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Bombay High Court judgments, 2021

754 judgments · page 24 of 38

High Courts01 Sept 2021Allowed

State Of Maharashtra & Anr Vs Anuradha Subhash Dhumal And Others

Bombay High Court · (2021) 09 BOM CK 0009

Maharashtra Police Act, 1951 — Section 2(6A), 2(6B), 2(6), 2(11A), 2(11B), 3, 22(1), 22N, 22N(2), 22(N)(1), 22N(1)(b), 22N(2)(1)(b)Maharashtra Government Servants Regulation Of Transfers And Prevention Of Delay In Discharge Of Official Duties Act, 2005 — Section 3(1), 4(1)
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High Courts24 Aug 2021Allowed

Chotu Mohan Naidu Vs Commissioner Of Police And Others

Bombay High Court · (2021) 08 BOM CK 0014

Constitution Of India, 1950 — Article 22Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers Drugoffenders, Dangerous Persons And Video Pirates Act, 1981 — Section 2(a)(iii), 2(b1), 3Code Of Criminal Procedure, 1973 — Section 107
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High Courts14 Aug 2021

Agij Promotion Of Nineteenonea Media Pvt. Ltd. & Ors Vs Union Of India & Anr

Bombay High Court · (2021) 08 BOM CK 0010

Constitution Of India, 1950 — Article 14, 19(1)(a), 19(1)(g), 19(2)Information Technology (Intermediary Guidelines And Digital Media Ethics Code) Rules, 2021 — Rule 2, 7, 8,8III, 9, 9(1),9(2), 9(3), 13, 13(2), 14, 15, 16Information Technology (Procedure And Safeguards For Blocking For Access Of Information By Public) Rules, 2009 — Rule 9
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High Courts13 Aug 2021Disposed Of

Ratan Soli Luth Vs State Of Maharashtra & Anr.

Bombay High Court · (2021) 08 BOM CK 0019

Constitution Of India, 1950 — Article 14, 32, 74(1), 141, 143, 150, 153, 154, 159, 163, 163(1), 163(2), 166, 166(1), 166(2), 166(3), 168, 171, 171(1), 171(2), 171(3), 171(3)(a), 171(3)(b), 171(3)(c), 171(3)(d), 171(3)(e), 171(5), 173, 174(1), 175(2), 191, 208, 226, 239(2), 333, 356, 356(1), 361, 361(1)Maharashtra Government Rules Of Business, 1975 — Rule 9, 10, 12, 15, 15(2)(vi)Representation Of The People Act, 1950 — Section 10, 10(2)(c)
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High Courts11 Aug 2021Disposed Of

Surendra P. Gadling Vs State Of Maharashtra

Bombay High Court · (2021) 08 BOM CK 0007

National Investigation Agency Act, 2008 — Section 6, 10, 11, 13(1), 20, 21(4), 21(5), 22Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 307, 323, 341, 342, 435, 504, 506Arms Act, 1959— Section 5, 28
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