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Bombay High Court judgments

73,005 judgments · page 405 of 3,651

High Courts12 May 2020Allowed

Pradeep Ramchandra Ubale Vs State Of Maharashtra

Bombay High Court · (2020) 05 CK 0004

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14A, 18, 18A, 18A(i)Code Of Criminal Procedure, 1973 — Section 164, 328, 438Indian Penal Code, 1860 — Section 354, 394
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High Courts08 May 2020Dismissed

Sarjerao S/o Gulabrao Dhamdhere Vs State Of Maharashtra

Bombay High Court · (2020) 05 BOM CK 0021

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14A, 18AIndian Penal Code, 1860 — Section 294, 323, 504, 506Maharashtra Village Panchayats Act, 1959 — Section 14G
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High Courts08 May 2020Allowed

Anant s/o Prabhakar Deshpande Vs State Of Maharashtra

Bombay High Court · (2020) 05 BOM CK 0017

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(1)(w)(ii), 14(A)(2), 18Code Of Criminal Procedure, 1973 — Section 156(3), 438Maharashtra Prevention Of Eradication Of Human Sacrifice And Other Inhuman, Evil And Aghori Practices And Black Magic Act, 2013 — Section 3
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High Courts08 May 2020Allowed

Arjun S/O. Mohan Rathod And Others Vs State Of Maharashtra And Anr

Bombay High Court · (2020) 05 BOM CK 0002

Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 307, 341, 336, 384, 392, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(3), 3(1)(r), 3(1)(s), 14A, 18, 18A(i)Code Of Criminal Procedure, 1973 — Section 164, 328, 438
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