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Bombay High Court judgments, 2019

1,580 judgments · page 6 of 79

High Courts04 Dec 2019Partly Allowed

Chandrakalabai Vs Habib Khan

Bombay High Court · (2019) 12 BOM CK 0016

Code Of Civil Procedure, 1908 — Section 144, 144(1), Order 21 Rule 11Code Of Criminal Procedure, 1973 — Section 145Transfer Of Property Act, 1882 — Section 41
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High Courts03 Dec 2019Dismissed

Manu Vs Nilima And Ors

Bombay High Court · (2019) 12 BOM CK 0014

Maharashtra Rent Control Act, 1999 — Section 24, 24(1), 24(3), 43, 44, 44(2)Punjab Tenancy Act, 1887 — Section 8
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High Courts03 Dec 2019Disposed Of

Ravi Kumar Baldev Yadav And Ors Vs State Of Maharashtra

Bombay High Court · (2019) 12 BOM CK 0008

Immoral Traffic ( Prevention ) Act, 1956 — Section 3, 4, 5, 7(1)(b), 18, 19, 18(1), 18(1)(2), 20Indian Penal Code, 1860 — Section 34, 370(3)Code Of Criminal Procedure, 1973 — Section 20(1), 20(2), 20(5)
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High Courts03 Dec 2019Disposed Of

Keshav Reddy And Ors Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 12 BOM CK 0002

Indian Penal Code, 1860 — Section 34, 323, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(2), 3(1)(r)(s), 3(2)(va), 3, 14(A)(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 438
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High Courts02 Dec 2019Allowed

Mahek Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 12 BOM CK 0067

Maharashtra Municipal Councils Nagarpanchayats And Industrial Township Act, 1965 — Section 76(1)(2), 76(1), 76(2)Constitution Of India, 1950 — Article 226
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High Courts02 Dec 2019Dismissed

Radhakishan Deorao Pathade Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 12 BOM CK 0066

Maharashtra Agricultural Produce Marketing (Development And Regulation) Act, 1963 — Section 3(26), 2(1)(g), 12(2), 13, 29, 31, 32Representation Of The People Act, 1951 — Section 15A, 15, 16, 18, 22, 27, 27(1), 27(2), 27(2)(a)Right To Information Act, 2005 — Section 2(h)
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