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Bombay High Court judgments

73,004 judgments · page 359 of 3,651

High Courts26 Nov 2021Allowed

Santosh Ganpat Mane Vs State Of Maharashtra

Bombay High Court · (2021) 11 BOM CK 0115

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 406, 420, 465, 467, 471Maharashtra Protection Of Interest Of Depositors (In Financial Establishments) Act, 1999 — Section 3, 4
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High Courts25 Nov 2021

State Of Maharashtra Vs Vijay Mohan Jadhav @ Nanu

Bombay High Court · (2021) 11 BOM CK 0106

Constitution Of India, 1950 — Article 14, 21Code Of Civil Procedure, 1908 — Order 8 Rule 1Indian Penal Code, 1860 — Section 34, 75, 120B, 201, 228A, 323, 341, 342, 351, 354A(III), 354(B), 375(D), 376, 376A, 376AB(1), 376(D), 376(DA), 376(DB), 376(E), 376(1), 376(2), 376(3), 377, 506(II)
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High Courts23 Nov 2021Dismissed

Air India Ltd Vs Dharman K. Patil

Bombay High Court · (2021) 11 BOM CK 0103

Constitution Of India, 1950 — Article 226, 227Payment Of Gratuity (Central) Rules, 1972 — Rule 10(1)Industrial Disputes Act, 1947 — Section 332B
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High Courts18 Nov 2021Dismissed

Anand And Others Vs Rahul And Others

Bombay High Court · (2021) 11 BOM CK 0090

Constitution Of India, 1950 — Article 226, 227Maharashtra Public Trusts Act, 1950 — Section 17, 20, 22, 22A, 22(1), 22(2), 28, 41C, 50A, 54(3), 70, 70A, 70(1)(b), 79(1), 79AALimitation Act, 1963 — Section 14
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High Courts18 Nov 2021Dismissed

Natthu And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 11 BOM CK 0088

Indian Penal Code, 1860 — Section 34, 294, 323, 504, 506Maharashtra Media Persons And Media Institutions (Prevention Of Violence And Damage Or Loss To Property) Act, 2017 — Section 2(1), 2(b), 3, 4
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