CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 602 of 3,654

High Courts13 Jan 2018Allowed

Nitin Vithalrao Parab Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0038

Code of Criminal Procedure, 1973 — Section 161, Section 313, Section 233(2)Indian Penal Code, 1860 — Section 120B, Section 302, Section 397, Section 34, Section 392
Read judgment
High Courts12 Jan 2018Disposed

Ashok s/o Dayaram Patil Vs The State of Maharashtra & Ors.

Bombay High Court · (2018) 01 BOM CK 0037

Indian Penal Code, 1860, Section 34, Section 385, Section 452, Section 384 - Acts done by several persons in furtherance of common intention - Putting person in fear of injury in order to commit extortion - House -trespass after preparation for hurt, assault or wrongful restraint - Punishment for extortionArms Act, 1959, Section 14, Section 18, Section 14(2) - Refusal of licences - Appeals - Refusal of licences
Read judgment
High Courts12 Jan 2018Allowed

Surgani Vyankatesh s/o Raju Naidu Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0036

Prevention of Corruption Act, 1988, Section 7, Section 7, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official act - 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
Read judgment
High Courts12 Jan 2018Allowed

Shantaram Tukaram Sarfare. Vs Sandhya Shantaram Sarfare.

Bombay High Court · (2018) 01 BOM CK 0033

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 498A, Section 323, Section 504, Section 494, Section 506(ii) - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace - Marrying again during lifetime of husband or wife - Punishment for criminal ,intimidationHindu Marriage Act, 1955, Section 13(1)(IA) - Divorce
Read judgment
High Courts12 Jan 2018Allowed

Kanchan Deokisanjee Panpalia & Anr. Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0027

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 34, Section 307, Section 498-A - Acts done by several persons in furtherance of common intention - Attempt to murder
Read judgment
High Courts12 Jan 2018Allowed

Hardeep Singh Arora Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0026

Constitution of India, 1950 — Article 21Protection of Women From Domestic Violence Act, 2005 — Section 19, Section 33, Section 31, Section 20, Section 18, Section 12
Read judgment
High Courts12 Jan 2018Dismissed

Shri Rakesh Rajan Nayar Vs The State of Maharashtra & Anr.

Bombay High Court · (2018) 01 BOM CK 0023

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 596, Section 304(II), Section 408A - Punishment for murder - Punishment for culpable homicide not amounting to murder
Read judgment
High Courts12 Jan 2018Allowed

Nizar Razzakali Panjwani & Ors. Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0021

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - 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 cruelty
Read judgment
High Courts11 Jan 2018

Balaji s/o Angad Suryawanshi Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0019

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Section 498-A - Punishment for murder - Acts done by several persons in furtherance of common intentionEvidence Act, 1872, Section 32, Section 8, Section 106, Section 45, Section 114 - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant - Motive, preparation and previous or subsequent conducts - Burden of proving fact especially within knowledge - Opinions of experts - Court may presume existence of certain facts
Read judgment
High Courts11 Jan 2018Allowed

Amir Nyamatkha Tadvi Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0017

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376(2)(f) - Punishment for rapeEvidence Act, 1872, Section 6 - Relevancy of facts forming part of same transaction
Read judgment