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Bombay High Court judgments

73,288 judgments · page 1,098 of 3,665

High Courts01 Apr 2014

Chater S. Jain Vs B. Abdul Kadar

Bombay High Court · (2014) ALLMR(Cri) 3154 : (2015) 3 BomCR(Cri) 562 : (2015) 1 MhLj 41

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts28 Mar 2014Dismissed

Vasant Tukaram Prabhu Vs Xalinibai Borcar

Bombay High Court · (2014) 5 ABR 481 : (2014) 4 ALLMR 726 : (2015) 4 BomCR 674 : (2014) 5 MhLj 382

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 31Specific Relief Act, 1963 — Section 20
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High Courts28 Mar 2014Allowed

Sumitra Vs State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2438

Criminal Procedure Code, 1973 (CrPC) — Section 227, 397, 482Penal Code, 1860 (IPC) — Section 120B, 21, 420, 465, 467Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 2, 2(c), 2(c)(viii)
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High Courts27 Mar 2014Partly Allowed

Gurdeep Singh Vs Gurucharan Singh

Bombay High Court · (2015) 1 ALLMR 139 : (2014) 6 BomCR 165 : (2014) 3 MhLj 935

Civil Procedure Code, 1908 (CPC) — Section 24Maharashtra Rent Control Act, 1999 — Section 33(2)
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