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Bombay High Court judgments

73,288 judgments · page 936 of 3,665

High Courts10 Apr 2015

Sayagaud Vs The State of Maharashtra

Bombay High Court · (2015) 04 BOM CK 0316

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Food Adulteration Act, 1954 - Section 11, 16(1)(a)(i), 16(1)(a)(ii), 2(ia)(a), 2(ia)(m)
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High Courts10 Apr 2015Dismissed

Balu Vs The State of Maharashtra

Bombay High Court · (2016) ALLMR(Cri) 112

Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 105Penal Code, 1860 (IPC) - Section 302, 307, 498-A, 84
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High Courts10 Apr 2015Dismissed

Babu Vs Sheshrao

Bombay High Court · (2015) 3 ABR 719 : (2015) 6 ALLMR 543

Bombay Land Revenue Code, 1879 - Section 135 (d), 135(d), 135(j), 3(16), 3(17)Evidence Act, 1872 - Section 114
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High Courts10 Apr 2015

Nanda N. Haldankar Vs Nalini K. Kulkarni and Others

Bombay High Court · (2015) 5 ALLMR 867 : (2015) 4 BomCR 385 : (2015) 6 MhLj 901

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1Constitution of India, 1950 - Article 21, 226, 32Goa, Daman and Diu School Education Act, 1984 - Section 11, 22, 27, 5, 7
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High Courts10 Apr 2015Allowed

Deborah Mary Crasto Leclerc Vs Patrick Oliver Leclerc

Bombay High Court · (2015) ALLMR(Cri) 3154 : (2015) 2 BomCR(Cri) 560 : (2015) 3 RCR(Criminal) 876

Civil Procedure Code, 1908 (CPC) - Order 18 Rule 3ACriminal Procedure Code, 1973 (CrPC) - Section 311, 397(2)Evidence Act, 1872 - Section 135
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High Courts10 Apr 2015Allowed

Geeta Vs Babasaheb Ambedkar and Others

Bombay High Court · (2015) 3 ABR 654 : (2015) 3 ALLMR 497 : (2015) 5 MhLj 248

Constitution of India, 1950 - Article 226Maharashtra Universities Act, 1994 - Section 2, 25, 25(2)(m), 27, 27 (1) (n)
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