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Bombay High Court judgments

73,288 judgments · page 1,073 of 3,665

High Courts20 Jun 2014Dismissed

Ramesh Laxman Naik Mandrekar Vs State

Bombay High Court · (2015) ALLMR(Cri) 1800 : (2014) 3 BomCR(Cri) 504

Penal Code, 1860 (IPC) — Section 120-B, 420Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts20 Jun 2014Allowed

Satish K. Raka Vs State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 3001

Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 13, 8, 8(a)Penal Code, 1860 (IPC) — Section 34, 406, 409, 415, 420
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High Courts19 Jun 2014Allowed

Ajay Parmar Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 1403

Criminal Procedure Code, 1973 (CrPC) - Section 313 — Evidence Act, 1872 - Section 114(a) — Penal Code, 1860 (IPC) - Section 201, 34, 365, 392, 397
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High Courts19 Jun 2014

Rajesh Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 516 : (2015) 3 BomCR(Cri) 505

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 201, 300, 302, 302, 303
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