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Bombay High Court judgments, 2019

1,580 judgments · page 9 of 79

High Courts21 Nov 2019Allowed

Mahadeo Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 11 BOM CK 0067

Code Of Criminal Procedure, 1973 — Section 439, 439(2), 482Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 323, 506Constitution Of India, 1950 — Article 227
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High Courts20 Nov 2019Dismissed

M/s. Coverntry Springs And Engineering Company Limited And Ors Vs M/S. Assets Reconstruction Company Of India Limited (ARCIL) And Ors

Bombay High Court · (2019) 11 BOM CK 0063

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 2(zd), 13(1), 13(2), 13(4), 13(10), 14, 17, 17(1), 18, 18(1), 18(2), 19(1)Transfer Of Property Act, 1882 — Section 52Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 2(g), 11, 12, 13(2), 17, 17A, 18, 19
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High Courts19 Nov 2019Disposed Of

Parmeshwar Sitaram Rathod And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 11 BOM CK 0113

Indian Penal Code, 1860 — Section 34, 323, 354, 447, 504Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(w)(i), 3(1)(r)(s), 3(1)(w)(ii), 3(1)(i)(ii), 3(1)(w)(i)(ii), 3(2)(va), 14(A)(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 438
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High Courts19 Nov 2019Allowed

State Of Maharashtra Vs Sumit Kishor Shastri (Joshi)

Bombay High Court · (2019) 11 BOM CK 0052

Indian Penal Code, 1860 — Section 120B, 201, 302, 341, 363, 364Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Code Of Criminal Procedure, 1973 — Section 169
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High Courts18 Nov 2019Disposed Of

Mehul Choksi Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 11 BOM CK 0118

Fugitive Economic Offenders Act, 2018 — Section 4(2)(e), 4, 4(1), 4(2), 4(2)(c), 4(2)(d), 10(1), 10(2), 12, 12(1), 12(2), 23(2)(a)Code Of Criminal Procedure, 1973 — Section 482Declaration Of Fugitive Economic Offenders (Forms And Manner Of Filing Application) Rules, 2018 — Section 3(1)(viii)
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