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Bombay High Court judgments

73,288 judgments · page 1,062 of 3,665

High Courts11 Jul 2014

Narayan Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3503 : (2015) 1 Crimes 173

Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 306, 307, 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
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High Courts11 Jul 2014

Manoj Vs Sou. Vijaya Sau. Vijaya Vs Manoj

Bombay High Court · (2014) 5 ABR 142 : (2015) 1 ALLMR 95 : (2015) 1 MhLj 900

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)Hindu Marriage Act, 1955 — Section 13(1)(ia), 9Penal Code, 1860 (IPC) — Section 323, 34, 498A, 498-A, 504
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High Courts10 Jul 2014Allowed

Sangramsingh Premsingh Thakur Vs Sarlabai

Bombay High Court · (2015) 6 ALLMR 528 : (2015) 2 MhLj 488

Bombay Provincial Municipal Corporations Act, 1949 - Section 264 — Civil Procedure Code, 1908 (CPC) - Order 41 Rule 11, Order 41 Rule 22, Order 41 Rule 33, Order 41 Rule 34, 96 — Evidence Act, 1872 - Section 69 — Limitation Act, 1963 - Section 27
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High Courts10 Jul 2014

Kavita Pravin Tilwani Vs State of Maharashtra

Bombay High Court · (2015) 4 ALLMR 254 : (2014) 4 BomCR(Cri) 150 : (2015) 2 MhLj 271

Bombay Shops and Establishments Act, 1948 — Section 2(4)Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(j)
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