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Bombay High Court judgments

73,013 judgments · page 491 of 3,651

High Courts05 Mar 2019Disposed Off

Kedarsingh Dharma Patil And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 2 BCR(Cri) 3

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 3(2), 3(1)(g), 3(2)(va), 3(1)(r)(s), 14A(2), 18, 18AIndian Penal Code, 1860 — Section 143, 147, 149, 294, 427Code Of Criminal Procedure, 1973 — Section 438
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High Courts04 Mar 2019

Rohan Dhungat Vs State And Ors

Bombay High Court · (2019) 2 BCR(Cri) 431

Indian Penal Code, 1860 — Section 34, 43, 45, 53, 120A, 120B, 147, 148, 201, 302, 306, 307, 361, 364, 363A, 364AGoa Children's Act 2003 — Section 2(d), 2(m), 8, 8(1), 8(2), 20, 27, 28, 30, 31, 34Code Of Criminal Procedure, 1973 — Section 211, 212, 213, 214, 215, 306, 306(1), 307, 313, 428, 432, 433, 433A, 464
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High Courts04 Mar 2019Disposed Off

Deepa Vs Piyush

Bombay High Court · (2019) 3 BCR 505

Code Of Civil Procedure, 1908 — Section 22, 23, 23(3), 24, 25, 151Code Of Criminal Procedure, 1973 — Section 406
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High Courts04 Mar 2019Allowed

Union Of India Vs Bhavesh Jayantilal Shah & Ors

Bombay High Court · (2019) 2 BCR(Cri) 78

Code Of Criminal Procedure, 1973 — Section 169, 319, 320, 321, 321(a), 321(b), 494Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8C, 22(c), 23(c), 28, 29,Constitution Of India, 1950 — Article 226, 227
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High Courts01 Mar 2019Dismissed

Pravin Vs State Of Maharashtra

Bombay High Court · (2019) 2 BCR(Cri) 8

Protection Of Children from Sexual Offences Act, 2012 — Section 2, 5(m), 6Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 313
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