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Bombay High Court judgments

72,538 judgments · page 250 of 3,627

High Courts01 Mar 2023Allowed

Sachin Kumar Vs Union Of India And Others

Bombay High Court · (2023) 03 BOM CK 0005

Constitution Of India, 1950 — Article 32, 226, 311, 311(2)(a), 311(2)(b), 311(2)(c), 311(3)Railway Protection Force Rules, 1987 — Rule 161, 161(ii)
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High Courts26 Feb 2023Disposed Of

Sandeep Arjun Kudale Vs State Of Maharashtra

Bombay High Court · (2023) 02 BOM CK 0114

Constitution Of India, 1950 — Article 19, 19(1)(a), 19(2), 226Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 124A, 141, 142, 143, 144, 145, 146, 147, 148, 149, 150, 151, 152, 153, 153A, 153A(1)(a), 153A(1)(b), 153A(1)(c), 154, 155, 156, 157, 158, 159, 160, 353, 505(2), 506
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High Courts24 Feb 2023Allowed/Disposed Of

Manohar Vs Collector, Jalna And Others

Bombay High Court · (2023) 02 BOM CK 0099

Maharashtra Village Panchayats Act, 1958 — Section 7, 7(1), 7(5), 14, 16, 36Code Of Criminal Procedure, 1973 — Section 144
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High Courts24 Feb 2023Allowed/Disposed Of

Hari Prakash Vs Shailesh And Others

Bombay High Court · (2023) 02 BOM CK 0094

Code Of Criminal Procedure, 1973 — Section 195, 197, 200, 201, 202, 203, 204, 244, 245(1), 245(2), 246, 247, 248, 249, 250, 340, 482Indian Penal Code, 1860 — Section 192, 193, 204
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High Courts24 Feb 2023Dismissed

Ashok And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 02 BOM CK 0092

Constitution Of India, 1950 — Article 226, 300ARight To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 19, 26, 27, 28, 29, 30, 80Land Acquisition Act, 1894 — Section 4, 11
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