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Bombay High Court judgments

73,078 judgments · page 603 of 3,654

High Courts11 Jan 2018Dismissed

Harish Ratanlal Bhansali Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0012

Land Acquisition Act, 1894, Section 4, Section 11, Section 18, Section 54, Section 51A - Publication of preliminary notification and powers of officers thereupon. - Enquiry and award by Collector - Reference to Court - Appeals in proceedings before Court - Acceptance of certified copy as evidenceEvidence Act, 1872, Section 80 - Presumption as to documents produced as record of evidence
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High Courts11 Jan 2018

Rahul s/o. Dagadu Sirsat, Vs The State of Maharashtra,

Bombay High Court · (2018) 01 BOM CK 0011

Code of Criminal Procedure, 1973, Section 164, Section 386(B)(i), Section 164(5A)(b) - Recording of confessions and statements - Power of the Appellate Court - Recording of confessions and statementsEvidence Act, 1872, Section 137, Section 118 - Examination-in-chief - Who may testifyProtection Of Children From Sexual Offences Act, 2012, Section 6, Section 29, Section 38(2), Section 5(k)
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High Courts10 Jan 2018Dismissed

Prafulla Rambhau Kachare Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0007

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Section 376(2)(f) - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012, Section 6, Section 3(2)(v), Section 3(1)(XII)
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High Courts10 Jan 2018Dismissed

Sheikh Kamaruddin s/o Sk. Shabbi Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0005

Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Section 304, Section 323, Section 448 - Punishment for culpable homicide not amounting to murder - Punishment for voluntarily causing hurt - Punishment for house-trespass
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High Courts10 Jan 2018Allowed

M/s. Dewaki Traders & Ors. Vs State of Maharashtra & Ors.

Bombay High Court · (2018) 01 BOM CK 0004

Constitution of India, Article 14, Article 21, Article 19[1][G] - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the ScheduleBombay General Clauses Act, 1904, Section 24 -Maharashtra Country Liquor Rules, 1973, - Rule 24, Rule 23, Rule 23A, Rule 23B, Rule 24[4] -
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High Courts10 Jan 2018Dismissed

State of Maharashtra Vs Natthu s/o Raoji Bhajbhuje & Ors.

Bombay High Court · (2018) 01 BOM CK 0003

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 147, Section 307, Section 323, Section 148, Section 149 - Punishment for murder - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object
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High Courts09 Jan 2018Allowed

Nitish Ashok Borude Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0263

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 379 - Acts done by several persons in furtherance of common intention - Punishment for theft
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High Courts09 Jan 2018Allowed

Manoj Sadashiorao Bhise Vs State of Maharashtra,

Bombay High Court · (2018) 01 BOM CK 0262

Indian Penal Code, 1860, Section 376, Section 415, Section 417, Section 366 - Punishment for rape - Cheating - Punishment for cheating - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts09 Jan 2018

The Indian Hume Pipe Co. Ltd., & Ors. Vs State of Maharashtra & Ors.

Bombay High Court · (2018) 01 BOM CK 0261

Companies Act, 1956, Section 125, Section 125(1), Section 125(2), Section 125(3) - Certain charges to be void against liquidator or creditors unless registered. - Certain charges to be void against liquidator or creditors unless registered. - Certain charges to be void against liquidator or creditors unless registered. - Certain charges to be void against liquidator or creditors unless registered.Stamp Act, 1899, Section 33 - Examination and impounding of instrumentsBombay Stamp Act, 1958, Section 3, Section 19, Section 7, Section 54 - Instruments chargeable with duty - Payment of duty on certain instruments liable to increased duty in 2[Gujarat State - Payment of higher duty in respect of certain instruments - Statement of case by Chief Controlling Revenue Authority to High Court
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High Courts09 Jan 2018Allowed

The State of Maharashtra Vs Govind s/o Ramrao Jadhav & Ors.

Bombay High Court · (2018) 01 BOM CK 0260

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 cruelty
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