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Bombay High Court judgments

73,158 judgments · page 799 of 3,658

High Courts07 Mar 2016Disposed Off

Shahjahan Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4233

Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3
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High Courts07 Mar 2016Dismissed

Bhagirath Vs Vithal and Others

Bombay High Court · (2016) 2 AIRBomRCri 38 : (2016) ALLMRCri 3447 : (2016) 2 BomCR(Cri) 479 : (2017) MCR 238 : (2016) 4 MhLJCrl 769

Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 199, Section 199(1), Section 256, Section 378 (4), Section 411 (a) (2), Section 417, Section 482Penal Code, 1860 (IPC) - Section 34, Section 417,
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High Courts07 Mar 2016Allowed

Municipal Corporation of Greater Mumbai Vs Wasudev D. Pilgaonkar and Others

Bombay High Court · (2016) 1 AIRBomRCri 952 : (2016) ALLMRCri 3426 : (2016) 4 BomCR(Cri) 354 : (2016) 3 MhLJCrl 457

Mumbai Municipal Corporation Act, 1888 - Section 347, Section 351, Section 354, Section 354(a), Section 475(A) (1)(a), Section 475(A)(1)(a), Section 475A, Section 475A(1) (a), Section 475A(1)(a), Section 507, Section 507(2)
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High Courts07 Mar 2016Disposed off

Central Bank of India Vs Anil Puranmal Bansal and Others

Bombay High Court · (2016) 3 BCR 642 : (2016) 3 CivilLJ 463 : (2016) 3 MhLJ 774 : (2016) 1 RCRRent 558 : (2016) 2 RentLR 214

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 15(A)Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12, Order 47 Rule 1Constitution of India, 1950 - Article 136, Article 141
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High Courts07 Mar 2016Dismissed

ICICI Bank Limited Vs Unimers India Limited and Others

Bombay High Court · (2016) 3 AIRBomR 175 : (2016) 3 ALLMR 268 : (2016) 3 BC 727 : (2016) 3 BCR 275 : (2016) 2 CivilLJ 717 : (2016) 196 CompCas 100 : (2016) 4 CompLJ 247 : (2016) 4 CTC 449 : (2016) 2 DRTC 675 : (2016) 2 MhLJ 794 : (2016) 134 SCL 553

Banking Regulation Act, 1949 - Section 6(h), Section 6(i)Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 226, Article 227
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High Courts07 Mar 2016Dismissed

Narayan Ramchandra Patil Vs Babasaheb Mahadeo Patil

Bombay High Court · (2016) 1 AIRBomRCri 957 : (2016) ALLMRCri 1761 : (2016) 2 BomCR(Cri) 1 : (2016) 1 Crimes 686 : (2016) 3 MhLJCrl 302

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 34, 406, 409, 463, 465, 472
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