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Bombay High Court judgments

72,538 judgments · page 240 of 3,627

High Courts04 May 2023Allowed

Ramesh Vs State Of Maharashtra And Others

Bombay High Court · (2023) 05 BOM CK 0017

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14(A)(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 161, 164, 438, 439Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 302, 324, 326, 504
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High Courts03 May 2023Dismissed

Kiran Gulabrao Patil And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 05 BOM CK 0045

Constitution Of India, 1950 — Article 243D, 243D(6), 226, 334Maharashtra Zilla Parishad (The President, Vice President And Chairmen Of Subjects Committees) And Panchayat Samitis (Chairman And Deputy Chairman) Reservation Of Offices And Election Rules, 1962 — Rule 2B, 2C, 2D, 2(D)(1), 10Maharashtra Zilla Parishads And Panchayat Samitis Act, 1961 — Section 42, 42(2), 42(4), 42(6)
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High Courts03 May 2023Allowed

Mujib Vs District Magistrate Aurangabad And Others

Bombay High Court · (2023) 05 BOM CK 0044

Constitution Of India, 1950 — Article 22, 226Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black-Marketing Of Essential Commodities Act, 1981 — Section 3(2), 3(3), 10, 11Indian Penal Code, 1860 — Section 34, 186, 379
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High Courts03 May 2023Allowed/Disposed Of

Irfan Moiuddeen Saiyyed And Others Vs State Of Maharashtra

Bombay High Court · (2023) 05 BOM CK 0043

Code Of Criminal Procedure, 1973 — Section 167(2)(a)(ii), 167, 167(2), 167(2)(a)(i), 167(2)(a)(ii), 173Indian Penal Code, 1860 — Section 34, 120B, 320, 326, 406, 409, 420, 471, 504, 506Maharashtra Protection Of Interest Of Depositors Act, 2002 — Section 3, 4, 5
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High Courts03 May 2023Dismissed

Niyaz Vs State Of Maharashtra And Others

Bombay High Court · (2023) 05 BOM CK 0040

Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 4(4), 4(13)Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3(3)Indian Penal Code, 1860 — Section 120B, 302
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High Courts03 May 2023Allowed

Mohd. Bin Saeed Bin Kileb And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 05 BOM CK 0038

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 41, 41(ba), 47, 47(1), 47(2), 155(2), 156(1), 165, 173, 195, 195(i), 482Indian Penal Code, 1860 — Section 34, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 181, 182, 183, 184, 185, 186, 187, 188, 201, 216, 307, 349, 350, 351, 353, 504, 506
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High Courts03 May 2023Allowed/Dismissed

Siemens Limited And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 05 BOM CK 0031

Maharashtra Municipal Corporation (Cess On Entry Of Goods) Rules, 1996 — Rule 25, 25(3), 25(4), 25(5), 25(7), 25(10), 25(11), 35(1), 41Maharashtra Municipal Corporations (Local Body Tax) Rules, 2010 — Rule 33Maharashtra Municipal Corporations Act, 1949 — Section 2(16A), 152A, 152B, 152C, 152D, 152E, 152F, 152I, 152J, 152K, 152L, 152M, 152N, 152O
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High Courts03 May 2023Dismissed

Rakesh Bhimashankar Umbarje And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 05 BOM CK 0030

Constitution Of India, 1950 — Article 226, 342(1)Code Of Civil Procedure, 1908 — Section 114, Order 47Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 2, 3, 4, 4(1), 4(2), 5, 6, 6(1), 7, 7(1), 7(2), 9, 15
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