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Bombay High Court judgments

73,288 judgments · page 1,384 of 3,665

High Courts04 Jan 2012

Naograo Vs The State of Maharashtra and Others

Bombay High Court · (2013) 2 ABR 742 : (2013) ALLMR(Cri) 86

Constitution of India, 1950 — Article 34(1)Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209, 227Penal Code, 1860 (IPC) — Section 323, 34, 447, 504, 506
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High Courts04 Jan 2012Dismissed

Rashid Kapadia Vs Medha Gadgil and Others

Bombay High Court · (2012) CriLJ 1686

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3), 5AConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 124
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High Courts23 Dec 2011Allowed

Pandharinath Bhikaji Telge "Vithal Niwas" Plot No. 565 Ghatla Village, Ghatla Road, Chembur, Mumbai-400071 Vs The Appropriate Authority, Union of India and M/s Sunkrish Developers M/s Sunkrish Developers Vs The Appropriate Authority, Union of India and Dattaram Bhikaji Telge

Bombay High Court · (2012) 114 BOMLR 503

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 269(U)(A), 269(U)(D), 269(U)(D)(1), 269(U)(E)(2)Income Tax Rules, 1962 — Rule 48(I)
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High Courts23 Dec 2011

Shri Mahesh V. Javkar Vs State of Maharashtra and Others

Bombay High Court · (2012) 1 ALLMR 891 : (2012) 4 BomCR 228 : (2012) 2 MhLj 116

Maharashtra Municipal Councils and Nagar Panchayats (Election of President) Rules, 1981 — Rule 4Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 51(4)
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