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Bombay High Court judgments

73,288 judgments · page 1,014 of 3,665

High Courts19 Nov 2014

General Employees'' Union Vs Inter-Gold (I) Pvt. Ltd.

Bombay High Court · (2015) 1 ABR 219 : (2015) 4 ALLMR 760 : (2015) 1 BomCR 433 : (2015) 5 MhLj 751

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 10, 12(3), 18, 18(1), 18(3)(d)
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High Courts19 Nov 2014

State of Goa Vs Conny N. Pereira

Bombay High Court · (2015) ALLMR(Cri) 998 : (2015) 3 BomCR(Cri) 744

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 465, 467, 468, 471
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High Courts18 Nov 2014

Kalpana Pundlik Jamdade Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 17

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 17, 17(2), 17(3), 17(4), 17A
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High Courts18 Nov 2014

Satish Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 3624

Bombay Police Act, 1951 — Section 124Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 34, 380, 411, 413, 457
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