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Bombay High Court judgments

76,764 judgments · page 20 of 3,839

High Courts02 Sept 2026Disposed Of

Satish Salian Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 0452

Code of Criminal Procedure, 1973-Section 174, 175 and 176, 154 onwards, 173, 154, 174 to 176, 156(3), 164, Sub-section (3) of Section 174, sub-section (1) of section 174, 174 (3), sub-section (1A), 175, 170, Chapter XII, 174 and 175, 154 to 173, 174(1), Sub-section (3), 174/175, 173(8)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 173 onwards, 176 onwards, 173(4) and 175(3), 175
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High Courts02 Sept 2026Dismissed

Vishakha Sharad Raut Alias Vishakha Moreshwar Raut Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 0444

Constitution of India-Article 226, 243-ZGMumbai Municipal Corporation Act, 1888-Section 1, 5B, 16, 16(1), 16(1B), 16(1C), 16(1C)(a), 16(1C)(b)Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 6, 6A, 6B, 6B(1), 7, 10, 10(1), 10(4), 10(5), 10(5)(a), 10(5)(b)
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High Courts02 Sept 2026Partly Allowed

Manas Shelters Pvt. Ltd. Vs Vivek Madhavlal Pittie

Bombay High Court · (2026) 09 BOM CK 0440

Civil Procedure Code, 1908-Order XIII-A, XII Rule 6, XXXIX Rule 4, XL Rule 4, XL, XIII-A Rule 2, XXXVII, Rule 7, 6 (1) (b), XV-A, Section 35, 35A, 2 of Order XIII-A, 3, XIII-A Rule 3, 3 of Order XIII-AIndian Contract Act, 1872-Section 39Civil Procedure Rules, 1998-Part 24
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