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Bombay High Court judgments

73,375 judgments · page 1,907 of 3,669

High Courts17 Jan 2006

Ashok K. Chintawar Vs State of Maharashtra

Bombay High Court · (2006) CriLJ 2234

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 352, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
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High Courts17 Jan 2006

Mr. Ketan Parekh Vs Oriental Bank of Commerce and Others

Bombay High Court · (2006) 2 ALLMR 304 : (2006) 4 BC 1 : (2006) 2 BomCR 549 : (2006) 133 CompCas 306 : (2006) 6 CompLJ 567 : (2006) 2 MhLj 719 : (2006) 68 SCL 44

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 34Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 13, 3, 3(3), 3(4), 3(5)
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High Courts13 Jan 2006

Sunil Raosaheb Narke Vs Air India and Another

Bombay High Court · (2006) 2 ALLMR 298 : (2006) 2 BomCR 26 : (2006) 108 BOMLR 172 : (2006) 3 LLJ 27 : (2006) 3 MhLj 23

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 34, 38
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High Courts13 Jan 2006

Vasant P. Patil Vs I.I.T. and Others

Bombay High Court · (2006) 2 ALLMR 625 : (2006) 2 BomCR 138 : (2006) 108 BOMLR 181 : (2006) 2 LLJ 616 : (2006) 2 MhLj 819

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Constitution of India, 1950 — Article 226
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