CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 953 of 3,665

High Courts17 Mar 2015Disposed off

Sanskar Marathe Vs State of Maharashtra and Others

Bombay High Court · (2015) ALLMR(Cri) 4637 : (2015) 3 CCR 63 : (2015) CriLJ 3561 : (2015) 2 RCR(Criminal) 351

Constitution of India, 1950 - Article 13(2), 19, 19(1)(a), 19(1)(g), 19(2)Information Technology Act, 2000 - Section 66(A), 66APenal Code, 1860 (IPC) - Section 109, 120B, 124A, 153A, 153B
Read judgment
High Courts17 Mar 2015Dismissed

Sunil Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 2361

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106, 113-A, 114, 32Penal Code, 1860 (IPC) - Section 306, 498 (A), 498-A
Read judgment
High Courts17 Mar 2015

Balasaheb and Others Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 3793 : (2015) 2 BomCR(Cri) 741

Criminal Procedure Code, 1973 (CrPC) - Section 125, 161, 313, 482Evidence Act, 1872 - Section 106, 113-A, 114, 32Penal Code, 1860 (IPC) - Section 306, 34, 498-A
Read judgment