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Bombay High Court judgments, 2019

1,580 judgments · page 8 of 79

High Courts26 Nov 2019Allowed

Hindustan Unilever Ltd Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 11 BOM CK 0072

Maharashtra Stamp Act, 1958 — Section 31, 31(1), 31(2), 31(4), 32, 32(1), 32(1)(a), 32(1)(b), 32(2), 32(3), 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 53, 53AIndian Stamp Act, 1899 — Section 33Constitution Of India, 1950 — Article 25(da), 226
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High Courts25 Nov 2019Dismissed

Dr. Rameshkumar Bapuraoji Gajbe Vs Election Commission Of India And Ors

Bombay High Court · (2019) 11 BOM CK 0100

Representation Of The People Act, 1951 — Section 9a, 58, 58A, 64A, 66, 80, 80A(2), 81, 82, 83, 84, 83(1), 83(1)(b), 86, 87, 86(1), 97, 98(a), 100, 100(1), 100(1)(d), 100(1)(d)(iv), 101, 117Code Of Civil Procedure, 1908 — Order 7 Rule 11(a), Order 6 Rule 16, Order 7 Rule 11Elections Rules, 1961 — Rule 49A, 49B, 49L, 49P, 49S, 49T, 49U, 49V, 49MA, 54A, 55, 55C, 56C, 56D, 56, 56A, 57C, 57, 60, 61, 62, 63, 64, 65, 66, 66A
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High Courts25 Nov 2019Dismissed

Raju Vs Mukund And Ors

Bombay High Court · (2019) 11 BOM CK 0099

Code Of Civil Procedure, 1908 — Section 47Maharashtra Rent Control Act, 1999 — Section 15(3)
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High Courts25 Nov 2019Dismissed

Anil Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 11 BOM CK 0071

Indian Penal Code, 1860 — Section 307Maharashtra Judicial Service Rules, 2008 — Rule 17, 19, 19(1), 19(2)Maharashtra Civil Services (Pension) Rules, 1982 — Rule 8(a), 10(iv)
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High Courts22 Nov 2019Dismissed

Vinod Babaso Bhosale And Anr Vs State Of Maharashtra

Bombay High Court · (2019) 11 BOM CK 0083

Indian Penal Code, 1860 — Section 34, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 173, 216, 216(1), 216(2), 216(3), 216(4), 216(5), 217Dowry Prohibition Act, 1961 — Section 2
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High Courts22 Nov 2019Partly Allowed

Ranjan Dutta Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 11 BOM CK 0081

Code Of Criminal Procedure, 1973 — Section 313, 391, 391(1), 391(2), 391(3), 391(4)Negotiable Instruments Act, 1881 — Section 118, 138, 139Code Of Criminal Procedure, 1898 — Section 428
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High Courts21 Nov 2019Allowed

KGP Vs PKP

Bombay High Court · (2019) 11 BOM CK 0110

Constitution Of India, 1950 — Article 21, 227
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High Courts21 Nov 2019Allowed/Dismissed

Vivekanand Vs Collector Dist. Bhandara And Ors

Bombay High Court · (2019) 11 BOM CK 0101

Maharashtra Zilla Parishads And Panchayat Samities Act, 1961 — Section 27, 27(2)Maharashtra Zilla Parishads (Electoral Divisions And Conduct Of Election) Rules, 1962 — Section 64, 64(2)
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High Courts21 Nov 2019Allowed

M/s. Scigen Biopharma Pvt. Ltd. Vs M/s. Jagtap Horticulatuer Pvt. Ltd

Bombay High Court · (2019) 11 BOM CK 0070

Arbitration And Conciliation Act, 1996 — Section 7(1), 34, 37, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81Micro Small And Medium Enterprises Development Act, 2006 — Section 2(b), 2(e), 2(h), 2(m), 2(n), 7, 7(1), 7(1)(a), 7(1)(b), 7(1)(b)(ii), 8, 8(1), 11, 14, 15, 16, 17, 18, 18(1), 18(3)Industries (Development And Regulation) Act, 1951 — Section 7(2), 7(b), 9, 10, 11, 12, 11B, 29B
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