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Bombay High Court judgments

73,013 judgments · page 476 of 3,651

High Courts10 Jun 2019Disposed Off

Krishna Vs State

Bombay High Court · (2019) 06 BOM CK 0057

Code Of Criminal Procedure, 1973 — Section 374Narcotics & Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 50
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High Courts07 Jun 2019Disposed Off

Arun And Ors Vs State Of Maharashtra

Bombay High Court · (2019) 06 BOM CK 0036

Indian Penal Code, 1860 — Section 34, 306, 323, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 3, 113A
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High Courts07 Jun 2019Dismissed

Sunilkumar And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 06 BOM CK 0031

Urban Land (Ceiling And Regulation) Act, 1976 — Section 5, 5(3), 6, 6(i), 9, 10, 10(i), 10(1), 10(3), 10(5), 10(6), 10(4)(i), 11(1), 14, 20, 23, 34Urban Land (Ceiling And Regulation) Repeal Act, 1999 — Section 3(a), 4, 5(3)Cantonments Act, 1924 — Section 3
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High Courts07 Jun 2019Partly Allowed

Bhagwat Munjabhau Hoge Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 06 BOM CK 0024

Indian Penal Code, 1860 — Section 42, 302, 304B, 361, 363, 366, 366A, 375, 375(a), 376, 376(1), 498AProtection Of Children From Sexual Offences Act, 2012 — Section 2(d), 2(1)(d), 3(a), 5, 5(1), 5(j)(ii), 6, 29Code Of Criminal Procedure, 1973 — Section 222, 313, 428
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High Courts06 Jun 2019Dismissed

Rajiv S Modi Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 06 BOM CK 0027

Code Of Criminal Procedure, 1973 — Section 156(3), 195, 195(1), 195(1)(b)(ii), 202(i), 463, 471, 475, 476, 482Indian Penal Code, 1860 — Section 34, 114, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 192, 193, 194, 195, 196, 198, 199, 200, 205, 206, 207, 208, 209, 210, 211, 420, 464, 467, 468, 470, 471, 474Constitution Of India, 1950 — Article 226, 227
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High Courts04 Jun 2019Allowed

Commissioner Of Customs Vs Max Overseas

Bombay High Court · (2019) 06 BOM CK 0055

Drugs And Cosmetics Act, 1940 — Section 3(aaa), 3(b)Customs Act, 1962 — Section 111(d)Drugs And Cosmetics Rules, 1945 — Rule 43, 43A, 132, 133
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