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Bombay High Court judgments, 2023

933 judgments · page 8 of 47

High Courts06 Oct 2023Partly Allowed

Godrej and Boyce Mfg. Co. Ltd Vs Sanjay Gangaram Dagade And Others

Bombay High Court · (2023) 10 BOM CK 0003

Industrial Employment Standing Order Act, 1946 — Section 10AIndustrial Disputes Act, 1947 — Section 10, 10(4), 33(3), 33AMaharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 28, 30(2), 59
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High Courts06 Oct 2023

Jumma @ Munna Burhan Hiriwale Vs State Of Maharashtra And Others

Bombay High Court · (2023) 10 BOM CK 0002

Constitution Of India, 1950 — Article 22, 22(5), 226Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black-Marketing Of Essential Commodities Act, 1981 — Section 3(1), 12Maharashtra Prohibition Act, 1949 — Section 65(D)
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High Courts04 Oct 2023

M/S. Magnum Opus IT Consulting Pvt. Ltd Vs M/s. Artcad Systems

Bombay High Court · (2023) 10 BOM CK 0041

Constitution Of India, 1950 — Article 226, 227, 323B(2)(h)Bombay High Court Appellate Side Rules, 1960 — Rule 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 18(3), 18(4), 18(5), 18(6), 18(7), 18(8), 18(9), 18(10), 18(11), 18(12), 18(13), 18(14), 18(15), 18(16), 18(17), 18(18), 18(19), 18(20), 18(21), 18(22), 18(23), 18(24), 18(25), 18(26), 18(27), 18(28), 18(29), 18(30), 18(31), 18(32), 18(33), 18(34), 18(35), 18(36), 18(37), 18(38), 18(39), 18(40), 18(41), 18(42), 18(43), 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46Code Of Criminal Procedure, 1973 — Section 156(3), 482
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High Courts03 Oct 2023Dismissed

State Of Maharashtra Vs Dr. Anil Kacharu Shinde

Bombay High Court · (2023) 10 BOM CK 0010

Prevention Of Corruption Act, 1988 — Section 2(c), 7, 11, 12, 13(1)(d), 13(2), 14(b), 15, 19, 19(1)(b), 19(1)(c), 20, 20(1), 20(2), 20(3)Code Of Criminal Procedure, 1973 — Section 313
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