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Bombay High Court judgments

73,013 judgments · page 474 of 3,651

High Courts19 Jun 2019Allowed

Prabhakar Ramchandra Desai And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 06 BOM CK 0071

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(p), 3(1)(q), 3(1)(r), 3(1)(u), 3(1)(zc), 4, 14, 14A, 14A(1), 20Code Of Criminal Procedure, 1973 — Section 115, 156(3), 190(1)(b), 202, 203, 204, 397, 397(1), 397(2), 482Indian Penal Code, 1860 — Section 34, 114, 120B, 121A, 166, 420, 465, 467, 468, 471, 477A
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High Courts19 Jun 2019Allowed

ABC Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 06 BOM CK 0050

Indian Penal Code, 1860 — Section 376, 376(2)(n)Medical Termination Of Pregnancy Act, 1971 — Section 3, 3(1), 3(2), 4, 5, 5(1)
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High Courts18 Jun 2019Allowed

Anil Anant Karkhanis Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 06 BOM CK 0061

Indian Penal Code, 1860 — Section 120B, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 193, 194, 195, 196, 199, 200, 205, 206, 207, 208, 209, 210, 211, 228, 463, 464, 465, 468, 469, 470, 471Code Of Criminal Procedure, 1973 — Section 195, 195(1)(b)(ii), 195(1)(b)(i)(ii), 463, 471, 475, 476
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