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Bombay High Court judgments

76,841 judgments · page 205 of 3,843

High Courts11 Mar 2024

Kunal Kamra And Others Vs Union Of India And Others

Bombay High Court · (2024) 03 BOM CK 0052

Constitution Of India, 1950 — Article 14, 19, 19(1)(a), 19(1)(g), 19(2), 21, 226Bombay High Court Appellate Side Rules, 1960 — Rule 7Information Technology (Intermediary Guidelines And Digital Media Ethics Code) Rules, 2021 — Rule 3(1)(b)(v), 9(1), 9(3), 13(2), 14
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High Courts08 Mar 2024Disposed Of

Riddhi Gardens Building And Others Vs District Deputy Registrar And Others

Bombay High Court · (2024) 03 BOM CK 0035

Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction Etc.) Rules, 1964 — Rule 5Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 4, 4(1), 4(1A), 4(1A)(a), 4(1A)(b), 10, 11, 11(1), 11(3), 11(4), 15
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High Courts08 Mar 2024Allowed

Dattatraya And Others Vs Shrihari And Others

Bombay High Court · (2024) 03 BOM CK 0029

Constitution Of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 134(A)(B), 140, 149(2), 149(2)(a)(iii), 165, 168, 184Indian Penal Code, 1860 — Section 279, 304A, 337, 338
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High Courts06 Mar 2024Partly Allowed

Arun Vs State Of Maharashtra And Others

Bombay High Court · (2024) 03 BOM CK 0018

Constitution Of India, 1950 — Article 226Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 9
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