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Bombay High Court judgments

73,013 judgments · page 481 of 3,651

High Courts18 Apr 2019Dismissed

Mobin Khan And Ors Vs State Of Maharashtra

Bombay High Court · (2019) 04 BOM CK 0107

Narcotics Drugs And Psychotropic Substances Act, 1985 — Section 20, 20(b)(ii)(C), 29, 41, 42, 43, 50Indian Penal Code, 1860 — Section 34, 392Code Of Criminal Procedure, 1973 — Section 100
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High Courts18 Apr 2019Disposed Off

Sau Mankarna And Ors Vs State Of Maharashtra

Bombay High Court · (2019) 04 BOM CK 0106

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(iii)(b), 2(iii)(c), 2(xxiiia), 2(viia), 20(B)(2)(c), 20(b)(ii)(B), 42, 43, 50, 50(6), 52, 52A, 52A(1), 52A(4), 57
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High Courts18 Apr 2019Dismissed

Datta Ganpat Kamble Vs State Of Maharashtra And Others

Bombay High Court · (2019) 04 BOM CK 0105

Maharashtra Village Panchayats Act, 1959 — Section 3(11AAA), 3(25), 10, 10(1), 10(1A), 11, 12, 13A, 15, 30A(1A), 30(4), 30(5), 30(6), 33, 33(4), 35Maharashtra Village Panchayats Rules, 1959 — Rule 41AConstitution Of India, 1950 — Article 243C(4)
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High Courts18 Apr 2019Dismissed

Sadhana Vs Hemant

Bombay High Court · (2019) 04 BOM CK 0083

Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 20(1)Hindu Marriage Act, 1955 — Section 13Indian Penal Code, 1860 — Section 406, 498A
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High Courts16 Apr 2019

Siddheshwar Mogalappa Kamurthi Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 04 BOM CK 0113

Maharashtra Municipal Corporations Act, 1949 — Section 2, 5, 8A, 9(1), 10, 11, 12, 14(1), 14(2), 14(4), 14(8), 16, 16(1), 16(2), 448, 449, 450A, 451, 451(1)Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 — Section 21Maharashtra Municipal Corporation (Qualification and Appointment Of Nominated Councillors) Rules 2012 — Rule 4, 22(2)
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