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Bombay High Court judgments

73,288 judgments · page 1,029 of 3,665

High Courts29 Sept 2014

Ashok Suri Vs CBI and Others

Bombay High Court · (2016) ALLMR(Cri) 184 : (2015) CriLJ 2345 : (2015) 4 RCR(Criminal) 125

Income Tax Act, 1961 — Section 132(3)Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 11, 12, 19, 7
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High Courts29 Sept 2014

Premier Ltd. Vs Union of India

Bombay High Court · (2014) 309 ELT 3 : (2014) 48 GST 507 : (2015) 30 GSTR 581

Central Excises and Salt Act, 1944 — Section 11, 11A, 11A(2), 11AA, 32(2)(bb)Constitution of India, 1950 — Article 14, 19(1)(g), 226Income Tax Act, 1961 — Section 243
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High Courts29 Sept 2014

Farzana Ansari Vs Abid Ali Ansari

Bombay High Court · (2014) 09 BOM CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 125Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 2(a), 2(g)
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High Courts29 Sept 2014

Pandharinath Vs State of Maharashtra

Bombay High Court · (2014) 4 BomCR(Cri) 713

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304(I)
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