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Bombay High Court judgments

73,375 judgments · page 2,136 of 3,669

High Courts16 Sept 2002Dismissed

Vijay Gondhalekar and Another Vs Ramchandra Sarda and Another

Bombay High Court · (2003) 2 ALD(Cri) 28 : (2003) BomCR(Cri) 542 : (2003) 1 CivCC 343 : (2003) 1 MhLj 47 : (2003) 3 RCR(Criminal) 374 : (2003) 2 RCR(Criminal) 483

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts16 Sept 2002Allowed

V. Ananthraman Vs Union of India (UOI)

Bombay High Court · (2003) 1 BomCR 675 : (2002) 4 BOMLR 871 : (2002) 105 ECR 572 : (2003) 151 ELT 278 : (2003) 3 MhLj 721

Central Excise Rules, 1944 — Rule 173Q, 209ACentral Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
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High Courts13 Sept 2002Allowed

Natwarlal Gokuldas Shah (since deceased by his LRs Narenedra Natwarlal Shah and Ramesh Natwarlal Shah) Vs Khanderao Balwant Lokhande (since deceased by his LRs Smt. Indubai Khanderao Lokhande, Shankarrao Khandrao Lokhande, Ajit Khanderao Lokhande, Satish Khandrao Lokhande, Sou Shalini Ramchandrao Jadhav, Vijaya Khandrao Lokhande and Rajeshri Khandrao Lokhande)

Bombay High Court · (2004) 1 BOMLR 638

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3), 20Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106
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High Courts12 Sept 2002

Arjundev Khemchand Dureja an Indian Inhabitant Vs The State of Maharashtra, Home Department, Ranjana Sinha, The Secretary (Preventive Detention) to the Government of Maharashtra, Home Department, The Superintendent of Prison, The Mumbai Central Prison and The Superintendent of Prison, Nasik Road Central Prison

Bombay High Court · (2003) BomCR(Cri) 534 : (2003) 3 RCR(Criminal) 399

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
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