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Bombay High Court judgments

73,288 judgments · page 1,131 of 3,665

High Courts22 Jan 2014Allowed

State of Goa Vs Ganesh Hegde and Another

Bombay High Court · (2014) ALLMR(Cri) 2532 : (2014) 2 BomCR(Cri) 76

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Evidence Act, 1872 — Section 106, 114, 27, 8, 9Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts22 Jan 2014Dismissed

Aajabrao Vs Sau. Kesharbai

Bombay High Court · (2014) 01 BOM CK 0042

Maharashtra Land Revenue Code, 1966 — Section 138(2), 247, 257, 44Specific Relief Act, 1963 — Section 41(h)
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High Courts22 Jan 2014Partly Allowed

Anju Shah Vs State

Bombay High Court · (2014) ALLMR(Cri) 1777

Criminal Procedure Code, 1973 (CrPC) — Section 178(b, 178(d)Evidence Act, 1872 — Section 3Immoral Traffic (Prevention) Act, 1956 — Section 4, 5, 5(3)
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High Courts22 Jan 2014Dismissed

Ashraf Khan Vs Zaheeda Kazi

Bombay High Court · (2014) 01 BOM CK 0035

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 276, 323, 342, 420, 504
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High Courts22 Jan 2014Dismissed

Ranjana Pathak Vs State

Bombay High Court · (2014) ALLMR(Cri) 2895

Criminal Procedure Code, 1973 (CrPC) — Section 178(b, 178(d), 313Evidence Act, 1872 — Section 3Immoral Traffic (Prevention) Act, 1956 — Section 4, 4(1), 5, 5(1)(d), 5(3)
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High Courts22 Jan 2014Dismissed

State of Goa Vs Andrew Francis Davies

Bombay High Court · (2014) 01 BOM CK 0033

Civil Procedure Code, 1908 (CPC) — Section 80Foreign Exchange Management Act, 1999 — Section 2(1)(v)(B), 2(v)Registration Act, 1908 — Section 34, 35, 77
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