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Bombay High Court judgments

73,005 judgments · page 442 of 3,651

High Courts16 Oct 2019Dismissed

Ashok Maroti Garkal And Ors Vs State Of Maharashtra

Bombay High Court · (2019) 10 BOM CK 0069

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 143, 147, 148, 149, 202, 204, 207, 208, 209, 307, 326, 327, 336, 394, 504Arms Act, 1959 — Section 4, 25
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High Courts15 Oct 2019Dismissed

Hemant D. Shah And Anr Vs Chittaranjan D. Shah And Anr

Bombay High Court · (2019) 10 BOM CK 0047

Arbitration And Conciliation Act, 1996 — Section 8, 9, 11, 33, 34Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13, 17Evidence Act, 1872 — Section 101, 102, 114, 114(g)
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High Courts14 Oct 2019Dismissed

Goregaon Pearl CHSL Vs Dr. Seema Mahadev Paryekar & Ors

Bombay High Court · (2019) 10 BOM CK 0098

Arbitration And Conciliation Act, 1996 — Section 9, 17, 37Real Estate (Regulation And Development) Act, 2016 — Section 2(zk)Maharashtra Ownership Flats Act, 1963 — Section 2(c), 3, 3(2)(b), 4, 8, 10, 18, 19
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High Courts11 Oct 2019Dismissed

Khalil Kureshi Vs State Of Goa

Bombay High Court · (2019) 10 BOM CK 0133

Indian Penal Code, 1860 — Section 120B, 201, 302, 323, 364A, 375, 375(a), 376(2)(i), 376(i)(h), 376(2)(g), 377Goa Children's Act, 2003 — Section 2(y)(i), 8(2), 32, 32(l), 32(1)(l), 32(l)(n), 157Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4
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