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Bombay High Court judgments, 2026

1,614 judgments · page 80 of 81

High Courts20 Jan 2026Dismissed

Yusuf Khan Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1345

Constitution Of India, 1950- Article 21Indian Penal Code, 1860- Section 34, 109, 120(B), 153(A), 201, 302, 505Unlawful Activities (Prevention) Act, 1967- Section 16, 18, 20, 45(1)
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High Courts19 Jan 2026Disposed Of

Ramesh Dada Kalel Vs State of Maharashtra and another

Bombay High Court · (2026) 01 BOM CK 1347

Indian Penal Code, 1860- Section 342, 363, 376(2), 376(3), 506Protection of Children from Sexual Offences Act, 2012- Section 5, 6, 42Code of Criminal Procedure, 1973- Section 164, 215, 216, 313, 386, 464
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High Courts16 Jan 2026Allowed

Xyz Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1334

Constitution Of India, 1950- Article 19Immoral Traffic (Prevention) Act, 1956- Section 3, 4, 5, 6, 15, 16, 17, 17(4)
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