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Bombay High Court judgments, 2018

1,998 judgments · page 99 of 100

High Courts08 Jan 2018Allowed

Dharmendra s/o Keshav Nagdevte Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0251

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376(2)(f)(i) - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012, Section 6, Section 5(m)(n)
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High Courts08 Jan 2018Dismissed

Ramchandram Samayya Latkari, Vs State of Maharashtra,

Bombay High Court · (2018) 01 BOM CK 0239

Indian Penal Code, 1860, Section 3, Section 307 - Punishment of offences committed beyond but which by law may be tried within India - Attempt to murderEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts06 Jan 2018Dismissed

State of Maharashtra Vs Viju @ Vijay Bhanudas Dhotre

Bombay High Court · (2018) 01 BOM CK 0245

Indian Penal Code, 1860, Section 302, Section 307, Section 506, Section 504 - Punishment for murder - Attempt to murder - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts06 Jan 2018

The State of Maharashtra Vs Manohar Gunwant Gourkar & Ors

Bombay High Court · (2018) 01 BOM CK 0243

Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 34, Section 498A, Section 306, Section 304B - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of Suidde - Dowry deathEvidence Act, 1872, Section 113A - Presumption as to abetment of suicide by a married woman
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High Courts05 Jan 2018Allowed

Pradeep Ramchandra Velip Vs State of Goa

Bombay High Court · (2018) 01 BOM CK 0241

Code of Criminal Procedure, 1973, Section 156, Section 155 - Police officers power to Investigate cognizable case - Information as to non-cognizable cases and Investigation of such casesIndian Penal Code, 1860, Section 211, Section 506, Section 341, Section 182, Section 337 - False charge of offence made with intent to injure - Punishment for criminal ,intimidation - Punishment for wrongful restraint - False information with intent to cause public servant to use his lawful power to the injury of another person - Causing hurt by act endangering life or personal safety of others
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