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Bombay High Court judgments

73,288 judgments · page 1,449 of 3,665

High Courts13 May 2011Dismissed

Rushikesh Tanaji Bhoite Vs The State of Maharashtra and Others

Bombay High Court · (2012) BomCR(Cri) 99 : (2011) 113 BOMLR 1963

Constitution of India, 1950 — Article 22(5), 22(6)Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3, 3(2), 5A, 8
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High Courts06 May 2011Dismissed

Shri Zilo Zo and Others Vs The State of Goa and Others

Bombay High Court · (2011) 4 ALLMR 516 : (2012) 2 BomCR 450 : (2011) 113 BOMLR 1811

Constitution of India, 1950 — Article 14, 16, 16(1), 21, 226Goa Civil Services (Retirement) Amendment Rules, 2006 — Rule 3Goa Civil Services (Retirement) Rules, 2000 — Rule 3, 3(3), 3(5), 3(6), 3(7)
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High Courts06 May 2011Dismissed

Shri Mohan S. Kerkar (since deceased) (Kavita Gajanan Salgaonkar and Others) and Smt. Mirabai Mohan Harji Kerkar Vs Shri Shripad V. Pilankar (since deceased through his legal heirs Smt. Shrimati Pilankar, widow(since deceased) and Others) and National Insurance Company Shri Shripad V. Pilankar (since deceased through his legal heirs Smt. Shrimati Pilankar, widow (since deceased) and Others) and National Insurance Company Vs Shri Mohan S. Harji Kerkar (since deceased Kavita Gajanan Salgaonkar and Others) and Smt. Mirabai Mohan Harji Kerkar

Bombay High Court · (2011) 05 BOM CK 0064

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High Courts06 May 2011Dismissed

Mr. Prakash Alumal Kalandari Vs Mrs. Jahnavi Prakash Kalandari

Bombay High Court · AIR 2011 Bom 119 : (2011) 3 ALLMR 807 : (2011) 4 BomCR 53 : (2011) 4 CivCC 112 : (2011) 4 MhLj 187 : (2011) 8 RCR(Civil) 2444

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Family Courts (Maharashtra) Rules, 1987 — Rule 31Family Courts Act, 1984 — Section 21
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