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Bombay High Court judgments

73,288 judgments · page 1,121 of 3,665

High Courts11 Feb 2014

Ramu Shankar Wagh Vs State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 1792 : (2014) 2 BomCR(Cri) 270 : (2014) 2 Crimes 19 : (2014) 3 DMC 260

Evidence Act, 1872 - Section 113-A 32(1)Penal Code, 1860 (IPC) - Section 107 304-B 306 34 498-A
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High Courts11 Feb 2014Partly Allowed

Head Master, Shri Gurudeo Post Basic Ashram School and President, Bhagwantrao Memorial Shikshan Sanstha Vs Prabhakar, Akhil Bhartiya Shri Gurudeo Seva Mandal Gurukunj Ashram, Project Officer, Integrated Tribal Development Project and The Presiding Officer, Additional School Tribunal

Bombay High Court · (2014) 5 ALLMR 89 : (2014) 6 BomCR 376 : (2014) 2 MhLj 895

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5 9
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High Courts11 Feb 2014Dismissed

Sheshrao Vs Asaram

Bombay High Court · (2014) 3 ABR 652 : (2014) 3 ALLMR 518 : (2014) 4 BomCR 445 : (2014) 4 MhLj 145

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 1, Order 21 Rule 2, Order 21 Rule 2(2) 47
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High Courts11 Feb 2014Dismissed

Namdeo Vs The State of Maharashtra

Bombay High Court · (2014) 2 BomCR(Cri) 703

Criminal Procedure Code, 1973 (CrPC) - Section 235(2) 313 428Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302 34 498A
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