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Bombay High Court judgments, 2018

1,998 judgments · page 94 of 100

High Courts19 Jan 2018Allowed

Robin s/o Rupchand Nandgave Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0097

Code of Criminal Procedure, 1973, Section 482, Section 439, 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 - Record of evidence in absence of accusedIndian Penal Code, 1860, Section 324, Section 149, Section 425 - Voluntarily causing hurt by dangerous weapons or means - Every member of unlawful assembly guilty of offence committed in prosecution of common object - MischiefProbation of Offenders Act, 1958, Section 3, Section 4, Section 6 - Power of Court to release certain offenders after admonition - Power of court to release certain offenders on probation of good con- duct - Restrictions on imprisonment of offenders under twenty-one years of age
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High Courts19 Jan 2018

Sayaji s/o Mahadu Gavhane & Ors. Vs Bajaj Auto Limited & Ors.

Bombay High Court · (2018) 01 BOM CK 0096

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 417(3) - Power to appoint place of imprisonmentLimitation Act, 1963, Section 4, Section 24, Section 29(2) - Expiry of prescribed period when court Is closed - Computation of time mentioned in Instruments - Savings
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High Courts19 Jan 2018Partly Allowed

Lalit Vilasrao Thakare Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0094

Indian Penal Code, 1860, Section 342, Section 364A, Section 384, Section 327, Section 383 - Punishment for wrongful confinement - Kidnapping for ransom, etc - Punishment for extortion - Voluntarily causing hurt to extort property, or to constrain to an illegal act - ExtortionEvidence Act, 1872, Section 73 - Comparison of signature, writing or seal with other admitted or Proved
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High Courts19 Jan 2018Dismissed

Sheikh Chand Sheikh Jumma Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0091

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedElectricity Act, 2003, Section 126, Section 135(1)(b), Section 138(1)(d) - Assessment - Theft of electricity - Interference with meters or works of licensee
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High Courts18 Jan 2018Dismissed

The State of Maharashtra Vs Ganpati @ Rambhaji s/o Bhanudas Surnar

Bombay High Court · (2018) 01 BOM CK 0095

Indian Penal Code, 1860, Section 147, Section 307, Section 323, Section 326, Section 148, Section 149, Section 452, Section 504, Section 338 - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace - Causing grievous hurt by act endangering life or personal safety of others
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High Courts18 Jan 2018

Rameshwar s/o Gomaji Bhiogade Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0087

Indian Penal Code, 1860, Section 323, Section 323, Section 506, Section 504 - Punishment for voluntarily causing hurt - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peaceScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(x)
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High Courts18 Jan 2018Allowed

The State of Maharashtra Vs Ramnath s/o. Dhondiram Dandge,

Bombay High Court · (2018) 01 BOM CK 0086

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Section 498A - Punishment for murder - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to crueltyEvidence Act, 1872, Section 6, Section 8, Section 106, Section 114 - Relevancy of facts forming part of same transaction - Motive, preparation and previous or subsequent conducts - Burden of proving fact especially within knowledge - Court may presume existence of certain facts
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High Courts18 Jan 2018Disposed

Amar Sing alias Angya Pita Pawara Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0083

Indian Penal Code, 1860, Section 302, Section 300, Section 323, Section 325, Section 506, Section 504 - Punishment for murder - Murder - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts18 Jan 2018

Swarajya Kamgar Sanghtana Vs Rashtravadi Maharashtra General Kamgar Union, Gala No.2, Central Building,

Bombay High Court · (2018) 01 BOM CK 0079

Industrial Disputes Act, 1947, Section 18(3), Section 18(3), Section 2(p), Section 2(p) - Persons on whom settlements and awards are binding - Persons on whom settlements and awards are binding - Definitions - DefinitionsCompanies Act, 1913, Section 144(2), Section 144(2), Section 144(1), Section 144(1) -Trade Unions Act, 1926, Section 22, Section 22 - Proportion of office-bearers to be connected with the industry. - Proportion of office-bearers to be connected with the industry.
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