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Bombay High Court judgments

73,005 judgments · page 430 of 3,651

High Courts12 Dec 2019Dismissed

Dimples Infra And Ors Vs Heer Mehta Landmark Developers Pvt. Ltd And Ors

Bombay High Court · (2019) 12 BOM CK 0027

Code Of Criminal Procedure, 1973 — Section 191, 192, 193, 195, 195(1), 195(1)(b), 195(1)(b)(ii), 196, 340, 340(1), 463, 468, 471Indian Penal Code, 1860 — Section 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 205, 211Code Of Civil Procedure, 1908 — Order 37 Rule 3, Order 37 Rule 3(3)
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High Courts11 Dec 2019Dismissed

Hitendra Vs Shankar And Anr

Bombay High Court · (2019) 12 BOM CK 0093

Negotiable Instruments Act, 1881 — Section 138, 143A, 143A(5)Code Of Criminal Procedure, 1973 — Section 397(1), 397(2)Constitution Of India, 1950 — Article 226, 227
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High Courts11 Dec 2019Dismissed

Haji Ismail Haji Habib Musafirkhan Shop Tenant Forum ( Proposed) And Ors Vs State Of Maharashtra Thru Gp High Court And Ors

Bombay High Court · (2019) 12 BOM CK 0072

Maharashtra Public Trust Act, 1950 — Section 2, 3, 9, 10, 11, 12, 13, 14, 2(10), 2(13), 2(19), 18, 19, 29, 30, 31, 32, 33, 36, 36(1)(a), 36(5)(a), 36(5)(b), 36(5)(c), 36(5)(d), 36(5)(e), 36(5)(f), 36(5)(g), 37, 50A(1), 51, 52, 56, 73AMaharashtra Housing And Area Development Act, 1976 — Section 95AWaqf Act, 1995 — Section 2(r), 3(3), 4, 5, 5(1), 5(2), 6, 6(5), 7, 43, 112
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High Courts06 Dec 2019Partly Allowed

State Of Goa Vs Yatin Tigade And Ors

Bombay High Court · (2019) 12 BOM CK 0110

Indian Penal Code, 1860 — Section 34, 120B, 141, 143, 147, 148, 149, 299, 302, 307, 319, 320, 323, 326, 426, 504, 506(ii)Code Of Criminal Procedure, 1973 — Section 10, 207, 299, 418Arms Act, 1959 — Section 25, 25(c)
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