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Bombay High Court judgments, 2020

759 judgments · page 7 of 38

High Courts20 Oct 2020Allowed

Rahul Vs State Of Maharashtra

Bombay High Court · (2020) 10 BOM CK 0038

Indian Penal Code, 1860 — Section 302, 307, 324, 506Evidence Act, 1872 — Section 32, 65, 80, 101, 106Code Of Criminal Procedure, 1973 — Section 313
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High Courts16 Oct 2020Dismissed

Mangesh Vs State Of Maharashtra

Bombay High Court · (2020) 10 BOM CK 0037

Indian Penal Code, 1860 — Section 34, 120, 406, 409, 417, 419, 420, 465, 466, 467, 468, 469, 471, 472, 473, 474Code Of Criminal Procedure, 1973 — Section 439Constitution Of India, 1950 — Article 14, 21
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High Courts16 Oct 2020Allowed

Meher Pheroze Sethna And Ors Vs Pune Cantonment Board And Ors

Bombay High Court · (2020) 10 BOM CK 0024

Cantonments Act, 2006 — Section 2(b), 2(o), 2(u), 2(y), 3, 3(1), 24, 25, 26, 62, 64, 235(1)(a), 233, 234, 235, 236, 237, 238, 238(3), 238(6), 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 248(1), 249, 250, 251, 252, 253, 253, 254, 255, 256, 257, 258, 259, 260, 261, 262, 263, 264, 340Cantonments Act, 1924 — Section 179(2)Cantonment Land Administration Rules, 1937 — Rule 3
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High Courts15 Oct 2020Allowed

Harihar Collections And Ors Vs Union Of India And Ors

Bombay High Court · (2020) 10 BOM CK 0031

Foreign Trade (Development And Regulation) Act, 1992 — Section 3, 11, 13Customs Act, 1962 — Section 49, 111(d), 112(a)(i), 124, 125, 125(1), 129(D)(2)Constitution Of India, 1950 — Article 226
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