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Bombay High Court judgments

73,078 judgments · page 596 of 3,654

High Courts25 Jan 2018Dismissed

Tukaram Dattarao Sontakke Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0157

Code of Criminal Procedure, 1973, Section 377(1), Section 374(2) - Appeal by the State Government against sentence - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murder
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High Courts25 Jan 2018Allowed

Suresh s/o Premlal Malviya Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0155

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 crueltyEvidence Act, 1872, Section 32, Section 32(1) - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
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High Courts25 Jan 2018

Sau. Pushpalata w/o Suresh Zarekar Vs The State of Maharashtra & Ors.

Bombay High Court · (2018) 01 BOM CK 0018

Code of Criminal Procedure, 1973, Section 239 - When accused shall be dischargedIndian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 506, Section 306, Section 504 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Abetment of Suidde - Intentional insult with intent to provoke breach of the peace
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High Courts25 Jan 2018Allowed

Subhash Natthuji Bhandare Vs State of Maharashtra,

Bombay High Court · (2018) 01 BOM CK 0002

Indian Penal Code, 1860, Section 34, Section 498A, Section 304B, Section 304B(1) - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Dowry death - Dowry deathEvidence Act, 1872, Section 113A, Section 113B - Presumption as to abetment of suicide by a married woman - Presumption as to dowry deathDowry Prohibition Act, 1961, Section 2 - Definition of "dowry"
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High Courts24 Jan 2018

Dr. Satyesh Kamat, son of Dr. Sonu Kamat Vs State of Goa, Through Police Inspector

Bombay High Court · (2018) 01 BOM CK 0153

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482, Section 174, Section 473, Section 176, Section 470, Section 176(1), Section 174(3)(iii) - Saving of inherent powers of High Court - Police to enquire and report on suicide, etc - Extension of period of limitation in certain cases - Inquiry by Magistrate into cause of death - Exclusion of time in certain cases - Inquiry by Magistrate into cause of death - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 304-A
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High Courts24 Jan 2018Disposed Of

Sadashiv S/o. Bhaurao Rashinkar Vs Executive Engineer, Public Works Division,

Bombay High Court · (2018) 01 BOM CK 0146

Industrial Disputes Act, 1947, Section 25, Section 10(1), Section 12(5), Section 2(s), Section 2(OO), Section 25-F, Section 25-G - Prohibition of financial aid to illegal strikes and lock-outs - Reference of disputes to Boards, Courts or Tribunals - Duties of conciliation officers - Definitions - Definitions
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High Courts24 Jan 2018

Chandrakant s/o Prabhakar Jadhav Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0145

Industrial Disputes Act, 1947, Section 10(1), Section 12(5), Section 2(s), Section 2(OO), Section 25-F, Section 25-B, Section 25-D - Reference of disputes to Boards, Courts or Tribunals - Duties of conciliation officers - Definitions - Definitions
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