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Bombay High Court judgments, 2020

759 judgments · page 34 of 38

High Courts16 Jan 2020Disposed Of

C Shamsuddin Vs Now Realty Ventures LLP & Ors

Bombay High Court · (2020) 01 BOM CK 0070

Arbitration And Conciliation Act, 1996 — Section 1, 1(2), 3, 4, 5, 6, 7, 8, 9, 11, 11(8), 12, 12(1), 13, 11(6A), 15, 16, 17Arbitration And Conciliation (Amendment) Act, 2019 — Section 3, 11(6A)Contract Act, 1872 — Section 7
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High Courts16 Jan 2020Dismissed

Ganesh Kisan Navale Vs State Of Maharashtra

Bombay High Court · (2020) 01 BOM CK 0061

Code Of Criminal Procedure, 1973 — Section 164, 313Indian Penal Code, 1860 — Section 166A, 354A, 354B, 354C, 354D, 370, 370A, 375, 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376, 376(f)(i), 376(e), 509Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 3(a), 3(d), 3, 4, 6, 8, 10, 29, 42, 42A
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High Courts15 Jan 2020Dismissed

Union Of India Vs Oghadmal Hiralal Jain And Anr

Bombay High Court · (2020) 01 BOM CK 0069

Customs Act, 1962 — Section 100, 101, 102, 102(1), 102(3), 108, 121, 135, 135(1)(A), 135(1)(B), 135(1)(i), 135(1)(a)(i), 135(1)(b)(i), 137Code Of Criminal Procedure, 1973 — Section 313Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 41(2), 42, 43, 50, 50(1)
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High Courts15 Jan 2020Dismissed

Ms. Chitra D/O Udaram Sonarghare After Marriage Mrs. Chitra W/O Durgesh Gadikar Vs State Of Maharashtra Through Its Chief Secretary And Ors

Bombay High Court · (2020) 01 BOM CK 0056

Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 2(b), 3, 4, 4(1), 6, 6(1), 6(2), 6(3), 6(4), 7, 7(1), 10, 10(1), 11, 11(1), 11(1)(a), 11(1)(b)Maharashtra Zilla Parishads And Panchayat Samitis Act, 1961 — Section 12AConstitution Of India, 1950 — Article 14, 15(4), 16, 20(1), 142
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High Courts14 Jan 2020Allowed/Dismissed/Disposed Of

Municipal Corporation Of Greater Mumbai And Ors Vs Nawab Ali Suleman (Deleted Since Expired) And Ors

Bombay High Court · (2020) 01 BOM CK 0036

Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 27Maharashtra Regional And Town Planning Act, 1966 — Section 53(1), 55(1), 59, 60, 61, 62, 63, 64, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81, 82, 83, 84, 85, 86, 87, 88, 88(c), 89, 90, 149Bombay Municipal Corporation Act, 1888 — Section 314, 394
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