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Bombay High Court judgments

73,009 judgments · page 455 of 3,651

High Courts23 Aug 2019Allowed

Kushal Kawaduji Singanjude Vs Ramnarayan Durgaprasad Agrawal

Bombay High Court · (2019) 08 BOM CK 0090

Negotiable Instruments Act, 1881 — Section 138, 138(c), 139, 140, 141, 142, 142(a), 142(b), 143, 144, 145, 146, 147, 148Code Of Criminal Procedure, 1973 — Section 2(wa), 2(d), 4(2), 200, 372, 373, 374, 377, 378, 378(1), 378(4), 379, 380, 397
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High Courts21 Aug 2019Dismissed

Shriram Vs Union Of India And Ors

Bombay High Court · (2019) 08 BOM CK 0089

Bombay Reorganization Act, 1960 — Section 41Bombay High Court Appellate Side Rules, 1960 — Rule 1Constitution Of India, 1950 — Article 226, 226(2)
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High Courts21 Aug 2019Dismissed

Sandeep S. Metange And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 08 BOM CK 0079

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(1), 24(2), 24(1)(a), 114Land Acquisition Act, 1894 — Section 4, 4(1), 4(2), 5(A), 6, 11, 17(2), 17(4), 18, 24(1)(a), 34, 39, 40(b), 41, 41(5), 48
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