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Bombay High Court judgments

73,005 judgments · page 447 of 3,651

High Courts23 Sept 2019Dismissed

Kiran Vs State Of Maharashtra

Bombay High Court · (2019) 09 BOM CK 0102

Indian Penal Code, 1860 — Section 302, 498AEvidence Act, 1872 — Section 6, 8, 17, 106, 114Code Of Criminal Procedure, 1973 — Section 313
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High Courts23 Sept 2019Partly Allowed

Ashabai Kundalik Chate And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 09 BOM CK 0092

Indian Penal Code, 1860 — Section 34, 40, 107, 108, 109, 116, 306, 309, 375, 376(g), 511Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(v), 3(2)(4)Evidence Act, 1872 — Section 157
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High Courts20 Sept 2019Partly Allowed

Ukarda And Ors Vs Deolal

Bombay High Court · (2019) 09 BOM CK 0098

Code Of Civil Procedure, 1908 — Order 41 Rule 22, Order 41 Rule 27, Order 26 Rule 9
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High Courts20 Sept 2019Allowed

Sunil Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 09 BOM CK 0078

Prevention Of Corruption Act, 1988 — Section 13(2), 13(1)(c), 13(1)(d)Indian Penal Code, 1860 — Section 109, 120B, 420Code Of Criminal Procedure, 1973 — Section 227, 228
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High Courts19 Sept 2019Allowed

Anil Vs Ganesh

Bombay High Court · (2019) 09 BOM CK 0100

Negotiable Instruments Act, 1881 — Section 138, 138(b)Code Of Criminal Procedure, 1973 — Section 313, 357, 357(1), 357(3), 431Indian Post Office Act, 1898 — Section 37
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