CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 813 of 3,658

High Courts02 Feb 2016Dismissed

Moreno Rebello and Others Vs State

Bombay High Court · (2016) 1 AIRBomRCri 594 : (2016) ALLMRCri 3248 : (2016) 4 BomCR(Cri) 337

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 227, Section 228Penal Code, 1860 (IPC) - Section 143, Section 147, Section 148, Section 149, Section 394, Section 427, Section 452, Section 504, Section 506(ii), Section 509
Read judgment
High Courts02 Feb 2016Dismissed

Parameshwaran Subramani and Others Vs State

Bombay High Court · (2016) 1 AIRBomRCri 840 : (2016) ALLMRCri 3211 : (2016) 1 BomCR(Cri) 661 : (2016) 5 RCRCriminal 171

Criminal Procedure Code, 1973 (CrPC) - Section 197, Section 227, Section 228Penal Code, 1860 (IPC) - Section 120-BPrevention of Corruption Act, 1988 - Section 10, Section 11, Section 12, Section 13, Section 15, Section 19, Section 7<
Read judgment
High Courts01 Feb 2016Dismissed

Mohd. Ismail Gulam Shaikh Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2016) 2 AIRBomR 477 : (2016) AIRCC 1380 : (2016) 2 ALLMR 381 : (2016) 3 BCR 397 : (2016) 2 CivCC 731 : (2016) 3 MhLJ 247

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1Maharashtra Regional and Town Planning Act, 1966 - Section 52, Section 55, Section 55(1), Section 55(2)Mumbai Municipal Corporation Act, 1888 - Section 381
Read judgment
High Courts01 Feb 2016Allowed

Vijay Vitthal Jadhav Vs State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 4 : (2016) ALLMRCri 1188 : (2016) 2 BomCR(Cri) 337 : (2016) 3 MhLJCrl 397

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 300
Read judgment