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Bombay High Court judgments

73,078 judgments · page 586 of 3,654

High Courts07 Mar 2018Dismissed

Union of India & Ors. Vs Bandra Gas Service

Bombay High Court · (2018) 03 BOM CK 0013

Code of Civil Procedure, 1908 — Order 7 Rule 11(d)Transfer of Property Act, 1882 — Section 116Public Premises (Eviction of Unauthorized Occupants) Act, 1971 — Section 4, Section 15 , Section 10, Section 15(a), Section 2(e), Section 5-A(2)
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High Courts07 Mar 2018

Vikas @ Balu S/o Balwant Thakre Vs State of Maharashtra

Bombay High Court · (2018) 03 BOM CK 0011

Indian Penal Code, 1860, Section 34, Section 147, Section 148, Section 149, Section 436, Section 436, Section 337, Section 337 - Acts done by several persons in furtherance of common intention - Punishment for rioting - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Mischief by fire or explosive substance with intent to destroy house, etc - Mischief by fire or explosive substance with intent to destroy house, etc - Causing hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of othersBombay Police Act, 1951, Section 135 - Penalty for contravention of rule or directions under sections 37, 39 or 40
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High Courts06 Mar 2018Allowed

Anuja And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2018) 03 BOM CK 0190

Maharashtra Village Panchayat Act, 1958 — Section 3(17), 3(11)(AAA), 10, 10(1)(A), 11, 30(A)(1)(A), 28(1), 33, 33(2), 33(3), 33(4), 35, 145, 146Maharashtra Village Panchayat (Sarpanch And Upa-Sarpanch) Election Rules, 1965 — Rule 10Constitution Of India, 1950 — Article 243(C)(4)
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High Courts05 Mar 2018Dismissed

Vinayak s/o. Narayan Saulakhe Vs State of Maharashtra

Bombay High Court · (2018) 03 BOM CK 0007

Code of Criminal Procedure, 1973, Section 397, Section 457, Section 457(1) - Calling for records to exercise powers of revision - Procedure by police upon seizure of property - Procedure by police upon seizure of property
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High Courts01 Mar 2018Dismissed

Vinayak s/o Sadashiv Jadhav Vs The State of Maharashtra

Bombay High Court · (2018) 03 BOM CK 0005

Code of Criminal Procedure, 1973, Section 428(b) - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Sections 302 -Evidence Act, 1872, Section 106, Section 101 - Burden of proving fact especially within knowledge - Burden of proof
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High Courts01 Mar 2018

Satish Balasaheb Kelgandre Vs The State of Maharashtra

Bombay High Court · (2018) 03 BOM CK 0004

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Corruption Act, 1988, Section 15, Section 7, Section 13(1)(d) - Punishment for attempt - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant
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High Courts01 Mar 2018Allowed

Uttam S/o Ramaji Shere Vs State of Maharashtra

Bombay High Court · (2018) 03 BOM CK 0001

Prevention of Corruption Act, 1988, Section 20, Section 7, Section 13(2), Section 13(1)(d) - Presumption where public servant accepts gratification other than legal remuneration - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts28 Feb 2018Dismissed

Prachi d/o Sunil Kurkute Vs The State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0102

Maharashtra Unaided Private Provisional Professional Educational Institutions (Regulation of Admissions to the Full Time Professional Undergraduate Medical and Dental Courts) Rules, 2016, - Rule 16, Rule 17
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High Courts28 Feb 2018Allowed

Sagar Bhagwat Gawande Vs The State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0101

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 106 - Burden of proving fact especially within knowledge
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