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Bombay High Court judgments

73,005 judgments · page 400 of 3,651

High Courts14 Aug 2020

Salman @ Baba S/O. Harun Khan Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 08 BOM CK 0013

Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons And Video Pirates Act, 1981 — Section 2(b)(1), 3(2)Indian Penal Code, 1860 — Section 143, 147, 149, 307, 326Arms Act, 1959 — Section 4, 25
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High Courts12 Aug 2020Allowed

Hanumant Pandurang Deshmukh Vs Vithal Maruti Bhosale And Ors

Bombay High Court · (2020) 08 BOM CK 0007

Maharashtra Co-Operative Societies Act, 1960 — Section 101, 154Maharashtra Co-operative Society Rules, 1961 — Rule 2(h), 107(11)(e), 107(11)(f), 107, 107(d1), 107(12), 107(13), 107(14), 107(14)(1), 107(14)(3), 107(14)(iv)Constitution Of India, 1950 — Article 226, 227
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High Courts10 Aug 2020Disposed Of

Dada @ Anil s/o Navnath Murkute Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 08 BOM CK 0012

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(1)(r), 3(1)(s), 3(1)(xi), 3(1)(w)(i)(ii), 3(2)(v), 14(A), 18, 18(A)Indian Penal Code, 1860 — Section 323, 324, 326, 504, 506Code Of Criminal Procedure, 1973 — Section 438
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High Courts05 Aug 2020Dismissed

Baliram s/o Namdeo Bedke Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 08 BOM CK 0004

Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 307, 327, 379, 511Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 2, 3Mines And Minerals (Development And Regulation) Act, 1957 — Section 21
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High Courts03 Aug 2020Dismissed

Jagdish Ahuja And Ors Vs Cupino Limited

Bombay High Court · (2020) 08 BOM CK 0011

Arbitration And Conciliation Act, 1996 — Section 9Income Tax Act, 1961 — Section 205Code Of Civil Procedure, 1908 — Order 38 Rule 1, Order 38 Rule 2, Order 38 Rule 5
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High Courts03 Aug 2020Dismissed

Adil Chaus S/o. Hamad Chaus Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 08 BOM CK 0005

Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons And Video Pirates Act, 1981 — Section 2(iv), 2(a), 2(b)(1), 3, 3(1), 3(2), 3(3), 8, 10, 11, 13Indian Penal Code, 1860 — Section 34, 323, 324, 392, 394, 398, 504, 506Maharashtra Police Act, 1951 — Section 142
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High Courts03 Aug 2020Disposed Of

Premier Limited Vs Union Of India And Ors

Bombay High Court · (2020) 08 BOM CK 0001

Railways Act, 1989 &mdash Section 2, 2(7A), 2(29A), 2(37A), 20(1), 20(A), 20(A)(1), 20(A)(2), 20(B), 20(C), 20(D), 20(E), 20(E)(1), 20(E)(2), 20(F), 20(G), 20(H), 20(H)(1), 20(H)(2), 20(I), 20(I)(1), 20(I)(2), 20(J), 20(N), 20(O), 20(P)Constitution Of India, 1950 — Section 12, 226, 227
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High Courts29 Jul 2020Disposed Of

Gautamsheth Kisan Wadve And Ors Vs Kisan Gangaram Kale And Ors

Bombay High Court · (2020) 07 BOM CK 0019

Maharashtra Industrial Development Act, 1961 — Section 1(3), 32(1), 32(2), 32(4), 33, 33(2), 33(3), 33(4), 34, 34(1), 34(2), 35, 36Maharashtra Land Revenue Code, 1966 — Section 2(22), 2(23), 3(1), 4, 5, 20, 21, 36, 36(1), 36(6), 36(A), 36(A)(4), 36(A)(5), 36(C)Maharashtra Restoration Of Land To Schedule Tribes Act, 1974 — Section 10
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