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Bombay High Court judgments

73,078 judgments · page 557 of 3,654

High Courts27 Jun 2018Disposed Off

Prof. Y. V. Reddy Vs Shri Sakharay Naik

Bombay High Court · (2018) 06 BOM CK 0155

Code of Criminal Procedure, 1973 — Section 154, 156(1), 156(3), 200, 482Constitution of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 415, 463, 464, 468, 472
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High Courts27 Jun 2018Dismissed

SUSHILKUMAR KISHANLAL MODHOK Vs THE STATE OF MAHARASHTRA AND ANR

Bombay High Court · (2018) 06 BOM CK 0100

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 274, 275, 276, 420Drugs and Cosmetics Act, 1940 — Section 18A, 18(c), 22, 23(3), 23(4), 23(5), 25, 25(2), 25(3), 25(4), 26, 27(b)(ii), 28 (b), 32, 33 EEC (a) (i), 33 EEA (b) (d), 33 (c) (e), 33 (I), 33 (I) (a) (ii), 33M, 36AC
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High Courts26 Jun 2018Allowed

NEW DELHI TELEVISION LIMITED Vs RESERVE BANK OF INDIA AND 2 ORS

Bombay High Court · (2018) 06 BOM CK 0106

Foreign Exchange Management Act, 2000 — Section 3(d), 6(3)(a), 6(3)(b), 6(3)(j), 13, 14A, 15, 15(1), 16(1), 35, 36, 37, 37(2), 3846, 46(1), 46(2), 48, 71Foreign Exchange (Compounding Proceedings) Rules, 2000 — Rule 3, 4, 5, 6, 7, 8, 8(2)Constitution of India, 1950 — Article 14, 19, 21, 226, 227
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