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Bombay High Court judgments

73,078 judgments · page 588 of 3,654

High Courts20 Feb 2018Dismissed

United India Insurance Co.Ltd. Vs Mr. Sunny Dias & Ors.

Bombay High Court · (2018) 02 BOM CK 0078

Code of Civil Procedure, 1908, Order 41Rule 22 -Motor Vehicles Act, 1988, Section 151, Section 151, Section 151(1), Section 151(1) - Duty to give information as to insurance - Duty to give information as to insurance
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High Courts17 Feb 2018Dismissed

Avinash @ Pinya Ashok Jadhav Vs The State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0072

Indian Penal Code, 1860, Section 302 - Punishment for murderBombay Police Act, 1951, Section 135, Section 37(1)(a) - Penalty for contravention of rule or directions under sections 37, 39 or 40 - Power to prohibit certain acts for prevention of disorder
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High Courts16 Feb 2018

Gemini Bay Transcription Private Ltd. Vs Integrated Sales Service Ltd.

Bombay High Court · (2018) 02 BOM CK 0071

Code of Civil Procedure, 1908, Section 39, Section 38, Section 39(1) - Transfer of decree - Court by which decrees may be executed - Transfer of decreeArbitration and Conciliation Act, 1996, Section 42, Section 48, Section 2(1)(e) -Commercial Courts, Commercial Division & Commercial Appellate Division of High Courts Act, 2015, Section 3(1), Section 3(3) -
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High Courts16 Feb 2018Allowed

Santosh s/o Sagoji Gedam Vs State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0070

Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts15 Feb 2018

Bashir Beg s/o. Akbar Beg Vs State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0062

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Section 354, Section 452 - Assault or criminal force to woman with intent to outrage her modesty - House -trespass after preparation for hurt, assault or wrongful restraintScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(XI) - Punishments for offences of atrocities
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High Courts15 Feb 2018

Janardan Uttam Devale Vs State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0060

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Section 354 - Assault or criminal force to woman with intent to outrage her modestyEvidence Act, 1872, Section 154 - Question by party to his own witness
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