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Bombay High Court judgments

76,841 judgments · page 183 of 3,843

High Courts10 Dec 2024Dismissed

Sujit s/o Suhasrao Deshmukh Vs State Of Maharashtra

Bombay High Court · (2024) 12 BOM CK 0037

Code of Criminal Procedure, 1973 — Section 156(3), 239, 417, 418, 419, 420, 464, 482Indian Penal Code, 1860 — Section 34, 415, 420, 425, 463, 468, 471, 474Contract Act, 1872 — Section 17
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High Courts10 Dec 2024Disposed Of

Bramhanand Kanojia Vs Union Of India And Ors

Bombay High Court · (2024) 12 BOM CK 0021

Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 83Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 — Section 125(1), 125(1)(e), 127
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High Courts05 Dec 2024Allowed

Vijay Lulla Vs State Of Maharashtra

Bombay High Court · (2024) 12 BOM CK 0009

Code of Criminal Procedure, 1973 — Section 227Indian Penal Code, 1860 — Section 34, 120B, 302, 323, 324, 325, 452, 504, 506
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High Courts03 Dec 2024Dismissed

Metal Box India Ltd Vs M/s. S.F. Engineer

Bombay High Court · (2024) 12 BOM CK 0007

Constitution of India, 1950 — Article 14Code of Civil Procedure, 1908 — Section 115, Order 20 Rule 12Sick Industrial Companies Act, 1985 — Section 18(2)(f)
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