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Bombay High Court judgments

73,288 judgments · page 1,097 of 3,665

High Courts02 Apr 2014Allowed

Ankush Vs The State of Maharashtra

Bombay High Court · (2015) 1 BC 388

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Negotiable Instruments Act, 1881 (NI) — Section 18Penal Code, 1860 (IPC) — Section 34, 403, 408, 409, 418
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High Courts01 Apr 2014Allowed

Bhupendra Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2959

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2(b1), 8
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High Courts01 Apr 2014Allowed

Pandurang Vs Malhari

Bombay High Court · (2014) 5 ALLMR 536 : (2014) 3 BomCR 834

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 11
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High Courts01 Apr 2014Disposed Off

Tata Motors Ltd. Vs Sundeep Polymers (P) Ltd.

Bombay High Court · (2014) 3 ABR 464 : (2014) 6 ALLMR 66 : (2014) 3 BomCR 277 : (2014) 183 CompCas 481 : (2014) 6 MhLj 636

Arbitration and Conciliation Act, 1996 — Section 36Bombay Money Lenders Act, 1946 — Section 10, 2(9), 2(9)(ee)Companies Act, 1956 — Section 433, 433(e), 434, 434(1)(a), 434(1)(b)
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