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Bombay High Court judgments

73,288 judgments · page 1,524 of 3,665

High Courts09 Sept 2010

Prashant Baliramji Upare Vs State of Maharashtra

Bombay High Court · (2010) 09 BOM CK 0202

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
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High Courts09 Sept 2010Allowed

Dr. Sadique Hussain Sheikh Azim Qureshi Vs Divisional Caste Certificate Scrutiny Committee, Deputy Secretary, Government of Maharashtra, Agriculture Animal Husbandary, Dairy Development Department and Fisheries Department and Commissioner, Animal Husbandary

Bombay High Court · (2011) 1 ALLMR 145 : (2011) 1 BomCR 117 : (2011) 2 MhLj 87

Constitution of India, 1950 — Article 15Income Tax Act, 1918 — Section 51Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 3, 3(2), 3(3), 4(1), 6
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High Courts08 Sept 2010

Da''Cunha Associates Private Limited Vs Dilip Jhangiani and Others

Bombay High Court · (2011) 1 ALLMR 206 : (2011) 2 BomCR 157 : (2010) 112 BOMLR 3921

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 13(1), 14, 14(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 7 Rule 3, 151Maharashtra Housing and Area Development Act, 1976 — Section 18
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