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Bombay High Court judgments

73,013 judgments · page 467 of 3,651

High Courts15 Jul 2019Dismissed

Arti Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 07 BOM CK 0080

Code Of Criminal Procedure, 1973 — Section 154, 156(3)Indian Penal Code, 1860 — Section 34, 193, 380, 448, 451, 453, 506Constitution Of India, 1950 — Article 226
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High Courts15 Jul 2019Dismissed

Mumtaz Ahmed Nasir Khan Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 07 BOM CK 0075

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 2(12), 2(13), 2(33), 2(35), 2(40), 2(54), 3, 4, 6, 14, 15, 15(3), 17, 18, 18(3), 19, 101, 102Indian Penal Code, 1860 — Section 34, 201, 302, 363, 385Code Of Criminal Procedure, 1973 — Section 101(2)
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High Courts15 Jul 2019Disposed Off

Nurjamman Lokman Lashkar Vs State Of Maharashtra

Bombay High Court · (2019) 07 BOM CK 0056

Indian Penal Code, 1860 — Section 370(1), 370(2), 370(3), 370(A)(2)Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6Constitution Of India, 1950 — Article 19, 19(1)
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High Courts13 Jul 2019Dismissed

Ashok Narayan Lande Vs State Of Maharashtra

Bombay High Court · (2019) 07 BOM CK 0176

Land Acquisition Act, 1894 — Section 9(3), 9(4), 11, 12(2), 16Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(1), 24(2), 24(1)(a), 114, 114(2)Maharashtra Regional And Town Planning Act, 1966 — Section 125, 126, 126(4), 127
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High Courts11 Jul 2019Allowed

Rajesh And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 07 BOM CK 0090

Indian Penal Code, 1860 — Section 34, 323, 376, 411, 414, 504, 506Code Of Criminal Procedure, 1973 — Section 2(c), 41, 41(a), 41(1)(b), 50, 50A, 57, 154, 155(4), 167, 218, 219, 220, 221, 223Constitution Of India, 1950 — Article 21, 22, 22(2), 226, 227
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High Courts11 Jul 2019Dismissed

Noopura Vishwajit Kulkarni And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 07 BOM CK 0064

Maharashtra State Reservation (Of Seats For Admission In Educational Institutions In The State And For Appointments In Public Services And Posts Under The State) For Socially And Educationally Backward Classes (SEBC) Act, 2018 — Section 16, 16(1), 16(2)Inter-State River Water Disputes Act, 1956 — Section 1(2), 4, 4(2), 4(3), 4(8), 11, 11(2)Coking Coal Mines (Emergency Provisions) Act, 1971 — Section 3
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High Courts11 Jul 2019Disposed Off

Asiya Anwar shaikh Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 07 BOM CK 0043

Immoral Traffic (Prevention) Act, 1956 — Section 5, 6, 7, 14, 15, 16, 17, 17(2), 17(5)Indian Penal Code, 1860 — Section 343, 370Constitution of India, 1950 — Article 19, 19(1), 23
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High Courts11 Jul 2019Dismissed

Akhilesh Vs Harikesh And Ors

Bombay High Court · (2019) 07 BOM CK 0042

Code Of Criminal Procedure, 1973 — Section 91, 91(1)Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471Negotiable Instruments Act, 1881 — Section 138
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