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Bombay High Court judgments

73,005 judgments · page 376 of 3,651

High Courts20 Jul 2021Dismissed

Vikas Jalindar Chavan Vs State Of Maharashtra

Bombay High Court · (2021) 07 BOM CK 0001

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 376 (1)(2)(n), 450, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(j)(ii), 6
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High Courts16 Jul 2021

Shriram Sahakari Dudh Utpadak Sanstha And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 07 BOM CK 0036

Constitution Of India, 1950 — Article 226, 243ZJ, 243ZJ(2)Maharashtra Cooperative Societies (Election To Committee) Rule, 2014 — Rule 6(1), 6(2), 9, 9(1), 9(2), 9(3), 10, 10(2), 10(3), 10(4), 11, 11(1), 11(2), 11(3), 11(4), 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 64, 78Maharashtra Co-Operative Societies Act, 1960 — Section 27, 27(3), 73 (1A)(a), 73AAA, 73AAA(3), 73CB, 73CB(15), 73CC, 78A, 91, 91(1), 157 54 55 56 57 58 59 60 61 62 63 64
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