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Bombay High Court judgments

73,289 judgments · page 2,283 of 3,665

High Courts26 Nov 1999

Prabhudas Apparao Bidilia Vs State of Maharashtra

Bombay High Court · (2000) 5 BomCR 576 : (2000) BomCR(Cri) 576 : (2000) 1 BOMLR 826

Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 45, 59, 8, 9Penal Code, 1860 (IPC) — Section 302, 304 Part I, 324
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High Courts25 Nov 1999

Gokul Dadu Jadhav and Another Vs The State of Maharashtra

Bombay High Court · (2000) 5 BomCR 489 : (2000) BomCR(Cri) 489 : (2000) 2 BOMLR 213 : (2000) 1 MhLj 461

Criminal Procedure Code, 1973 (CrPC) — Section 154, 165, 235, 313, 378(1)Evidence Act, 1872 — Section 3, 45, 59, 8, 9Penal Code, 1860 (IPC) — Section 300, 302, 307, 324, 34
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High Courts25 Nov 1999

Smt. Sandhya Rajan Antapurkar and Others Vs State of Maharashtra

Bombay High Court · (2000) 2 ALLMR 331 : (2000) 2 BomCR 832 : (2000) 2 CivCC 60 : (2001) 1 DMC 135 : (2000) 2 MhLj 58 : (2000) 2 MhLj 158

Civil Procedure Code, 1908 (CPC) — Section 115Guardians and Wards Act, 1890 — Section 29Hindu Minority and Guardianship Act, 1956 — Section 12, 6, 8
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High Courts22 Nov 1999

Jer Rutton Kavasmaneck and others Vs Gharda Chemicals Ltd. and others

Bombay High Court · (2000) 1 ALLMR 280 : (2000) 2 BomCR 56 : (2000) 1 BOMLR 553 : (2001) 106 CompCas 25 : (2000) 3 MhLj 320

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 19, Order 23 Rule 1, Order 6 Rule 17, Order 7 Rule 11Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 25, 397, 398, 402, 403
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