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Bombay High Court judgments

73,078 judgments · page 593 of 3,654

High Courts01 Feb 2018Dismissed

Shri Gurudas Narayan Salgaonkar & Ors. Vs Shri Avduta Savlaram Aras & Ors.

Bombay High Court · (2018) 02 BOM CK 0032

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 115 - RevisionGoa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968, Section 21, Section 45, Section 34, Section 43, Section 22(3), Section 17, Section 22(4), Section 22A, Section 22(2)(a), Section 22b(i), Section 22b(ii)
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High Courts31 Jan 2018Allowed

Shri Krishna S/o Sahebraoji Patil & Ors. Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0216

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtMaharashtra Co-operative Societies Act, 1960, Section 3, Section 154, Section 152, Section 88, Section 83 - Registrar and his subordinates - Revisionary powers of State Government and Registrar - Appeals - Power of Registrar to assess damages against delinquent promoters, etc. - Inquiry by RegistrarMaharashtra Co-operative Societies Rules, 1961, Rule 72
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High Courts31 Jan 2018Dismissed

Moreshwar Wasudeo Rakhade Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0210

Indian Penal Code, 1860, Section 376, Section 376, Section 511, Section 354 - Punishment for rape - Punishment for rape - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Assault or criminal force to woman with intent to outrage her modesty
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High Courts31 Jan 2018Allowed

Ganpat S/o Bhimrao Gite Vs The State of Maharashtra & Ors.

Bombay High Court · (2018) 01 BOM CK 0209

Code of Criminal Procedure, 1973, Section 439(2) - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 307, Section 506, Section 504 - Attempt to murder - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts31 Jan 2018Dismissed

Shyamrao son of Vithoba Pillare Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0207

Indian Penal Code, 1860, Section 506, Section 353, Section 509, Section 294, Section 354B - Punishment for criminal ,intimidation - Assault or criminal force to deter public servant from discharge of his duty - Word, gesture or act intended to insult the modesty of a woman - Obscene acts and song.-Whoever, to the annoyance of others
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High Courts31 Jan 2018Allowed

Dr. Kailash s/o. Madanlal Charkha Vs Sayyad Khwaja s/o. Sayyad Noor

Bombay High Court · (2018) 01 BOM CK 0205

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNegotiable Instruments Act, 1881, Section 138, Section 139, Section 118(a) - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder - Presumptions as to negotiable instruments of consideration
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High Courts31 Jan 2018Dismissed

Dr. Sushila S. Latpate Vs The State of Maharashtra & Anr.

Bombay High Court · (2018) 01 BOM CK 0204

Code of Criminal Procedure, 1973, Section 397 -Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection)Act, 1994, Section 23 -Pre- conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996, Rule 17(2), Rule 9(4)
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High Courts31 Jan 2018

Smt. Indumati Tukaram Thorat Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0203

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsIndian Nursing Council Act, 1947, Section 10(2) -Maharashtra State Board of Nursing and Paramedical Education Act, 2013, Section 23, Section 5
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