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Bombay High Court judgments

73,078 judgments · page 572 of 3,654

High Courts12 Apr 2018Dismissed

State of Goa Vs Ramakant Fadte and Other

Bombay High Court · (2018) 04 BOM CK 0195

Indian Penal Code,1860 — Section 34, 143, 147, 148, 149, 302, 323, 324, 325, 427, 504Code of Criminal Procedure, 1973 — Section 313India Evidence Act, — Section 27
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High Courts12 Apr 2018Dismissed

THE STATE OF MAH & ORS Vs SHIVAJI SHANKAR GHODEKAR & ANR S.

Bombay High Court · (2018) 04 BOM CK 0093

Indian Penal Code, 1860 — Section 34, 314, 376Scheduled Castes  and Scheduled Tribes(Prevention of Atrocities)Act, 1989 — Section 3(1)(2)(5, (12), 3(2)(v)Code of Criminal Procedure Code, 1973 — Section 313
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High Courts12 Apr 2018Disposed Of

ZENITH LTD Vs GRAND FOUNDRY LTD

Bombay High Court · (2018) 04 BOM CK 0050

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 18(4), 18(8), 18(12)Insolvency and Bankruptcy Code, 2016 — Section 31(1), 33, 33(1, )33(1)(b)(i), 33(1)(b)(ii), 33(1)(b)(iii), 33(3), 33(4), 242(1), 252Companies Act, 2013 — Section 408
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High Courts12 Apr 2018Disposed Of

B.I.F.R. Vs GRAND FOUNDRY LTD.

Bombay High Court · (2018) 04 BOM CK 0049

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 18(4), 18(8), 18(12)Insolvency and Bankruptcy Code, 2016 — Section 31(1), 33, 33(1, )33(1)(b)(i), 33(1)(b)(ii), 33(1)(b)(iii), 33(3), 33(4), 242(1), 252Companies Act, 2013 — Section 408
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