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Bombay High Court judgments

73,078 judgments · page 594 of 3,654

High Courts30 Jan 2018Allowed

Raju s/o Uttamrao Kapse & Ors. Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0199

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 34, Section 324, Section 325 - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing grievous hurtEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts30 Jan 2018Allowed

Shama Bhagwan Waghode Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0198

Indian Penal Code, 1860, Section 34, Section 307, Section 325, Section 451, Section 452 - Acts done by several persons in furtherance of common intention - Attempt to murder - Punishment for voluntarily causing grievous hurt - House-trespass in in order to commit offence punishable with imprisonment - House -trespass after preparation for hurt, assault or wrongful restraint
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High Courts30 Jan 2018Dismissed

Mr. Mulchandani Amar Sadhuram Vs Mr.Haresh Shivaldas Bodani & Ors.

Bombay High Court · (2018) 01 BOM CK 0195

Code of Civil Procedure, 1908, Order 7Rule 11(a) -Representation of the People Act, 1951, Section 100, Section 80, Section 84, Section 83(1) - Grounds for declaring election to be void - Election petitions - Relief that may be claimed by the petitioner - Contents of petitionMaharashtra Co-operative Societies Act, 1960, Section 91 - Disputes
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High Courts30 Jan 2018

Rajdeep s/o Mohan Gedam Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0192

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 311, Section 299 - Examination of witnesses by police - Power to examine the accused - Power to summon material witness, or examine person present - Record of evidence in absence of accusedIndian Penal Code, 1860, Section 302, Section 147, Section 148, Section 149 - Punishment for murder - Punishment for rioting - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common objectArms 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 Courts30 Jan 2018

The State of Maharashtra Vs Prakash Rajaram Harale

Bombay High Court · (2018) 01 BOM CK 0184

Indian Penal Code, 1860, Section 427, Section 279, Section 337, Section 304-A - Mischief causing damage to the amount of fifty rupees - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of others
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High Courts30 Jan 2018Allowed

Amar s/o Shrawan Patil Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0183

Indian Penal Code, 1860, Section 376, Section 323, Section 452 - Punishment for rape - Punishment for voluntarily causing hurt - House -trespass after preparation for hurt, assault or wrongful restraint
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High Courts30 Jan 2018Allowed

Arun s/o Namdeorao Meshram Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0181

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 307 - Attempt to murderEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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