CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 595 of 3,654

High Courts29 Jan 2018

Mr. Dhanu Bogati Vs The State of Goa & Anr.

Bombay High Court · (2018) 01 BOM CK 0173

Code of Criminal Procedure, 1973, Section 482, Section 197, Section 156(3) - Saving of inherent powers of High Court - Prosecution of Judges and public servants - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 34, Section 353, Section 504 - Acts done by several persons in furtherance of common intention - Assault or criminal force to deter public servant from discharge of his duty - Intentional insult with intent to provoke breach of the peace
Read judgment
High Courts29 Jan 2018Allowed

Raju s/o Shankarrao Khandar Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0172

Indian Penal Code, 1860, Section 498A, Section 306 - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of SuiddeEvidence Act, 1872, Section 32(1) - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
Read judgment
High Courts29 Jan 2018

M/s. Jain Developers & Ors. Vs Raja R. Chhabria, Adult

Bombay High Court · (2018) 01 BOM CK 0171

Constitution of India — Article 225Code of Civil Procedure, 1908 — Rule 18, Rule 10, Rule 20, Rule 9, Section 27, Rule 2, Rule 5, Rule 17, Section 122, Rule 87, Rule 20(2), Rule 86, Section 129, Order 5, Order 5 Rule 20General Clauses Act, 1897 — Section 27
Read judgment
High Courts29 Jan 2018

Hansraj Jogeshwar Urade Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0161

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 302, Section 304, Section 324 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Voluntarily causing hurt by dangerous weapons or means
Read judgment
High Courts29 Jan 2018Allowed

Tatyarao s/o. Ashruji Bangar Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0160

Indian Penal Code, 1860, Section 323, Section 325, Section 328 - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurt - Causing hurt by means of poison, etc., with intent to commit an offence
Read judgment
High Courts25 Jan 2018

"XYZ" Vs The Union of India & Ors.

Bombay High Court · (2018) 01 BOM CK 0165

Medical Termination of Pregnancy Act, 1971, Section 3, Section 4, Section 5, Section 5, Section 3(2)(B)(I), Section 3(2)(b)(ii) - When pregnancies may be terminated by registered medical practitioners - Place where pregnancy may be terminated. - Sections 3 and 4 when not to apply - Sections 3 and 4 when not to apply - When pregnancies may be terminated by registered medical practitioners - When pregnancies may be terminated by registered medical practitioners
Read judgment
High Courts25 Jan 2018Allowed

Mohan s/o Jayram Ghanbahadur Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0163

Indian Penal Code, 1860, Section 376, Section 323, Section 506, Section 354 - Punishment for rape - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Assault or criminal force to woman with intent to outrage her modesty
Read judgment
High Courts25 Jan 2018

Dinkar s/o Dnyandeo Parande Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0159

Indian Penal Code, 1860, Section 34, Section 498A, Section 306 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of Suidde
Read judgment