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Bombay High Court judgments

73,045 judgments · page 499 of 3,653

High Courts31 Jan 2019Disposed Off

Rajaram S/O Ranba Zende Vs State Of Maharashtra

Bombay High Court · (2019) 01 BOM CK 0132

Code Of Criminal Procedure, 1973 — Section 378, 378(3), 390, 482Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d)Constitution Of India, 1950 — Article 21
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High Courts31 Jan 2019Allowed

Pramod Dattatraya Jadhav Vs State Of Maharashtra

Bombay High Court · (2019) 2 BCR(Cri) 411

Indian Penal Code, 1860 — Section 34, 363, 366, 375, 376, 506Protection Of Children from Sexual Offences Act, 2012 — Section 2(d), 3, 4Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts30 Jan 2019Disposed Off

Gulab Vs State Of Maharashtra And Ors

Bombay High Court · (2019) AllMR(Cri) 753

Indian Penal Code, 1860 — Section 107, 306Evidence Act, 1872 — Section 32(1)Constitution Of India, 1950 — Article 226, 227
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High Courts29 Jan 2019Dismissed

Shaktiman Vs State Of Maharashtra

Bombay High Court · (2019) AllMR(Cri) 741

Indian Penal Code, 1860 — Section 376(2)(i)(n), 506Protection Of Children from Sexual Offences Act, 2012 — Section 2(d), 5(i)(ii)(I), 6Evidence Act, 1872 — Section 118
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High Courts29 Jan 2019Allowed

Ruchi Vs Bhanupratapsingh Gour

Bombay High Court · (2019) 01 BOM CK 0113

Protection Of Women from Domestic Violence Act, 2005 — Section 18, 19, 20, 21, 22, 26Hindu Marriage Act, 1955 — Section 21, 23ACode Of Civil Procedure, 1908 — Order 8 Rule 6A
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