal Procedure, 1973 — Section 154, 195, 195(1)(b), 238, 243, 340, 340(1)(d)Indian Penal Code, 1860 — Section 34, 120B, 193, 194, 195, 196, 199, 200, 205, 206, 207, 208, 209, 210, 211, 228, 415, 420, 465, 466, 467,468, 471, 475Maharashtra Co-operative Societies Act, 1960 — Section 23(2), 25A, 30
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High Courts22 Dec 2018Dismissed

Satynarayan Nandkishor Pande Vs Mr. Vinay Jagdishchandra Pande And Ors.

Bombay High Court · (2018) 12 BOM CK 0143

Code of Criminal Procedure, 1973 — Section 195, 195(1)(b), 238, 243, 340, 340(1)(d)Indian Penal Code, 1860 — Section 34, 120B, 193, 196, 199, 200, 205, 209, 211, 228, 415, 420, 465, 466, 467,468, 471, 475Maharashtra Co-operative Societies Act, 1960 — Section 25A
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