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Bombay High Court judgments

73,288 judgments · page 1,003 of 3,665

High Courts16 Dec 2014

Namdeo Vs Scheduled Tribe Caste Certificate Scrutiny Committee

Bombay High Court · (2015) 1 ABR 506 : (2015) 2 ALLMR 370 : (2015) 3 BomCR 374 : (2015) 2 MhLj 707

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 15, 2(a), 2(k), 3, 4
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High Courts15 Dec 2014

Union of India Vs Metal India

Bombay High Court · (2015) 2 ABR 39 : (2015) 3 ALLMR 242

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 105(2), Order 21 Rule 106, Order 21 Rule 106(3), Order 21 Rule 21Limitation Act, 1963 — Section 5
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High Courts15 Dec 2014

Allan Raj Vs State

Bombay High Court · (2015) ALLMR(Cri) 4 : (2015) 1 BomCR(Cri) 520

Penal Code, 1860 (IPC) - Section 279 337 338
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High Courts15 Dec 2014

P.C. Joshi Vs Union of India

Bombay High Court · (2016) 2 ALLMR 240 : (2015) 2 BomCR 183 : (2015) 273 CTR 113 : (2014) 80 KarLJ 519 : (2015) 37 STR 6 : (2015) 86 VST 486

Advocates Act, 1961 — Section 2Cantonments Act, 1924 — Section 60Civil Procedure Code, 1908 (CPC) — Section 89
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