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Bombay High Court judgments

73,078 judgments · page 535 of 3,654

High Courts17 Sept 2018Disposed Off

Shivaji Shankar Jadhav And Anr Vs Laxman Gajanan Godbole Thr. His Pao.Nikhil Dinkar Pawar

Bombay High Court · (2018) 09 BOM CK 0038

Code of Civil Procedure, 1908 — Order 7 Rule 10, Order 9 Rule 9, Order 9 Rule 13, Order 9 Rule 21, Order 21 Rule 34, Order 21 Rule 72, Order 21 Rule 92, Order 21 Rule 106(1), Order 22 Rule 9, Order 22 Rule 10, Order 22 Rule 11, Order 35 Rule 3, Order 35 Rule 4, Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 6, Order 38 Rule 3, Order 38 Rule 4, Order 38 Rule 6, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 39 Rule 10, Order 41 Rule 19, Order 41 Rule 21, Order 41 Rule 23, Order 43 Rule 1, Order 43 Rule 33Code of Civil Procedure, 1908 — Section 35A, 91, 92, 94, 95, 96, 104, 140(1), 104(1)(i), 104(2), 107(2)Constitution of India, 1950 — Article 227
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High Courts14 Sept 2018Disposed Off

Sardara Singh Vs Union Of India And Ors.

Bombay High Court · (2018) 09 BOM CK 0023

Constitution of India, 1950 — Section 39(d), 14, 16, 300A, 309Central Poultry Breeding Farm (Electrical Foreman) (Group 'C' post) Recruitment Rules, 1976 — Rule 3, 5
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High Courts12 Sept 2018Disposed Off

Ansar Dastgir Aitawade Vs State Of Maharashtra

Bombay High Court · (2018) 09 BOM CK 0019

Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 302, 427Bombay Police Act, 1951 — Section 135Code of Criminal Procedure, 1973 — Section 173, 437A
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