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Bombay High Court judgments, 2024

716 judgments · page 13 of 36

High Courts04 Jul 2024Disposed Of

Sunil S/o Late Chhatrapal Kedar Vs State Of Maharashtra

Bombay High Court · (2024) 07 BOM CK 0012

Code of Criminal Procedure, 1973 — Section 374, 389, 389(1), 389(2), 437, 438Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 468, 471, 499Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
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High Courts28 Jun 2024Dismissed

Lata Ratan Rokade Vs State Of Maharashtra And Anr

Bombay High Court · (2024) 06 BOM CK 0053

Constitution of India, 1950 — Article 14, 19, 21, 136, 141, 226, 254(2), 311(2)Code of Criminal Procedure, 1973 — Section 438, 439, 482Indian Penal Code, 1860 — Section 34, 120B, 302
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High Courts28 Jun 2024Disposed Of

Symbiosis Opern Education Society And Symbiosis Skills And Professional University And Anr Vs Univerisity Grants Commission And Anr

Bombay High Court · (2024) 06 BOM CK 0050

Constitution of India, 1950 — Article 14University Grants Commission Act, 1956 — Section 3, 20(1)University Grants Commission (Open and Distance Learning Programmes and Online Programmes) Regulations, 2020 — Regulation 1(3), 2(a), 2(c), 2(f), 2(n), 3(A)(i), 3(B)(b)(ii), 4(B)(ii), 4(C)(ii)
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