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Bombay High Court judgments

73,078 judgments · page 600 of 3,654

High Courts18 Jan 2018

Rameshwar s/o Gomaji Bhiogade Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0087

Indian Penal Code, 1860, Section 323, Section 323, Section 506, Section 504 - Punishment for voluntarily causing hurt - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peaceScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(x)
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High Courts18 Jan 2018Allowed

The State of Maharashtra Vs Ramnath s/o. Dhondiram Dandge,

Bombay High Court · (2018) 01 BOM CK 0086

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian 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 6, Section 8, Section 106, Section 114 - Relevancy of facts forming part of same transaction - Motive, preparation and previous or subsequent conducts - Burden of proving fact especially within knowledge - Court may presume existence of certain facts
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High Courts18 Jan 2018

Swarajya Kamgar Sanghtana Vs Rashtravadi Maharashtra General Kamgar Union, Gala No.2, Central Building,

Bombay High Court · (2018) 01 BOM CK 0079

Industrial Disputes Act, 1947, Section 18(3), Section 18(3), Section 2(p), Section 2(p) - Persons on whom settlements and awards are binding - Persons on whom settlements and awards are binding - Definitions - DefinitionsCompanies Act, 1913, Section 144(2), Section 144(2), Section 144(1), Section 144(1) -Trade Unions Act, 1926, Section 22, Section 22 - Proportion of office-bearers to be connected with the industry. - Proportion of office-bearers to be connected with the industry.
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High Courts18 Jan 2018Allowed

Gajanan Kisan Rohankar Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0076

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 306, Section 498-A - Acts done by several persons in furtherance of common intention - Abetment of SuiddeEvidence Act, 1872, Section 32(1), Section 113-A - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
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High Courts17 Jan 2018Dismissed

Dr. Joao Souza Proenca, Porbavaddo, Calangute, Goa Vs Income Tax Officer, Ward-2(2), Panaji

Bombay High Court · (2018) 01 BOM CK 0073

Transfer of Property Act, 1882, Section 53A - Part performanceIncome Tax Act, 1961, Section 148, Section 148, Section 148, Section 148, Section 143(1), Section 143(1), Section 143(1), Section 143(1), Section 260A, Section 260A, Section 260A, Section 260A, Section 2(47)(v), Section 2(47)(v), Section 2(47)(v), Section 2(47)(v) - Issue of notice where income has escaped assessment - Assessment - Appeal to High Court - Definitions
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High Courts17 Jan 2018Partly Allowed

Gajanan Dadarao Chavan Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0064

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 498-A, Section 304- II - Punishment for murder
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