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Bombay High Court judgments

73,013 judgments · page 486 of 3,651

High Courts02 Apr 2019Partly Allowed

Sitaram Sambhaji Mane Vs State Of Maharashtra

Bombay High Court · (2019) 04 BOM CK 0009

Indian Penal Code, 1860 — Section 34, 122, 354, 376, 376(2)(1), 376(2)(g), 399, 511Code Of Criminal Procedure, 1973 — Section 313, 428, 222Protection Of Children from Sexual Offences Act, 2012 — Section 4, 17
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High Courts02 Apr 2019

Kesharben Murji Patel Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 04 BOM CK 0003

Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 — Section 9AMumbai Municipal Corporation Act, 1888 — Section 5, 5A, 5B, 5B(1), 37(2A)Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships (Amendment) Ordinance, 2018 — Section 7, 8, 9, 10, 11, 12, 18(1)
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High Courts01 Apr 2019

M/s. Obulapuram Mining Company Pvt. Ltd Vs M/s. JSW Steel Limited

Bombay High Court · (2019) 04 BOM CK 0007

Arbitration And Conciliation Act, 1996 — Section 3, 3(1)(b), 9, 11, 31(5), 34, 34(1), 34(3), 34(5), 37Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25General Clauses Act, 1897 — Section 10, 27
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High Courts29 Mar 2019Disposed Off

Dilip Yashwant Atre And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 03 BOM CK 0085

Maharashtra Regional And Town Planning Act, 1966 — Section 49, 126, 126(1), 126(2), 126(3), 126(4), 126(1)(c), 127, 127(1), 127(2)Land Acquisition Act, 1894 — Section 4, 5A, 6Mahapalika Regional And Town Planning Act, 1966 — Section 127
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