CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments, 2023

933 judgments · page 47 of 47

High Courts04 Jan 2023Allowed/Disposed Of

Sachin Gajananrao Telgote Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0013

Constitution Of India, 1950 — Article 21Code Of Civil Procedure, 1908 — Section 110Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drugoffenders, Dangerous Persons And Video Pirates Act, 1981 — Section 3, 3(2)
Read judgment
High Courts03 Jan 2023Disposed Of

Govind And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0009

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(V), 3(1)(w)(i), 3(1)(w)(ii), 3(2), 3(2)(va), 14AIndian Penal Code, 1860 — Section 324, 354, 354A(1)(i), 376, 506
Read judgment
High Courts03 Jan 2023Dismissed

Prakash Chainshing Navale Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0002

Constitution Of India, 1950 — Article 22(5), 226Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Non Licensed Performers Of Audiovisual Arts (Video Pirates), Sand Smugglers And Person Engaged In Black Marketing Of Essential Commodities Act, 1981 — Section 2(b), 3(1)Indian Penal Code, 1860 — Section 304
Read judgment