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Bombay High Court judgments

73,288 judgments · page 1,076 of 3,665

High Courts13 Jun 2014Dismissed

Lateran Max Francisco Vaz Vs Volvetta Gomes

Bombay High Court · (2014) 4 ABR 685 : AIR 2014 Bom 200 : (2015) 3 ALLMR 594

Evidence Act, 1872 — Section 114, 115, 91, 92Maharashtra Land Revenue Code, 1966 — Section 105Specific Relief Act, 1963 — Section 38, 39
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High Courts13 Jun 2014Allowed

Sidharth Naik Vs State of Goa

Bombay High Court · (2015) ALLMR(Cri) 2368 : (2014) 3 BomCR(Cri) 487

Motor Vehicles Act, 1988 — Section 134(a)(b), 196Penal Code, 1860 (IPC) — Section 279, 337, 338
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High Courts13 Jun 2014

Dharmaraj Vs State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3552

Penal Code, 1860 (IPC) — Section 323, 324, 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xv)
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High Courts13 Jun 2014

Rasiklal Vs Paraskumar

Bombay High Court · (2014) 6 ALLMR 602 : (2014) 5 BomCR 670 : (2015) 1 MhLj 382

Maharashtra Rent Control Act, 1999 — Section 16
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High Courts12 Jun 2014Dismissed

Mahendra Vs Kailash

Bombay High Court · (2014) 6 ALLMR 689 : (2014) 4 BomCR 877 : (2014) 5 MhLj 807

Bombay Stamp Act, 1958 — Section 34Civil Procedure Code, 1908 (CPC) — Section 100(5)Stamp Act, 1899 — Section 35, 36
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High Courts12 Jun 2014Dismissed

Mohd. Shakil Mohd. Yunus Vs Chandrabali Ramai Gupta

Bombay High Court · (2014) 4 ALLMR 524 : (2014) 5 BomCR 26 : (2014) 5 MhLj 206

Maharashtra Rent Control Act, 1999 — Section 55Registration Act, 1908 — Section 12, 17, 17(1) (d), 17(1)(d), 49Transfer of Property Act, 1882 — Section 106, 107
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High Courts12 Jun 2014Dismissed

Sampat Vs Reshambi

Bombay High Court · (2014) 5 BomCR 637

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 41 Rule 31Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 58(d)
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High Courts12 Jun 2014Dismissed

Vithal Vs Akrambee

Bombay High Court · (2014) 6 ALLMR 392 : (2014) 6 BomCR 23

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21Limitation Act, 1963 — Section 5
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