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Bombay High Court judgments

73,289 judgments · page 1,715 of 3,665

High Courts15 Jul 2008Dismissed

Naresh Harmalkar Vs State

Bombay High Court · (2008) 07 BOM CK 0156

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20(b)(ii)(C), 22(C), 24, 27(A)
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High Courts14 Jul 2008Allowed

Ashish Mandal Vs State

Bombay High Court · (2008) 07 BOM CK 0093

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 376
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High Courts11 Jul 2008

Vijay K. Mehta and Dr. Amritlal C. Shah Vs Charu K. Mehta and Others Prabodh Mehta, Trustee, Lilavati Kirtilal Mehta Medical Trust, Public Trust, Chetan Mehta, Trustee, Lilavati Kirtilal Mehta Medical Trust, Public Trust and Nanik Rupani, Trustee, Lilavati Kirtilal Mehta Medical Trust, Public Trust Vs The State of Maharashtra and Others

Bombay High Court · (2009) 2 BomCR 321 : (2008) 110 BOMLR 2344 : (2008) 5 MhLj 853

Bombay Public Trusts Act, 1950 — Section 2(18), 22, 22(1), 22(3), 36
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