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Bombay High Court judgments

73,158 judgments · page 764 of 3,658

High Courts05 Aug 2016Allowed

Shri Vijay A. Palekar Major of age, r/o Anand Bhavan, Durgavadi, Taleigao, Goa 403 002 MOBILE :9822688918 Email:[email protected] - Appellant @HASH The State of Goa Through the Chief Secretary, Secretariat Complex, Porvorim, Bardez, Goa - Respo

Bombay High Court · (2017) 169 AIC 712 : (2017) 1 ALLMR 71 : (2017) 1 BCR 135 : (2016) 6 MhLJ 60

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2State Financial Corporations Act, 1951 - Section 29Transfer of Property Act, 1882 - Section 105
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High Courts05 Aug 2016Allowed

Darton Zink Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 256 : (2016) ALLMRCri 4078 : (2016) 3 BomCR(Cri) 613 : (2016) 5 MhLJCrl 280

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, 406, 420
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High Courts04 Aug 2016Dismissed

Jitesh Bhaiyalal Sahu, Vs The State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 498 : (2016) 6 BCR 802 : (2016) 6 MhLJ 356

Land Acquisition Act, 1894 — Section 12(2)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24
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High Courts04 Aug 2016Dismissed

Mohammed Nazim Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 232 : (2016) ALLMRCri 3919 : (2016) 4 BomCR(Cri) 204 : (2016) 6 MhLJCrl 635

Penal Code, 1860 (IPC) - Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
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High Courts03 Aug 2016Allowed

Smt. Husana Banu Vs State Of Goa

Bombay High Court · (2017) ALLMRCri 323 : (2017) 2 MhLJCrl 723

Criminal Procedure Code, 1973 (CrPC) - Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, Section 8(b)
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High Courts03 Aug 2016Dismissed

State of Maharashtra Vs Ibrahim

Bombay High Court · (2016) 3 AIRBomRCri 276 : (2017) ALLMRCri 1542 : (2016) 3 BomCR(Cri) 611 : (2016) 6 MhLJCrl 602

Criminal Procedure Code, 1973 (CrPC) - Section 378(1)(3)Penal Code, 1860 (IPC) - Section 306, 323
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