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Bombay High Court judgments

76,841 judgments · page 185 of 3,843

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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High Courts14 Nov 2024Disposed Of

Murli Industries Limited Vs Union Of India And Another

Bombay High Court · (2024) 11 BOM CK 0023

Constitution of India, 1950 — Article 226, 227Maharashtra Zilla Parishad and Panchayat Samiti Act, 1961 — Section 16, 31, 31(1), 31(4)Employees' Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8, 8B, 17B
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High Courts14 Nov 2024Allowed

Jayanand s/o Arjun Dhabale Vs State Of Maharashtra

Bombay High Court · (2024) 11 BOM CK 0001

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 33, 34, 35, 36, 37, 38, 39, 109, 114, 302, 452Maharashtra Prevention And Eradication Of Human Sacrifice And Other Inhuman, Evil And Aghori Practices And Black Magic Act, 2013 — Section 3(2)
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