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Bombay High Court judgments

73,288 judgments · page 1,077 of 3,665

High Courts12 Jun 2014Dismissed

Virbhadra Vs Namdeo

Bombay High Court · (2014) 5 ALLMR 502 : (2014) 5 BomCR 642

Transfer of Property Act, 1882 — Section 58(c), 60, 8
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High Courts12 Jun 2014Disposed Off

Pushpanjali Tie Up Pvt. Ltd. Vs Renudevi Choudhary

Bombay High Court · (2014) 6 ABR 154 : AIR 2015 Bom 1 : (2014) 5 ALLMR 52 : (2014) 4 BC 565 : (2014) 5 BomCR 328 : (2016) 130 CLA 165 : (2015) 193 CompCas 436 : (2014) 6 MhLj 124

Contract Act, 1872 — Section 176, 179Depositories Act, 1996 — Section 10, 12, 25, 28Securities and Exchange Board of India Act, 1992 — Section 12, 3
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High Courts12 Jun 2014

Husain Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3609

Penal Code, 1860 (IPC) — Section 323, 354, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(xi)
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High Courts12 Jun 2014

Shubhada Motwani Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 3434 : (2016) 1 BomCR(Cri) 222 : (2016) 1 BomCR(Cri) 221 : (2014) 143 FLR 303 : (2015) 2 MhLj 408

Bombay Shops and Establishments Act, 1948 — Section 7(1)Constitution of India, 1950 — Article 226
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High Courts11 Jun 2014Dismissed

Popat Khandu Pisal Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1406

Criminal Procedure Code, 1973 (CrPC) - Section 164 — Evidence Act, 1872 - Section 146, 25, 26, 27 — Penal Code, 1860 (IPC) - Section 120(B), 120B, 120-B, 149, 302
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High Courts11 Jun 2014Dismissed

Vasudev Naik Vs State

Bombay High Court · (2015) ALLMR(Cri) 981 : (2014) 3 BomCR(Cri) 495

Penal Code, 1860 (IPC) — Section 279, 304, 304-A
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