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Bombay High Court judgments

73,078 judgments · page 590 of 3,654

High Courts13 Feb 2018

Syd. Ali s/o Syd. Noor Vs State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0003

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 109, Section 417, Section 376(1) - Punishment for rape - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment - Punishment for cheating - Punishment for rapeEvidence Act, 1872, Section 114A -
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High Courts12 Feb 2018

The State of Maharashtra Vs Mangala w/o Harishchandra Badkhal

Bombay High Court · (2018) 02 BOM CK 0043

Prevention of Food Adulteration Act, 1954, Section 7(i), Section 2(IA)(a), Section 16(1)(a)(II), Section 16(1)(a)(II), Section 7(v), Section 13 (2-E) - Prohibition of manufacture, sale, etc. of certain articles of food - Definitions - Penalties - Penalties - Prohibition of manufacture, sale, etc. of certain articles of food - Report of public analyst
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High Courts12 Feb 2018Dismissed

Gopal son of Mahadeo Wankhade Vs The State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0042

Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Section 34, Section 324, Section 307, Section 326 - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or meansProbation of Offenders Act, 1958, Section 4 - Power of court to release certain offenders on probation of good con- duct
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High Courts09 Feb 2018Allowed

Ashok s/o Haribhau Moon Vs State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0144

Indian Penal Code, 1860, Section 306, Section 498-A, Section 304-B - Abetment of SuiddeEvidence Act, 1872, Section 32(1), Section 113-A - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevantDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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High Courts09 Feb 2018Allowed

Dekon Enterprises, Having office Vs Mrs. Joema Monteiro, Major & Ors.

Bombay High Court · (2018) 02 BOM CK 0138

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtEvidence Act, 1872, Section 61, Section 62, Section 65, Section 65(b), Section 65(c) - Proof of contents of document - Primary evidence - Cases in which secondary evidence relating to documents may be given - Cases in which secondary evidence relating to documents may be given - Cases in which secondary evidence relating to documents may be given
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High Courts09 Feb 2018

Sharad Dadarao Sasane Vs State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0137

Indian Penal Code, 1860, Section 34, Section 306, Section 498-A - Acts done by several persons in furtherance of common intention - Abetment of SuiddeEvidence Act, 1872, Section 113-A
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High Courts09 Feb 2018Allowed

Syed Yaqoob Syed Masood Vs The State of Maharashtra & Anr.

Bombay High Court · (2018) 02 BOM CK 0135

Constitution of India, Article 20(2) - Protection in respect of conviction for offencesGeneral Clauses Act, 1897, Section 25 - Recovery of finesCode of Criminal Procedure, 1973, Section 482, Section 300 - Saving of inherent powers of High Court - Person once convicted or acquitted not to be tried for same offence
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High Courts08 Feb 2018Allowed

Bhagwat Pitambar Borse Vs Anusayabai Bhagwat Borse

Bombay High Court · (2018) 02 BOM CK 0129

Code of Criminal Procedure, 1973, Section 125, Section 127, Section 125(4), Section 125(5) - Order for maintenance of wives, children and parents - Alteration In allowance - Order for maintenance of wives, children and parents - Order for maintenance of wives, children and parents
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