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Bombay High Court judgments, 2025

2,384 judgments · page 115 of 120

High Courts12 Feb 2025Disposed Of

Dr. Kishore Bisure Vs State Of Maharashtra and Anr

Bombay High Court · (2025) 02 BOM CK 0751

Constitution of India, 1950 - Article 21, 22, 22(1), 22(2), 32, 226Code of Criminal Procedure, 1973 - Section 50, 437, 438, 439Indian Penal Code, 1860 - Section 34, 120B, 304A, 406, 420, 465, 467, 468, 471
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High Courts12 Feb 2025Dismissed

Navi Mumbai Merchants Chamber Vs Sri Arjun Krishnarao Deshmukh And Ors

Bombay High Court · (2025) 02 BOM CK 0744

Maharashtra Cooperative Societies Act, 1960 - Section 6Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Manager and Transfer) Act, 1963 - Section 2(c), 3, 10, 10(1), 10(2)Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Manager and Transfer) Rules, 1964 - Rule 4
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High Courts11 Feb 2025Allowed

Ravi Manoj Rai Vs Union Of India & Anr

Bombay High Court · (2025) 02 BOM CK 0750

Constitution of India, 1950 - Article 20(3), 21Code of Criminal Procedure, 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8(c), 21(a), 22(c), 23(a)(c), 27A, 28, 29, 37, 42, 67
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