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Bombay High Court judgments

73,288 judgments · page 1,139 of 3,665

High Courts07 Jan 2014Dismissed

Kashinath Shetye Vs State and Another

Bombay High Court · (2014) ALLMR(Cri) 2344 : (2014) 2 BomCR(Cri) 68

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Electricity Act, 2003 — Section 136, 138, 153, 153(1), 153(3)Penal Code, 1860 (IPC) — Section 170, 336, 379, 452
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High Courts06 Jan 2014Disposed Off

Smt. Uttara Praveen Thool Vs Praveen

Bombay High Court · (2014) 2 ABR 1 : (2014) 3 ALLMR 721 : (2014) 1 BomCR 495 : (2014) 2 DMC 507 : (2014) 2 MhLj 321

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 6 Rule 17, Order 7 Rule 7 99Constitution of India, 1950 - Article 72Criminal Procedure Code, 1973 (CrPC) - Section 125
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High Courts06 Jan 2014Allowed

Mohan Govekar Metro Bar Vs State and Another

Bombay High Court · (2014) ALLMR(Cri) 2345 : (2014) 1 BomCR(Cri) 802

Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 173(8), 190, 204Electricity Act, 2003 — Section 136, 138Penal Code, 1860 (IPC) — Section 170, 336, 379, 452
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High Courts06 Jan 2014Allowed

Satrujit Vs State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 1629

Criminal Procedure Code, 1973 (CrPC) — Section 482Information Technology Act, 2000 — Section 66(1)Penal Code, 1860 (IPC) — Section 465, 468, 471
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