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Bombay High Court judgments

73,078 judgments · page 546 of 3,654

High Courts03 Aug 2018Dismissed

Norman Cajetan Nazareth Fernandes, Vs State

Bombay High Court · (2018) 08 BOM CK 0160

Indian Penal Code, 1860 — Section 34, 84, 300, 302, 307, 452Indian Evidence Act, 1872 — Section 27, 105Code of Criminal Procedure, 1973 — Section 164, 313
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High Courts02 Aug 2018Dismissed

Adnan Chara Vs Farhat Adnan

Bombay High Court · (2018) 08 BOM CK 0011

Constitution of India, — Article 226, 227Code of Civil Procedure, 1908 — Order 21 Rule 33Dissolution of Muslim Marriages Act, 1939, — Section 1, 2, 3, 4, 5
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High Courts02 Aug 2018Disposed Off

Dhannu s/o Vitthal Phapal Vs State of Maharashtra

Bombay High Court · (2018) 08 BOM CK 0008

Maharashtra Land Revenue Code, 1966 — Section 20, 47, 48, 48(1), 48(2), 48(3), 48(7), 48(8), 48(8)(2), 48(9), 328, 328(2)(xix), 329(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 3(a), 5, 13, 14, 15, 21Maharashtra Minor Mineral Extraction (Development and Regulation) Rules, 2013 — Rule 66(11)
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High Courts01 Aug 2018Disposed Off

Anil N. Naik Gaunekar Vs State of Goa And Anr

Bombay High Court · (2018) 08 BOM CK 0158

Goa Cooperative Societies Act, 2001 — Section 58, 59, 59(2), 59A, 60, 61, 62, 63, 64, 66(5), 67(1), 67A, 67A(1), 67A(1)(e)Maharashtra Co-operative Societies Act, 1960 — Section 77ALand Acquisition Act, 1894 — Section 4, 5A, 6, 17, 17(4)
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