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Bombay High Court judgments, 2024

716 judgments · page 9 of 36

High Courts02 Sept 2024Dismissed

Atul Ashok Mundada Vs State Of Maharashtra And Another

Bombay High Court · (2024) 09 BOM CK 0001

Code of Criminal Procedure, 1973 — Section 2(d), 154, 156(3), 173, 190, 197, 200, 202, 482Indian Penal Code, 1860 — Section 21, 34, 120B, 166, 167, 177, 201, 202, 204, 218, 409, 420, 423, 465, 466, 467, 468, 471Maharashtra Public Records Act, 2005 — Section 8, 9
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High Courts26 Aug 2024

Kunal Housewares Private Limited Vs Union of India

Bombay High Court · (2024) 08 BOM CK 0025

Central Goods and Services Tax Act, 2017 — Section 54, 54(1), 54(3)Integrated Goods and Services Tax Act, 2017 — Section 16, 16(3)(a), 16(3)(b)Central Goods and Service Tax Rules, 2017 — Rule 89, 96, 96(4)
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High Courts23 Aug 2024Allowed

Karunakar Shetty Vs Shanta Chandappa Alva

Bombay High Court · (2024) 08 BOM CK 0026

Code of Civil Procedure, 1908 — Order 2 Rule 2, Order 2 Rule 2(3), Order 39 Rule 1, Order 39 Rule 2Hindu Marriage Act, 1955 — Section 13Specific Relief Act, 1963 — Section 38
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High Courts21 Aug 2024

Pandit Bhika Jadhav Vs State Of Maharashtra

Bombay High Court · (2024) 08 BOM CK 0032

Constitution of India, 1950 — Article 226Maharashtra Educational Institutions (Management) Act 1976 — Section 3, 3(1), 4Right of Children to Free and Compulsory Education Act, 2009 — Section 16, 16(1)
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