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Bombay High Court judgments

73,156 judgments · page 723 of 3,658

High Courts13 Feb 2017Allowed

Pramod Vs Shri Shantaram Balkrushna Dhok

Bombay High Court · (2017) 3 MhLJ 223

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 7 Rule 11 (a), Section 9Constitution of India, 1950 - Article 226Specific Relief Act, 1963 - Section 16(c)
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High Courts10 Feb 2017

The Union of India & Ors Vs Prabhu Diwan Lute

Bombay High Court · (2017) 02 BOM CK 0141

Extra Departmental Agent (Conduct and Service) Rules, 1964, Rule 8, Rule 17, Rule 143, Rule 3A, Rule 144, Rule 134 -Department of Posts GDS (Conduct and Employment) Rules, 2001, Rule 5
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High Courts10 Feb 2017Allowed

Jayram Vishram Gangawane Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomR 580 : (2017) 2 ALLMR 590 : (2017) 3 MhLJ 502

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 6
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High Courts10 Feb 2017Disposed Off

Anand P. Chanar Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 96 : (2017) ALLMRCri 932 : (2017) 2 BomCR(Cri) 433 : (2017) 2 CriCC 443 : (2017) 2 MhLJCrl 237 : (2017) 2 RCRCriminal 269

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 114, Section 342, Section 366, Section 376D
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High Courts10 Feb 2017Dismissed

Kanchan W/o Kailas Poul Vs State Election Commission, Maharashtra State

Bombay High Court · (2017) 4 AIRBomR 33 : (2017) 2 ALLMR 400 : (2017) 3 MhLJ 643

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 10Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 - Section 12A
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High Courts09 Feb 2017Dismissed

Mrs. Rabia A. Khan Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 867 : (2017) ALLMRCri 2028 : (2017) 2 BomCR(Cri) 299 : (2017) 2 MhLJCrl 183

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 156, Section 173, Section 174Penal Code, 1860 (IPC) - Section 306
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High Courts09 Feb 2017Allowed

Nitin Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 255 : (2017) ALLMRCri 1258 : (2017) 2 BomCR(Cri) 449 : (2017) 2 MhLJCrl 56

Constitution of India, 1950 - Article 226Maharashtra Police Act, 1951 - Section 56, Section 57
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