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Bombay High Court judgments

73,288 judgments · page 1,063 of 3,665

High Courts10 Jul 2014Dismissed

Kirti V. Ambani Vs Union of India

Bombay High Court · (2015) ALLMR(Cri) 232 : (2014) 4 BomCR(Cri) 161 : (2014) 3 CCR 132

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313, 319
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High Courts10 Jul 2014Dismissed

B.D. Goel Vs Ebrahim Essa Sodha

Bombay High Court · (2014) 306 ELT 337

Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 104, 108, 108(4), 135(1)(a)(i), 135(1)(b)(i)Imports and Exports (Control) Act, 1947 — Section 5
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High Courts10 Jul 2014

Sopanrao Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3942

Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
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High Courts09 Jul 2014Dismissed

Hanumant Vs Anita and Others

Bombay High Court · (2015) ALLMR(Cri) 1513

Criminal Procedure Code, 1973 (CrPC) - Section 125 — Penal Code, 1860 (IPC) - Section 323, 34, 494, 498A, 504
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High Courts09 Jul 2014Dismissed

Naziruddin Khan Vs Champalal

Bombay High Court · (2014) 5 ABR 154

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 5 Rule 13, Order 5 Rule 14, Order 5 Rule 17, Order 5 Rule 20
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High Courts09 Jul 2014Allowed

Ramchandra Guja Rewatkar Vs Mango Vithya Koche

Bombay High Court · (2015) 1 ALLMR 262 : (2015) 1 BomCR 609 : (2015) 1 MhLj 123

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 22, 22(2)Transfer of Property Act, 1882 — Section 50, 55, 55(1), 55(1)(f)
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