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Bombay High Court judgments

73,288 judgments · page 1,070 of 3,665

High Courts27 Jun 2014Partly Allowed

Mahadeo Vs The State of Maharashtra

Bombay High Court · (2014) 5 ABR 51 : (2014) 5 ALLMR 1 : (2014) 2 MhLj 877

Bombay General Clauses Act, 1904 — Section 16(3), 24Bombay Industrial Relations Act, 1946 — Section 3(13)Constitution of India, 1950 — Article 14, 15, 19(1)(g), 21, 21A
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High Courts26 Jun 2014Disposed Off

Dinesh G. Chhabra Vs Kishore Ghanmare

Bombay High Court · (2014) 5 ALLMR 823 : (2015) 1 BomCR 624 : (2014) 2 MhLj 849

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7Maharashtra Rent Control Act, 1999 — Section 16(g), 16(n)
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High Courts26 Jun 2014

Balu Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3703

Criminal Procedure Code, 1973 (CrPC) — Section 164, 235(2), 313, 374(2)Penal Code, 1860 (IPC) — Section 143, 147, 149, 302, 307
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High Courts26 Jun 2014Dismissed

Sadhashiv Vs Mahadeo Krishna Warke

Bombay High Court · (2015) 1 BomCR 655

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29(2), 32G, 33B, 33C, 63AConstitution of India, 1950 — Article 227
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High Courts26 Jun 2014Allowed

Sagar Dattatraya Sakhare Vs Sanjay Waman Sathe

Bombay High Court · (2014) 5 ABR 380 : (2015) 3 ALLMR 667 : (2014) 4 MhLj 676

Bombay Civil Courts Act, 1869 — Section 26Bombay Court Fees Act, 1959 — Section 14, 6(iv)(ha), 6(iv)(j), 7(iv)(f)Court Fees Act, 1870 — Section 7, 8
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High Courts26 Jun 2014

Ramkrushna Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 4104

Bombay Public Trusts Act, 1950 — Section 22, 72Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)(b)(i), 195(1)(b)(i)(ii), 195(1)(b)(ii), 195(b)(ii)Penal Code, 1860 (IPC) — Section 191, 192, 193, 193, 194
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