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Bombay High Court judgments, 2020

759 judgments · page 28 of 38

High Courts11 Feb 2020Allowed/Disposed Of

Manohar @ Sagar And Ors Vs Election Commission Of India And Ors

Bombay High Court · (2020) 02 BOM CK 0025

Representation Of The People Act, 1951 — Section 80, 83, 83(1), 83(1)(a), 83(1)(c), 87, 98(a), 100(1), 119, 100(1)(d), 100(1)(d)(iv), 121Code Of Civil Procedure, 1908 — Order 6 Rule 2, Order 6 Rule 15, Order 6 Rule 15(2), Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a)
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High Courts07 Feb 2020Dismissed

State Of Maharashtra Vs Mohammad Isaq Mohammad Ansari

Bombay High Court · (2020) 02 BOM CK 0032

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(xi)Indian Penal Code, 1860 — Section 341, 354, 509Code Of Criminal Procedure, 1973 — Section 313, 378, 386
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High Courts07 Feb 2020

Narendra Vs Balbirsingh And Anr

Bombay High Court · (2020) 02 BOM CK 0013

Negotiable Instruments Act, 1881 — Section 138, 139, 140, 141, 142Indian Partnership Act, 1932 — Section 69, 69(2)Limitation Act, 1963 — Section 14
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High Courts06 Feb 2020Dismissed

Bharatiya Adhyatmic Society And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 02 BOM CK 0017

Maharashtra Land Revenue Code, 1966 — Section 247, 251, 257, 257(1), 257(2), 257(4)(1), 258, 258(2), 258(4), 258(iv), 258(i)(iv)Maharashtra Regional And Town Planning Act, 1966 — Section 22, 22A, 23, 24, 25, 26, 27, 28, 29, 30, 31, 38, 50, 127Maharashtra Land Revenue (Allotment Of Land) Regulations, 1971 — Rule 40
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