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Bombay High Court judgments

73,375 judgments · page 2,005 of 3,669

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High Courts10 Sept 2004Dismissed

Mrs. Minguelin Lobo Vs Smt. Archana Sawant and The State of Goa

Bombay High Court · (2005) 107 BOMLR 590

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181
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High Courts10 Sept 2004Dismissed

Jagdish Chandra Subramanyam Vs State of Goa

Bombay High Court · (2005) 107 BOMLR 721

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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High Courts10 Sept 2004

State of Maharashtra and Another Vs Eknath Shankar Dumbare

Bombay High Court · (2005) 1 ALLMR 683 : (2005) 1 BomCR 584 : (2005) 1 MhLj 154

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 25(1)
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High Courts10 Sept 2004Dismissed

Jaywant Pandurang Survey @ Sanjay @ Jaywant Baburao Jadhav Vs The State of Maharashtra

Bombay High Court · (2004) 09 BOM CK 0012

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307
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High Courts10 Sept 2004Allowed

Jeevan Pundlikrao Kendre Vs State of Maharashtra

Bombay High Court · (2005) 2 MhLj 475

Bombay Prohibition Act, 1949 — Section 66Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
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High Courts09 Sept 2004Allowed

Malan Maroti Gajbhe Vs Sub Area Manager and Others

Bombay High Court · (2005) 1 ALLMR 78 : (2005) 2 BomCR 210

Payment of Gratuity Act, 1972 — Section 4Penal Code, 1860 (IPC) — Section 125
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High Courts09 Sept 2004Allowed

Shantaram N. Pawar and Another Vs State of Goa

Bombay High Court · (2005) 107 BOMLR 425

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
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High Courts09 Sept 2004

Arvindbhai Kanaiyalal Desai and Others Vs A. Balkrishna Bhatt and Others

Bombay High Court · (2005) 2 ACC 68

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High Courts09 Sept 2004Dismissed

Shashikant Laxminarayan Sharma Vs The State of Maharashtra

Bombay High Court · (2004) 09 BOM CK 0105

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High Courts09 Sept 2004

National Tiles and Marble Company Vs Joshi and Sons

Bombay High Court · (2005) 2 BomCR 835

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5, Order 6 Rule 14A, Order 6 Rule 14A(5)
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High Courts09 Sept 2004Allowed

Manik Sahadu Borshe Vs Union of India (UOI) and Others

Bombay High Court · (2005) 2 ALLMR 809 : (2005) 1 BomCR 68 : (2005) 105 FLR 224 : (2005) 2 LLJ 63 : (2005) 1 MhLj 869

Constitution of India, 1950 — Article 226
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High Courts08 Sept 2004

Indersen '' Vakil Ramsurat Yadav and Indravati Ramsurat Yadav Vs The State of Maharashtra

Bombay High Court · (2005) CriLJ 464 : (2005) 1 MhLj 334

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 34
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High Courts08 Sept 2004Dismissed

State of Maharashtra and Another Vs Ramesh Jagannath Dhadil

Bombay High Court · (2005) 1 BomCR 71 : (2005) 107 BOMLR 823 : (2005) 1 MhLj 508

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 4(1)
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High Courts08 Sept 2004Allowed

Mohammad Hanif Abdul Masjid Isane and Others Vs Juned Mohammad Jalal and Others

Bombay High Court · (2004) 4 ALLMR 843 : (2005) 1 BomCR 613 : (2005) 1 MhLj 233

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 32
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High Courts08 Sept 2004

Tanaji Abaso Pawar and Others Vs State of Maharashtra and Another

Bombay High Court · (2005) 2 ALLMR 76 : (2005) 3 BomCR 453 : (2005) 1 MhLj 1048

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 18, 31(2)
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High Courts08 Sept 2004Dismissed

A-1 Co-operative Housing Society Ltd. Vs R. Jaikishan and Co. and Others

Bombay High Court · (2005) 1 BomCR 50 : (2005) 1 MhLj 118

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High Courts07 Sept 2004Dismissed

Devidas Kulkarni Vs Managing Director, State Bank of Hyderabad

Bombay High Court · (2005) 2 ALLMR 103 : (2005) 2 MhLj 73

Constitution of India, 1950 — Article 16, 226
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High Courts07 Sept 2004Dismissed

Arjun Vasant Rane, Tukaram Keshav Chogale, Sou. Veena Vasudeo Savant and Bhagwan Mahadeo Salve Vs The Secretary to the Govt. of Maharashtra, Higher and Technical Education Department and The State of Maharashtra

Bombay High Court · (2004) 4 ALLMR 636 : (2004) 6 BomCR 1 : (2005) 1 LLJ 815 : (2004) 4 MhLj 1041

Constitution of India, 1950 — Article 14
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High Courts07 Sept 2004

Rakesh Shyamsundar Sharma Vs The State of Maharashtra

Bombay High Court · (2004) 09 BOM CK 0068

Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
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High Courts07 Sept 2004Allowed

Jaiprakash Dattatray Patade Vs Mrs. Usha Jaiprakash Patade

Bombay High Court · (2004) 4 ALLMR 848 : (2005) 1 BomCR 575 : (2005) 1 CivCC 314 : (2005) 1 DMC 601 : (2005) 1 MhLj 212

Hindu Marriage Act, 1955 — Section 13(1)
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