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Bombay High Court judgments

73,004 judgments · page 325 of 3,651

High Courts09 Jun 2022Dismissed

X.Y.Z Vs Popat And Others

Bombay High Court · (2022) 06 BOM CK 0025

Code Of Criminal Procedure, 1973 — Section 438, 439(2)Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 8, 7, 12
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High Courts09 Jun 2022Dismissed

Satish Vs State Of Maharashtra And Others

Bombay High Court · (2022) 06 BOM CK 0024

Indian Penal Code, 1860 — Section 34, 166, 167, 193, 406, 409, 420, 434, 464, 468, 471, 474Code Of Criminal Procedure, 1973 — Section 197(1), 438, 439(2)
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High Courts09 Jun 2022Allowed

Asif Abdul Memon Vs State Of Maharashtra

Bombay High Court · (2022) 06 BOM CK 0023

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(C), 29, 36A, 36A(4)Code Of Criminal Procedure, 1973 — Section 167, 167(2), 173(2), 173(3), 482
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High Courts06 Jun 2022Dismissed

Dr. Premshankar Vidyadhar Bhatt And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 06 BOM CK 0018

Indian Penal Code, 1860 — Section 34, 323, 354, 392, 438, 504, 506, 509Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(1)(r), 3(1)(r)(s), 3(1)(s), 3(1)(w), 3(1)(w)(i), 3(1)(w)(ii), 18, 18A, 18A(i)Code Of Criminal Procedure, 1973 — Section 438
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