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Bombay High Court judgments, 2019

1,580 judgments · page 73 of 79

High Courts28 Jan 2019Dismissed

Omkar Chandrashekhar Kapare Vs Commissioner of Police And Ors

Bombay High Court · (2019) 01 BOM CK 0099

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug­offenders, Dangerous Persons and Video Pirates Act, 1981 — Section 2(b1), 3(1), 3(2), 8Code of Criminal Procedure, 1973 — Section 110(e)(g)Indian Penal Code, 1860 — Section 34, 323, 392, 504, 506(2)
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High Courts25 Jan 2019Dismissed

Amol Maruti Sherkar Vs State Of Maharashtra

Bombay High Court · 2019 (2) BCR(Cri) 117

Protection Of Children From Sexual Offences Act, 2012 — Section 3, 3(m), 5(m), 6, 7, 8, 17, 18, 19, 21Indian Penal Code, 1860 — Section 34, 109, 354, 375, 376(2)(i)Code Of Criminal Procedure, 1973 — Section 313
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High Courts25 Jan 2019Disposed Off

Janardhan Kokre Vs State And Ors

Bombay High Court · (2019) 01 BOM CK 0112

Code Of Criminal Procedure, 1973 — Section 273, 313, 357, 374(2)Indian Penal Code, 1860 — Section 201, 302, 363, 364Arms Act, 1959 — Section 27
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High Courts24 Jan 2019Dismissed

Unimex Vs Savers Impex

Bombay High Court · (2019) 01 BOM CK 0116

Evidence Act, 1872 — Section 91, 92Negotiable Instruments Act, 1881 — Section 118Securities Contracts (Regulation) Act, 1956 — Section 16
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High Courts24 Jan 2019Allowed

Rajkumar Vs State Of Maharashtra

Bombay High Court · (2019) 01 BOM CK 0100

Indian Penal Code, 1860 — Section 376, 376(1), 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 2, 4, 6, 29Code Of Criminal Procedure, 1973 — Section 313
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