CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,013 judgments · page 493 of 3,651

High Courts26 Feb 2019Disposed Off

Kiran S/O Madhukar Ingle Vs State Of Maharashtra

Bombay High Court · (2019) 02 BOM CK 0077

Indian Penal Code, 1860 — Section 34, 323, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(r)(s), 14A(2), 18, 18ACode of Criminal Procedure, 1973 — Section 438
Read judgment
High Courts26 Feb 2019Disposed Off

Yuvraj S/O Mohansingh Pardeshi Vs State Of Maharashtra

Bombay High Court · (2019) 02 BOM CK 0076

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 14A(2), 18, 18AIndian Penal Code, 1860 — Section 143, 147, 149, 323, 395, 504Code of Criminal Procedure, 1973 — Section 438
Read judgment
High Courts26 Feb 2019Disposed Off

Madhukar Sampatrao Patil Vs State of Maharashtra

Bombay High Court · (2019) 02 BOM CK 0075

Maharashtra Regional and Town Planning Act, 1966 — Section 2(7), 37, 42, 43, 52, 53, 53(1)(a), 53(1)(b), 156Maharashtra Land Revenue Code, 1966 — Section 40, 50, 50(1), 50(3), 50(4), 51Maharashtra Gunthewari Developments (Regulation, Upgradation and Control) Act, 2001 — Section 2(a), 3(1)
Read judgment