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Bombay High Court judgments, 2025

1,916 judgments · page 53 of 96

High Courts04 Dec 2025Disposed Of

Priyanka Yogesh Gavhane Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3724

Maharashtra Municipal Councils and Nagar Panchayats Election Rules, 1966-Rule 4, 12, 12(2), 13, 13(2), 13(4), 13(5), 13(6), 15, 15(1), 15(2), 15(7), 15(9), 15(10)Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965-Section 9, 10, 10(2), 14(2), 341BMaharashtra Municipal Councils, Nagar Panchayats and Industrial Townships (Amendment) Act, 2021
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High Courts04 Dec 2025Dismissed

Dr.Ashruba S/o Annasaheb Majmule Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3673

Code of Criminal Procedure, 1973-Section 482, 156(3), 197(1), 197Indian Penal Code-Sections 177, 182, 193, 194, 195, 211, 219, 468, 471, 511 and 34Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)VIII, IX, X and 3(2)(ii)
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