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Bombay High Court judgments

73,288 judgments · page 1,030 of 3,665

High Courts25 Sept 2014

Kamal Vs Ramkumar Sagarmal

Bombay High Court · (2014) 4 BomCR(Cri) 550

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(3), 377, 378Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts25 Sept 2014

Sidharth Narayan Vs FLUIDMAC

Bombay High Court · (2015) 2 BC 127 : (2015) 1 BomCR 257 : (2015) 1 BomCR(Cri) 191

Criminal Procedure Code, 1973 (CrPC) — Section 177Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts25 Sept 2014

Mahindra and Mahindra Financial Services Ltd. Vs Manik Vitthal Kawle

Bombay High Court · (2014) 6 ABR 427 : (2016) 2 ALLMR 193 : (2015) 1 ARBLR 195 : (2014) 7 BomCR 937 : (2015) 4 MhLj 844

Arbitration and Conciliation Act, 1996 — Section 30, 31, 31(5), 33, 33(4)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 54Constitution of India, 1950 — Article 141
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High Courts25 Sept 2014

Amitabh Upadhyay Vs State of Maharashtra

Bombay High Court · (2014) 4 BomCR(Cri) 545

Hindu Marriage Act, 1955 — Section 13(1B)Penal Code, 1860 (IPC) — Section 365Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 2(f), 2(g), 21
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High Courts25 Sept 2014

Kusum Narottam Harsora Vs Union of India

Bombay High Court · (2014) 09 BOM CK 0044

Constitution of India, 1950 — Article 14, 15, 21, 226Penal Code, 1860 (IPC) — Section 498AProtection of Women From Domestic Violence Act, 2005 — Section 2, 2(a), 2(q), 20, 22
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