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Bombay High Court judgments

72,742 judgments · page 310 of 3,638

High Courts14 Jun 2022Partly Allowed

Sagar Vs State Of Maharashtra

Bombay High Court · (2022) 06 BOM CK 0057

Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 8, 10, 12, 376(2)(i), 376(2)(j), 376(2)(l)Indian Penal Code, 1860 — Section 354Code Of Criminal Procedure, 1973 — Section 164
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High Courts10 Jun 2022Dismissed

Latabai Vs State Of Maharashtra And Others

Bombay High Court · (2022) 06 BOM CK 0047

Constitution Of India, 1950 — Article 226Maharashtra Scheduled Castes Scheduled Tribes De-Notified Tribes (Vimukta Jatis) Nomadic Tribes Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 10Evidence Act, 1872 — Section 35, 90
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High Courts10 Jun 2022Dismissed/Disposed Of

Anand Singh And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 06 BOM CK 0044

Constitution Of India, 1950 — Article 38, 39A, 136, 141Indian Penal Code, 1860 — Section 328, 306, 376, 382, 417, 420, 448, 467, 471, 504, 506, 509, 647Code Of Criminal Procedure, 1973 — Section 2(wa), 235(2), 248(2), 372, 377, 378(3), 378(4), 386, 397, 401
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