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Bombay High Court judgments

73,288 judgments · page 1,053 of 3,665

High Courts30 Jul 2014Dismissed

Karishma Qureshi Vs Faisal Qureshi

Bombay High Court · (2014) 6 ABR 695 : AIR 2015 Bom 46 : (2014) 5 ALLMR 784

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 2Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 7(1)(c)(d)
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High Courts30 Jul 2014Disposed Off

Ashish Vs The Commissioner of Police

Bombay High Court · (2014) 07 BOM CK 0221

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5AConstitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
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High Courts30 Jul 2014Disposed Off

Rafiq Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2677

Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 107, 107, 108, 108, 109Penal Code, 1860 (IPC) — Section 323, 504
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High Courts30 Jul 2014

Twinkle Jatin Khanna Vs Anita Advani

Bombay High Court · (2014) 6 ABR 481 : (2015) 1 ALLMR 179 : (2014) 5 MhLj 754

Criminal Procedure Code, 1973 (CrPC) — Section 91Protection of Women From Domestic Violence Act, 2005 — Section 2(s)Succession Act, 1925 — Section 263
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High Courts28 Jul 2014

Megha Mahendra Topale Vs Navi Mumbai Municipal Corporation

Bombay High Court · (2014) 5 ALLMR 788 : (2015) 2 BomCR 165 : (2014) 5 MhLj 323

Maharashtra Medical Council Act, 1965 — Section 22, 22(1), 22(1)(a)Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 10(d), 2(m), 23, 23(2), 25
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