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Bombay High Court judgments

73,288 judgments · page 1,058 of 3,665

High Courts18 Jul 2014

SBICAP Trustee Company Limited Vs United Spirits Limited

Bombay High Court · (2014) 6 ALLMR 715 : (2015) 4 BC 283 : (2015) 1 BomCR 542 : (2015) 1 MhLj 615

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 34Transfer of Property Act, 1882 — Section 111, 65A, 91(a)
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High Courts18 Jul 2014Dismissed

Ulhas Narayan Naik Vs State

Bombay High Court · (2014) 07 BOM CK 0232

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
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High Courts18 Jul 2014Dismissed

Sulabha Vijay Lokhande Vs State of Maharashtra

Bombay High Court · (2014) 5 ABR 198 : (2014) 6 ALLMR 508 : (2014) 5 BomCR 843 : (2014) 6 MhLj 725

Gujarat Town Planning and Urban Development Act, 1976 — Section 20, 20(2), 21, 22Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3, 3(1)(a), 3(1)(b), 5, 7Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 63, 63(2B)
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High Courts18 Jul 2014Dismissed

Rita Leena D''Souza Vs State

Bombay High Court · (2014) 07 BOM CK 0214

Penal Code, 1860 (IPC) — Section 109Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
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High Courts18 Jul 2014Allowed

Dilip Shankar Burte Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3847

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(b)(i), 300, 340, 340(1)Penal Code, 1860 (IPC) — Section 193, 302, 341
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High Courts17 Jul 2014

Datta Vs Nirmala

Bombay High Court · (2015) ALLMR(Cri) 1083 : (2015) 3 BomCR(Cri) 700

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 494
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