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Bombay High Court judgments, 2024

716 judgments · page 33 of 36

High Courts19 Jan 2024Dismissed

Prakash And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 01 BOM CK 0055

Constitution Of India, 1950 — Article 226Maharashtra Scheduled Tribes (Regulation Of Issuance And Verification) Of Certificate Rules, 2003 — Rule 3, 4, 8, 8(2)Maharashtra Act No.XXIII Of 2001 — Section 4, 4(1), 5(2), 6(2)
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High Courts19 Jan 2024Dismissed

Prabhat Vs State Of Maharashtra And Others

Bombay High Court · (2024) 01 BOM CK 0054

Constitution Of India, 1950 — Article 226Maharashtra Cooperative Societies (Election To Committee) Rules, 2014 — Rule 6, 7, 8, 9, 10, 11Maharashtra Cooperative Societies Act, 1960 — Section 25, 73H
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High Courts19 Jan 2024Partly Allowed

Bata India Limited Vs Bindiya Co-Operative Housing

Bombay High Court · (2024) 01 BOM CK 0053

Limitation Act, 1963 — Article 113Code Of Civil Procedure, 1908 — Section 2(12), 115, Order 2 Rule 4, Order 20 Rule 12, Order 20 Rule 12(1(c)(iii)), Order 20 Rule 20, Order 22 Rule 12, Order 41 Rule 5Limitation Act, 1963 — Section 15
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High Courts18 Jan 2024Disposed Of

Rita Tukaram Gore Vs State Of Maharashtra And Anr

Bombay High Court · (2024) 01 BOM CK 0059

Indian Penal Code, 1860 — Section 306, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(va), 3(2)(5)Protection Of Civil Rights Act, 1955 — Section 7(1)(d)
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High Courts16 Jan 2024Allowed

Munja Vs State Of Maharashtra

Bombay High Court · (2024) 01 BOM CK 0040

Indian Penal Code, 1860 — Section 363, 366A, 376, 506Code Of Criminal Procedure, 1973 — Section 374
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