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Bombay High Court judgments

73,288 judgments · page 1,235 of 3,665

High Courts15 Mar 2013Dismissed

Vijay Vs The State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 1974

Bombay Police Act, 1951 — Section 135, 142, 56(1)(A)(B), 59Income Tax Act, 1961 — Section 139, 139(8), 214, 215, 24Penal Code, 1860 (IPC) — Section 186, 353
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High Courts15 Mar 2013Allowed

Beersingh Jagatsingh Vs The State of Maharashtra

Bombay High Court · (2013) 3 ABR 444 : (2013) ALLMR(Cri) 2298 : (2013) 3 BomCR(Cri) 153 : (2013) CriLJ 2248

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 300, 302, 304, 96
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High Courts15 Mar 2013

M/s. Vishnu Steels Vs The Union of India and Another

Bombay High Court · (2013) 4 ALLMR 68 : (2013) 197 ECR 12 : (2014) 299 ELT 292 : (2013) 21 GSTR 164 : (2013) 4 MhLj 869

Central Excises and Salt Act, 1944 — Section 11A(1), 31(c), 32E, 32E(1), 35E(3)Land Acquisition Act, 1894 — Section 12(2), 18(1)
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High Courts14 Mar 2013Partly Allowed

Baldevsingh Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 2056

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 161Income Tax Act, 1961 — Section 48, 49, 50, 54D, 54E
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High Courts14 Mar 2013Allowed

Dnyaneshwar Vs State of Maharashtra

Bombay High Court · (2013) 3 ABR 405 : (2013) ALLMR(Cri) 2381 : (2013) 2 BomCR(Cri) 725 : (2013) CriLJ 2152

Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 307, 34
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