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Bombay High Court judgments

73,288 judgments · page 1,230 of 3,665

High Courts02 Apr 2013Allowed

Shri Mehboob Shaikh Vs State of Goa and Another

Bombay High Court · (2013) ALLMR(Cri) 2111 : (2014) 1 BomCR(Cri) 191

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 234B, 80P(2)(a)(i)
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High Courts01 Apr 2013Allowed

Prakash Sadu Raut Vs The State of Maharashtra

Bombay High Court · (2013) 3 ABR 1073 : (2013) ALLMR(Cri) 2511 : (2013) 3 Crimes 49

Criminal Procedure Code, 1973 (CrPC) — Section 313, 326Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 326, 34
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High Courts01 Apr 2013Dismissed

Smt. Vijaya Vasant Sawant Vs Ms. Shubhangi Shivling Parab and Others

Bombay High Court · (2013) 4 ABR 833 : (2013) ALLMR(Cri) 2360 : (2014) 2 BomCR(Cri) 575 : (2013) CriLJ 3592 : (2014) 2 Crimes 205 : (2014) 1 Crimes 436 : (2014) 2 DMC 473 : (2014) 2 DMC 255 : (2014) 2 JCC 1097 : (2014) 1 RCR(Criminal) 816

Protection of Women From Domestic Violence Act, 2005 — Section 12, 19
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High Courts01 Apr 2013Allowed

Rudhirkumar Kashinath Panda Vs The State of Maharashtra

Bombay High Court · (2013) 4 ABR 879 : (2013) ALLMR(Cri) 2128

Banking Regulation Act, 1949 — Section 5(b), 6, 6(1), 6(1)(a), 6(1)(b)Income Tax Act, 1961 — Section 40A(3), 80P, 80P(1), 80P(2)(a)(i), 81Penal Code, 1860 (IPC) — Section 120B, 302, 392, 394, 414
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High Courts01 Apr 2013

Ramesh Sippy Vs Shaan Ranjeet Uttamsingh and others

Bombay High Court · (2013) 3 ABR 1228 : (2013) 4 ALLMR 507 : (2013) 4 BomCR 4 : (2013) 5 MhLj 375 : (2013) 55 PTC 95

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Copyright Act, 1957 — Section 13, 13(2), 13(2)(ii), 14, 17Trade Marks Act, 1999 — Section 24
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