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Bombay High Court judgments, 2024

716 judgments · page 31 of 36

High Courts31 Jan 2024Partly Allowed

Sudhir And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 01 BOM CK 0107

Indian Penal Code, 1860 — Section 34, 376(2)(f)(n), 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 8Code Of Criminal Procedure, 1973 — Section 161, 164, 374
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High Courts30 Jan 2024Allowed

Venkat Vs Kailas Guru Nutan Puri And Others

Bombay High Court · (2024) 01 BOM CK 0103

Hyderabad Atiyat Inquiries Rules, 1952 — Rule 3, 8, 8(3), 9, 12, 12(1)(d), 12(2)Hyderabad Atiyat Inquiries Act, 1952 — Section 3A, 3A(1), 8, 12Hyderabad Tenancy And Agricultural Lands Act, 1950 — Section 102(A)(C)
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High Courts29 Jan 2024Disposed Of

Chandpasha Vs Ejaz And Others

Bombay High Court · (2024) 01 BOM CK 0105

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 54, Order 1, Rule 8(1)(b), Order 23 Rule 3(a), Order 23, Rule 3(b)(2)Legal Services Authorities Act, 1987 — Section 20(1), 21(1), 21(2)
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High Courts29 Jan 2024Disposed Of

Madhuri Bharat Upadhey Vs State Of Maharashtra

Bombay High Court · (2024) 01 BOM CK 0101

Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 2(12)(c), 4A, 4(6)Code Of Criminal Procedure, 1973 — Section 397Prevention Of Corruption Act, 1988 — Section 7, 11, 13, 13(1)(d), 13(2), 15, 19(1), 19 (1) (c)
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