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Bombay High Court judgments

73,288 judgments · page 1,041 of 3,665

High Courts28 Aug 2014Dismissed

Arun Vs The State of Maharashtra

Bombay High Court · (2014) 08 BOM CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Penal Code, 1860 (IPC) — Section 300, 302, 307, 323, 34
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High Courts28 Aug 2014Dismissed

Suryakant Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 602 : (2015) 3 BomCR(Cri) 216

Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 325, 326
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High Courts28 Aug 2014Allowed

Umesh Vs The State of Maharashtra

Bombay High Court · (2014) 08 BOM CK 0011

Penal Code, 1860 (IPC) — Section 143, 149, 294, 503, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts27 Aug 2014Dismissed

State of Maharashtra Vs Jayram

Bombay High Court · (2014) 08 BOM CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16
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High Courts27 Aug 2014

Nirav Deepak Modi Vs Najoo Bhiwandiwala

Bombay High Court · (2014) 6 ABR 776 : (2015) 1 ALLMR 739

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 4, 2(11)Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 19
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High Courts27 Aug 2014

Ultratech Cement Limited Vs Dalmia Cement Bharat Limited

Bombay High Court · (2015) 2 ABR 496 : (2015) 1 ALLMR 339 : (2015) 2 MhLj 354 : (2014) 59 PTC 484

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(2), Order 7 Rule 11(d), 120, 20Copyright Act, 1957 — Section 62, 62(2)Penal Code, 1860 (IPC) — Section 489
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