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Bombay High Court judgments

73,013 judgments · page 492 of 3,651

High Courts28 Feb 2019Disposed Off

Walmik Vs State Of Maharashtra

Bombay High Court · (2019) 02 BOM CK 0104

Indian Penal Code, 1860 — Section 307, 353Code Of Criminal Procedure, 1973 — Section 313(1)(b), 374(2)Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 323, 324, 332, 353
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High Courts27 Feb 2019Disposed Off

Udhav Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 02 BOM CK 0094

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 3(2), 3(2)(va), 3(1)(a), 14A(2), 18, 18AIndian Penal Code, 1860 — Section 34, 365Code Of Criminal Procedure, 1973 — Section 438
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High Courts27 Feb 2019Disposed Off

Kadubal Govind Gore Vs State Of Maharashtra

Bombay High Court · (2019) 02 BOM CK 0089

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(r)(s), 14A(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 506
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High Courts27 Feb 2019Disposed Off

Krishna Vs State Of Maharashtra

Bombay High Court · (2019) 02 BOM CK 0088

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 324, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 14A(2), 18, 18A
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High Courts27 Feb 2019Allowed

Shri Maganlal Himatram Barfiwala Vs Mridangraj Hiralal Suchak

Bombay High Court · (2019) 02 BOM CK 0079

Maharashtra Public Trusts Act, 1950 — Section 2, 2(2A), 2A, 2(1), 2(10), 2(10)(a), 2(10)(b), 2(10)(c), 2(10)(d), 2(10)(e), 36, 41A, 41B, 41D, 41D(1), 50, 51Code of Civil Procedure, 1908 — Section 92Maharashtra Public Trusts Rules, 1951 — Rule 25AA
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