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Bombay High Court judgments

73,013 judgments · page 484 of 3,651

High Courts08 Apr 2019Disposed Off

Jairam And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 04 BOM CK 0040

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 3(2), 3(1)(v), 3(2)(v), 3(1)(r)(s), 14A(2), 18, 18AIndian Penal Code, 1860 — Section 143, 147, 148, 149, 323, 324, 504, 506Code Of Criminal Procedure, 1973 — Section 438
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High Courts08 Apr 2019

Manikrao And Ors Vs Gangabai And Ors

Bombay High Court · (2019) 04 BOM CK 0031

Hindu Succession Act, 1956 — Section 14, 14(1), 15, 16, 30Indian Registration Act, 1908 — Section 17, 49Bombay Stamp Act, 1958 — Section 33, 35
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High Courts05 Apr 2019Dismissed

Shantabai Tukaram Choudhary Vs M/S. A.K. Builders Registered

Bombay High Court · (2019) 04 BOM CK 0033

Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(1)(i), 13(1)(k), 13(1)(l)Kerala Buildings (Lease And Rent Control) Act, 1965 — Section 11(4)(v)Constitution Of India, 1950 — Article 227
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High Courts05 Apr 2019

Ratnakala Martandrao Mohite Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 04 BOM CK 0027

Code Of Criminal Procedure, 1973 — Section 41, 162, 438Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(r), 3(1)(r)(s), 3(1)(w)(ii), 14A(2), 18, 18AIndian Penal Code, 1860 — Section 34, 506, 509
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High Courts05 Apr 2019

Kamal Prasad Vs Kumud Vaidya

Bombay High Court · (2019) 04 BOM CK 0024

Indian Succession Act, 1925 — Section 263Code Of Civil Procedure, 1908 — Order 5 Rule 20, Order 37 Rule 4Bombay High Court Original Side Rules, 1980 — Rule 86, 397, 398, 399, 400, 401, 402, 445
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