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Bombay High Court judgments

73,013 judgments · page 489 of 3,651

High Courts14 Mar 2019Disposed Off

Okacha Mike Vs Union Of India And Another

Bombay High Court · (2019) 2 BCR(Cri) 357

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 8(c), 20, 21(c), 22, 23, 23(c), 27, 28, 35, 54, 67Code of Criminal Procedure, 1973 — Section 313, 464
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High Courts14 Mar 2019Partly Allowed

Ajay Vinodchandra Shah Vs State Of Maharashtra & Anr

Bombay High Court · (2019) 1 DCR 780

Negotiable Instruments Act, 1881 — Section 138, 143A, 143A(1), 143A(3), 143A(4), 143A(5), 148General Clauses Act, 1897 — Section 5Code Of Criminal Procedure, 1973 — Section 357, 357(2), 374, 421, 421(1)
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High Courts13 Mar 2019

Satish Vs State Of Maharashtra

Bombay High Court · (2019) 03 BOM CK 0034

Indian Penal Code, 1860 — Section 354Scheduled Castes And the Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w), 3(2)(v), 3(1)(xi), 3(1)(xii)
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High Courts13 Mar 2019Dismissed

Sarvesh Kumar Shahi And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 03 BOM CK 0027

Essential Commodities Act, 1955 — Section 3, 7, 8, 10, 10A, 11Motor Speed and High Speed Diesel (Regulation Of Supply, Distribution and Prevention Of Malpractices) Order, 2005 — Section 2, 3(4), 3(5), 3(6)Indian Penal Code, 1860 — Section 21, 109, 114, 120B, 212, 407, 411, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 4, 4(2), 100, 102, 103, 165, 482
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High Courts11 Mar 2019Disposed Off

Amol Vitthal Vahile And Ors Vs State Of Maharashtra

Bombay High Court · (2019) 03 BOM CK 0024

Maharashtra Control Of Organised Crimes Act, 1999 — Section 2(1)(d), 2(1)(e), 2(1)(f), 3(1)(i), 3(2), 3(4), 12, 23(1)(a), 23(2)Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 302, 307, 323, 324, 341, 353, 427, 452, 504, 506, 506(2)Arms Act, 1959 — Section 3(25), 4(25)
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