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Bombay High Court judgments

73,005 judgments · page 392 of 3,651

High Courts26 Nov 2020Allowed

G. R. Palle Electricals Vs Union Of India And Ors

Bombay High Court · (2020) 11 BOM CK 0041

Central Goods And Services Tax Act, 2017 — Section 70Finance Act, 2019 — Section 120, 121, 121(g), 121(r), 122, 123, 123(c), 124, 124(1)(d), 12492), 125, 125(1), 125(1)(e), 126, 127, 127(1), 127(2), 127(3), 127(8), 128, 129, 129, 130, 131, 132, 133, 134, 135Constitution Of India, 1950 — Article 226
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High Courts25 Nov 2020Allowed

Suresh Angloswami Naidu Vs State Of Maharashtra

Bombay High Court · (2020) 11 BOM CK 0038

Indian Penal Code, 1860 — Section 34, 109, 228(A), 294, 363, 366, 366(A), 375, 376Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 3, 4, 4(1), 5, 5(l), 6, 33(7), 42Code Of Criminal Procedure, 1973 — Section 164, 428
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High Courts23 Nov 2020Allowed

Ravindra Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 11 BOM CK 0039

Police (Incitement To Disaffection) Act, 1922 — Section 3, 4, 4(A)Indian Penal Code, 1860 — Section 120(B), 124(A), 376(2)(G), 500Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5)
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High Courts09 Nov 2020Disposed Of

State Of Maharashtra Vs Anil Kohil

Bombay High Court · (2020) 11 BOM CK 0033

Insolvency And Bankruptcy Code, 2016 — Section 4, 5, 5(12), 5(27), 6, 7, 8, 9, 10, 11, 12, 13, 14, 14(a), 14(1a), 14(c),14(4), 15, 16, 17, 17(i)(d), 18, 18(f), 18(f)(vi), 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 29(A), 30, 31, 31(1), 32(A), 32(A)(1)(b), 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, 60(4), 60(5), 60(5)(a)(b), 61, 62, 63, 65, 66, 67, 68, 69, 70, 71, 72, 73, 73, 74, 74(2)75, 76, 77Indian Penal Code, 1860 — Section 120(B), 409, 465, 467, 468, 471, 474, 477(A)Maharashtra Protection Of Interest Of Depositers (In Financial Establishments) Act, 1999 — Section 2(d), 2(c), 3, 4, 4(1), 4(2), 5, 5(2), 5(3), 6, 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(6), 9, 11
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High Courts09 Nov 2020Dismissed

Arvind Jeram Kotecha Vs Prabhudas Damodar Kotecha

Bombay High Court · (2020) 11 BOM CK 0032

Foreign Judgment (Reciprocal Enforcement) Act, 1993 — Section 10Code Of Civil Procedure, 1908 — Section 2(2), 2(9), 2(14), 13, 13(a), 13(b), 13(c), 13(d), 13(e), 13(f), 44(A), Order 21 Rule 22
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High Courts06 Nov 2020Disposed Of

Musa Abdul Wimumuni Kenneth Vs Sunil D. Dalvi

Bombay High Court · (2020) 11 BOM CK 0031

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 15, 21, 21(c), 23, 23(c), 29, 32(A), 32(B), 67Code Of Criminal Procedure, 1973 — Section 31, 313, 427, 432, 433, 433(A), 434, 435Indian Penal Code, 1860 — Section 120(B), 307
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High Courts06 Nov 2020Dismissed

Aaditya @ Sadanand Dilip Parab Vs State Of Maharashtra

Bombay High Court · (2020) 11 BOM CK 0028

Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 4, 33(7), 42Indian Penal Code, 1860 — Section 228(A), 363, 366, 366(A), 376Code Of Criminal Procedure, 1973 — Section 161, 164, 313
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High Courts05 Nov 2020Dismissed

Dhaval Diyora Vs Union Of India And Ors

Bombay High Court · (2020) 11 BOM CK 0026

Trade Marks Act, 1999 — Section 3(1), 11(A), 11(B), 12, 13, 14, 15, 18, 25, 25(1), 25(2), 43, 45, 77, 83, 116, 117, 117(A), 117(D), 117(D)(2)Patents Rules, 2003 — Rule 55, 55(5)Constitution Of India, 1950 — Article 21, 226
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