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Bombay High Court judgments

73,078 judgments · page 592 of 3,654

High Courts02 Feb 2018Dismissed

Shayona Pulp Conversion Mills P. Ltd. Vs Commissioner of Income Tax,

Bombay High Court · (2018) 02 BOM CK 0020

Income Tax Act, 1961, Section 237, Section 237, Section 237, Section 237, Section 115JB, Section 115JB, Section 115JB, Section 115JB, Section 119(2)(b), Section 119(2)(b), Section 119(2)(b), Section 119(2)(b) - Refunds - Special provision for payment of tax by certain companies - Instructions to subordinate authorities
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High Courts02 Feb 2018Dismissed

Shamlal s/o Punaram Achale Vs The State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0019

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Section 376, Section 452 - Punishment for rape - House -trespass after preparation for hurt, assault or wrongful restraintEvidence Act, 1872, Section 154 - Question by party to his own witness
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High Courts02 Feb 2018Dismissed

Pallavi w/o Rajendra Dhadge Vs Rajendra s/o Keshav Dhadge,

Bombay High Court · (2018) 02 BOM CK 0018

Code of Criminal Procedure, 1973, Section 239, Section 198, Section 198(2) - When accused shall be discharged - Prosecution for offences against marriage - Prosecution for offences against marriageIndian Penal Code, 1860, Section 420, Section 498A, Section 323, Section 504, Section 497 - Cheating and dishonestly inducing delivery of property - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace - Adultery
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High Courts02 Feb 2018Dismissed

Abdul Malik S/o. Abdul Razzak Vs The State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0017

Code of Criminal Procedure, 1973, Section 11, Section 167(2), Section 185 - Courts of Judicial Magistrates - Procedure when investigation cannot be completed In twenty-four hours - Power to order cases to be tried in different sessions divisionsIndian Penal Code, 1860, Section 307, Section 332, Section 353, Section 153, Section 186, Section 333 - Attempt to murder - Voluntarily causing hurt to deter public servant from his duty. - Assault or criminal force to deter public servant from discharge of his duty - Wantonly giving provocation with intent to cause riot - Obstructing public servant in discharge of public functions - Voluntarily causing grievous hurt to deter public servant from his dutyArms Act, 1959, Section 4, Section 25 - Licence for acquisition and possession of arms of specified description in certain cases - Punishment for certain offences
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High Courts02 Feb 2018Allowed

Rajendra s/o Champatrao Dhongade Vs The State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0006

Prevention of Corruption Act, 1988, Section 19, Section 7, Section 13(2), Section (13)(1)(d) - Previous sanction necessary for prosecution - 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 Courts02 Feb 2018Dismissed

"ABC" Vs The State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0004

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 34, Section 363 - Acts done by several persons in furtherance of common intention - Punishment for kidnapping
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High Courts01 Feb 2018Disposed

The National Insurance Co. Ltd., Vs Smt. Kantabai wd/o Shrawan Nagdeve

Bombay High Court · (2018) 02 BOM CK 0033

Indian Penal Code, 1860, Section 279, Section 304A, Section 338, Section 337 - Rash driving or riding on a public way - Causing death by negligence - Causing grievous hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of othersMotor Vehicles Act, 1988, Section 184, Section 184 - Driving dangerously
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