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Bombay High Court judgments

73,010 judgments · page 459 of 3,651

High Courts06 Aug 2019Allowed

Snehal Dilip Gaikwad Vs Scheduled Tribe Caste Certificate Verification Committee And Ors

Bombay High Court · (2019) 08 BOM CK 0016

Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 6(1)Maharashtra Scheduled Tribes (Regulation Of Issuance And Verification Of) Certificate Rules, 2003 — Rule 8, 9(a), 11(2), 12, 12(8), 12(9)Constitution Of India, 1950 — Article 226, 227
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High Courts05 Aug 2019Dismissed

Mahendrasinh Jorubha Zala Vs Central Bureau Of Investigation And Others

Bombay High Court · (2019) 08 BOM CK 0009

Code Of Criminal Procedure, 1973 — Section 2(wa), 164, 311, 313, 372, 378, 378(2), 378(4), 378(1)(1), 378(1)(2), 482Indian Penal Code, 1860 — Section 34, 114, 118, 120B, 193, 201, 202, 203, 204, 212, 302, 307, 341, 342, 364, 365, 368, 384, 386, 427, 452Arms Act, 1959 — Section 25, 27(1)(2), 25(1)(B)(a)
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High Courts05 Aug 2019Allowed

Safa Khwaja Shaikh Vs State Of Maharashtra

Bombay High Court · (2019) 08 BOM CK 0008

Maharashtra Schedule Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 10(1)(3), 11, 11(2), 11(1)(a), 11(1)(b), 11(1)(a)(b), 12, 12(b)Indian Penal Code, 1860 — Section 420, 468, 471Code Of Criminal Procedure, 1973 — Section 154, 173, 239, 262, 265(2)
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High Courts03 Aug 2019Dismissed

Meena And Anr Vs Manager And Ors

Bombay High Court · (2019) 08 BOM CK 0103

Motor Vehicles Act, 1988 — Section 176, 169, 169(1)Code Of Civil Procedure, 1908 — Section 151, 152, 114, 153, Order 47, Order 47 Rule 1Industrial Disputes Act, 1947 — Section 11, 11(1), 11(3)
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High Courts02 Aug 2019Dismissed

Eknath Pandurang Koli Vs State Of Maharashtra

Bombay High Court · (2019) 08 BOM CK 0128

Indian Penal Code, 1860 — Section 342, 376(1), 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 3(a), 4, 29Code Of Criminal Procedure, 1973 — Section 313, 374
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