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Bombay High Court judgments

73,013 judgments · page 479 of 3,651

High Courts02 May 2019Dismissed

Reliance Natural Resources Limited And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 05 BOM CK 0011

Land Acquisition Act, 1894 — Section 4, 6, 9, 11Right to Fair Compensation And Transparency in Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 16, 17, 18, 19, 19(1), 19(2), 21, 21(1), 24, 24(1), 24(2), 24(1)(a), 24(1)(b), 24(1)(b)(2), 25, 27, 114Bombay Land Requisition Act, 1948 — Section 4(a)
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High Courts02 May 2019

Pramod Bhaichand Raisoni And Ors Vs State Of Maharashtra & Anr

Bombay High Court · (2019) 05 BOM CK 0005

Indian Penal Code, 1860 — Section 34, 120B, 420, 468, 471Maharashtra Protection Of Interest Of Depositors (In Financial Establishments; Act, 1999 — Section 3Code Of Criminal Procedure, 1973 — Section 177, 178, 179, 184, 185, 188, 197(2), 212, 218, 219, 220, 221, 222, 223, 233, 234, 235, 236, 237, 238, 239, 235(1), 239(d), 403(2), 407, 531
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High Courts02 May 2019Partly Allowed

Avadhesh Mukutbihari Sharma Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 05 BOM CK 0004

Drugs And Cosmetics Act, 1940 — Section 13(1), 13(2), 17B, 18(c), 18(a)(i), 22(3), 23(4), 25(1), 25(2), 25(3), 25(4), 27(a), 27(c), 27(d), 27(b)(ii), 27, 28, 28A, 28B, 30(1), 30(2), 32, 36AB, 36AC, 36AB(2)Indian Penal Code, 1860 — Section 120B, 420, 487Code Of Criminal Procedure, 1973 — Section 154, 155, 156, 157, 162, 169, 170, 173, 173(2), 173(8), 300, 482
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High Courts02 May 2019

Shaikh Istiyaq Ahmed Vs Union Of India And Ors

Bombay High Court · (2019) 05 BOM CK 0003

Dangerous Drugs Act, 1920 — Section 5(2), 30(1)(f)(ii), 41(3), 41(4), 47(2)Repatriation of Prisoners Act, 2003 — Section 12, 13, 13(6)Narcotic Drugs And Psychotropic Substance Act, 1985 — Section 2(xvi)(ii)(d), 2(xvi)(ii)(e), 2(xxiiia), 2(viia), 21, 21(d)
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High Courts02 May 2019

Sanjana Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 05 BOM CK 0001

Maharashtra State Reservation (Of Seats For Admission In Educational Institutions In The State And For Appointments In The Public Services And Posts Under The State) For Socially And Educationally Backward Classes (SEBC) Act, 2018 — Section 16, 16(1), 16(2), 18, 20Evidence Act, 1872 — Section 3Constitution Of India, 1950 — Article 14, 21
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High Courts30 Apr 2019Disposed Off

Avinash Prabhakar Chandra And Ors Vs State Of Maharashtra

Bombay High Court · (2019) 04 BOM CK 0145

Indian Penal Code, 1860 — Section 34, 323, 504, 506, 509Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 3(1)(w)(i)(ii), 14A(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 438
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High Courts30 Apr 2019Disposed Off

Suryakant And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 04 BOM CK 0144

Indian Penal Code, 1860 — Section 34, 294, 354Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 3(1)(w), 3(1)(y), 3(1)(w)(y), 3(1)(w)(i)(ii), 3(1)(r)(s)(w)(y), 3(1)(xiv)(xv)(iii), 14A(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 438
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High Courts30 Apr 2019Dismissed

Parvatibai And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 04 BOM CK 0140

Urban Land (Ceiling And Regulation) Act, 1976 — Section 2(l), 4(11), 6, 6(1), 8, 8(4), 18, 10(1), 10(3), 10(5), 11(1)Urban Land (Ceiling And Regulation) Repeal Act, 1999 — Section 3, 3(1)(a), 3(2)(a), 10(3), 20(1)Constitution of India, 1950 — Article 226
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High Courts30 Apr 2019Dismissed

SAP India Private Limited Vs Cox & Kings Limited

Bombay High Court · (2019) 04 BOM CK 0135

Arbitration And Conciliation Act, 1996 — Section 5, 11, 11(1), 11(2), 11(3), 11(4), 11(5), 11(6), 11(7), 11(8), 12(1), 12(3), 13, 13(3), 14, 14(1), 14(2), 14(1)(a), 14(1)(b), 15, 15(1), 15(2), 15(3), 15(6), 15(1)(a), 15(1)(b)Lokpal And Lokayuka Act, 2013 — Section 3(4)
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High Courts30 Apr 2019

Deshmukh Dilipkumar Bhagwan And Ors Vs State Of Maharashtra

Bombay High Court · (2019) 04 BOM CK 0131

Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 4, 16(1), 16(2)Maharashtra Zilla Parishadas And Panchayat Samiti’s Act, 1961 — Section 248Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Rules, 1981 — Rule 19
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