Indian Penal Code, 1860, Section 376, Section 506 - Punishment for rape - Punishment for criminal ,intimidationProtection Of Children From Sexual Offences Act, 2012,

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High Courts23 Jan 2017

Godrej & Boyce Manufacturing Co. Ltd. Vs Union of India & Ors.

Bombay High Court · (2017) 01 BOM CK 0188

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High Courts23 Jan 2017

Employees State Insurance Corporation Vs M/s. Anand Bhandar

Bombay High Court · (2017) 01 BOM CK 0182

Employees State Insurance Act, 1948, Section 75, Section 82, Section 75(1), Section 45-A - Matters to be decided by Employees Insurance Court - Appeal -

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High Courts23 Jan 2017Dismissed

Mrs. Asha S. Shikhare & Ors. Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 01 BOM CK 0159

Constitution of India, Article 226 - Power of High Courts to Issue certain writsPublic Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 15,

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High Courts23 Jan 2017Allowed

Mrs. Joanita Gonsalves, w/o late Mr. Joao Tedorio Gonsalves Vs Smt. Antoneta D''Costa e Gonsalves, w/o Mr. Robert Alvares Gonsalves, & Ors.

Bombay High Court · (2017) 01 BOM CK 0154

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High Courts23 Jan 2017Allowed

Rampyare Ram Hiraman Prasad Vs Usha Prasad Rampyare Ram Hiraman

Bombay High Court · (2017) 01 BOM CK 0149

Code of Civil Procedure, 1908, Order 9Rule 13, Order 41Rule 23A -Hindu Marriage Act, 1955, Section 13(1)(i)(IA) - Divorce

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High Courts23 Jan 2017Dismissed

Shri Naguesh Priolkar Vs The Manager (Personnel & Administrative

Bombay High Court · (2017) 01 BOM CK 0141

Industrial Disputes Act, 1947, Section 2(s) - Definitions

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High Courts23 Jan 2017Allowed

Central Board of Trustees, Employees Provident Fund Organization Vs M/s Goldline Pharmaceuticals Pvt. Ltd.

Bombay High Court · (2017) 2 CLR 335 : (2017) 152 FLR 1021

Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B

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High Courts23 Jan 2017Dismissed

Commissioner of Income Tax Vs M/s. Lever India Exports Ltd.

Bombay High Court · (2017) 292 CurTR 393 : (2017) 246 Taxman 133

Income Tax Act, 1961 - Section 37, Section 92CIncome Tax Rules, 1962 - Rule 10B(1)(e)

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High Courts23 Jan 2017Dismissed

Shri Raju Vs The Divisional Commissioner

Bombay High Court · (2017) 2 MhLJ 901

Maharashtra Zilla Parishads and Panchayat Samitis (Manner and Rotation of Reservation of Seats) Rules, 1996 - Rule 6

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High Courts23 Jan 2017Dismissed

Pravin Vs Vice Chairman & Managing Director, Maharashtra State Road Transport Corporation, Central Office

Bombay High Court · (2017) 2 MhLJ 860

Constitution of India, 1950 - Article 226

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High Courts23 Jan 2017Allowed

Rajendra Karbhari Kale Vs The State of Maharashtra

Bombay High Court · (2017) ALLMRCri 824 : (2017) 2 BomCR(Cri) 138 : (2017) 1 MhLJCrl 479

Maharashtra Police Act, 1951 - Section 56(1)(a), Section 56(1)(b)Penal Code, 1860 (IPC) - Section 120B, Section 143, Section 147, Section 148, Section 307, Section 353, Section 379

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High Courts22 Jan 2017Allowed

Vishal Nitinkumar Kondhia Vs Jahnvi Vishal Kondhia

Bombay High Court · (2017) 01 BOM CK 0205

Code of Civil Procedure, 1908, Order 6Rule 17, Section 9A -Hindu Marriage Act, 1955, Section 23, Section 13-B - D

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High Courts20 Jan 2017

Wasudeo, s/o Mahadeo Masurkar, & Ors. Vs Ashok, s/o Motiramji Admane, & Ors.

Bombay High Court · (2017) 01 BOM CK 0204

Code of Criminal Procedure, 1973, Section 482, Section 202 - Saving of inherent powers of High Court - Postponement of issue of processIndian Penal Code, 1860,

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