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Bombay High Court judgments

73,005 judgments · page 389 of 3,651

High Courts17 Dec 2020Dismissed

Dagadu Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0049

Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 27, 103, 106Code Of Criminal Procedure, 1973 — Section 161(1), 313(1)(b)
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High Courts17 Dec 2020Allowed

State Bank Of India Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0047

Maharashtra Value Added Tax Act, 2002 — Section 32, 33, 33(1), 34, 37, 38Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 2(1)(zd), 2(l), 13(2), 26(B), 26(D), 26(E), 35Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 31(B), 34(1)
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High Courts16 Dec 2020Disposed Of

Sandeep Pandurang Patil And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0033

Maharashtra Municipal Council, Nagar Panchayat And Industrial Townships Act, 1965 — Section 3(3)Maharashtra Municipal Corporation Act, 1949 — Section 2, 2(1), 2(A), 2(9), 2(10), 3, 3(3), 5, 5(1), 5(2)Constitution Of India, 1950 — Article 233, 243(P), 243(Q), 243(ZG)
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High Courts09 Dec 2020Disposed Of

Ajay Rampal Sarda Vs Pankaj And Ors

Bombay High Court · (2020) 12 BOM CK 0040

Negotiable Instruments Act, 1881 — Section 138, 141Indian Partnership Act, 1932 — Section 69(2)Income Tax Act, 1961 — Section 40(b)
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