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Bombay High Court judgments

73,289 judgments · page 1,728 of 3,665

High Courts02 Jun 2008Allowed

Deepesh Raiker Vs State

Bombay High Court · (2008) 110 BOMLR 1671

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 26, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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High Courts02 Jun 2008Dismissed

Shantabai Bhimrao Dawane (Since deceased through her L.Rs. Suresh Bhimrao Dawane and Others) Vs Martand Keshav Dabhade, Keru Keshav Dabhade (Since deceased by his heirs Smt. Bharati Keru Dabhade, Ms. Aarati Keru Dabhade and Ms. Suvari Keru Dabhade by their guardian Bharati Keru Dabhade) and Smt. Anandibai Dabhade

Bombay High Court · (2008) 4 ALLMR 525 : (2008) 110 BOMLR 1906

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1), Order 20 Rule 18Partition Act, 1893 — Section 2, 3, 4
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High Courts02 Jun 2008

Agricultural Produce Market Committee Vs Jugalkishore Kedarnath Agrawal and Sons

Bombay High Court · (2008) 5 ALLMR 643 : (2009) 4 BomCR 913 : (2008) 6 MhLj 265

Civil Procedure Code, 1908 (CPC) — Section 100, 9, 96Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 104, 20(1), 20(2), 20(3)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 29(2), 31, 32A, 52B, 52B(2)
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High Courts13 May 2008Dismissed

Bank of Baroda Vs Shree Moti Industries and Others

Bombay High Court · AIR 2008 Bom 201 : (2008) 6 BomCR 659 : (2009) 1 CivCC 579 : (2009) 1 MhLj 282

Evidence Act, 1872 — Section 3, 61, 62, 63, 64Registration Act, 1908 — Section 48Transfer of Property Act, 1882 — Section 58, 58(1)
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High Courts06 May 2008

Shri Balasaheb Dhondiram Jagdale and Shri Jaysingh mahadeo Chavan Vs State of Maharashtra, The Hon''ble Chief Minister, Government of Maharashtra and The Hon''ble Finance Minister, Government of Maharashtra Shri Anil Babar Vs State of Maharashtra, The Secretary, Finance Department, Government of Maharashtra and The Secretary, Planning Department, Government of Maharashtra Shri Sadashivrao Abaji Pol Vs State of Maharashtra and Others Dr. Jagannath Sitaram Dhone, Ex. MLA, President of Vidharbha Mukti Maha Morcha Vs State of Maharashtra and Others Shri Bhaurao and Others Vs State of Maharashtra and Others Dr. Krushnachandra Raghunathrao Bhoite and Shri Vasant Marutrao Gaikwad Vs Union of India (UOI) and Others Anilrao Kaljerao Babar and Shashikant Jayantrao Shinde Vs Union of India (UOI) and Others Shri Ramesh Narayan Dhaigude Vs State of Maharashtra (Summons to be served on the learned Addl. Government Pleader appearing for the State Government under Order XXVII, Rule 4 of the Code of Civil Procedure 1908) and Others

Bombay High Court · (2008) 4 ALLMR 108 : (2008) 5 BomCR 163 : (2008) 110 BOMLR 1617 : (2008) 5 MhLj 300

Constitution (Seventh Amendment) Act, 1956 — Article 371Constitution of India, 1950 — Article 13(3), 154, 162, 199, 199(1)
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