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Bombay High Court judgments

73,005 judgments · page 423 of 3,651

High Courts13 Jan 2020Allowed

Sanjay And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 01 BOM CK 0031

Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 5, 132, 136, 137, 138, 146, 147, 148, 149, 150, 151, 152, 153Code Of Criminal Procedure, 1973 — Section 146
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High Courts10 Jan 2020Allowed

Sau. Soni Vs Election Officer Gram Panchayat And Anr

Bombay High Court · (2020) 01 BOM CK 0097

Maharashtra Village Panchayat Act, 1958 — Section 2(5)(a), 5(b), 6, 10(2), 11, 13, 13(2), 14, 14(1), 14(1)(j3), 14(1)(a1), 15, 15(1), 15(2), 15(3), 15(4), 15(5), 15(6), 15(5)(a), 15(5)(b), 15(5)(c), 15(5)(a)(b), 16, 16(2), 16(6)(a), 16(6)(b), 16(6)(c), 27, 27(2), 27(5), 176
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High Courts09 Jan 2020Disposed Of

Dular Munda Vs State Of Goa And Anr

Bombay High Court · (2020) 01 BOM CK 0110

Indian Penal Code, 1860 — Section 34, 302, 304, 304(ii), 325Code Of Criminal Procedure, 1973 — Section 13, 164, 164, 164(4), 313
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High Courts09 Jan 2020Dismissed

Vishal Popat Sangle Vs Commissioner Of Police Nashik And Ors

Bombay High Court · (2020) 01 BOM CK 0081

Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black Marketing Of Essential Commodities Act, 1981 — Section 3(2)Indian Penal Code, 1860 — Section 34, 323, 387, 504, 506Arms Act, 1959 — Section 4, 25
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