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Bombay High Court judgments

73,005 judgments · page 388 of 3,651

High Courts18 Jan 2021Allowed

Sahaj Impex Vs Balmer Lawrie & Co Ltd & Anr

Bombay High Court · (2021) 01 BOM CK 0012

Constitution Of India, 1950 — Article 226Handling Of Cargo In Customs Areas Regulations, 2009 — Regulation 2(1)(b), 6, 6(1), 6(1)(l)Customs Act, 1962 — Section 45, 141, 141(2), 157
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High Courts15 Jan 2021Dismissed

Tejas Pravin Dugad And Others Vs Union Of India And Others

Bombay High Court · (2021) 01 BOM CK 0019

Constitution Of India, 1950 — Article 14, 20(2), 21, 226Code Of Criminal Procedure, 1973 — Section 4(2), 154, 157, 165(5), 165(6), 172, 173, 300Finance Act, 1994 — Section 61, 66, 67(10), 69, 69(3)(b), 70, 73, 73(3), 73(4), 74, 90, 91, 132, 132(1)(b), 132(1)(c), 132(1)(d), 132(4), 132(4)(1), 132(5), 132(5)(1), 132(6), 134, 135, 136, 138, 138(1)
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High Courts11 Jan 2021Dismissed

Atul Bhaskar More Vs State Of Maharashtra And Others

Bombay High Court · (2021) 01 BOM CK 0007

Constitution Of India, 1950 — Article 243C, 243K, 243K(1), 243O, 243O(a), 327Bombay Village Panchayats (Number Of Members, Divisions Into Wards And Reservation Of Seats) Rules, 1966 — Rule 2(5)Maharashtra Land Revenue Code, 1966 — Section 4
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High Courts11 Jan 2021Dismissed

Shrikant Ankush Sawant Vs State Of Maharashtra And Others

Bombay High Court · (2021) 01 BOM CK 0006

Constitution Of India, 1950 — Article 243C, 243K, 243K(1), 243O, 243O(a), 327Bombay Village Panchayats (Number Of Members, Divisions Into Wards And Reservation Of Seats) Rules, 1966 — Rule 2(5)Maharashtra Land Revenue Code, 1966 — Section 4
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High Courts08 Jan 2021Dismissed

Jayshree D/O Subhash Suryawanshi Vs State Of Maharashtra And Others

Bombay High Court · (2021) 01 BOM CK 0005

Constitution Of India, 1950 — Article 19(d), 19(e), 226, 340, 342, 342(1)Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 4(2)
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High Courts05 Jan 2021Dismissed

Sau. Maya Sanjay Khandare And Others Vs State Of Maharashtra

Bombay High Court · (2021) 01 BOM CK 0001

Constitution Of India, 1950 — Article 133(1)(c)Code Of Criminal Procedure, 1973 — Section 265A, 265B, 320, 320(1), 320(2), 320(5), 320(6), 320(9), 386, 374, 375, 401, 482Indian Penal Code, 1860 — Section 75, 34, 120B, 149, 294, 302, 306, 307, 313, 323, 324, 326, 328, 345, 354, 354A, 354B, 354C, 354D, 376, 406, 420, 447, 452, 467, 468, 495, 498A, 506
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High Courts22 Dec 2020

AJE India Private Limited Vs Union Of India And Ors

Bombay High Court · (2020) 12 BOM CK 0057

Constitution Of India, 1950 — Article 21, 226Food Safety And Standards (Food Products Standards And Food Additives) Regulations, 2011 — Regulation 2.3.30Central Goods And Services Tax Act, 2017 — Section 62, 63, 64, 67, 67(1)(a), 73, 74, 83, 83(1)
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