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Bombay High Court judgments

73,158 judgments · page 803 of 3,658

High Courts26 Feb 2016Disposed Off

Sushil Vs Harishankar Ramnivas Sharma and Others

Bombay High Court · (2016) 166 AIC 378 : (2016) 4 BCR 160 : (2016) 3 CivCC 593 : (2016) 4 MhLJ 904

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1(3), Order 23 Rule 1(4), Order 23 Rule 3, Order 23 Rule 3A, Order 23 Rule 3-A, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Section 115
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High Courts25 Feb 2016Dismissed

Sachin Vs The State of Maharashtra

Bombay High Court · (2016) ALLMRCri 2005 : (2016) 4 BomCR(Cri) 163 : (2016) 3 MhLJCrl 738

Arms Act, 1959 — Section 3(25)Penal Code, 1860 (IPC) — Section 304 Part II, 506
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High Courts25 Feb 2016Dismissed

Sunil Yadavrao Mandve Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4242

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 227Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(v), 3(1)(xv)
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High Courts25 Feb 2016Dismissed

Prabhakar and Others Vs The Central Bureau of Investigation

Bombay High Court · (2016) ALLMRCri 4600 : (2016) 2 BomCR(Cri) 310 : (2016) 3 MhLJCrl 532 : (2016) 4 RCRCriminal 96

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 120B, Section 409Prevention of Corruption Act, 1988 - Section 13(1)(c), Section 13(2), Section 19
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High Courts25 Feb 2016Disposed Off

Kashibai Namdeo Jadhav and Others Vs Yamunabai and Others

Bombay High Court · (2016) 2 AIRBomR 755 : (2016) 3 BCR 42

Civil Procedure Code, 1908 (CPC) - Section 100Evidence Act, 1872 - Section 114, Section 50, Section 65Hindu Marriage Act, 1955 - Section 11, Section 13, Section 29 (2), Section 29(2), Section 3(a), Section 4, Section 4(a), Section 5,
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High Courts24 Feb 2016Disposed off

Vidya Rambhaji Ambhore Vs The State of Maharashtra and Others

Bombay High Court · (2016) 3 AIRBomR 44 : (2016) 5 ALLMR 497 : (2016) 3 BCR 819 : (2016) LIC 2175 : (2016) 3 MhLJ 537

Maharashtra Educational Institutions (Management) Act, 1976 - Section 3, Section 4, Section 5, Section 6Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5
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High Courts24 Feb 2016Allowed

Kashiram and Others Vs Mansaram and Others

Bombay High Court · (2016) 164 AIC 277 : (2016) 3 AIRBomR 286 : (2016) 4 ALLMR 927 : (2016) 4 BCR 819 : (2016) 3 CivilLJ 514 : (2016) 3 MhLJ 713

Specific Relief Act, 1963 - Section 16(c)Transfer of Property Act, 1882 - Section 53A, Section 53-A
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