High Courts12 Jun 2024Allowed

Shri. Patil Samgonda Namgonda Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0016

Code of Civil Procedure, 1908 — Order 23 Rule 1Arbitration and Conciliation Act, 1996 — Section 32(2)(c)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9, 10
High Courts11 Jun 2024Dismissed

Nilesh Anand Pawar Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0038

Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 307, 323, 324, 427, 451, 452, 380, 504, 506Maharashtra Control of Organised Crime Act, 1999 — Section 3(1)(ii), 3(2), 3(4), 11, 12, 23(1)(a), 23(2)
High Courts11 Jun 2024Allowed

Somsay Dalasay Madvi Vs National Investigation Agency

Bombay High Court · (2024) 06 BOM CK 0035

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 121, 121A, 147, 148, 149, 302, 353, 427Maharashtra Control of Organised Crime Act, 1999 — Section 2(d), 3, 3(1)(i)(ii), 3(2), 3(4), 12, 23(1)(a), 23(1)(i)
High Courts11 Jun 2024Dismissed

Razi Ahmed Khan And Anr Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0034

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 116, 120B, 121A, 153A, 201, 295AUnlawful Activities (Prevention) Act, 1967 — Section 2(o), 13(1)(b), 43D(5)
High Courts11 Jun 2024Allowed

Dr. Rekha w/o Gowardhan Gaikwad Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0017

Code of Criminal Procedure, 1973 — Section 169, 173, 190, 197, 197(1), 482Indian Penal Code, 1860 — Section 34, 506, 509Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3, 18A
High Courts11 Jun 2024Allowed

Satish Ramji Chaurasiya Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0010

Constitution of India, 1950 — Article 72Code of Criminal Procedure, 1973 — Section 432, 432(7), 433, 433AIndian Penal Code, 1860 — Section 302, 307, 311, 313, 314, 364, 376