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Bombay High Court judgments

73,005 judgments · page 407 of 3,651

High Courts18 Mar 2020Allowed / Dismissed

Dr. Sanotsh Shetty Vs Mrs. Ameeta Santosh Shetty

Bombay High Court · (2020) 03 BOM CK 0069

Indian Penal Code, 1860 — Section 34, 307, 406, 498A, 506Hindu Marriage Act, 1955 — Section 9, 10, 11, 12, 13, 13(1)(ia), 14, 14(1)(ia), 23, 25Hindu Adoption And Maintenance Act, 1956 — Section 18(c), 20, 28
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High Courts17 Mar 2020Dismissed/ Disposed Of

Rajendra S/O. Babaji Bhor Vs State Of Maharashtra

Bombay High Court · (2020) 03 BOM CK 0054

Indian Penal Code, 1860 — Section 34, 120A, 120B, 149, 302, 324Arms Act, 1959 — Section 3, 5, 25Evidence Act, 1872 — Section 3, 6, 9, 10, 27, 65B, 65B(4), 114, 157
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High Courts13 Mar 2020Dismissed

Sanjay Vitthalrao Jadhav And Others Vs State Of Maharashtra And Others

Bombay High Court · (2020) 03 BOM CK 0059

Constitution Of India, 1950 — Article 226Maharashtra Agricultural Produce Marketing (Development And Regulation) Act, 1963 — Section 27, 29, 29(2), 29(xii), 29(2)(xxiv), 30, 32, 35, 36, 37, 37(1)(i), 37(1)(s), 37(i), 37(v), 37(n), 37(o), 37(q), 38(a), 40, 40(a)(b), 45, 45(1)(2)(a)(b)(c), 45(2A), 45(1), 45(2), 57Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967 — Rule 13, 24, 31, 33, 94(6), 100(5), 107, 107(2), 108, 117
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