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Bombay High Court judgments

73,158 judgments · page 745 of 3,658

High Courts24 Oct 2016Dismissed

Rajendra s/o Mahadu Patil Vs The State of Maharashtra

Bombay High Court · (2017) 3 AIRBomR 354 : (2017) 2 ALLMR 627 : (2017) MCR 293 : (2017) 2 MhLJ 315

Constitution of India, 1950 - Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 40, Section 41, Section 41-A, Section 44(3), Section 44(4), Section 44(l)(e)
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High Courts24 Oct 2016Dismissed

Chandrashekhar S/o Tukarampant Madankar Vs State of Maharashtra

Bombay High Court · (2016) 6 AIRBomR 585 : (2017) 1 ALLMR 166 : (2017) 1 BCR 577 : (2017) 2 MhLJ 627

Constitution of India, 1950 - Article 16Maharashtra State Electricity Board (Classifications and Recruitment) Regulations, 1961 - Regulation 16MSETCL Employees Service Regulations, 2012 - Regulation 12
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High Courts24 Oct 2016Disposed Off

Sabina Fernandes Vs Chief Secretary

Bombay High Court · (2017) ALLMRCri 1428 : (2016) 4 BomCR(Cri) 658 : (2017) 3 MhLJCrl 229

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 154
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High Courts21 Oct 2016Allowed

Vishnu Vs State of Maharashtra

Bombay High Court · (2017) 2 BomCR(Cri) 405 : (2017) MCR 289

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 417, Section 420
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High Courts21 Oct 2016Allowed

Sau. Smruti Vs Anant

Bombay High Court · (2016) 6 AIRBomR 633 : (2017) AIRCC 309 : (2017) 1 ALLMR 77 : (2017) 3 BCR 646 : (2017) 1 CivCC 305 : (2017) 1 MhLJ 173

Hindu Marriage Act, 1955 - Section 13(1)(i)
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High Courts21 Oct 2016Allowed

Richard Rushton Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 945 : (2017) 152 FLR 251

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 202Factories Act, 1948 - Section 2(k), Section 92
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