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Bombay High Court judgments, 2023

933 judgments · page 44 of 47

High Courts16 Jan 2023Dismissed

Amanulla And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0064

Code Of Criminal Procedure, 1973 — Section 156(3), 242(3)Indian Penal Code, 1860 — Section 34, 173, 173(2), 172(3), 172(4), 172(5), 172(6), 173(4), 173(8), 191, 209, 242, 417, 420, 465, 468, 469, 471
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High Courts13 Jan 2023Dismissed

Jagdishchandra Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0068

Constitution Of India, 1950 — Article 190(1), 192(1), 226, 332, 361Representation Of The People Act, 1951 — Section 5, 33(2), 80A, 100(7)(b)Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 2(c), 10, 11
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High Courts13 Jan 2023Dismissed

Ganpat Govind Shigvan Vs Preeti Paresh Shah

Bombay High Court · (2023) 01 BOM CK 0051

Code Of Civil Procedure, 1908 — Order 7 Rule 10, Order 7 Rule 11Presidency Small Causes Court Act, 1882 — Section 41, 41(1)Bombay Rents Act, 1947 — Section 5(4A)
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High Courts12 Jan 2023Dismissed

Amit Vs Rita

Bombay High Court · (2023) 01 BOM CK 0061

Code Of Criminal Procedure, 1973 — Section 125, 125(1)(b), 125(4)Hindu Marriage Act, 1955 — Section 9
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