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Bombay High Court judgments

73,004 judgments · page 354 of 3,651

High Courts14 Dec 2021Dismissed

Hemant Dhirajlal Banker Vs State Of Maharashtra And Another

Bombay High Court · (2021) 12 BOM CK 0070

Indian Penal Code, 1860 — Section 34, 120B, 302, 383, 387, 503, 506, 506IIMaharashtra Control Of Organised Crime Act, 1999 — Section 2(1), 2(d), 3, 3(1), 3(1)(ii), 3(2), 3(3), 3(4), 3(5), 22, 22(2), 23, 23(1), 23(1)(a), 23(2), 24(1)(a), 24(2)Evidence Act, 1872 — Section 4
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High Courts14 Dec 2021Dismissed

Vijay Pandurang Sawant And Others Vs Savitribai Phule And Others

Bombay High Court · (2021) 12 BOM CK 0068

Constitution Of India, 1950 — Article 14, 16, 21, 226Maharashtra Public Universities Act, 2016 — Section 5(11), 5(12), 8, 8(1)(a), 8(3), 31, 31(v), 31(w), 134(1)(b), 134(3), 134(5)(a)Maharashtra Universities Act, 1994 — Section 8, 28(s)
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High Courts14 Dec 2021Allowed

Alnesh Akil Somji Vs State Of Maharashtra

Bombay High Court · (2021) 12 BOM CK 0067

Constitution Of India, 1950 — Article 32Code Of Criminal Procedure, 1973 — Section 437, 438, 438(4), 439,Indian Penal Code, 1860 — Section 34, 376AB, 376DA, 376DB, 376(3), 406, 420
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High Courts14 Dec 2021Dismissed

Prashant Jankar Vs State Of Maharashtra

Bombay High Court · (2021) 12 BOM CK 0064

Code Of Criminal Procedure, 1973 — Section 397, 401Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 19, 19(1), 19(3), 19(3)(b), 19(3)(b)(i), 19(4)Maharashtra Municipal Corporations Act, 1949 — Section 53, 56
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