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Bombay High Court judgments, 2023

933 judgments · page 3 of 47

High Courts18 Dec 2023Dismissed

Isha Exim Vs Union Of India And Others

Bombay High Court · (2023) 12 BOM CK 0039

Constitution Of India, 1950 — Article 226Customs Act, 1962 — Section 28E, 28F, 28G, 28H, 28H(2), 28I, 28J, 28J(1), 28J(2), 28K, 28L, 28M
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High Courts15 Dec 2023Dismissed

Pundlik And Others Vs State Of Maharashtra

Bombay High Court · (2023) 12 BOM CK 0029

Indian Penal Code, 1860 — Section 34, 366, 376(D), 377, 394, 504, 506II, 506B Arms Act, 1959 — Section 4, 25Maharashtra Control Of Organised Crime Act, 1999 — Section 3(1)(ii)Code Of Criminal Procedure, 1973 — Section 164
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High Courts14 Dec 2023Allowed

Gajanan Deorao Matthawar And Others Vs Returning And Others

Bombay High Court · (2023) 12 BOM CK 0031

Maharashtra Co-Operative Societies Rules, 1961 — Rule 58Maharashtra Co-Operative Societies Act, 1960 — Section 78A, 73CA, 73CA(i), 73CA(ii), 73CA(iii), 73CA(iv), 73CA(v), 73CA(vi), 73CA(vii), 73CA(viii), 73CA(ix), 73CA(3), 91, 95(4)
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High Courts13 Dec 2023

Shabnam Altaf Pardiwala And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 12 BOM CK 0027

Constitution Of India, 1950 — Article 226Maharashtra Regional And Town Planning Act, 1966 — Section 125, 126, 126(1), 126(1)(b), 126(1)(c), 126(2), 126(3), 126(3)(i), 126(3)(ii), 126(3)(iii), 126(4), 127, 127(2)Land Acquisition Act, 1894 — Section 6, 8, 9(3), 9(4), 11, 11A
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High Courts07 Dec 2023Disposed Of

Somnath Alias Devidas Vs State Of Maharashtra And Others

Bombay High Court · (2023) 12 BOM CK 0013

Constitution Of India, 1950 — Article 226Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black Marketing Essential Commodities Act, 1981 — Section 3, 3(1)Indian Penal Code, 1860 — Section 294, 323, 324, 504, 506
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