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Bombay High Court judgments

72,742 judgments · page 283 of 3,638

High Courts01 Nov 2022Allowed

Sushma Arya And Ors Vs Palmview Overseas Ltd. And Ors

Bombay High Court · (2022) 11 BOM CK 0001

Code Of Civil Procedure, 1908 — Order 6 Rule 14, Order 7 Rule 11, Order 29 Rule 1Arbitration And Conciliation Act, 1996 — Section 2(1)(c), 7, 28, 28(b), 28(2), 28(6), 31, 31(6), 32, 32(2)(c), 34, 34(2)(b)(ii), 35Evidence Act, 1872 — Section 27, 45, 85
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High Courts21 Oct 2022Dismissed

Gurudatta Ruprao Warudkar Vs State Of Maharashtra And Others

Bombay High Court · (2022) 10 BOM CK 0129

Indian Penal Code, 1860 — Section 34, 294, 306, 323, 498A, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(x), 3(1)(r)(s), 3(2)(v)Code Of Criminal Procedure, 1973 — Section 482
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High Courts21 Oct 2022Dismissed

Rajnesh Vs Neha And Others

Bombay High Court · (2022) 10 BOM CK 0128

Code Of Criminal Procedure, 1973 — Section 125, 311Family Courts Act, 1984 — Section 10(3)Evidence Act, 1872 — Section 65B
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High Courts21 Oct 2022Dismissed

Ajay Vs State Of Maharashtra And Others

Bombay High Court · (2022) 10 BOM CK 0127

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 36, 154, 154(3), 156(3), 162, 482Negotiable Instruments Act, 1881 — Section 138
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High Courts21 Oct 2022Allowed

Bismilah And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 10 BOM CK 0126

Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Blackmarketing Of Essential Commodities Act, 1981 — Section 3(2)
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High Courts21 Oct 2022Allowed

Kishor Vs State Of Maharashtra And Others

Bombay High Court · (2022) 10 BOM CK 0124

Indian Penal Code, 1860 — Section 34, 201, 302Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v)
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High Courts21 Oct 2022Dismissed

Sharad Vs Union Of India And Others

Bombay High Court · (2022) 10 BOM CK 0120

Constitution Of India, 1950 — Article 226Central Reserve Police Force Act, 1949 — Section 11(1)Indian Penal Code, 1860 — Section 376
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High Courts21 Oct 2022Disposed Of

Naresh Vs Chairman And Others

Bombay High Court · (2022) 10 BOM CK 0119

Maharashtra Protection Of Interest Of Depositors (In Financial Establishments) Act, 1999 — Section 3Indian Penal Code, 1860 — Section 34, 120(b), 201, 406, 409, 411, 420, 467, 506
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