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Bombay High Court judgments, 2022

1,299 judgments · page 8 of 65

High Courts17 Nov 2022Dismissed

Yuvraj Datajirao Patil Vs District Deputy Registrar Co-Op. Societies, Kolhapur & Ors

Bombay High Court · (2022) 11 BOM CK 0067

Constitution Of India, 1950 — Article 227Maharashtra Co-Operative Societies Rules, 1961 — Rule 58Maharashtra Co-Operative Societies Act, 1960— Section 73A, 73CA, 73CA(1), 73CA(A1)(1)(i), 73CA(1)(i)(b), 73CA(2), 73CA(3), 73FF, 73FF(1), 73FF(2), 77CA(2), 78, 78(1), 78(1)(b), 78, 78A, 78(3), 78A(1)(b), 137(1), 146, 147
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High Courts17 Nov 2022Allowed

Mangesh Vs State Of Maharashtra

Bombay High Court · (2022) 11 BOM CK 0062

Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304, 304BCode Of Criminal Procedure, 1973 — Section 173(2), 216, 313Evidence Act, 1872 — Section 113B
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High Courts17 Nov 2022Partly Allowed

Milindkumar And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 11 BOM CK 0055

Constitution Of India, 1950 — Article 162All India Council for Technical Education Act, 1987 — Section 2(g), 2(h)Maharashtra Public Universities Act, 2016 — Section 2(61), 8(3), 10, 12(7), 12(8), 71(20), 79, 108
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High Courts17 Nov 2022Dismissed

Deena Pramod Baldota Vs State Of Maharashtra And Others

Bombay High Court · (2022) 11 BOM CK 0048

Constitution Of India, 1950 — Article 226Maharashtra Slum Areas (Improvement, Clearance And Redevelopment) Act, 1971 — Section 3B(4)(c), 3B(4)(e), 3B(5), 3C, 3C(1), 3D(c)(i)(A), 4, 12(1), 12(10), 13, 13(1), 14, 14(1), 14(2)
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High Courts16 Nov 2022Allowed

Chetana Vs Tushar

Bombay High Court · (2022) 11 BOM CK 0063

Indian Penal Code, 1860 — Section 498(A)Code Of Criminal Procedure, 1973 — Section 482
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