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Bombay High Court judgments

73,288 judgments · page 1,078 of 3,665

High Courts11 Jun 2014

Maki Sorabji Vs Homi Sorabji

Bombay High Court · (2014) 4 ABR 528 : (2015) 1 ALLMR 575

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 32 Rule 3Evidence Act, 1872 — Section 45, 47, 67, 68Succession Act, 1925 — Section 59, 61, 63
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High Courts11 Jun 2014Dismissed

Subhash Vs Maroti

Bombay High Court · (2014) 5 ABR 693 : (2015) 2 ALLMR 144 : (2014) 5 BomCR 537 : (2015) 3 MhLj 437

Evidence Act, 1872 — Section 3, 32Succession Act, 1925 — Section 59, 63
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High Courts10 Jun 2014Allowed

Bajirao Tanaji Mhasne Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2862 : (2015) 2 CCR 259

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164Evidence Act, 1872 — Section 145, 27, 32Penal Code, 1860 (IPC) — Section 109, 34, 342, 376(2)(g), 506
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High Courts10 Jun 2014Disposed Off

Mahabanoo Navroz Kotwal Vs Piloo Fali Bomanji

Bombay High Court · (2015) 3 ABR 151

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 4, Order 18 Rule 5, Order 19 Rule 1, Order 19 Rule 3Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 101, 102, 123(1), 123(4), 136
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High Courts10 Jun 2014Allowed

Sharanbasappa Rachappa Khambad Vs State of Maharashtra

Bombay High Court · (2015) 3 ALLMR 852 : (2014) 5 BomCR 474 : (2014) 4 MhLj 293

Constitution of India, 1950 — Article 226, 243(2G)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 19, 20, 21, 42, 9
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High Courts10 Jun 2014Dismissed

Deorao Vs Janardhan

Bombay High Court · (2014) 6 ALLMR 696 : (2014) 4 BomCR 865 : (2014) 2 MhLj 858

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Evidence Act, 1872 — Section 83
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