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Bombay High Court judgments

76,764 judgments · page 83 of 3,839

High Courts24 Dec 2025Dismissed

XYZ Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4100

Indian Penal Code-Sections 354, 375, 376, 384, 385, 386, 388, 420, 467, 468, 471, 488, 506, 120-BConstitution of India-Articles 226, 227Code of Criminal Procedure-Sections 161, 164, 172, 173(2), 173(8), 457, Chapter XII
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High Courts24 Dec 2025Partly Allowed

Trayambak Ramkisan Dahiwal Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3763

Code of Criminal Procedure, 1973-Section 374(2), 235(2), 235(1), 313(1)(b)Protection of Children from Sexual Offences Act, 2012-Section 2(d), 7, 8, 9(k)(m), 10, 11, 12, 29Indian Penal Code-Section 354, 376, 376(2)(i), 511
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High Courts24 Dec 2025Allowed

Anil D. Ambani Vs Indian Overseas Bank & Ors.

Bombay High Court · (2025) 12 BOM CK 3648

Civil Procedure Code, 1908-Order II Rule 2, XXXIX Rule 1 & 2, Section 151Chartered Accountants Act, 1949-Sections 2(b), 2(c), 2(e), 4, 6Banking Regulation Act, 1949-Sections 2, 5(o), 35A
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