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Bombay High Court judgments

73,288 judgments · page 1,456 of 3,665

High Courts20 Apr 2011Allowed

Sanjay Suryawanshi Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 800 : (2011) 113 BOMLR 1705 : (2011) 3 Crimes 74

Penal Code, 1860 (IPC) — Section 323, 324, 354, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts19 Apr 2011Allowed

Smt. Subai Mura Rabari Vs Paras Devraj Gundecha and Others

Bombay High Court · (2011) 4 ALLMR 111 : (2011) 3 BomCR 678 : (2011) 4 MhLj 723 : (2011) 8 RCR(Civil) 2467

Bombay Court Fees Act, 1959 — Section 46Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(G), 32(M)Family Courts Act, 1984 — Section 5(2), 7(1)
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High Courts19 Apr 2011

Ashok Pundlikrao Patil Vs Shashikant Patil, The Returning Officer for the election of Shri. Tuljabhavani Sahakari Sakhar Karkhana Ltd., The Collector and Shri Tuljabhavani Sahakari Sakhar Karkhana Ltd. Gokul Shinde Vs Ashok Patil, The Returning Officer For the election of Shri. Tuljabhavani Sahakari Sakhar Karkhana Ltd., The Collector and Shri Tuljabhavani Sahakari Sakhar Karkhana Ltd. Khandu Umbare Vs Anil Giram, The Returning Officer for the election of Shri. Tuljabhavani Sahakari Sakhar Karkhana Ltd., The Collector and Shri Tuljabhavani Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2011) 3 ALLMR 823 : (2011) 4 BomCR 70 : (2011) 6 MhLj 239

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High Courts19 Apr 2011Dismissed

Shashikant Kulkarni Vs Smt. Nirmala Gore

Bombay High Court · AIR 2012 Bom 2 : (2011) 3 ALLMR 832 : (2011) 4 BomCR 762 : (2011) 5 MhLj 251

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Maharashtra Rent Control Act, 1999 — Section 22, 22(1), 22(2), 55
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