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Bombay High Court judgments

73,045 judgments · page 505 of 3,653

High Courts09 Jan 2019Allowed

Sapana Korde Nee Ketaki A Ghodinde Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 1 BCR(Cri) 415 : (2019) 3 MahLJ 291 : (2019) 3 BomCR 180

Indian Penal Code, 1860 — Section 34, 167, 177, 182, 211, 500Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(p), 3(1)(p)(q), 3(1)(q) 3(2)(p), 3(2)(q), 3(2)(vii), 18, 18ACode of Criminal Procedure, 1973 — Section 197, 438
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High Courts08 Jan 2019

Indira Rajguru Vs Balkrishna K. Rajguru And Ors

Bombay High Court · (2019) 01 BOM CK 0036

Evidence Act, 1872 — Section 62, 63, 65, 67, 68, 74, 76Indian Contract Act, 1872 — Section 76Registration Act, 1908 — Section 17, 17(1), 17(1)(a), 17(1)(b), 32, 32a, 32(c), 32(6), 32(1)(c), 33, 34, 49
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High Courts07 Jan 2019Dismissed

Divisional Controller Vs Dhananjay Sudhakari Dixit

Bombay High Court · (2019) 3 MahLJ 108 : (2019) 2 BomCR 751

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(t), 47, 72
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High Courts07 Jan 2019Allowed

Prysmian Cavi E Sistemi S.R.L. Vs Vijay Karia And 76 Ors

Bombay High Court · (2019) 01 BOM CK 0017

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(2)(a), 34(2b)(ii), 44, 46, 47, 48, 48(1), 48(1)(e), 48(2), 48(2)(b), 48(2)(b)(ii), 48(2)(b)(iii), 48(3)Specific Relief Act 1963 — Section 12, 16b, 16(c), 34, 48, 75, 85Foreign Awards (Recognition And Enforcement) Act, 1961 — Section 7(1)(b)(ii)
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High Courts07 Jan 2019Partly Allowed

Ramesh Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 1 BCR(Cri) 350

Indian Penal Code, 1860 — Section 34, 302Maharashtra Prisons [Bombay Furlough & Parole] [Amendment] Rules, 2016 — Rule 5(19)(c)(3), 19(c)(iii)
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High Courts07 Jan 2019Dismissed

State Of Maharashtra Vs Babasaheb @ Krishnat

Bombay High Court · 2019 CriLJ 2063 : (2019) 1 BCR(Cri) 324

Code of Criminal Procedure, 1973 — Section 313, 378(1)Indian Penal Code, 1860 — Section 304B, 306, 498AEvidence Act, 1872 — Section 113, 113A, 113B
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High Courts07 Jan 2019Allowed

Pradeep Khetshi Shah Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 3 MahLJ 171 L : (2019) 1 BCR(Cri) 354

Code of Criminal Procedure, 1973 — Section 200, 202, 203, 204, 239, 251, 252, 362, 397, 482, 487Negotiable Instruments Act, 1881 — Section 138, 141Constitution of India, 1950 — Article 226, 227
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