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Bombay High Court judgments

73,158 judgments · page 737 of 3,658

High Courts16 Dec 2016Dismissed

Archana Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 661 : (2017) ALLMRCri 1045 : (2017) 1 MhLJCrl 182

Evidence Act, 1872 - Section 32(1)Penal Code, 1860 (IPC) - Section 201, Section 302, Section 498A
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High Courts16 Dec 2016Allowed

Jamadar Mehaboob Ghudubai Vs State of Maharashtra

Bombay High Court · (2017) 1 MhLJ 797

Maharashtra Scheduled Castes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012 - Rule 12, Rule 13
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High Courts15 Dec 2016Dismissed

Akshay Vs Arti

Bombay High Court · (2017) 1 AIRBomRCri 397 : (2017) 1 BomCR(Cri) 454 : (2017) 2 CivCC 99 : (2017) 1 DMC 445 : (2017) 2 MhLJ 235 : (2017) 1 MhLJCrl 139 : (2017) 2 RCRCriminal 773

Protection of Women From Domestic Violence Act, 2005 - Section 18, Section 19, Section 20, Section 21, Section 22, Section 23, Section 25, Section 26, Section 29, Section 72
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High Courts14 Dec 2016Disposed Off

M/s Kilpest India Limited Vs State Of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 414 : (2017) ALLMRCri 12 : (2017) 1 BomCR(Cri) 835 : (2017) 1 MhLJCrl 189

Insecticides Act, 1968 - Section 17(i)(a), Section 18(l)(c), Section 24, Section 29(3)(i), Section 29(i)(a), Section 3(k)(i)
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