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Bombay High Court judgments, 2019

1,580 judgments · page 7 of 79

High Courts02 Dec 2019Dismissed

Ajit Rajendra Bhagwat And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 12 BOM CK 0004

Maharashtra Unaided Private Professional Educational Institutions (Regulations Of Admissions And Fees) Act, 2015 — Section 2(c), 2(e), 3, 4, 4(b), 5, 6, 7, 9, 9(4), 9(5)(iv), 10, 10(7)Maharashtra Unaided Private Professional Educational Institutions (Regulations Of Admissions To The Full Time Professional Undergraduate Technical Courses) Rules, 2017 — Rule 2(g), 2(m), 3(4)(b), 4, 7, 9(2), 9(3), 9(4), 9(3)(c), 9(3)(d), 9(4)(b), 9(4)(c), 9(4)(f), 9(4)(a), 9, 12, 12(j), 13, 15Constitution Of India, 1950 — Article 14, 15(5)
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High Courts29 Nov 2019

Kamal K. Singh Vs Union Of India And Ors

Bombay High Court · (2019) 11 BOM CK 0129

Insolvency And Bankruptcy Code, 2016 — Section 1, 2, 2(26), 2(27), 5(1), 5(2), 5(3), 5(4), 5(5), 5(6), 5(7), 5(8), 5(9), 5(10), 5(11), 5(12), 6, 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(6), 7(7), 9(1), 10, 10(1), 12, 13, 14, 14(1), 31(1), 33, 60, 61, 62, 231, 239Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17Companies Act, 2013 — Section 366, 408, 424, 439
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High Courts29 Nov 2019Partly Allowed

Dnyaneshwar Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 11 BOM CK 0112

Indian Penal Code, 1860 — Section 279, 304ACode Of Criminal Procedure, 1973 — Section 93, 94, 95, 100, 165, 165(1), 165(2), 165(3), 166, 197Maharashtra Police Act, 1951 — Section 147, 161
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High Courts28 Nov 2019Dismissed

Ishwar Buddha Vs State Of Goa

Bombay High Court · (2019) 11 BOM CK 0141

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 50, 50(1)Code Of Criminal Procedure, 1973 — Section 313
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High Courts28 Nov 2019Dismissed

Arvind Jeram Kotecha And Ors Vs Prabhudas Damodar Kotecha And Ors

Bombay High Court · (2019) 11 BOM CK 0094

Foreign Judgments (Reciprocal Enforcement) Act, 1993 — Section 10Code of Civil Procedure (Amendment) Act, 1937 — Section 2, 13, 13(a), 13(b), 13(c), 13(d), 13(e), 13(f), 14, 35(3), 44A, 44A(2), 47Code Of Civil Procedure, 1908 — Order 21 Rule 22(1)(b), Order 21 Rule 22
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High Courts27 Nov 2019Disposed Of

Satish Ramakant Naik Vs State Of Goa And Anr

Bombay High Court · (2019) 11 BOM CK 0138

Indian Penal Code, 1860 — Section 302, 380, 411, 454Code Of Criminal Procedure, 1973 — Section 162, 451, 452, 452(1), 457, 517Evidence Act, 1872 — Section 25
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