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Bombay High Court judgments

73,005 judgments · page 439 of 3,651

High Courts05 Nov 2019Allowed

Durgadas Vs Jayshri Hemraj Agrawal

Bombay High Court · (2019) 11 BOM CK 0035

Code Of Civil Procedure, 1908 — Section 96, 96(2), Order 9 Rule 13Limitation Act, 1963 — Section 14, 14(1)Limitation Act, 1908 — Section 5
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High Courts05 Nov 2019Partly Allowed

Kisan Rupa Pawar And Anr Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 11 BOM CK 0014

Indian Penal Code, 1860 — Section 34, 149, 323, 324Code Of Criminal Procedure, 1973 — Section 16, 25, 28(a), 28(b), 38, 41, 41(1), 41A, 41B, 42(a), 42(b), 42(f)(iii), 42(f)(iv), 44(a), 436Constitution Of India, 1950 — Article 21, 22, 22(1), 226
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High Courts05 Nov 2019Allowed

Amol Vs State Of Maharashtra

Bombay High Court · (2019) 11 BOM CK 0008

Indian Penal Code, 1860 — Section 376(2)(i)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 6
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High Courts05 Nov 2019Disposed Of

Vanit Gupta And Ors Vs Delta Iron & Steel Company P. Ltd And Ors

Bombay High Court · (2019) 11 BOM CK 0003

Arbitration And Conciliation Act, 1996 — Section 9Indian Sale Of Goods Act, 1930 — Section 13, 14, 19, 19(2), 20, 21, 22, 23, 24, 25, 27, 30, 30(2), 45, 46, 47, 47(1)(2)(a), 47(1)(2)(b), 47(1)(2)(c), 47(2)(a), 47(2)(b), 47(2)(c), 49, 62, 62(2)(1)(a), 62(2)(1)(b), 62(2)(1)(c)Indian Contract Act, 1872 — Section 171, 182
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High Courts05 Nov 2019Dismissed

Atmaram Vs Sangita And Ors

Bombay High Court · (2019) 11 BOM CK 0002

Protection Of Women From Domestic Violence Act, 2005 — Section 12, 20, 21, 23, 29Indian Penal Code, 1860 — Section 34, 323, 420, 494, 498A, 504Code Of Criminal Procedure, 1973 — Section 397, 401, 482
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High Courts22 Oct 2019Dismissed

Pratap Lal Teli Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 10 BOM CK 0121

Environment (Protection) Act, 1986 — Section 6(1)(a), 15, 19, 19(a), 19(b), 24Code Of Criminal Procedure, 1973 — Section 4, 4(1), 4(2), 142, 154, 154(3), 156(3), 190, 195(1), 198, 199Indian Penal Code, 1860 — Section 120B, 187, 188, 420
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High Courts22 Oct 2019Disposed Of

Taj @ Arjun And Ors Vs State Of Maharashtra

Bombay High Court · (2019) 10 BOM CK 0119

Code Of Criminal Procedure, 1973 — Section 320, 320(1), 320(2), 482Indian Penal Code, 1860 — Section 307, 341, 354(a)(1)(i), 354(d), 506(b)Protection Of Children From Sexual Offence Act, 2012 — Section 7, 8
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High Courts22 Oct 2019Dismissed/ Disposed Of

Adesh Mote And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 10 BOM CK 0114

Maharashtra Unaided Private Professional Educational Institutions (Regulation Of Admissions And Fees) Act, 2015 — Section 3(3), 4, 10(7)Maharashtra Private Professional Educational Institutions (Reservation Of Seats For Admission For Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes And Other Backward Classes) Act, 2006 — Section 2, 2(r), 4, 4(a), 4(b), 4(c), 5, 6(2), 7, 10, 22, 23University Grants Commission Act, 1956 — Section 3, 7, 11
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