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Bombay High Court judgments

73,288 judgments · page 1,028 of 3,665

High Courts01 Oct 2014

Dnyanshwar Vs State of Maharashtra

Bombay High Court · (2015) 2 ALLMR 647 : (2014) 6 BomCR 1 : (2015) 1 MhLj 761

Bombay Police Act, 1951 — Section 116, 117Constitution of India, 1950 — Article 136, 226, 310, 311, 311(2)Industrial Disputes Act, 1947 — Section 11A
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High Courts01 Oct 2014

Prabhakar Vs Nivruti

Bombay High Court · (2016) ALLMR(Cri) 838

Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 378, 388Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts01 Oct 2014

Municipal Labour Union Vs The State of Maharashtra

Bombay High Court · (2014) 6 ABR 324

Bombay General Clauses Act, 1904 — Section 24, 24(d), 3, 4, 5Bombay Provincial Municipal Corporations Act, 1949 — Section 109, 126, 126(3), 127, 127(1)Constitution of India, 1950 — Article 14, 168, 19(1)(a), 226, 243I
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High Courts01 Oct 2014

Roque Cardozo Vs Caetano Esteibeiro

Bombay High Court · (2015) ALLMR(Cri) 1128 : (2015) 1 BomCR(Cri) 5

Constitution of India, 1950 — Article 134(1)(a), 134(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 313, 379Penal Code, 1860 (IPC) — Section 143, 147, 149, 304, 323
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