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Bombay High Court judgments

72,742 judgments · page 315 of 3,638

High Courts05 May 2022Allowed

Atul Vs Ulka Digambar Madhekar And Others

Bombay High Court · (2022) 05 BOM CK 0033

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 3(2)(va), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 148, 149, 269, 270, 271, 302, 365, 504
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High Courts05 May 2022Allowed

Bafna Motors Private Limited Vs Amanulla Khan

Bombay High Court · (2022) 05 BOM CK 0026

Arbitration And Conciliation Act, 1996 — Section 2(3), 5, 9, 11, 11(5), 11(6), 11(6A), 11(8), 12(1)Presidency Small Cause Courts Act, 1882 — Section 41, 41(1), 41(2)
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High Courts04 May 2022Disposed Of

Vishnu Vs Bar Council Of India And Others

Bombay High Court · (2022) 05 BOM CK 0083

Bombay High Court (Appellate Sides) Rules, 1960 — Rule 8Legal Education Rules, 2008 — Rule 4, 5, 5(a), 5(b)Advocates Act, 1961 — Section 4, 5, 7, 7(h), 7(i)
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High Courts04 May 2022Allowed

Maruti Navnath Sonawane Vs State Of Maharashtra

Bombay High Court · (2022) 05 BOM CK 0022

Maharashtra Control Of Organized Crime Act, 1999 — Section 2, 2(d), 2(e), 2(f), 2(1)(a), 2(1)(d), 2(1)(e), 3, 3(i)(ii), 3(2), 3(4), 4, 20, 21, 23(1)(a), 23(2), 24Indian Penal Code, 1860 — Section 34, 107, 108, 120B, 146, 153A, 201, 292, 324, 341, 394, 395, 397, 400, 401, 412, 413, 506Maharashtra Police Act, 1951 — Section 37(1), 37(1)(A), 134, 135
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