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Bombay High Court judgments

73,013 judgments · page 477 of 3,651

High Courts04 Jun 2019

Vikram Vs State Of Maharashtra

Bombay High Court · (2019) 06 BOM CK 0015

Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 307, 323, 324, 325, 506Code Of Criminal Procedure, 1973 — Section 320
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High Courts03 Jun 2019Dismissed

Salim Mohd. Kudus Ansari Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 06 BOM CK 0089

Code Of Criminal Procedure, 1973 — Section 2(n), 24, 154, 161, 164, 173, 197, 211(7), 219, 220, 327, 354(3), 357C, 367(5), 432, 433, 433A, 418Indian Penal Code, 1860 — Section 40, 45, 53, 55, 75, 120B, 120B(1), 121, 132, 194, 195A, 220, 299, 302, 303, 307(2), 354, 326, 364A, 370(6), 370(7), 375, 376, 376(3), 376A, 376AB, 376D, 376DA, 376DB, 376E, 376(2)(n), 396, 460, 509Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 31, 31A
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High Courts03 Jun 2019

State Of Maharashtra Vs Nazir Javed Khan & Ors

Bombay High Court · (2019) 06 BOM CK 0007

Indian Penal Code, 1860 — Section 32, 33, 35, 36, 39, 39(1), 40, 43, 76, 79, 80, 81, 109, 176, 201, 202, 299, 302, 303, 304, 304A, 376Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4Evidence Act, 1872 — Section 27, 45, 51
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High Courts03 Jun 2019Allowed

Raghunath Krishna Gole And Ors Vs Sardar Munaf Patel

Bombay High Court · (2019) 06 BOM CK 0002

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 31(1), 31(3), 32, 32A, 32B, 32C, 32D, 32E, 32F, 32G, 32H, 32I, 32J, 32K, 32L, 32M, 32N, 32O, 32P, 32Q, 32R, 32F(1), 32F(2), 32F(1A), 74, 76, 88(c)Maharashtra Revenue Patels (Abolition of Office ) Act, 1962 — Section 8Constitution of India, 1950 — Article 227
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