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Bombay High Court judgments

73,288 judgments · page 1,017 of 3,665

High Courts11 Nov 2014

Padmakar Vijaysingh Valvi Vs The State of Maharashtra Intervener: Sadashiv

Bombay High Court · (2015) 1 ABR 162 : (2015) 1 BomCR 300 : (2015) 2 MhLj 633

Constitution of India, 1950 — Article 13, 14, 141, 142, 15Maharashtra 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 10, 11, 11(1), 2(a), 3
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High Courts11 Nov 2014

Popat Anaji Rautray Vs Zilla Parishad

Bombay High Court · (2014) 11 BOM CK 0058

Land Acquisition Act, 1894 — Section 28AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 31, 31(2)
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High Courts10 Nov 2014

Banwarilal Vs Lata

Bombay High Court · (2015) 1 ABR 175 : (2015) 1 MhLj 168

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 13(1)(ib), 13-B, 23Maharashtra Regional and Town Planning Act, 1966 — Section 127
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High Courts10 Nov 2014

Nandlal Vs Sahebrao and Others

Bombay High Court · (2015) ALLMR(Cri) 292 : (2015) 3 BC 632

Criminal Procedure Code, 1973 (CrPC) — Section 143(1), 2(w), 2(x), 260, 260(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 143(1), 143(2), 147
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High Courts10 Nov 2014

Gajanan Lobaji Kitturkar Vs Sumati S. Bhandari

Bombay High Court · (2015) ALLMR(Cri) 1039 : (2015) 3 BomCR(Cri) 656 : (2015) 6 MhLj 91

Criminal Procedure Code, 1973 (CrPC) — Section 313Income Tax Act, 1961 — Section 269SSNegotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts10 Nov 2014

State of Goa Vs Anant Manerkar (Major)

Bombay High Court · (2015) ALLMR(Cri) 1185 : (2015) 3 BomCR(Cri) 449

Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 181, 3Penal Code, 1860 (IPC) — Section 279, 304A
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High Courts10 Nov 2014

Abdul Khabeer Vs Osmanoddin Osmanoddin Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 284 : (2015) 2 BC 557 : (2015) 1 BomCR 786 : (2015) 1 BomCR(Cri) 295 : (2015) CriLJ 1281

Criminal Procedure Code, 1973 (CrPC) — Section 2(w), 2(x), 260, 260(2), 261Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 143(1), 143(2), 147Penal Code, 1860 (IPC) — Section 3, 4, 65
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