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Bombay High Court judgments

73,078 judgments · page 601 of 3,654

High Courts16 Jan 2018Allowed

Shri Devendra s/o Keshavji Lende & Ors. Vs State of Maharashtra & Ors.

Bombay High Court · (2018) 01 BOM CK 0058

Indian Penal Code, 1860, Section 34, Section 498A, Section 313, Section 504 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Causing miscarriage without womans consent - Intentional insult with intent to provoke breach of the peace
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High Courts16 Jan 2018Allowed

Datta sonaji Doiphode Vs Deepak Walmik Meshram

Bombay High Court · (2018) 01 BOM CK 0054

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNegotiable Instruments Act, 1881, Section 138, Section 139, Section 118 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder - Presumptions as to negotiable instruments of consideration
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High Courts15 Jan 2018

Kiran s/o Manikrao Bhusare Vs The State of Maharashtra & Ors.

Bombay High Court · (2018) 01 BOM CK 0049

Maharashtra Universities Act, 1994, Section 23, Section 8(3) - Officers, members of authorities, bodies and employees of university as public servant - Control of State Government and universitiesAll India Council for Technical Education Act, 1987, Section 2(h) - Definitions
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High Courts15 Jan 2018Allowed

Shivram s/o Ganpat Gajbe Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0047

Code of Criminal Procedure, 1973, Section 161, Section 174 - Examination of witnesses by police - Police to enquire and report on suicide, etcIndian 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 SuiddeEvidence Act, 1872, Section 113-A
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High Courts15 Jan 2018Dismissed

Sonu s/o. Lula Atla Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0046

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 106 - Burden of proving fact especially within knowledge
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