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Bombay High Court judgments

73,045 judgments · page 501 of 3,653

High Courts23 Jan 2019Partly Allowed

Girish Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 01 BOM CK 0088

Indian Penal Code, 1860 — Section 354Scheduled Castes And the Scheduled Tribes [Prevention of Atrocities] Act, 1989 — Section 3(1)(11)Scheduled Castes And the Scheduled Tribes [Prevention of Atrocities] Amendment Act, 2015 — 3(1)(r)(s)(w)
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High Courts22 Jan 2019Allowed

Raju Dashrath Sadar And Ors Vs State Of Maharashtra

Bombay High Court · (2019) 01 BOM CK 0090

Indian Penal Code, 1860 — Section 34, 294, 319, 323, 324, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Protection Of Civil Rights Act, 1955 — Section 7(d), 7(1)(d)
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High Courts22 Jan 2019Allowed

Santosh Vs State Of Maharashtra

Bombay High Court · (2019) 01 BOM CK 0083

Prevention Of Food Adulteration Act, 1954 — Section 2(ia)(a), 7, 7(i), 16, 16(1)(a)(ii)Code Of Criminal Procedure, 1973 — Section 313Prevention Of Food Adulteration Rules, 1955 — Rule 14, 22
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High Courts22 Jan 2019Disposed Off

Gazala Yasmeen Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 3 BCR 52

Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 — Section 9(1)(b), 21, 55A, 55B, 51A(1), 51A(1A), 51A(1A)(1), 55, 55A, 55(1)(1), 55(1)(2), 55(1)(3), 55(1), 55(1A), 308Indian Penal Code, 1860 — Section 143, 294, 307, 323, 354A, 506Maharashtra Municipal Councils And Nagar Panchayats (Qualifications and Procedure for Appointment Of Nominated Councilors) Rules, 2010 — Rule 4(a), 4(b), 4(c), 4(d), 4(e), 4(f) 4(g), 5
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High Courts21 Jan 2019Allowed

Amol Vs State Of Maharashtra

Bombay High Court · (2019) AllMR(Cri) 726

Indian Penal Code, 1860 — Section 379Code Of Criminal Procedure, 1973 — Section 457Maharashtra Land Revenue Code, 1966 — Section 48, 48(7), 48(8)
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