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Bombay High Court judgments

73,288 judgments · page 965 of 3,665

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High Courts25 Feb 2015Dismissed

Anita Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2148

Evidence Act, 1872 - Section 106, 27Penal Code, 1860 (IPC) - Section 120B, 302, 328, 34, 394
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High Courts25 Feb 2015Disposed off

Wasim Hussain Shaikh Vs State of Maharashtra

Bombay High Court · (2016) 1 BomCR(Cri) 235

Criminal Procedure Code, 1973 (CrPC) - Section 227Penal Code, 1860 (IPC) - Section 107, 108, 306, 34, 506II
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High Courts25 Feb 2015Allowed

Maya Shrikant Sawant Dessai Vs The Chief Secretary Government of Goa and Others

Bombay High Court · (2016) 1 ALLMR 610 : (2016) 2 MhLj 420

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Goa Command Area Development Act, 1997 - Section 11 (9), 50, 50 (1), 50 (3), 50(1)Mumbai Municipal Corporation Act, 1888 - Section 515-A
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High Courts25 Feb 2015Dismissed

State of Maharashtra Vs Balasaheb Kashinath Shendage

Bombay High Court · (2015) ALLMR(Cri) 3482 : (2015) 2 BomCR(Cri) 474

Criminal Procedure Code, 1973 (CrPC) - Section 161, 162, 174, 313Evidence Act, 1872 - Section 145Penal Code, 1860 (IPC) - Section 201, 302
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High Courts25 Feb 2015

Development Corporation of Konkan Limited Vs Saidhara - DCK Agro Product and Plantation Limited and Others

Bombay High Court · (2015) 2 ABR 600 : (2015) 6 ALLMR 504

Arbitration and Conciliation Act, 1996 - Section 31(7)(b), 34, 34(2), 73Contract Act, 1872 - Section 55, 73, 74
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High Courts25 Feb 2015Dismissed

Bhagwat Maroti Ghuge Vs State of Maharashtra and Others

Bombay High Court · (2015) 02 BOM CK 0035

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High Courts25 Feb 2015Dismissed

State of Maharashtra Vs Vijay Tukaram Kusalkar and Others

Bombay High Court · (2016) ALLMR(Cri) 287 : (2015) 4 BomCR(Cri) 451

Penal Code, 1860 (IPC) - Section 302, 307, 323, 34, 498A
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High Courts25 Feb 2015

Nidhi Textiles Vs Commissioner of Customs (Adjudication)

Bombay High Court · (2015) 320 ELT 205

Customs Act, 1962 - Section 108, 125, 14, 28(1)
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High Courts24 Feb 2015

Agarwal Metals & Alloys Unit-II Vs Commissioner of C. Ex. & S.T., Vapi

Bombay High Court · (2015) 325 ELT 276

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High Courts24 Feb 2015Dismissed

Paras Kamlesh Pandya Vs The State of Maharashtra and Others

Bombay High Court · (2015) 02 BOM CK 0285

Evidence Act, 1872 - Section 106, 27Penal Code, 1860 (IPC) - Section 302
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High Courts24 Feb 2015Allowed

Saleha and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 2531 : (2015) 4 BomCR(Cri) 423

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, 34, 498A, 504
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High Courts24 Feb 2015Dismissed

State of Maharashtra Vs Parashuram Vishwanath Hule

Bombay High Court · (2015) ALLMR(Cri) 1905

Penal Code, 1860 (IPC) - Section 376
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High Courts24 Feb 2015Dismissed

Modern Education Society Vs State of Maharashtra and Others

Bombay High Court · (2015) 02 BOM CK 0238

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 126, 2, 22, 26, 28
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High Courts24 Feb 2015

Commissioner of Service Tax Vs Maersk India (P) Ltd.

Bombay High Court · (2015) 275 CTR 526 : (2015) 38 STR 1121

Finance Act, 1994 - Section 65, 65(106), 65(106)(zzh), 66, 68
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High Courts24 Feb 2015Allowed

Shewalkar Developers Ltd. Vs Rupee Cooperative Bank Ltd. and Others

Bombay High Court · (2015) 02 BOM CK 0194

Maharashtra Co-operative Societies Act, 1960 - Section 101, 91Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2)
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High Courts24 Feb 2015Dismissed

Pedro Francisco Pereira and Others Vs Antonio Joao Moraes and Others

Bombay High Court · (2015) 5 ALLMR 846 : (2016) 1 MhLj 759

Civil Procedure Code, 1908 (CPC) - Section 100
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High Courts24 Feb 2015Disposed off

Hariprasad Mohanlal Soni and Others Vs Malegaon Municipal Corporation

Bombay High Court · (2015) 5 ABR 758 : (2015) 3 ALLMR 64 : (2015) 4 MhLj 406

Arbitration and Conciliation Act, 1996 - Section 14, 34, 37Civil Procedure Code, 1908 (CPC) - Section 115, 34Constitution of India, 1950 - Article 227
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High Courts24 Feb 2015

Commissioner of Income ­Tax Vs Leonie M. Almeida

Bombay High Court · (2015) 374 ITR 304 : (2015) 233 TAXMAN 273

Income Tax Act, 1961 - Section 158BD, 220, 220(2), 234B, 245D
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High Courts24 Feb 2015Dismissed

Kedarnath Vs Rukhmanibai Baburao Wadkar

Bombay High Court · (2015) 5 ALLMR 568 : (2016) 1 BomCR 808 : (2015) 3 MhLj 754

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High Courts24 Feb 2015Dismissed

Vidarbha Liquor Corporation Vs State of Maharashtra and Others

Bombay High Court · (2015) 02 BOM CK 0061

Bombay Prohibition Act, 1949 - Section 10, 11, 114, 114(1), 143(1)
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