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Bombay High Court judgments

72,609 judgments · page 261 of 3,631

High Courts24 Jan 2023Dismissed

Menna Tai Hanif Patel Vs Amitabh Gupta And Others

Bombay High Court · (2023) 01 BOM CK 0096

Constitution Of India, 1950 — Article 22(5), 226Indian Penal Code, 1860 — Section 323, 367, 397, 427, 452, 504, 506Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drugoffenders, Dangerous Persons And Video Pirates Act, 1981 — Section 2(b1), 5A
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High Courts23 Jan 2023Allowed/Dismissed/Disposed Of

Shivaji And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0120

Central Civil Services (Conduct) Rules, 1964 — Rule 22, 22(1)Indian Penal Code, 1860 — Section 34, 201, 302, 307, 323, 324, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 24, 24(8), 301
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High Courts20 Jan 2023Dismissed

Shivkaran Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0094

Indian Penal Code, 1860 — Section 34, 302, 306, 498ACode Of Criminal Procedure, 1973 — Section 164Evidence Act, 1872 — Section 3, 5, 6, 7, 8, 9, 10, 11, 32, 32(1), 114
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High Courts20 Jan 2023Disposed Of

Axis Trustee Services Limited And Others Vs Union Of India And Others

Bombay High Court · (2023) 01 BOM CK 0091

Constitution Of India, 1950 — Article 12, 14, 21, 226, 300ASecurities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 — Regulation 51Banking Regulation Act, 1949 — Section 2II, 5(2), 35, 35A, 36ACA, 36ACA(2), 36 ACA(3), 44A, 45, 45(1), 45(3), 45(5), 45(5)(f), 45(6), 45(6)(a), 45(6)(b), 45(7), 45(8), 45(9), 45(11), 45(14), 49(6)(a)
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