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Bombay High Court judgments

73,288 judgments · page 1,045 of 3,665

High Courts14 Aug 2014Partly Allowed

Balasaheb Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 143 : (2014) 4 BomCR(Cri) 113

Bombay Police Act, 1951 — Section 135, 37, 37(1), 37(1) (3)Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 109, 110, 110(e) (g), 110(e)(g), 111
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High Courts14 Aug 2014Disposed Off

Sharad Sonu Wani Vs K.B. @ Anna Hajare

Bombay High Court · (2015) ALLMR(Cri) 568 : (2014) 4 BomCR(Cri) 201

Constitution of India, 1950 — Article 129, 142, 215Contempt of Courts Act, 1971 — Section 2(c), 2(c)(1), 2(c)(i)(ii)Penal Code, 1860 (IPC) — Section 499, 500
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High Courts14 Aug 2014

Pralhad Bhaurao Ghule Vs Government of Maharashtra

Bombay High Court · (2014) 5 ABR 587 : (2014) 6 ALLMR 240 : (2015) 4 BomCR 658 : (2014) 5 MhLj 367

Constitution of India, 1950 — Article 14, 16, 226, 39(d)Family Courts Act, 1984 — Section 3, 7, 7(1)Special Marriage Act, 1954 — Section 8
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High Courts13 Aug 2014Allowed

Vijay Dinkarrao Patil Vs The State of Maharashtra

Bombay High Court · (2014) 5 ABR 511 : (2015) 1 ALLMR 226 : (2014) 6 BomCR 109 : (2014) 6 MhLj 61

Constitution of India, 1950 — Article 324Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 188
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High Courts13 Aug 2014Dismissed

Ratneshwar Vs Manmathappa

Bombay High Court · (2014) 6 ALLMR 544 : (2014) 6 BomCR 577 : (2015) 1 MhLj 315

Bombay Public Trusts Act, 1950 — Section 17, 22, 50-A(2)(a), 72Civil Procedure Code, 1908 (CPC) — Section 100
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