Arbitration And Conciliation Act, 1996 — Section 11(8), 34Arbitration And Conciliation (Amendment) Act, 2019 — Section 87Arbitration And Conciliation (Amendment) Act, 2015 — Section 26

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High Courts25 Sept 2016Disposed Of

Uttam Shivdas Jankar And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2016) 09 BOM CK 0217

Maharashtra Schedules Castes, De-Notified Tribes (Vimukt Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012 — Rule 13, 17(11)(i), 17, 17(7)Code Of Civil Procedure, 1908 — Order 18 Rule 4

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High Courts23 Sept 2016Dismissed

Gurunath Dinkar Mane Vs State of Maharashtra

Bombay High Court · (2016) 6 ALLMR 545 : (2017) 1 MhLJ 559

Maharashtra Judicial Service Rules, 2008 - Rule 14

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High Courts23 Sept 2016Allowed

Ramesh Damu Patil Vs Purushottam Umrao Chavan

Bombay High Court · (2017) 3 AIRBomR 235 : (2017) 1 MhLJ 818

Bombay Mamlatdars Courts Act, 1906 - Section 23(2), Section 23(2A)Maharashtra Land Revenue Code, 1966 - Section 13(4)

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High Courts23 Sept 2016Disposed Off

Mr. Ambadas Vs State of Maharashtra

Bombay High Court · (2017) 1 MhLJ 893

Bank Employees Pension Regulations, 1995 - Rule 48

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High Courts23 Sept 2016Dismissed

State of Maharashtra Vs Parashram S/o Hari Madankar

Bombay High Court · (2016) 6 MhLJCrl 123

Criminal Procedure Code, 1973 (CrPC) - Section 378Penal Code, 1860 (IPC) - Section 322, Section 325

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High Courts23 Sept 2016Partly Allowed

Bhiwandi Nizampur City, City Municipal Corporation Kap Ali, Bali, District: Thane - Appellant (Original Respondent No. 2) @HASH The State of Maharashtra Special Land Acquisition officer, District: Thane No. 1 (Original Respondent No. 1)

Bombay High Court · (2016) 6 AIRBomR 286 : (2016) 6 ALLMR 751

Land Acquisition Act, 1894 - Section 23

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High Courts23 Sept 2016Dismissed

Govind s/o. Sambhaji Hanmante Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 5124 : (2017) 2 BomCR(Cri) 261 : (2016) 6 MhLJCrl 706

Criminal Procedure Code, 1973 (CrPC) - Section 378Penal Code, 1860 (IPC) - Section 302, Section 34, Section 379

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High Courts23 Sept 2016Allowed

Jijabai Bahiru Tatale Vs Raghunath Ramchandra Avhad

Bombay High Court · (2016) 6 ALLMR 557 : (2016) 6 MhLJ 859

Bombay Village Panchayats Act, 1959 - Section 35

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High Courts23 Sept 2016Allowed

United India Insurance Company Ltd. Vs Neelabai

Bombay High Court · (2017) 1 ACC 359 : (2017) ACJ 1058 : (2016) 6 ALLMR 726 : (2017) 1 MhLJ 855 : (2016) 4 TAC 687

Central Motor Vehicles Rules, 1989 - Rule 3Motor Vehicles Act, 1988 - Section 173

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High Courts22 Sept 2016Disposed Off

Rajeshri Shyam Kamat Vs Assistant Engineer

Bombay High Court · (2017) 2 BCR 323

Goa Public Health Act, 1985 - Section 94-A(1)(a)

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High Courts22 Sept 2016Dismissed

Ahemadbee Ashrafmiya Shaikh Vs Yusuf S/o Faijusab Sayyed

Bombay High Court · (2017) 173 AIC 301 : (2017) 2 ALLMR 493 : (2017) 2 CivCC 248 : (2017) 2 MhLJ 388

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1Constitution of India, 1950 - Article 226

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High Courts22 Sept 2016Allowed

Mr. Wasudeo Vs State of Maharashtra

Bombay High Court · (2017) 172 AIC 489 : (2017) 2 BomCR(Cri) 126 : (2017) 2 CriCC 17 : (2017) 1 MhLJ 579 : (2016) 6 MhLJCrl 378

Criminal Procedure Code, 1973 (CrPC) - Section 311Penal Code, 1860 (IPC) - Section 302

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