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Bombay High Court judgments

73,005 judgments · page 408 of 3,651

High Courts11 Mar 2020

Raishi S. Chheda & Ors Vs Dhirajlal R. Chheda & Ors

Bombay High Court · (2020) 03 BOM CK 0052

Code Of Civil Procedure, 1908 — Section 9A, 80, 151, Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), Order 14 Rule 2(2)(b), Order 6 Rule 16Limitation Act, 1963 — Section 3, 27Constitution Of India, 1950 — Article 215
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High Courts11 Mar 2020Disposed Of

Nivrutti Vs State Of Maharashtra And Anr

Bombay High Court · (2020) 03 BOM CK 0049

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 294, 294(b), 500, 506, 507, 509Constitution Of India, 1950 — Article 226, 227
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High Courts11 Mar 2020Disposed Of

Ishwar And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 03 BOM CK 0040

Maharashtra Co-Operative Societies Act, 1960 — Section 57, 73CC, 73AAA, 73AAA(3), 73(2)AAA, 26, 73A, 73AAA, 73B, 73C, 73G, 73(1b), 73G(2b), 73CA, 73CB, 73H(2), 73E, 75, 76, 78, 78A, 81, 157, 243Constitution Of India, 1950 — Article 14, 19(1)(c), 226, 243, 243E, 243ZJ, 243ZJ(2), 243ZK
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High Courts09 Mar 2020Dismissed

Jaggu Sardar @ Jagdish Tirathsing Labana @ Punjabi Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 03 BOM CK 0039

Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black-Marketing Of Essential Commodities Act, 1981 — Section 3Indian Penal Code, 1860 — Section 386, 387, 504, 506Maharashtra Police Act, 1951 — Section 37(1), 135
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