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Bombay High Court judgments

73,288 judgments · page 977 of 3,665

High Courts05 Feb 2015

Jagruti Bhatia Vs Samir Bhatia and Others

Bombay High Court · (2015) ALLMR(Cri) 3091 : (2015) 2 BomCR(Cri) 229

Criminal Procedure Code, 1973 (CrPC) - Section 125, 362, 482Hindu Marriage Act, 1955 - Section 13(1)(ia)Penal Code, 1860 (IPC) - Section 406, 420
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High Courts05 Feb 2015Allowed

Nirmala Pravinchandra Soni Vs Union of India

Bombay High Court · (2015) 3 ACC 615 : (2015) ACJ 1697 : (2015) 5 ALLMR 574 : (2015) 4 BomCR 670 : (2015) 2 MhLj 431

Railway Claims Tribunal Act, 1987 - Section 16Railways Act, 1989 - Section 123(c)(ii), 124(A)
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High Courts05 Feb 2015Disposed off

Shriram Vs State of Maharashtra and Others

Bombay High Court · (2015) 6 ABR 250 : (2015) 3 ALLMR 53 : (2015) 3 BomCR 129 : (2015) 4 MhLj 114

Constitution of India, 1950 - Article 226Maharashtra Co-operative Societies Act, 1960 - Section 144X, 26(3), 38(2), 73G, 91
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High Courts04 Feb 2015Dismissed

State of Maharashtra Vs Devilal and Others

Bombay High Court · (2015) ALLMR(Cri) 1691

Bombay Prohibition Act, 1949 - Section 108, 66(1)(B), 83, 86Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 258
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