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Bombay High Court judgments

73,005 judgments · page 375 of 3,651

High Courts10 Aug 2021Disposed Of

Harishchandra Dhondiram Kalgude & Ors Vs Suresh Maruti Mhaske & Ors

Bombay High Court · (2021) 08 BOM CK 0031

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 92, 92(1), 93Societies Registration Act, 1860 — Section 2(2A), 2(10), 2(13), 2(18), 3, 9, 18, 26, 31, 36, 36A, 36A(2), 36B, 37E, 38E, 39E, 40E, 41E, 41D, 41E, 47, 50, 50(iii), 50(iv), 50(b), 50(c), 50(p), 50(q), 51, 51(1), 51(2), 52, 52(1), 52A, 56C, 56D, 56E, 56F, 56I, 56J, 56K, 56L, 56M, 56N, 56O, 56P, 56Q, 56R, 56S, 56T, 57, 58, 59, 60, 61, 66, 67A, 68, 69, 70, 70A, 71, 72, 73, 74, 75, 76, 77, 79, 79D, 80, 84
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High Courts29 Jul 2021Allowed

Mohammad Imtiyaz Khan Vs State Of Maharashtra

Bombay High Court · (2021) 07 BOM CK 0013

Indian Penal Code, 1860 — Section 120B, 406, 409, 420Maharashtra Ownership Of Flats (Regulation Of The Promotion Of Construction Sale Management And Transfer) Act, 1963 — Section 3, 4, 13, 14Code Of Criminal Procedure, 1973 — Section 439
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High Courts28 Jul 2021Dismissed

Kashinath Motiram Chavan @Hash State Of Maharashtra And Others

Bombay High Court · (2021) 07 BOM CK 0010

Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers,Drug Offenders, Dangerous Persons And Video Pirates, Sand Smugglers And Persons Engaged In Black Marketing Of Essential Commodities Act, 1981 — Section 2, 2(a), 2(a)(ii), 2(b), 3, 3(2), 4(3)Maharashtra Prohibition Act, 1949 — Section 65(e), 81, 93Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 3, 3(4)
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