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Bombay High Court judgments, 2025

2,384 judgments · page 1 of 120

High Courts24 Dec 2025Disposed Of

Rasik Narsingh Chauhan & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4398

Indian Forest Act, 1927-Sections 34A, 34-A, 35, 35(1), 35(1)(i), 35(1)(ii), 35(2), 35(3), 35(4), 35(5), 35(5A), 35(6), 35(7), 38Maharashtra Private Forests (Acquisition) Act, 1975-Sections 2(c-i), 2(d), 2(f), 3, 3(1), 3(2), 3(3), 7, 22A, 22A(1), 22A(2), 22A(3), 22A(4), 22A(5), 22A(6)Forest (Conservation) Act, 1980-Sections 1-A, 1-A(1)(a), 1-A(1)(b), 1-A(2), 1-A(3), 2
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High Courts24 Dec 2025Allowed

Satish Ramchandra Sangar Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4391

Indian Penal Code, 1860-Sections 420, 418, 465, 468, 471, 506(II), 201 read with 34Code of Criminal Procedure, 1973-Section 2(h), 154(1), 156(1), 156(3), 173(2), Sub-sections (2) to (6) of Section 173, 173(8), 216, 311, 319Constitution of India-Article 21
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