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Bombay High Court judgments

73,288 judgments · page 1,257 of 3,665

High Courts29 Jan 2013Partly Allowed

Vilas Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 2362

Criminal Procedure Code, 1973 (CrPC) — Section 374, 428Penal Code, 1860 (IPC) — Section 323, 342, 376, 451, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(xii)
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High Courts29 Jan 2013

Akhil Mansuklal Mehta Vs Sheetal Deepak Karamchandani

Bombay High Court · (2013) 4 ABR 665 : (2013) 2 ALLMR 1 : (2013) 2 BomCR 772 : (2013) 2 MhLj 738

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 23 Rule 1, Order 23 Rule 2, Order 23 Rule 3, Order 23 Rule 3AConstitution of India, 1950 — Article 227
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High Courts29 Jan 2013

Mahadev Gaonkar Vs State

Bombay High Court · (2013) ALLMR(Cri) 2534

Criminal Procedure Code, 1973 (CrPC) — Section 164, 294, 428Penal Code, 1860 (IPC) — Section 302, 304(1)
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