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Bombay High Court judgments

73,013 judgments · page 472 of 3,651

High Courts01 Jul 2019Dismissed

Chandkha Vs State Of Maharashtra

Bombay High Court · (2019) 07 BOM CK 0038

Indian Penal Code, 1860 — Section 361, 363, 366A, 376(2)(i), 506Protection Of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 3, 3(a), 4, 5, 6, 11, 12, 29, 42Code Of Criminal Procedure, 1973 — Section 313
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High Courts01 Jul 2019Disposed Off

Commissioner And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 07 BOM CK 0011

Maharashtra Municipal Corporations Act, 1949 — Section 264, 268(1)(c)Mumbai Municipal Corporation Act, 1888 — Section 354, 354(5), 354 To 507Transfer Of Property Act, 1882 — Section 108(b)(e)
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High Courts01 Jul 2019Dismissed

Manish Vs State Of Maharashtra

Bombay High Court · (2019) 07 BOM CK 0002

Protection Of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 5(n), 6, 29Indian Penal Code, 1860 — Section 376(2)(f), 376(2)(f)(i)Code Of Criminal Procedure, 1973 — Section 313
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High Courts28 Jun 2019Dismissed

Vijay Vs State Of Maharashtra

Bombay High Court · (2019) 06 BOM CK 0092

Indian Penal Code, 1860 — Section 34, 114, 376, 376(1), 506Code Of Criminal Procedure, 1973 — Section 313
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High Courts28 Jun 2019Allowed

Dinesh Jaya Poojary Vs M/s. Malvika Chits India Pvt. Ltd

Bombay High Court · (2019) 06 BOM CK 0090

Arbitration And Conciliation Act, 1996 — Section 2(4), 16, 34, 64Chit Funds Act, 1982 — Section 2(r), 2(j), 3, 21, 21(2), 21(1)(d), 21(1)(e), 21(1)(g), 64, 64(a), 64(1), 64(2), 64(3), 64(1)(a), 64(1)(b), 64(1)(e), 66, 67, 67(3)(a), 68, 70, 71Indian Contract Act, 1872 — Section 126
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High Courts27 Jun 2019Partly Allowed

Kalicharan Vs State Of Maharashtra

Bombay High Court · (2019) 06 BOM CK 0100

Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304, 304(I)Code Of Criminal Procedure, 1973 — Section 428
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