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Bombay High Court judgments

73,078 judgments · page 597 of 3,654

High Courts24 Jan 2018Dismissed

Uttam s/o Tatyarao Ambhore Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0137

Indian Penal Code, 1860, Section 147, Section 148, Section 325, Section 149, Section 341 - Punishment for rioting - Rioting, armed with deadly weapon - Punishment for voluntarily causing grievous hurt - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment for wrongful restraint
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High Courts23 Jan 2018Allowed

Baban s/o Jaisingh Rathod Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0135

Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts23 Jan 2018

Badrya Amrrya Barela Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0134

Indian Penal Code, 1860, Section 376, Section 34, Section 363, Section 366 - Punishment for rape - Acts done by several persons in furtherance of common intention - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts23 Jan 2018Disposed

Kishor @ Vadya s/o. Shivdas Koli Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0131

Indian Penal Code, 1860, Section 376, Section 323, Section 506, Section 448, Section 511, Section 376(2)(f) - Punishment for rape - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Punishment for house-trespass - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Punishment for rapeEvidence Act, 1872, Section 8 - Motive, preparation and previous or subsequent conducts
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High Courts23 Jan 2018Allowed

Gopal Natthuji Shreenath Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0130

Indian Penal Code, 1860, Section 452, Section 376(2)(I) - House -trespass after preparation for hurt, assault or wrongful restraint - Punishment for rapeEvidence Act, 1872, Section 154 - Question by party to his own witnessScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(i)(xi), Section 3(I)(XII) - Punishments for offences of atrocities - Punishments for offences of atrocities
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High Courts23 Jan 2018Dismissed

Atul S/o Rajaram Shelke Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0128

Constitution of India, Article 14, Article 21, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 167 - Procedure when investigation cannot be completed In twenty-four hours
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High Courts23 Jan 2018Dismissed

Vaijnath Kondiba Khandke Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0127

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 506, Section 306, Section 300(4) - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation - Abetment of Suidde - Murder
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High Courts22 Jan 2018Allowed

Shri Rajendra Jayant Devalekar Vs Kalyan-Dombivli Municipal Corporation

Bombay High Court · (2018) 01 BOM CK 0124

Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 10(4)Maharashtra Municipal Corporations Act, 1949 — Section 16, Section 10, Section 10(1- B), Section 10(1-C)
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High Courts22 Jan 2018Dismissed

Messrs. Indian Scientific Glass Industries Vs M.K. Mahipalsingh

Bombay High Court · (2018) 01 BOM CK 0122

Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(f)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)(III)Bombay Rents Hotel And Lodging House Rates Control Act, 1947, — Section 13(1)(g), Section 15-A
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