Central Provinces and Berar Municipalities Act, 1922 — Section 38(1)Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 133, 14, 226, 227, 311

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High Courts29 Nov 2011Allowed

Devidas Koli Vs The State of Maharashtra

Bombay High Court · (2013) 2 ABR 307 : (2012) BomCR(Cri) 649

Constitution of India, 1950 — Article 1, 13, 14, 2, 3Penal Code, 1860 (IPC) — Section 307, 324, 376, 506, 509

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High Courts29 Nov 2011Allowed

Indian Oil Corporation Limited Vs Vijay Alsi, The Additional Collector and The Resident Deputy Collector and House Rent Controller, Akola

Bombay High Court · (2012) 2 ALLMR 164 : (2012) 3 MhLj 415

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High Courts29 Nov 2011Dismissed

Sitaram Dhadve Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 785

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts29 Nov 2011

Aurangabad Zilha Krushi and Auddhugik Bauuddeshiya Sarva Seva Sahakari Sansthancha Sahakari Sangha Maryadit Vs State of Maharashtra and Others

Bombay High Court · (2012) 4 BomCR 872

Constitution of India, 1950 — Article 226, 32Maharashtra Co-operative Societies Act, 1960 — Section 105, 110

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High Courts29 Nov 2011Dismissed

Navnit Motors Pvt. Ltd. Vs State of Maharashtra

Bombay High Court · (2012) 47 VST 511

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High Courts28 Nov 2011Allowed

Kalyani Buty Vs The State of Maharashtra, Dr Avinash Prakashchandra Banait and Dinkar @ Divakar Pandurang Karade

Bombay High Court · (2012) BomCR(Cri) 738

Criminal Procedure Code, 1973 (CrPC) — Section 225, 301(2), 401, 401(2), 435Penal Code, 1860 (IPC) — Section 34, 341, 448, 506

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High Courts28 Nov 2011Allowed

N.R.C. Employees'' Union and Others Vs The Government of Maharashtra Department of Industries, Energy and Labour and Others

Bombay High Court · (2012) 4 ALLMR 228 : (2012) 4 BomCR 197 : (2012) 132 FLR 875 : (2012) 2 LLJ 661

Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 23

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High Courts28 Nov 2011

Bhalchandra Datey and Others Vs State of Maharashtra and Others

Bombay High Court · (2012) 1 ALLMR 675 : (2012) 1 BomCR 578 : (2012) 2 MhLj 543

Maharashtra Housing and Area Development Act, 1976 — Section 103B, 93(5)

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High Courts28 Nov 2011Allowed

Dr. Nilesh Balwant Gourshettiwar Vs Union of India and Others Dr. Deep Bharat Parekh Vs Union of India Dr. Nikky Chetankumar Mehta Vs Union of India and Others St. Wilfreds Education Society and Another Vs All India Council For Technical Education

Bombay High Court · (2012) 2 ALLMR 423

Constitution of India, 1950 — Article 226

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High Courts28 Nov 2011Dismissed

Alhaj Ezaj Hasan Vs Smt Shabana Anjum

Bombay High Court · (2012) BomCR(Cri) 676 : (2012) 3 MhLj 343

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127

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High Courts28 Nov 2011Dismissed

Ramratan Sunwani Vs Smt Maya Sunwani and Ku Payal, being minor, through her natural guardian-mother, applicant no. 1

Bombay High Court · (2013) ALLMR(Cri) 45 : (2012) BomCR(Cri) 693 : (2012) 1 DMC 589

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13

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High Courts28 Nov 2011

Bharat Vishnu Rade Vs Gopal Khushal Kolhe

Bombay High Court · (2012) 4 ALLMR 392 : (2012) 2 BomCR 645 : (2012) 4 MhLj 526

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

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High Courts28 Nov 2011

Rev. Bathuel Ramchandra Tiwade Vs Rev.Dn. Albert Dattoba Londhe and Others

Bombay High Court · (2011) 11 BOM CK 0009

Bombay Public Trusts Act, 1950 — Section 35, 35(1), 36, 36A, 41E

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High Courts25 Nov 2011Allowed

Mr. Sudhakar Govind Rave Vs Maharashtra Agro Industries Development Corporation Ltd. (MAIDC Ltd.)

Bombay High Court · (2012) 2 ALLMR 194 : (2012) 2 BomCR 357 : (2012) 132 FLR 756 : (2012) 2 MhLj 656

Constitution of India, 1950 — Article 226Payment of Gratuity (Central) Rules, 1972 — Rule 10

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High Courts25 Nov 2011

Pallet Hotels (I), Pvt. Ltd. Vs Director of Urban Development, First Appellate Authority, Directorate of Municipal Administration, Government of Goa and Shri Babdhagit Nadaf

Bombay High Court · (2011) 11 BOM CK 0143

Right to Information Act, 2005 — Section 11

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High Courts25 Nov 2011

Sou. Alka Vijayrao More Vs The Collector, Pune and Others

Bombay High Court · (2012) 2 ALLMR 932 : (2012) 5 BomCR 553

Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 40, 40(4), 40(5), 56A(32), 76

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