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Bombay High Court judgments, 2025

1,856 judgments · page 83 of 93

High Courts25 Mar 2025Disposed Of

Supriya Sunil Zambre Vs Sunil Uttam Zambre

Bombay High Court · (2025) 03 BOM CK 0291

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, Order 39 Rule 11Hindu Marriage Act, 1955 - Section 13(1)(ia), 13(1)(b)
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High Courts20 Mar 2025Allowed

Aayan Multi Trade LLP Vs Sunitabai Madhukar Patil

Bombay High Court · (2025) 03 BOM CK 0253

Maharashtra Co Operative Societies Act, 1960 - Section 101Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(2), 17, 34, 35, 37,
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High Courts19 Mar 2025Allowed

Santosh S/O Tulshiram Chavhan Vs Election Commissioner Of India Thr. Chief Election, District Collector, Nagpur And Other

Bombay High Court · (2025) 03 BOM CK 0271

Code of Civil Procedure, 1908 - Order 6 Rule 2, Order 6 Rule 15(2), Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a)Indian Penal Code, 1860 - Section 171CRepresentation of the People Act, 1951 - Section 67, 78, 79, 79(b), 79(f), 80, 80A, 81, 82, 83, 83(1)(a), 83(1)(c), 84, 86, 87, 97, 97(1), 97(2), 98(a), 100(1)(d)(iv), 117, 118, 119, 121, 123, 123(2), 123(5)
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High Courts19 Mar 2025Dismissed

Suraj Balram Mishra Vs Election Commission Of India Thr. Its Chief Election Commissioner And Other Companion

Bombay High Court · (2025) 03 BOM CK 0270

Code of Civil Procedure, 1908 - Order 6 Rule 2, Order 6 Rule 15(2), Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a)Indian Penal Code, 1860 - Section 171CRepresentation of the People Act, 1951 - Section 67, 78, 79, 79(b), 79(f), 80, 80A, 81, 82, 83, 83(1)(a), 83(1)(c), 84, 86, 87, 97, 97(1), 97(2), 98(a), 100(1)(d)(iv), 117, 118, 119, 121, 123, 123(2), 123(5)
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