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High Courts21 Aug 2026Partly Allowed

Vijay Ramesh Dantani Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3564

Protection of Children from Sexual Offences Act, 2012-Section 6, 42, 10, 9 (l), (m), 33(8), 4, 8 and 12, 6 read with Section 5 (m), (l), 10 read with 9 (l), 5 (l), 6 r/w Section 5 (m), 5 (m), 5 r/w Section 6, 5(l) and 5(m), 5, 3 r/w Section 4Indian Penal Code-Section 376, 354 and 506, 37 5Code of Criminal Procedure-Section 313, 164
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High Courts21 Aug 2026Dismissed

Union Of India Vs Madan Mohan Banerjee & Ors.

Bombay High Court · (2026) 08 BOM CK 3565

Indian Penal Code, 1860-Sections 120B, 420 & 406Prevention of Corruption Act, 1988-Sections 13(2) r/w. 13(1)(d)Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
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High Courts21 Aug 2026Dismissed

Uday Shaymkumar Thapa Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3581

Maharashtra Prevention of Dangerous Activities Act, 1981-Section 3(2), 2(b-1), 2(a)(iv)Bharatiya Nyaya Sanhita, 2023-Sections 309(6), 115(2), 351(2), 351(3), 352, and 324(4)Maharashtra Police Act, 1951-Sections 37(1)(a) and 135
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