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Bombay High Court judgments, 2021

754 judgments · page 8 of 38

High Courts01 Dec 2021Dismissed/Allowed

Sudha Bharadwaj And Others Vs National Investigation Agency And Others

Bombay High Court · (2021) 12 BOM CK 0023

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 4(2), 5, 11, 154, 167, 167(2), 167(2)(a)(ii), 185, 188, 190, 190(1)(b), 193, 209, 309, 460, 460(e), 465, 482Unlawful Activities (Prevention) Act, 1967 — Section 2(c), 2(d), 2(1)(d), 2(1)(h), 13, 16, 17, 18, 18B, 20, 38, 39, 40, 43(a), 43(d), 43D(2), 43D(2)(b)
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High Courts30 Nov 2021Allowed

Aditya Ashok Marne Vs State Of Maharashtra

Bombay High Court · (2021) 11 BOM CK 0126

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 307, 326, 323, 504, 506Arms Act, 1959 — Section 4(27)
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