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Bombay High Court judgments

73,375 judgments · page 1,816 of 3,669

High Courts24 Apr 2007

Balu Shankar Patil Vs State of Maharashtra

Bombay High Court · (2007) 5 MhLj 663

Constitution of India, 1950 — Article 20(1)Criminal Procedure (Amendment) Act, 2005 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 428, 432, 433, 433(A)
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High Courts23 Apr 2007Dismissed

Shri Pravin Niwritti Sawant Vs Hon''ble Shri J.B. Anandgaonkar Saheb, Ex. J.M.F.C., Hon''ble Shri G.G. Bhansali Saheb, Ex. J.M.F.C., Hon''ble Sou. P.P. Kulkarni Madam, 5th Ad-hoc Asstt. Sessions Judge and The State of Maharashtra

Bombay High Court · (2008) CriLJ 984 : (2007) 5 MhLj 838

Criminal Procedure Code, 1973 (CrPC) — Section 125, 190, 193, 197, 197(1)Judges (Protection) Act, 1985 — Section 2, 3, 3(1), 3(2), 4Penal Code, 1860 (IPC) — Section 219, 220
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High Courts20 Apr 2007Dismissed

Faruka Begum Vs Dnyaneshwar Patil and Others

Bombay High Court · (2007) 4 ALLMR 34 : (2007) 5 BomCR 403 : (2007) 4 MhLj 256

Civil Procedure Code, 1908 (CPC) — Section 100Guardians and Wards Act, 1890 — Section 8Transfer of Property Act, 1882 — Section 41
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