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Bombay High Court judgments

72,538 judgments · page 239 of 3,627

High Courts07 Jun 2023Allowed

Nemchand Vs Vipinkumar

Bombay High Court · (2023) 06 BOM CK 0007

Code Of Criminal Procedure, 1973 — Section 204, 482, 499Indian Penal Code, 1860 — Section 499, 500Evidence Act, 1872 — Section 105
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High Courts04 May 2023

Radheshyam Jangad And Others Vs Shanti Pralhad Sakla W/O. Late Pralhad Narayan Sakla (Through Her Constituted Attorney And Son) Mr. Satish Sakla & Ors

Bombay High Court · (2023) 05 BOM CK 0047

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 13 Rule 3, Order 13, Rule 4, Order 13, Rule 7, Order 16 Rule 6, Order 16 Rule 7, Order 16 Rule 15, Order 16 Rule 21, Order 23 Rule 1, Order 23 Rule 4, Order 23 Rule 7Bombay High Court Original Side Rules, 1980 — Rule 435
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High Courts04 May 2023

Radheshyam Jangad And Others Vs Shanti Pralhad Sakla And Others

Bombay High Court · (2023) 05 BOM CK 0046

Constitution Of India, 1950 — Article 227Bombay High Court (Original Side) Rules, 1980 — Rule 435Code Of Civil Procedure, 1908 — Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 7, Order 16 Rule 6, Order 16 Rule 7, Order 16 Rule 15, Order 16 Rule 21, Order 23 Rule 3, Order 23 Rule 4, Order 23 Rule 7
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High Courts04 May 2023Allowed

Shaikh Mustafa Vs State Of Maharashtra

Bombay High Court · (2023) 05 BOM CK 0036

Indian Penal Code, 1860 — Section 34, 302, 307, 504Code Of Criminal Procedure, 1973 — Section 154, 161, 313, 428Evidence Act, 1872 — Section 118
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High Courts04 May 2023Allowed

Ananda Rambhau Wakchaure And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 05 BOM CK 0035

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(iv), 3(v), 3(vii), 3(viii), 3 (f), 3(g), 3(p), 3(q) 3(1)(f)(g)(p), 3(1)(f)(g)(q), 3(2)(iv)(v)(vii)Code Of Criminal Procedure, 1973 — Section 156(3), 203, 204Bombay Tenancy And Agricultural Lands Act, 1948 — Section 32, 32A, 32(a), 32B, 32C, 32D, 32E, 32F, 32G, 32(g), 32H, 32I, 32J, 32K, 32L, 32M, 32N, 32O, 32P, 32Q, 32R, 88
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High Courts04 May 2023Allowed

Manekbben Rama Tandel And Others Vs Collector, Daman, Union Territory Of Dadra And Others

Bombay High Court · (2023) 05 BOM CK 0028

Constitution Of India, 1950 — Article 226, 300ARight To Fair Compensation And Transparency In Land. Acquisition Rehabilitation And Resettlement Rules, 2015 — Rule 6Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 4, 4(1), 4(2), 4(3), 4(4), 4(5), 4(6), 5, 6, 6(1), 6(3), 8, 11, 11(1), 11(3), 15, 15(2), 19, 21, 23, 40, 64
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High Courts04 May 2023Dismissed

Sunil Wamanrao Sakore Vs Union Of India And Others

Bombay High Court · (2023) 05 BOM CK 0027

Constitution Of India, 1950 — Article 265Income Tax Act, 1961 — Section 139, 147, 148, 183, 184, 185, 191Voluntary Disclosure Of Income Scheme, 1997 — Section 64, 66, 67, 67(1), 67(2), 70
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