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Bombay High Court judgments, 2018

1,998 judgments · page 93 of 100

High Courts21 Jan 2018Allowed

Maharashtra Hybrid Seeds Co. (Pvt.) Ltd., Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0265

Seeds Act, 1966, Section 7 - Regulation of sale of seeds of notified kinds or varietiesSeeds (Control) Order, 1983, Clause 5, Clause 3 -Maharashtra Cotton Seeds (Regulation Of Supply, Distribution, Sale And Fixation Of Sale Price) Act, 2009, Section 11, Section 12, Section 12(2) -
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High Courts20 Jan 2018Dismissed

THE STATE OF MAHARASHTRA Vs SHRISHAIL BASAPPA PATIL & ORS.

Bombay High Court · (2018) 01 BOM CK 0117

Indian Penal Code, 1860 — Section 34, 506, 427, 143, 504, 352Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(v)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
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High Courts20 Jan 2018Dismissed

THE STATE OF MAHARASHTRA Vs SHIVAJI RAMCHANDRA SHELKE & ORS.

Bombay High Court · (2018) 01 BOM CK 0101

Indian Penal Code, 1860 — Section 34, 342, 365Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(VII), Section 3(1)(xv)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules 1995, — Rule 7
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High Courts20 Jan 2018Allowed

Dr. Kiran Anant Deshpande Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0080

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedEvidence Act, 1872, Section 114 - Court may presume existence of certain factsPrevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(i)(d) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts19 Jan 2018Allowed

Mrs. Laxmi Mukul Gupta Vs The State of Maharashtra & Ors.

Bombay High Court · (2018) 01 BOM CK 0111

Code of Criminal Procedure, 1973 — Section 156(3), Section 202, Section 203, Section 156(1)Indian Penal Code, 1860 — Section 420, Section 468, Section 467, Section 34, Section 450, Section 452, Section 387, Section 382, Section 120(b), Section 355, Section 506(ii), Section 354(B)
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High Courts19 Jan 2018Allowed

Dhnyaneshwar s/o. Ganba Varthi Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0108

Indian Penal Code, 1860, Section 324, Section 307, Section 326 - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or means
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High Courts19 Jan 2018Disposed Of

Abdul Baqui S/o. Abdul jabber Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0107

Maharashtra Secondary and Higher Secondary Education Boards Act, 1965, Section 19, Section 18, Section 2(b), Section 2 (h-1) - Powers and duties of Divisional Board - Powers and duties of State Board - Definitions - Definitions
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High Courts19 Jan 2018

Shaikh Hussain alias Lakhan Shaikh Ibrahim Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0105

Code of Criminal Procedure, 1973, Section 482, Section 439, Section 167, Section 167(2), Section 299 - Saving of inherent powers of High Court - Special powers of High Court or Court of Session regarding bail - Procedure when investigation cannot be completed In twenty-four hours - Procedure when investigation cannot be completed In twenty-four hours - Record of evidence in absence of accused
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High Courts19 Jan 2018Dismissed

Pratim @ Peter Mukherjea Vs Union of India

Bombay High Court · (2018) 01 BOM CK 0104

Code of Criminal Procedure, 1973 — Section 91, Section 161, Section 162, Section 173(8), Section 172, Section 91(1)Indian Penal Code, 1860 — Section 20, Section 364, Section 203, Section 120Evidence Act, 1872 — Section 145
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High Courts19 Jan 2018Allowed

Raju Mohansingh Bhati Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0100

Indian Penal Code, 1860, Section 34, Section 498A, Section 307 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Attempt to murder
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