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Bombay High Court judgments, 2019

1,580 judgments · page 3 of 79

High Courts18 Dec 2019Dismissed

Harshad Dinanath Bari Vs State Of Maharashtra

Bombay High Court · (2019) 12 BOM CK 0036

Code Of Criminal Procedure, 1973 — Section 167, 167(2), 209, 309(2), 344, 467Indian Penal Code, 1860 — Section 120B, 395, 406, 467, 468, 471Maharashtra Protection Of Interest Of Depositors (In Financial Establishments) Act, 1999 — Section 3, 13, 13(2)
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High Courts17 Dec 2019Dismissed

Mohd. Jahir Mohd. Shikur Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 12 BOM CK 0100

Code Of Criminal Procedure, 1973 — Section 202, 208, 209, 226, 227, 228, 228(1)(a), 395Indian Penal Code, 1860 — Section 34, 109, 147, 148, 149, 323, 324, 395, 504, 506Constitution Of India, 1950 — Article 226, 227
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High Courts17 Dec 2019Allowed

Gopal And Ors Vs Mukund And Ors

Bombay High Court · (2019) 12 BOM CK 0090

Evidence Act, 1872 — Section 91, 92, 92(1)Registration Act, 1908 — Section 17Transfer Of Property Act, 1882 — Section 8
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High Courts13 Dec 2019Disposed Of

Janardhan And Ors Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 12 BOM CK 0095

Indian Penal Code, 1860 — Section 143, 323, 504Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 3(1)(r)(s), 14A(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 438
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