Criminal Procedure Code, 1973 (CrPC) — Section 190Evidence Act, 1872 — Section 92Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139, 141, 142

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High Courts14 Dec 2012

Indo Burma Petroleum Co. Ltd. and Another Vs Collector of Motor Spirit Sales Tax

Bombay High Court · (2013) 57 VST 242

Constitution of India, 1950 — Article 226

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High Courts14 Dec 2012Dismissed

The State of Maharashtra Vs Jaganath Shantaram Pawar

Bombay High Court · (2013) ALLMR(Cri) 550 : (2013) 2 BomCR(Cri) 78

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)Penal Code, 1860 (IPC) — Section 394

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High Courts14 Dec 2012Dismissed

Mr. Chandra Kanjappa Kuchchikurwe Vs State of Maharashtra and Another

Bombay High Court · (2013) 1 ABR 674 : (2013) ALLMR(Cri) 626 : (2013) 1 BomCR(Cri) 617

Criminal Procedure (Amendment) Act, 2005 — Section 1, 42Criminal Procedure (Amendment) Amending Act, 2006 — Section 2Penal Code, 1860 (IPC) — Section 324, 34, 504, 506

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High Courts14 Dec 2012

Shalini Sumant Raut and Others Vs Milind Sumant Raut and Others and Dr. Gautam Manohar Raut and Another

Bombay High Court · (2013) 1 ABR 713 : (2013) 2 ALLMR 497 : (2013) 3 MhLj 364

Hindu Succession Act, 1956 — Section 14, 15, 16, 19, 30

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High Courts14 Dec 2012Allowed

Sow. Gangabai Vithal Bade Vs The State of Maharashtra and Others

Bombay High Court · (2013) 1 ABR 816 : (2013) 1 ALLMR 841 : (2013) 3 BomCR 277 : (2013) 2 MhLj 469

Bombay Village Panchayats Act, 1958 — Section 7

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High Courts14 Dec 2012Dismissed

Santuk @ Bappasaheb Vs State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 561 : (2013) 2 BomCR(Cri) 95

Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324Probation of Offenders Act, 1958 — Section 5

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High Courts14 Dec 2012Dismissed

Dr. Ansari Muhammad Ismail Vs Ansari Vakil Ahmed Ansari Vakil Ahmed Vs Dr. Ansari Muhammad Ismail and State of Maharashtra

Bombay High Court · (2013) 1 ABR 666 : (2013) ALLMR(Cri) 1366 : (2013) 1 BomCR(Cri) 619

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts14 Dec 2012

Narsinha N. Naik and Another and Smt Nirmala N. Naik Vs The Divisional Joint Registrar Coop Societies, Mumbai District (Appeals) Mumbai and Others

Bombay High Court · (2013) 1 ABR 795 : (2013) 1 ALLMR 844 : (2013) 3 BomCR 415 : (2013) 2 MhLj 849

Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 101, 105, 154, 156, 156(1)(e)Transfer of Property Act, 1882 — Section 100

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High Courts14 Dec 2012

Kashinath Shetye Vs Public Information Officer and Others

Bombay High Court · (2013) 2 BomCR 191

Right to Information Act, 2005 — Section 6, 6(2), 8(1)(j)

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High Courts14 Dec 2012

Arif Ibrahim Choudhari Vs Sau. Vahida Ayyaz Nayakwadi and Others

Bombay High Court · (2013) 2 ALLMR 864 : (2013) 2 BomCR 826 : (2013) 2 MhLj 355

Bombay Provincial Municipal Corporations Act, 1949 — Section 16, 16(1)Constitution of India, 1950 — Article 226, 227, 243V, 243V(1)Evidence Act, 1872 — Section 35

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High Courts14 Dec 2012Dismissed

Niyaz Ahmed Vanu Vs Municipal Corporation of Gr. Mumbai (M.C.G.M.), The Municipal Commissioner, (M.C.G.M.), The Chief Engineer (Roads Transport and Bridges) (M.C.G.M.) and M/s. SGS India Pvt. Ltd.

Bombay High Court · (2013) 1 ABR 819 : AIR 2013 Bom 35 : (2013) 1 ALLMR 806 : (2013) 1 BomCR 1 : (2013) 1 MhLj 216

Constitution of India, 1950 — Article 12, 226Mumbai Municipal Corporation Act, 1888 — Section 72

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High Courts13 Dec 2012Dismissed

Channappa Kallappa Hipargi, Kallappa Shatyappa Hipargi and Jakavva Kallappa Hipargi Vs The State of Maharashtra

Bombay High Court · (2013) 1 ABR 551 : (2013) 2 BomCR(Cri) 581

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 316, 34, 498A

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High Courts13 Dec 2012Dismissed

Shri Victorino J. Travasso (deceased) and Others Vs Smt. Rosy Noronha

Bombay High Court · (2013) 1 ABR 658 : (2013) 3 ALLMR 275 : (2013) 3 MhLj 771

Bombay Court Fees Act, 1959 — Section 6(iv)(ha)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 149Court Fees Act, 1870 — Section 7(X)(A)

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High Courts13 Dec 2012Dismissed

M/s. JCL International Ltd. Vs Bharat Petroleum Corporation Ltd.

Bombay High Court · (2013) 2 ABR 983 : AIR 2013 Bom 23

Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 29

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High Courts13 Dec 2012Dismissed

Mrs. Jayanthi Senthil Nathan Vs Kotak Mahindra Bank Ltd. and Another

Bombay High Court · (2012) 12 BOM CK 0081

Criminal Procedure Code, 1973 (CrPC) — Section 202, 252, 482Negotiable Instruments Act, 1881 (NI) — Section 138Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13

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High Courts13 Dec 2012Dismissed

State Vs Shri. Deepak Gaonkar

Bombay High Court · (2013) ALLMR(Cri) 918

Penal Code, 1860 (IPC) — Section 279, 338

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