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Bombay High Court judgments

73,288 judgments · page 1,129 of 3,665

High Courts24 Jan 2014Dismissed

Mrs. Anjana Rikabchand Mehta Vs The State of Maharashtra and Others

Bombay High Court · (2014) ALLMR(Cri) 1586 : (2014) 2 BomCR(Cri) 397 : (2015) 1 CCR 95 : (2014) 1 Crimes 699

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 3 3(1) 3(1)(iii) 3(1)(iv) 5AConstitution of India, 1950 - Article 22 226Customs Act, 1962 - Section 108
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High Courts24 Jan 2014Allowed

Antonio Apolinario Menezes Vs Vithola Shamba Shetye and Others

Bombay High Court · (2014) 3 ABR 401 : (2014) 6 ALLMR 872 : (2014) 2 BomCR 252 : (2015) 1 MhLj 677

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 7 Rule 11(a)Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 34, 35
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High Courts24 Jan 2014

Nilesh Mahadeorao Dhakare Vs State of Maharashtra Department of Education

Bombay High Court · (2014) 6 ABR 133 : (2014) 3 ALLMR 279 : (2014) 6 BomCR 466 : (2014) 2 MhLj 899

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 16Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes) Act, 2001 - Section 14 4 4(1) 5 6(1)
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High Courts24 Jan 2014Partly Allowed

Mohammed Alif Laila Vs State

Bombay High Court · (2014) ALLMR(Cri) 1645 : (2014) 3 DMC 150

Criminal Procedure Code, 1973 (CrPC) — Section 164-A, 313, 376, 41, 53Penal Code, 1860 (IPC) — Section 376, 506
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