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Bombay High Court judgments

73,005 judgments · page 378 of 3,651

High Courts19 Jun 2021Dismissed

Karnaram Lumbaji Choudhary Vs Union Of India And Others

Bombay High Court · (2021) 06 BOM CK 0058

Constitution Of India, 1950 — Article 226Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(b), 7(1)(b), 16Code Of Criminal Procedure, 1973 — Section 82
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High Courts18 Jun 2021Disposed Of

Kuldeep S/O. Sanjay Deshmukh Vs State Of Maharashtra

Bombay High Court · (2021) 06 BOM CK 0056

Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis) Nomadic Tribe, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate (Amendment) Act, 2018 — Section 3, 4, 4A
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High Courts14 Jun 2021Allowed

Roshan Govind Dayare Vs State Of Maharashtra

Bombay High Court · (2021) 06 BOM CK 0049

Indian Penal Code, 1860 — Section 120B, 169, 347, 394, 395, 397, 412, 452, 504, 506Arms Act, 1959 — Section 4(25)Maharashtra Control Of Organised Crime Act, 1999 — Section 3(1)(ii), 3(2), 3(4)
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