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Bombay High Court judgments, 2025

1,916 judgments · page 80 of 96

High Courts09 May 2025xix Amit Agrawal Vs. State of NCT Delhi Bail Appln 4475/2024 decided on 01.05.2025

Vikas Chandrakant Patil Vs State Of Maharashtra

Bombay High Court · (2025) 05 BOM CK 0227

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 309, 439, 439(2)Indian Penal Code, 1860 - Section 120B, 302, 304(b), 307, 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 394, 395, 397, 498A
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High Courts08 May 2025xix Amit Agrawal Vs. State of NCT Delhi Bail Appln 4475/2024 decided on 01.05.2025

Niklesh Prakash Patil Vs State Of Maharashtra

Bombay High Court · (2025) 05 BOM CK 0229

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 309, 439, 439(2)Indian Penal Code, 1860 - Section 201, 302, 376(2)(G)
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High Courts07 May 2025Dismissed

Ketan Sharad Badule Vs State Of Mah. Thr. Pso Ps Gondia City Gondia

Bombay High Court · (2025) 05 BOM CK 0220

Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 3, 9, 14, 15, 18(1)(a), 18(1)(b), 18(1)(c), 18(1)(d), 18(1)(e), 18(1)(f), 18(1)(g), 18(3), 19, 19(1)(i), 21, 24(1), 24(2), 101(2), 102Juvenile Justice (Care and Protection of Children) Model Rules, 2016 - Rule 10(A)(1), 10(A)(1), 10(A)(2), 10(A)(3), 10(A)(4)
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