Indian Penal Code, 1860 — Section 363, 366(A), 375, 376(2)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 6, 29Code Of Criminal Procedure, 1973 — Section 154, 313

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High Courts09 Sept 2020Allowed

Bhagwat Dadasaheb Landge And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 09 BOM CK 0046

Maharashtra Police Act, 1951 — Section 55, 59, 107, 110Indian Penal Code, 1860 — Section 34, 323, 353, 354(D), 506Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 11, 12

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High Courts09 Sept 2020Allowed

Santosh Kumar S/O Raj Kishor Prasad Singh Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 09 BOM CK 0016

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 107, 306

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High Courts09 Sept 2020

Kangana Ranaut Vs Municipal Corporation Of Gr. Mumbai And Ors

Bombay High Court · (2020) 09 BOM CK 0009

Mumbai Municipal Corporation Act, 1888 — Section 354(A)Code Of Civil Procedure, 1908 — Section 148(A)

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High Courts08 Sept 2020Disposed Of

Sachin Subhash Londhe Vs State Of Maharashtra

Bombay High Court · (2020) 09 BOM CK 0042

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 293

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High Courts08 Sept 2020Dismissed

Kanchan Vs Prashant Manikrao Bagade

Bombay High Court · (2020) 09 BOM CK 0012

Contempt Of Court Act, 1971 — Section 2(b), 2(c), 12(3)Hindu Marriage Act, 1955 — Section 13, 15Code Of Civil Procedure, 1908 — Section 100

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High Courts08 Sept 2020

Vishal Mahesh Suple And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 09 BOM CK 0011

Indian Penal Code, 1860 — Section 34, 323, 324, 427, 504, 506

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High Courts08 Sept 2020Disposed Of

Sidharth Vijay Shah Vs Union Of India And Ors

Bombay High Court · (2020) 09 BOM CK 0010

Customs Act, 1962 — Section 2(33), 110, 110(A), 110(d), 111, 111(d)Constitution Of India, 1950 — Article 226

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High Courts08 Sept 2020Allowed

Gaurakshan Sanstha Vs Collector Wardha And Ors

Bombay High Court · (2020) 09 BOM CK 0006

Maharashtra Private Forest (Acquisition) Act, 1975 — Section 2(ci)(f), 2(f), 3, 6, 13, 21, 34(A), 35(1), 35(3), 38Forest Act, 1980 — Section 2(a)

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High Courts07 Sept 2020Allowed

Uddhav Rangnath Kadam And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 09 BOM CK 0008

Indian Penal Code, 1860 — Section 34, 306, 504Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14(A), 18, 18(A)Code Of Criminal Procedure, 1973 — Section 438

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High Courts07 Sept 2020Allowed