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Bombay High Court judgments, 2019

1,580 judgments · page 4 of 79

High Courts13 Dec 2019Dismissed

Ramesh Baburao Firode Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 12 BOM CK 0065

Maharashtra Civil Services (Conduct) Rules, 1979 — Rule 3, 3(i), 3(ii), 3(iii), 3(1), 3(1)(i), 3(1)(ii), 3(1)(iii), 3(1)(iv), 3(1)(v), 3(1)(vi), 3(1)(vii), 3(1)(viii), 3(1)(ix), 3(1)(x), 3(1)(xi), 3(1)(xii), 3(1)(xiii), 3(1)(xiv), 3(1)(xv), 3(1)(xvi), 3(1)(xvii), 3(1)(xviii), 3(1)(xix), 3(1)(xx), 3(1)(xxi), 3(1)(i)(ii)(iii)Maharashtra Civil Services (Disciplinary And Appeal) Rules, 1979 — Rule 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28Constitution Of India, 1950 — Article 14, 19, 226, 227
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High Courts13 Dec 2019Allowed

ASREC (India) Limited And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 12 BOM CK 0032

Recovery Of Debt And Bankruptcy Act, 1993 — Section 2(la), 13(2), 31(b), 33cMaharashtra Value Added Tax Act, 2002 — Section 33, 37, 47Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 24(11)(a), 26B(2), 26B, 26C, 26D, 26E
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High Courts12 Dec 2019Allowed

Afroj Khan Vs Mandodara

Bombay High Court · (2019) 12 BOM CK 0094

Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 138(c), 142, 142(b)Constitution Of India, 1950 — Article 227
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High Courts12 Dec 2019Dismissed

Dimples Infra And Ors Vs Heer Mehta Landmark Developers Pvt. Ltd And Ors

Bombay High Court · (2019) 12 BOM CK 0027

Code Of Criminal Procedure, 1973 — Section 191, 192, 193, 195, 195(1), 195(1)(b), 195(1)(b)(ii), 196, 340, 340(1), 463, 468, 471Indian Penal Code, 1860 — Section 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 205, 211Code Of Civil Procedure, 1908 — Order 37 Rule 3, Order 37 Rule 3(3)
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High Courts11 Dec 2019Dismissed

Hitendra Vs Shankar And Anr

Bombay High Court · (2019) 12 BOM CK 0093

Negotiable Instruments Act, 1881 — Section 138, 143A, 143A(5)Code Of Criminal Procedure, 1973 — Section 397(1), 397(2)Constitution Of India, 1950 — Article 226, 227
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High Courts11 Dec 2019Dismissed

Haji Ismail Haji Habib Musafirkhan Shop Tenant Forum ( Proposed) And Ors Vs State Of Maharashtra Thru Gp High Court And Ors

Bombay High Court · (2019) 12 BOM CK 0072

Maharashtra Public Trust Act, 1950 — Section 2, 3, 9, 10, 11, 12, 13, 14, 2(10), 2(13), 2(19), 18, 19, 29, 30, 31, 32, 33, 36, 36(1)(a), 36(5)(a), 36(5)(b), 36(5)(c), 36(5)(d), 36(5)(e), 36(5)(f), 36(5)(g), 37, 50A(1), 51, 52, 56, 73AMaharashtra Housing And Area Development Act, 1976 — Section 95AWaqf Act, 1995 — Section 2(r), 3(3), 4, 5, 5(1), 5(2), 6, 6(5), 7, 43, 112
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