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Bombay High Court judgments

76,841 judgments · page 187 of 3,843

High Courts01 Oct 2024Allowed

Shahrukh Ziya Mohammad Vs State Of Maharashtra

Bombay High Court · (2024) 10 BOM CK 0003

Code of Criminal Procedure, 1973 — Section 46(4), 397, 397[1], 397[2]Bhartiya Nagrik Suraksha Sanhita, 2023 — Section 43(5)Indian Penal Code, 1860 — Section 279, 304A, 337, 338
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High Courts26 Sept 2024Disposed Of

RBL Bank Limited Vs Sohanlal V Jain

Bombay High Court · (2024) 09 BOM CK 0034

Code of Civil Procedure, 1908 — Order 8 Rule 1, Order 9 Rule 13Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 11Commercial Courts Act, 2015 — Section 16
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High Courts25 Sept 2024Allowed

Nivrutti Nagorao Hange Vs State Of Maharashtra And Another

Bombay High Court · (2024) 09 BOM CK 0021

Code of Criminal Procedure, 1973 — Section 164, 164A, 235, 293, 299, 313[1][b], 374(2)Indian Penal Code, 1860 — Section 376(2)(i)Protection of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 3(a), 4, 5(j) (ii), 5(l), 5(n), 5(p), 6
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High Courts25 Sept 2024Allowed

Nivrutti S/o Nagorao Hange Vs State Of Maharashtra

Bombay High Court · (2024) 09 BOM CK 0013

Code of Criminal Procedure, 1973 — Section 164, 164A, 235, 293, 299, 313[1][b], 374[2]Indian Penal Code, 1860 — Section 376(2)(i), 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 2(1)(d), 3(a), 4, 5(j)(ii), 5(l), 5(n), 5(p)
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High Courts23 Sept 2024Dismissed

Anil Agrawal And Ors Vs State Of Maharashtra

Bombay High Court · (2024) 09 BOM CK 0024

Code of Criminal Procedure, 1973 — Section 482Constitution of India, 1950 — Article 227Prevention of Food Adulteration Act, 1954 — Section 2(ia), 2(ia)(m), 7(1), 11(1)(a), 13(2), 14A, 16, 17, 17(1), 17(1)(a)(i), 17(2), 17(3), 25(4)
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