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Bombay High Court judgments, 2018

1,998 judgments · page 95 of 100

High Courts18 Jan 2018Allowed

Gajanan Kisan Rohankar Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0076

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 306, Section 498-A - Acts done by several persons in furtherance of common intention - Abetment of SuiddeEvidence Act, 1872, Section 32(1), Section 113-A - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
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High Courts17 Jan 2018Dismissed

Dr. Joao Souza Proenca, Porbavaddo, Calangute, Goa Vs Income Tax Officer, Ward-2(2), Panaji

Bombay High Court · (2018) 01 BOM CK 0073

Transfer of Property Act, 1882, Section 53A - Part performanceIncome Tax Act, 1961, Section 148, Section 148, Section 148, Section 148, Section 143(1), Section 143(1), Section 143(1), Section 143(1), Section 260A, Section 260A, Section 260A, Section 260A, Section 2(47)(v), Section 2(47)(v), Section 2(47)(v), Section 2(47)(v) - Issue of notice where income has escaped assessment - Assessment - Appeal to High Court - Definitions
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High Courts17 Jan 2018Partly Allowed

Gajanan Dadarao Chavan Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0064

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 498-A, Section 304- II - Punishment for murder
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High Courts16 Jan 2018Allowed

Shri Devendra s/o Keshavji Lende & Ors. Vs State of Maharashtra & Ors.

Bombay High Court · (2018) 01 BOM CK 0058

Indian Penal Code, 1860, Section 34, Section 498A, Section 313, Section 504 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Causing miscarriage without womans consent - Intentional insult with intent to provoke breach of the peace
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