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Bombay High Court judgments

73,005 judgments · page 450 of 3,651

High Courts13 Sept 2019Allowed

Surjitsingh Bhagatsingh Gambhir Vs State Of Maharashtra

Bombay High Court · (2019) 09 BOM CK 0035

Indian Penal Code, 1860 — Section 34, 304, 328Maharashtra Prohibition Act, 1949 — Section 18(1), 18(2), 65A, 65B, 65C, 65D, 65E, 68A, 68BMaharashtra Control Of Organized Crime Act, 1999 — Section 2(d), 2(e), 2(f), 3, 3(1)(i), 3(1)(ii), 3(2), 3(3), 3(4), 3(5), 4, 18, 21, 21(3), 23, 23(2), 23(1)(a), 21(3)(iii)
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High Courts13 Sept 2019Allowed

Bai Mamubai Trust And Ors Vs Suchitra And Ors

Bombay High Court · (2019) 09 BOM CK 0030

Central Goods And Services Act, 2017 — Section 2(17), 2(31), 2(102), 2(105), 5(3), 5(4), 7, 7(a), 7(b), 7(c), 7(d), 7(1)(a), 9, 9(3), 9(4), 15, 22(1), 51, 92, 143Income Tax Act, 1961 — Section 160(1)(iv), 161Maharashtra Goods And Services Tax Act, 2017 — Section 2(17), 2(31), 2(17)(b), 7, 92
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High Courts11 Sept 2019Disposed Off

Snehal Aniket Bhosle Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 09 BOM CK 0062

Indian Penal Code, 1860 — Section 34, 307, 323, 354(A), 376, 452, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(r)(s), 3(1)(w)(i), 3(1)(w)(r)(s), 3(1)(r)(s)(w)(i), 14A(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 438
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High Courts11 Sept 2019Dismissed

Subodh Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 09 BOM CK 0020

Maharashtra Scheduled Tribes (Regulations Of Issuance And Verification Of) Certificate Rules, 2003 — Rule 10, 11(2), 12(2), 12(8), 12
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