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Bombay High Court judgments

76,841 judgments · page 194 of 3,843

High Courts28 Jun 2024Dismissed

Lata Ratan Rokade Vs State Of Maharashtra And Anr

Bombay High Court · (2024) 06 BOM CK 0053

Constitution of India, 1950 — Article 14, 19, 21, 136, 141, 226, 254(2), 311(2)Code of Criminal Procedure, 1973 — Section 438, 439, 482Indian Penal Code, 1860 — Section 34, 120B, 302
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High Courts28 Jun 2024Disposed Of

Symbiosis Opern Education Society And Symbiosis Skills And Professional University And Anr Vs Univerisity Grants Commission And Anr

Bombay High Court · (2024) 06 BOM CK 0050

Constitution of India, 1950 — Article 14University Grants Commission Act, 1956 — Section 3, 20(1)University Grants Commission (Open and Distance Learning Programmes and Online Programmes) Regulations, 2020 — Regulation 1(3), 2(a), 2(c), 2(f), 2(n), 3(A)(i), 3(B)(b)(ii), 4(B)(ii), 4(C)(ii)
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High Courts27 Jun 2024Disposed Of

Abhay Dushyant Desai Vs M/S. K. C. Chheda And Co.

Bombay High Court · (2024) 06 BOM CK 0051

Civil Procedure Code, 1908 — Section 115, Order 20 Rule 12, Order 41 Rule 27Maharashtra Rent Control Act, 1999 — Section 15(3)Uttar Pradesh Urban Buildings (Regulation of Letting Rent and Eviction) Act, 1972 — Section 20
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High Courts25 Jun 2024Disposed Of

Sujata Malewar Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0048

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482, 483Indian Penal Code, 1860 — Section 34, 420
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High Courts25 Jun 2024

Pooja Gagan Jain Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0046

Constitution of India, 1950 — Article 21, 22(1), 39(e), 39(e), 45, 47Code of Criminal Procedure, 1973 — Section 167, 167(2)(b)Indian Penal Code, 1860 — Section 279, 304, 304A, 337, 338, 427
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