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Bombay High Court judgments, 2024

716 judgments · page 4 of 36

High Courts28 Nov 2024Allowed

Kondiba Gunjal Vs Union Of India

Bombay High Court · (2024) 11 BOM CK 0039

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 37, 42, 67Evidence Act, 1872 — Section 25
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High Courts28 Nov 2024Disposed Of

Kondiba Gunjal Vs Union Of India And Anr

Bombay High Court · (2024) 11 BOM CK 0025

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 37, 42, 67Evidence Act, 1872 — Section 25
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High Courts27 Nov 2024Allowed

Laxman Subhash Koli Vs State Of Maharashtra Through Its Secretary And Others

Bombay High Court · (2024) 11 BOM CK 0016

Constitution of India, 1950 — Article 226, 227, 341, 342, 343Maharashtra Scheduled Castes, Scheduled Tribes, De Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 4, 8
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High Courts25 Nov 2024

Sambhaji Achyutrao Patil Vs State Of Maharashtra And Ors

Bombay High Court · (2024) 11 BOM CK 0028

Constitution of India, 1950 — Article 21, 226Code of Criminal Procedure, 1973 — Section 41B, 45(1), 45(2), 50, 50(1), 56, 156(3), 173(8), 197, 197(2), 197(3), 397, 401, 439(2)Indian Penal Code, 1860 — Section 34, 120B, 201, 218, 221, 302, 307
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High Courts25 Nov 2024Dismissed

Rajrishi Bindawat Vs State Of Maharashtra And Anr

Bombay High Court · (2024) 11 BOM CK 0027

Constitution of India, 1950 — Article 20, 21, 22, 22(1), 22(5), 39A, 51A, 141Bhartiya Nagrik Suraksha Sanhita 2023 — Section 47Indian Penal Code, 1860 — Section 34, 406, 409, 420
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High Courts21 Nov 2024Dismissed

Ajeet Vikram Bahadur Singh Vs State Of Maharashtra

Bombay High Court · (2024) 11 BOM CK 0029

Constitution of India, 1950 — Article 20, 20(2), 21, 22Code of Criminal Procedure, 1973 — Section 300, 300(2), 300(3), 300(4), 300(5)Indian Penal Code, 1860 — Section 285, 287, 337, 338
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