Bombay High Court Judgments 2017 — Page 105

Constitution of India, Article 226 - Power of High Courts to Issue certain writsBombay Tenancy and Agricultural Lands Act, 1948, Section 43, Section 32(

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High Courts08 Mar 2017

Pascoela Fernandes & Ors. Vs Dr. Waman Sinai Xeldenkar & Ors.

Bombay High Court · (2017) 03 BOM CK 0203

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High Courts08 Mar 2017

Shri Vijay Machindra Markad, & Ors. Vs The State of Maharashtra Through its Incharge Police Inspector, & Ors.

Bombay High Court · (2017) 03 BOM CK 0171

Essential Commodities Act, 1955, Section 3, Section 7 - Powers to control production, supply, distribution, etc., of essential commodities - Penalties

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High Courts08 Mar 2017

Shri. Murlidhar Raghu Jagtap, & Ors. Vs Special Land Acquisition Officer No. 22 Collectorate Compound, Dist.Pune, & Ors.

Bombay High Court · (2017) 03 BOM CK 0168

Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 4, Section 6, Sect

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High Courts08 Mar 2017

Shri. Murlidhar Raghu Jagtap, & Ors. Vs Special Land Acquisition Officer No. 22, & Ors.

Bombay High Court · (2017) 03 BOM CK 0167

Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 4, Section 6, Sect

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High Courts08 Mar 2017Dismissed

Smt. Jayashree w/o. Pawan Girhe, & Anr. Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 03 BOM CK 0160

Maharashtra Village Panchayats Act, 1958, Section 16, Section 10(1)(a)

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High Courts08 Mar 2017Allowed

Smt. Shobha widow of Suresh Kurekar Vs Shri Mohan son of Suresh Kurekar

Bombay High Court · (2017) 03 BOM CK 0159

Code of Civil Procedure, 1908, Order 9Rule 13, Section 96, Order 47Rule 1, Section 96(2), Order 41Ru

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High Courts08 Mar 2017

The State of Maharashtra Vs Rajaram Yashwant Rasal

Bombay High Court · (2017) 03 BOM CK 0139

Code of Criminal Procedure, 1973, Section 264, Section 255(1), Section 378(1) - Judgment in cases tried summarily - Acquittal or conviction - Appeal in case of acquittal

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High Courts08 Mar 2017Allowed

Sopan s/o Angadrao Akele Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 154 : (2017) ALLMRCri 1829 : (2017) 2 BomCR(Cri) 437 : (2017) 3 MhLJCrl 270

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 302

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High Courts08 Mar 2017Disposed Off

Ashok Vs The State of Maharashtra

Bombay High Court · (2017) 3 AIRBomR 212 : (2017) 3 BCR 444 : (2017) LIC 2308

Maharashtra Universities Act, 1994 - Section 77

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High Courts08 Mar 2017Dismissed

Eknath S/o Rangnath Kadam Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 166 : (2017) ALLMRCri 1792 : (2017) 2 BomCR(Cri) 573 : (2017) 2 MhLJCrl 752

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 482Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 324, Section 336, Section 341, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(R)(5), Section 3(2)(5)

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High Courts08 Mar 2017Dismissed