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Bombay High Court judgments, 2022

1,299 judgments · page 3 of 65

High Courts15 Dec 2022Dismissed

Radheshyam Vs State Of Maharashtra

Bombay High Court · (2022) 12 BOM CK 0069

Indian Penal Code, 1860 — Section 302, 428Evidence Act, 1872 — Section 27, 134Code Of Criminal Procedure, 1973 — Section 313
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High Courts15 Dec 2022Allowed/Disposed Of

Rajendra Vs State Of Maharashtra

Bombay High Court · (2022) 12 BOM CK 0061

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 437A
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High Courts14 Dec 2022Allowed

Raosaheb And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 12 BOM CK 0063

Constitution Of India, 1950 — Article 226Indian Contract Act, 1872 — Section 2(d)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 2(2), 3(u), 11, 26, 27, 28, 29, 30, 63
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High Courts13 Dec 2022Dismissed

Sau. Laxmi Yenpreddiwar Shikshan And Others Vs Maroti And Others

Bombay High Court · (2022) 12 BOM CK 0053

Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 1(d), Order 7 Rule 11(d), Order 7 Rule 11(d)(bBombay Public Trusts Act, 1950 — Section 50, 50(iv)Bombay Tenancy And Agricultural Land (Vidarbha Region) Act, 1958 — Section 2(10), 80, 129(b)
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