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Bombay High Court judgments, 2022

1,299 judgments · page 9 of 65

High Courts16 Nov 2022Dismissed

Govardhan @ Pappu Vs State Of Maharashtra And Others

Bombay High Court · (2022) 11 BOM CK 0054

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 201, 379, 420, 465, 467, 468, 471, 474Mines And Minerals (Development And Regulation) Act, 1957 — Section 3, 15
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High Courts16 Nov 2022Dismissed

Kishanrao Vithalrao Bagale Vs Union Of India And Others

Bombay High Court · (2022) 11 BOM CK 0052

Constitution Of India, 1950 — Article 226Bank Of Baroda Officer Employees� (Discipline And Appeal) Regulations, 1976 — Regulation 4(j), 6Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955 — Section 4, 4(1), 4(6), 5
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High Courts14 Nov 2022Dismissed

Microvision Technologies Vs Dhule Municipal Corporation

Bombay High Court · (2022) 11 BOM CK 0038

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 22(3)(f), 114, Order 47 Rule 1Micro, Small And Medium Enterprises Development Act, 2006 — Section 2(e), 2(m), 2(n), 7, 7(2), 8, 8(1), 16, 18, 31, 32, 32(2)
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High Courts14 Nov 2022Dismissed

Shradha Binani, Of Mumbai Vs Ministry Of Corporate Affairs And Others

Bombay High Court · (2022) 11 BOM CK 0036

Constitution Of India, 1950 — Article 226Companies Act, 2013 — Section 2(59), 2(60), 210, 211, 212, 21291), 212(1)(i), 212(14A), 212(5), 217, 217(1), 217(2), 217(4), 217(5), 219, 224(1), 447Insolveniy And Bankruptiy Code, 2016 — Section 25(j), 32A, 32A(1), 43, 44, 45, 46, 47, 48, 49, 50, 51
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High Courts11 Nov 2022Dismissed

Sheshrao Vs State Of Maharashtra

Bombay High Court · (2022) 11 BOM CK 0030

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 239, 482Indian Penal Code, 1860 — Section 34, 120(B), 177, 182(a), 193, 196, 199, 200, 420, 463, 465, 467, 468, 471
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