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Bombay High Court judgments, 2021

754 judgments · page 31 of 38

High Courts28 May 2021

Suraj Sunil Zawar Vs State Of Maharashtra

Bombay High Court · (2021) 05 BOM CK 0019

Code Of Criminal Procedure, 1973 — Section 83, 161, 439Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 420, 464, 465, 468, 471, 477Maharashtra Co-Operative Societies Act, 1960 — Section 97
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High Courts17 May 2021Partly Allowed

Ashok Rajaram Raul Vs Mandar Pramod Vichare And Others

Bombay High Court · (2021) 05 BOM CK 0012

Constitution Of India, 1950 — Article 19(1)(a), 243ZA, 324Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a)Maharashtra Municipal Corporations Act, 1949 — Section 14, 14(1), 15, 16, 16(3), 18(5), 33A, 143, 145, 403, 403(5)
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High Courts07 May 2021Disposed Of

Sanjay S/O Sudhakar Jadhav Vs State Of Maharashtra And Ors

Bombay High Court · (2021) 05 BOM CK 0010

Constitution Of India, 1950 — Article 226, 227, 243T, 243Q, 243Q(1)(c), 334Maharashtra Municipal Corporations (Reservation Of Offices Of Mayor) Rules, 1994 — Rule 3Maharashtra Municipal Corporations (Reservation Of Offices Of Mayors) Rules, 2006 — Rule 3, 3(1)
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High Courts04 May 2021Allowed

Mahesh Bhikaji Badave Vs State Of Maharashtra And Ors

Bombay High Court · (2021) 05 BOM CK 0008

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(1)(w)(II), 3(1)(x), 14A, 18, 18A, 18A(i)Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 147, 148, 149, 294, 323, 336, 452, 504, 506, 507
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High Courts04 May 2021Disposed Of

Pushpabai Shrikrishna Joshi Vs State Of Maharashtra And Others

Bombay High Court · (2021) 05 BOM CK 0005

Constitution Of India, 1950 — Article 14, 226Unified Development Control And Promotion Regulations, — Regulation 1.7.7, 3.4.2, 3.4.7, 3.4.7(i), 3.4.7(ii), 3.4.7(v), 3.4.7(vii)Maharashtra Regional And Town Planning Act, 1966 — Section 2(ii), 22
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