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Bombay High Court judgments

72,538 judgments · page 233 of 3,627

High Courts10 Jul 2023

Ashik Ramjan Ansari Vs State Of Maharashtra & Anr

Bombay High Court · (2023) 07 BOM CK 0032

Constitution Of India, 1950 — Article 15, 15(3), 39Indian Penal Code, 1860 — Section 34, 107, 109, 361, 363, 375, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 17
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High Courts05 Jul 2023Dismissed

Varsha Mahesh Ghughari Vs State Of Maharashtra And Others

Bombay High Court · (2023) 07 BOM CK 0010

Constitution Of India, 1950 — Article 226Maharashtra Civil Services Rules, 1981 — Rule 36Maharashtra Government Servants Regulation Of Transfers And Prevention Of Delay In Discharge Of Official Duties Act, 2005 — Section 3(1), 4(1)
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High Courts05 Jul 2023Dismissed

Dr. Santram Vs State Of Maharashtra And Others

Bombay High Court · (2023) 07 BOM CK 0005

Constitution Of India, 1950 — Article 136, 226Maharashtra Civil Services (Conduct) Rules, 1979 — Rule 3, 16Maharashtra Civil Services (Pension) Rules, 1982 — Section 27(2)(b)(i)
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High Courts03 Jul 2023Partly Allowed/Allowed/Disposed Of

Ranjana Madhaorao Thaware And Others Vs Madhaorao Mahadeo Thaware And Others

Bombay High Court · (2023) 07 BOM CK 0008

Constitution Of India, 1950 — Article 14, 226, 246Coal Bearing Areas (Acquisition And Development) Act, 1957 — Section 4, 5, 6, 7, 8, 9, 9(1), 10, 11, 12, 13, 14, 14(1), 14(2), 14(3), 14(4), 14(5), 14(6), 14(8), 17, 17(1), 17(2), 20, 26Code Of Civil Procedure, 1908 — Section 9
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