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Bombay High Court judgments, 2024

716 judgments · page 16 of 36

High Courts11 Jun 2024Allowed

Dr. Rekha w/o Gowardhan Gaikwad Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0017

Code of Criminal Procedure, 1973 — Section 169, 173, 190, 197, 197(1), 482Indian Penal Code, 1860 — Section 34, 506, 509Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3, 18A
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High Courts11 Jun 2024Allowed

Satish Ramji Chaurasiya Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0010

Constitution of India, 1950 — Article 72Code of Criminal Procedure, 1973 — Section 432, 432(7), 433, 433AIndian Penal Code, 1860 — Section 302, 307, 311, 313, 314, 364, 376
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High Courts10 May 2024Allowed

Sadashiv And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 05 BOM CK 0040

Maharashtra Land Revenue (Partition Of Holdings) Rules, 1967 — Rule 5, 6, 7, 9Constitution Of India, 1950 — Article 136, 137Code Of Civil Procedure, 1908 — Order 20 Rule 18, Order 20 Rule 18(1),Section 54
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High Courts10 May 2024Dismissed/Disposed Of

Nara Chandrababu Naidu And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 05 BOM CK 0038

Maharashtra Prisons (Punishments) Rules, 1963 — Rule 24, 25Code Of Criminal Procedure, 1973 — Section 4, 5, 154, 161, 200, 349, 350, 351, 421, 468(2), 482Indian Penal Code, 1860 — Section 34, 109 143, 149, 188, 323, 324, 332, 349, 350, 351, 353, 336, 337, 504, 506
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