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Bombay High Court judgments

73,013 judgments · page 480 of 3,651

High Courts29 Apr 2019Dismissed

Niranjan Vs Swapnil Nitin Pagare

Bombay High Court · (2019) 04 BOM CK 0139

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 313Constitution Of India, 1950 — Article 226, 227
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High Courts29 Apr 2019Allowed

Priya Vs Parushuram Printers And Ors

Bombay High Court · (2019) 04 BOM CK 0138

Maharashtra Stamp Act, 1958 — Section 32, 32A, 33, 33(1), 34, 35, 36, 58Code Of Civil Procedure, 1908 — Order 13 Rule 4, Order 21 Rule 2Bombay Stamp Act, 1958 — Article 25
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High Courts25 Apr 2019Disposed Off

State Of Maharashtra Vs Atul Rama Lote

Bombay High Court · (2019) 04 BOM CK 0123

Indian Penal Code, 1860 — Section 201, 294, 302, 320, 325, 363, 366(a), 376, 376(2)(f)Protection Of Children from Sexual Offences Act, 2012 — Section 3, 3(a), 4, 5, 5(i), 5(m), 5(i)(m), 6, 7, 8, 9, 29, 30, 30(2)Code Of Criminal Procedure, 1973 — Section 161, 209, 211, 216, 216(3), 216(3)(4), 216(4), 217, 294, 304, 313
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High Courts24 Apr 2019

Property Owners Association And Others Vs State Of Maharashtra And Others

Bombay High Court · (2019) 04 BOM CK 0146

Mumbai Municipal Corporation Act, 1888 — Section 1(3), 2, 2(s), 2(r), 3, 3(r), 3(s), 3(b), 4, 4(a), 4(b), 4(h), 5, 5A, 5B, 6, 6(1), 6(2), 7, 11B, 12, 19, 23(b), 24, 30, 40(a)(v), 40(a)(v)(i), 40(a)(v)(ii), 40(c)(iii), 42, 43, 43(2), 44, 47, 48, 49B, 54, 61, 61(a), 61(q), 61(K), 61(m), 62, 62D, 62E, 63, 111, 118, 119A, 119B, 122, 124(3), 125(1)(d), 125, 125(a)(d), 126, 126(2), 126A, 126(1), 126B(2)(ia), 126(2)(a), 126(2)(b), 126(2)(c), 126(2)(d), 126B(3), 126D(2)(a), 126D(2)(b), 126F(2), 127, 128, 128(1), 128(3), 128(1)(a), 128(1)(e), 128(3), 129, 129A, 131(1), 133, 135, 136, 137, 137(4), 139, 139A, 139A(4), 140, 140(1), 140A, 140A(1), 140(b), 140A(2), 140A(3), 140(1)(a), 140(1)(a)(i), 140(1)(a)(ii), 140(1)(b), 140(1)(c), 140(1)(b)(i), 140(1)(b)(ii), 140(1)(ca), 140A(1A), 140A(2A), 141, 141(1), 142, 142(1), 143, 143(1A), 143(1)(b), 143(b), 144, 144A, 144B, 144E, 146, 147, 148, 150, 154, 154A, 154B, 154(1C), 154(1), 154(1A), 154(1B), 154(1C), 154(1A)(a), 154(1A)(b), 154(1A)(c), 154(1A)(d), 154(1A)(e), 154(1B)(e), 155, 156, 156(a), 156(b), 156(c), 156(d), 156(e), 157, 158, 159, 160, 161, 162, 162(1), 162(2), 163, 164, 165, 165(1), 166, 166(2), 166(3), 167, 167(2), 168, 169, 169(2), 170, 170(1), 170(2), 171, 172, 179, 195E, 195E(1), 195G, 195G(1), 196, 202, 212, 216B, 217, 217(5), 219A, 219(AB), 248(2), 248(3), 354E(3), 354G, 354G(2), 354R, 354RI, 354(UA), 354UB(3), 354(UA)(4), 354UA(1), 354UA(2), 354RE, 354RJ, 354RK, 354SA(4), 460H, 460I, 460NN(2), 494Maharashtra Municipal Corporations And Municipal Councils (Third Amendment) Act, 2010 — Section 3Maharashtra Housing And Area Development Act, 1976 — Section 84
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High Courts24 Apr 2019

Tejibai And Ors Vs Mohanlal And Ors

Bombay High Court · (2019) 04 BOM CK 0129

Hindu Succession Act, 1956 — Section 14, 15, 15(1)(b)Hindu Law Women's Rights Act, 1933 — Section 3, 3(3), 4(1), 4(1)(ii), 10(1)(g)Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 20 Rule 12, Order 41 Rule 27, Order 41 Rule 28
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High Courts22 Apr 2019Dismissed

Satish Dhudku Halnor Vs Yogita Satish Halnor

Bombay High Court · (2019) 04 BOM CK 0111

Hindu Marriage Act, 1955 — Section 9, 13, 13(1)(ia), 13(ib)Indian Penal Code, 1860 — Section 34, 323, 494, 498A, 504Code Of Criminal Procedure, 1973 — Section 97, 125
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