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Bombay High Court judgments

73,005 judgments · page 441 of 3,651

High Courts17 Oct 2019Dismissed/ Allowed

Vinesh Fal Dessai And Ors Vs State Of Goa And Ors

Bombay High Court · (2019) 10 BOM CK 0127

Indian Penal Code, 1860 — Section 109, 354, 375, 376, 377Goa Children's Act, 2003 — Section 2(d), 8, 8(1), 8(1A), 8(2), 30Code Of Criminal Procedure, 1973 — Section 313
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High Courts17 Oct 2019Disposed Of

Dattatray Yedu Thombre And Ors Vs State Of Maharashtra & Others

Bombay High Court · (2019) 10 BOM CK 0120

Maharashtra Zilla Parishads And Panchayat Samitis Act, 1961 — Section 2, 3, 4, 5, 16, 39, 43, 44, 65, 66Representation Of The People Act, 1951 — Section 28AConstitution Of India, 1950 — Article 13, 14, 123, 123(1), 123(3), 213, 213(1), 213(2)(a), 213(1)(b), 213(2A), 243, 243D, 243E, 245, 252, 254, 255, 276, 352, 357, 358, 372, 395
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High Courts17 Oct 2019Allowed

Adani Enterprises Limited And Anr Vs Union Of India And Anr

Bombay High Court · (2019) 10 BOM CK 0082

Customs Act, 1962 — Section 2(h), 2(34), 11, 100, 101, 104, 104(1), 104(2), 104(3), 104(4), 104(5), 104(6), 106, 107, 108, 108A, 108B, 111(m), 112(b)(ii), 112(b)(iii), 114AA, 132, 133, 134, 135, 135(1), 135(4), 135A, 135(1)(i)(c), 135(1)(ii), 136, 137, 151Code Of Criminal Procedure, 1973 — Section 2(1), 2(a), 2(c), 4, 4(1), 4(2), 5, 5(2), 11, 22, 26(b), 29, 41, 105(2), 125, 135, 125,135(1)(i)(c), 154, 155, 155(2), 155(3), 156, 156(3), 157, 165(5), 166A, 166A(3), 167, 167(1), 167(2), 173, 173(2), 176, 190, 193Indian Penal Code, 1860 — Section 34, 36, 37, 38, 40, 110, 111, 112, 113, 114, 114A, 116, 117, 193, 228
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High Courts17 Oct 2019Dismissed

Dr. Anand Utture Vs Girish Moreshwar Rege And Ors

Bombay High Court · (2019) 10 BOM CK 0079

Maharashtra Public Trusts Act, 1950 — Section 50A(1)Code Of Civil Procedure, 1908 — Section 151, 153, Order 6 Rule 17, Order 21 Rule 97, Order 6 Rule 17, Order 21 Rule 101Constitution Of India, 1950 — Article 226
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High Courts17 Oct 2019Allowed

Vachhalabai Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 10 BOM CK 0070

Indian Penal Code, 1860 — Section 380, 457Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 41, 41B, 41C, 41D, 46, 48, 50, 50(1), 50A, 50A(2), 50A(3), 51, 54, 55, 56, 57, 58, 60A, 71, 75, 76, 78, 78(2), 79, 80, 81, 100, 101, 157(1)(a), 165, 165(1), 165(3), 166, 167, 167(1), 167(2), 167(2)(b), 167(2)(c), 167(2A), 167(3), 167(4), 168, 437, 438
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High Courts17 Oct 2019Dismissed

State Of Maharashtra And Ors Vs Santosh Vishnu Lonkar And Ors

Bombay High Court · (2019) 10 BOM CK 0068

Indian Penal Code, 1860 — Section 34, 120B, 302, 376, 376A, 376D, 376(1)(2)(m)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6Evidence Act, 1872 — Section 3, 6, 7, 8, 27, 30, 32(1), 45, 101, 106, 114, 114(b)
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High Courts17 Oct 2019Disposed Of

Umesh Deorao Pawale Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 10 BOM CK 0059

Maharashtra Muncipal Corporation Act, 1949 — Section 2(29), 5, 6, 6(1), 6A, 7, 10, 10(1)(i), 11, 11(a), 11(b), 11(c), 11(d), 12, 12(1), 13, 16, 122, 162, 175, 404Representation Of The People Act, 1951 — Section 36, 100(1)(a)Constitution Of India, 1950 — Article 101, 101(3), 101(3)(a), 102, 102(1), 103, 191, 243O(b)
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High Courts16 Oct 2019Disposed Of

United Spirits Ltd. (Erstwhile Mcdowell And Co. Ltd.) Vs State Of Goa And Ors

Bombay High Court · (2019) 10 BOM CK 0128

Goa Value Added Tax Act, 2005 — Section 3, 4, 9, 10, 10(3), 13, 24, 29, 29(2), 29(3), 29(4), 29(6), 29(7), 29(8), 29(9), 30, 30(a), 31, 32, 33, 33(1), 33(2), 33(2)(a), 32(2)(c), 34, 34(3), 34(4), 35, 36, 37, 38, 41, 83Central Excise Act, 1944 — Section 11B, 11BB, 11B(1)Goa Value Added Tax Rules, 2005 — Rule 30, 30(1), 30(2), 30(3)
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High Courts16 Oct 2019Disposed Of

Kailash Shahra Vs IDBI Bank Limited

Bombay High Court · (2019) 10 BOM CK 0101

Indian Contract Act, 1872 — Section 128Companies Act, 2013 — Section 2(60)Industrial Disputes Act, 1947 — Section 11
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