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Bombay High Court judgments

73,288 judgments · page 1,099 of 3,665

High Courts27 Mar 2014Dismissed

Syed Ishaque Syed Nabi Vs State of Maharashtra

Bombay High Court · (2014) 6 ALLMR 356 : (2014) 4 MhLj 457

Constitution of India, 1950 — Article 30(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 3, 3(2), 6, 8Maharashtra Employment Guarantee Act, 1977 — Section 10, 11, 13, 16, 3(2)
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High Courts27 Mar 2014Allowed

Milind Vs State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2827

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120-B, 147, 148, 149, 302
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High Courts26 Mar 2014Allowed

Nandkishore Naik Vs State of Goa

Bombay High Court · (2014) ALLMR(Cri) 2374

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 27, 30, 8
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High Courts26 Mar 2014

Gati Ltd. Vs Atcom Technologies Ltd.

Bombay High Court · (2014) 6 BomCR 438 : (2014) 185 CompCas 82 : (2015) 2 CompLJ 130

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Companies Act, 1956 - Section 433 434 434(1)(a) 434(1)(b)
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High Courts26 Mar 2014Dismissed

Adarsh Janata Sahakari Bank Ltd. Vs Anula Rajendra Nile

Bombay High Court · (2014) 4 ALLMR 326 : (2014) 5 BomCR 662 : (2014) 2 LLJ 635 : (2015) 1 LLN 332 : (2014) 4 MhLj 417

Industrial Disputes Act, 1947 — Section 33(c)(1), 33-C(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26, 27, 28, 3(iv), 30
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High Courts25 Mar 2014

Nagesh Vs The Union of India and Others

Bombay High Court · (2015) ALLMR(Cri) 267

Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2, 2(23), 22, 22(c), 29
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High Courts25 Mar 2014

Sabestian Vs Commissioner of Police

Bombay High Court · (2014) ALLMR(Cri) 2966

Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 13, 135, 3Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2(b1)
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High Courts25 Mar 2014

The State of Maharashtra Vs Dattatraya

Bombay High Court · (2014) ALLMR(Cri) 2078

Criminal Procedure Code, 1973 (CrPC) — Section 313, 43Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 300, 302, 304, 324
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High Courts25 Mar 2014Dismissed

Farman Imran Shah @ Karu Vs State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 1571 : (2014) 3 BomCR(Cri) 144

Arms Act, 1959 - Section 3 3(25) 4(25)Criminal Procedure Code, 1973 (CrPC) - Section 190 227 228Maharashtra Control of Organised Crime Act, 1999 - Section 12 23 23(1)(a) 23(2) 3(1)(i)
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