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Bombay High Court judgments

73,005 judgments · page 434 of 3,651

High Courts25 Nov 2019Dismissed

Anil Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 11 BOM CK 0071

Indian Penal Code, 1860 — Section 307Maharashtra Judicial Service Rules, 2008 — Rule 17, 19, 19(1), 19(2)Maharashtra Civil Services (Pension) Rules, 1982 — Rule 8(a), 10(iv)
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High Courts22 Nov 2019Dismissed

Vinod Babaso Bhosale And Anr Vs State Of Maharashtra

Bombay High Court · (2019) 11 BOM CK 0083

Indian Penal Code, 1860 — Section 34, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 173, 216, 216(1), 216(2), 216(3), 216(4), 216(5), 217Dowry Prohibition Act, 1961 — Section 2
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High Courts22 Nov 2019Partly Allowed

Ranjan Dutta Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 11 BOM CK 0081

Code Of Criminal Procedure, 1973 — Section 313, 391, 391(1), 391(2), 391(3), 391(4)Negotiable Instruments Act, 1881 — Section 118, 138, 139Code Of Criminal Procedure, 1898 — Section 428
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High Courts21 Nov 2019Allowed

KGP Vs PKP

Bombay High Court · (2019) 11 BOM CK 0110

Constitution Of India, 1950 — Article 21, 227
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High Courts21 Nov 2019Allowed/Dismissed

Vivekanand Vs Collector Dist. Bhandara And Ors

Bombay High Court · (2019) 11 BOM CK 0101

Maharashtra Zilla Parishads And Panchayat Samities Act, 1961 — Section 27, 27(2)Maharashtra Zilla Parishads (Electoral Divisions And Conduct Of Election) Rules, 1962 — Section 64, 64(2)
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High Courts21 Nov 2019Allowed

M/s. Scigen Biopharma Pvt. Ltd. Vs M/s. Jagtap Horticulatuer Pvt. Ltd

Bombay High Court · (2019) 11 BOM CK 0070

Arbitration And Conciliation Act, 1996 — Section 7(1), 34, 37, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81Micro Small And Medium Enterprises Development Act, 2006 — Section 2(b), 2(e), 2(h), 2(m), 2(n), 7, 7(1), 7(1)(a), 7(1)(b), 7(1)(b)(ii), 8, 8(1), 11, 14, 15, 16, 17, 18, 18(1), 18(3)Industries (Development And Regulation) Act, 1951 — Section 7(2), 7(b), 9, 10, 11, 12, 11B, 29B
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High Courts21 Nov 2019Allowed

Mahadeo Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 11 BOM CK 0067

Code Of Criminal Procedure, 1973 — Section 439, 439(2), 482Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 323, 506Constitution Of India, 1950 — Article 227
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