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Bombay High Court judgments, 2021

754 judgments · page 19 of 38

High Courts06 Oct 2021

XYZ Vs State Of Maharashtra And Ors

Bombay High Court · (2021) 10 BOM CK 0072

Constitution Of India, 1950 — Article 21, 226Medical Termination Of Pregnancy Act, 1971— Section 2(b), (2)(b)(i), 3, 3(2), 3(2)(b)(i), 3(3), 4, 5
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High Courts06 Oct 2021Allowed

Blackburn Metals Vs Zep Engineering Works And Others

Bombay High Court · (2021) 10 BOM CK 0017

Code Of Criminal Procedure, 1973 — Section 192, 200, 202, 202(1), 202(2), 482Negotiable Instruments Act, 1881 — Section 138, 141, 142, 143, 144, 145, 145(2), 146, 147Indian Partnership Act, 1932 — Section 69(2)
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High Courts04 Oct 2021Disposed Of

Kavita Nityanand Shetty Vs State Of Maharashtra

Bombay High Court · (2021) 10 BOM CK 0041

Constitution Of India, 1950 — Article 21, 226Indian Penal Code, 1860 — Section 12, 19, 24, 25,, 27201, 307, 326A, 326BCode Of Criminal Procedure, 1973 — Section 2(b), 2(wa), 2(zc), 3, 357, 357A, 357A(1), 357B, 375C
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