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Bombay High Court judgments

73,156 judgments · page 734 of 3,658

High Courts05 Jan 2017Dismissed

Manoj s/o Ishwarlal Sharma Vs Riti @ Archana w/o Manoj Sharma

Bombay High Court · (2017) 01 BOM CK 0167

Code of Civil Procedure, 1908, Section 9A, Section 20(c), Section 20(a) - Other suits to be instituted where defendants reside or cause of action arises - Other suits to be i

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High Courts05 Jan 2017

Mr. Gaurang Mangesh Suctancar, son of Mr. Mangesh S. Suctankar Vs State of Goa, through Chief Secretary, Government of Goa, & Anr.

Bombay High Court · (2017) 01 BOM CK 0163

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High Courts05 Jan 2017

Raghunath Jiroji Dhurve Vs The State of Maharashtra

Bombay High Court · (2017) 01 BOM CK 0151

Indian Penal Code, 1860, Section 302, Section 304 - Punishment for murder - Punishment for culpable homicide not amounting to murder

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High Courts05 Jan 2017Dismissed

Shri A. B. Adhao Vs The Union of India and Others

Bombay High Court · (2017) 01 BOM CK 0144

Central Reserve Police Force Rules, 1955, Rule 44, Rule 46, Rule 66, Rule 2, Rule 29, Rul

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High Courts05 Jan 2017Disposed Off

Shri A. B. Adhao Vs Union of India

Bombay High Court · (2017) 3 AIRBomR 27 : (2017) LIC 2294

Central Reserve Police Force Rules, 1955 - Rule 72

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High Courts05 Jan 2017Dismissed

SEBI Employees Association, Mumbai Vs Securities and Exchange Board of India

Bombay High Court · (2017) 2 AIRBomR 257 : (2017) LIC 1132

Securities and Exchange Board of India (Employees Service) Regulations, 2001 - Regulation 6, Regulation 7Securities and Exchange Board of India Act, 1992 - Section 9

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High Courts05 Jan 2017Dismissed

The Commissioner of Income Tax Vs Shri Samson Perinchery

Bombay High Court · (2017) 392 ITR 4

Income Tax Act, 1961 - Section 271(1)(c)

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High Courts05 Jan 2017Dismissed

Manoj Vs Riti @ Archana

Bombay High Court · (2017) 1 ALLMR 508 : (2017) 2 CivCC 444 : (2017) 2 MhLJ 663

Civil Procedure Code, 1908 (CPC) - Section 20(a), Section 9AHindu Adoptions and Maintenance Act, 1956 - Section 18

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High Courts05 Jan 2017Dismissed

Pundlik Basu Chavan Vs The State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 723 : (2017) ALLMRCri 917 : (2017) 2 BomCR(Cri) 31 : (2017) 1 MhLJCrl 500

Evidence Act, 1872 - Section 24, Section 3Penal Code, 1860 (IPC) - Section 300

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High Courts05 Jan 2017Allowed

Union of India Vs Suresh Chadra Sharma

Bombay High Court · (2017) 1 ALLMR 528 : (2017) 2 BCR 595 : (2017) 3 MhLJ 236

Railway Servants (Discipline and Appeal) Rules, 1968 - Rule 10(5), Rule 6

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High Courts05 Jan 2017Dismissed

Kalu Pahelwan Vs State of Maharashtra

Bombay High Court · (2017) 2 BomCR(Cri) 29 : (2017) 2 MhLJCrl 272

Arms Act, 1959 - Section 25, Section 4Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 143, Section 143, Section 147, Section 147, Section 148, Section 149, Section 149, Section 307, Section 323, Section 324, Section 336, Section 337, Section 506

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High Courts05 Jan 2017Allowed

Vidarbha Mahajan Samiti Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomR 232 : (2017) 1 ALLMR 526 : (2017) 2 MhLJ 796

Bombay Money Lenders Act, 1946 - Section 18(2)(a)Bombay Stamp Act, 1958 - Section 2(1)

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High Courts05 Jan 2017Allowed

Shri Ivan Francis Fernandes Vs State of Goa

Bombay High Court · (2017) 1 AIRBomRCri 836 : (2017) ALLMRCri 794

Registration of Births and Deaths Act, 1969 - Section 15Registration of Births and Deaths Rules, 1999 - Rule 11(1)

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High Courts05 Jan 2017Dismissed

Shri. Rudra Vs Union of India

Bombay High Court · (2017) 3 ALLMR 268 : (2017) 2 MhLJ 672

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High Courts05 Jan 2017Dismissed

Chandrakant Somnath Melge Vs Balasaheb Somnath Melge

Bombay High Court · (2017) 2 ALLMR 624 : (2017) 3 MhLJ 668

Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Section 5

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High Courts04 Jan 2017

Dilip s/o Bhaiyyasingh Tekan Vs State of Maharashtra

Bombay High Court · (2017) 01 BOM CK 0192

Indian Penal Code, 1860, Section 376 - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012, Section 4, Section 6,

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High Courts04 Jan 2017Disposed off

John Pereira Vs The Health Officer, Primary Health Officer Siolim, & Ors.

Bombay High Court · (2017) 01 BOM CK 0181

Goa, Daman and Diu Public Health Act, 1985, Section 94A

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High Courts04 Jan 2017

Prakash Zawru Koli and Anr. Vs The State of Maharashtra and Anr.

Bombay High Court · (2017) 01 BOM CK 0153

Code of Criminal Procedure, 1973, Section 468, Section 469 - Bar to taking cognizance after lapse of the period of limitation - Commencement of the period of limitationInd

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High Courts04 Jan 2017

Radha @ Ashtha D/o Vitthal Takaras Vs The State of Maharashtra

Bombay High Court · (2017) 01 BOM CK 0152

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 201 - Punishment f

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High Courts04 Jan 2017

Ramesh Motiram Dhumale Vs The State of Maharashtra

Bombay High Court · (2017) 01 BOM CK 0150

Indian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 27 - How much of information received from accused may be proved

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