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Bombay High Court judgments

73,078 judgments · page 587 of 3,654

High Courts27 Feb 2018

Radhakisan s/o Dhondiba Bhalekar Vs The State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0098

Code of Criminal Procedure, 1973, Section 437A -Indian Penal Code, 1860, Section 302, Section 34, Section 498A - Punishment for murder - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty
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High Courts27 Feb 2018

Krushna S/o. Jagannath Sirsath Vs The State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0094

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 302, Section 304, Section 34 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Acts done by several persons in furtherance of common intention
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High Courts26 Feb 2018Dismissed

M/s Sim Enterprises, Represented Vs Shri Shaikh Abdul Rashid Choudhary

Bombay High Court · (2018) 02 BOM CK 0093

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNegotiable Instruments Act, 1881, Section 138, Section 139, Section 118 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder - Presumptions as to negotiable instruments of consideration
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High Courts26 Feb 2018

Sujoy @ Sanjay Laltu Chakravarty Vs State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0092

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 375, Section 363, Section 366, Section 366(a), Section 376(2)(I) - Rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc - Kidnapping, abducting or inducing woman to compel her marriage, etc - Punishment for rapeEvidence Act, 1872, Section 35 - Relevancy of entry in public record, made in performance of duty
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High Courts26 Feb 2018Dismissed

Fr. Mario Pires Vs Village Panchayat of Calangute

Bombay High Court · (2018) 02 BOM CK 0091

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtGoa Panchayat Raj Act, 1994, Section 66
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High Courts26 Feb 2018

Hari Shiva Patil Vs Sadashiv Krishnaji Kulkarni

Bombay High Court · (2018) 02 BOM CK 0089

Code of Civil Procedure, 1908, Section 9, Section 115 - Courts to try all civil suits unless barred - RevisionMaharashtra Project Affected Persons Rehabilitation Act, 1999, Section 24 - .
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High Courts26 Feb 2018Allowed

Dr. Varsha w/o Raj Salunke, Vs The State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0088

Constitution of India, Article 13(3)(a) - Estimated receipts and expenditure pertaining to autonomous districts to be shown separately in the annual financial statementCode of Criminal Procedure, 1973, Section 482 -Prevention of Insults to National Honour Act 1971, Section 2
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High Courts26 Feb 2018Allowed

Mr.Sylvester DSouza Vs The Village Panchayat of Calangute

Bombay High Court · (2018) 02 BOM CK 0086

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtGoa Panchayat Raj Act, 1994, Section 178, Section 178(2), Section 201-B
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