Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 7 - Procedure for resignation by employees of private schoolMaharashtra Employees of Private Schoo

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High Courts01 Nov 2017

Azad Hawkers Union & Ors. Vs Union of India & Ors.

Bombay High Court · (2017) 11 BOM CK 0185

Constitution of India, Article 14, Article 14, Article 41, Article 41, Article 19(1)(g), Article 19(1)(g),

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High Courts01 Nov 2017Dismissed

Chhotelal Kandhari Pajapati Vs The State of Maharashtra, Through Police Station Officer

Bombay High Court · (2017) 11 BOM CK 0176

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 323, Section 506, Se

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High Courts01 Nov 2017

Kusum Chandrakant Shankardas, & Ors. Vs Rajeshri Chandrakant Shankardas, & Ors.

Bombay High Court · (2017) 11 BOM CK 0150

Succession Act, 1925, Section 390, Section 383(b) - Provisions with respect to certificates under Bombay Regulation 8 of 1827 - Revocation of certificateHindu Marriage Act

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High Courts01 Nov 2017

M/s Gerson Engineering Works Now Unit of M/s Ashoka Non-Ferrous Metals Ltd. Vs The Asst. Provident Fund Commissioner

Bombay High Court · (2017) 11 BOM CK 0145

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtEmployees Provident Funds and Miscellaneous Provisions Act, 1952, Section 6

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High Courts01 Nov 2017

Siddhu Gariba Verma Vs State of Maharashtra

Bombay High Court · (2017) 11 BOM CK 0036

Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonment

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High Courts01 Nov 2017

The Commissioner of Income Tax Vs M/s Auto Mobile Corporation of Goa Ltd.

Bombay High Court · (2017) 11 BOM CK 0016

Income Tax Act, 1961, Section 80HH, Section 80HH, Section 80HH, Section 80HH, Section 143(1)(a), Secti

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High Courts31 Oct 2017

Danial Madhav Bhalerao, & Ors. Vs In the matter of the Conference of Churches of Chriest in Western India PTR No.179 (ANR), & Ors.

Bombay High Court · (2017) 10 BOM CK 0133

Societies Registration Act, 1860, Section 12 - Societies enabled to alter, extend, or abridge their purposesBombay Public Trusts Act, 1950, Section 72(1),

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High Courts31 Oct 2017Dismissed

Madhusudan Vishwanath Mule Vs Gajanan Vishwanath Mule, & Ors.

Bombay High Court · (2017) 10 BOM CK 0105

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High Courts31 Oct 2017Dismissed

Municipal Corporation of Greater Mumbai Vs Walter Bau-AG (IL)

Bombay High Court · (2017) 10 BOM CK 0084

Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award

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High Courts31 Oct 2017Allowed

Ravindra s/o Sahebrao Babre Vs The State of Maharashtra, Through Police Station Officer

Bombay High Court · (2017) 10 BOM CK 0063

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se

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High Courts31 Oct 2017Allowed

Shobharam s/o Dadu Kasdekar, & Anr. Vs State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0052

Indian Penal Code, 1860, Section 147, Section 324, Section 307, Section 323, Section 326, Section 148,

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High Courts31 Oct 2017Dismissed

Shri M.N. More Vs Mrs. Sumangala w/o Manoharrao Sakharkar, & Ors.

Bombay High Court · (2017) 10 BOM CK 0046

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High Courts31 Oct 2017

Shri Pandurang R. Kanade, & Anr. Vs The State of Maharashtra through its Secretary, the Department of Cooperation, Marketing & Textile, & Ors.

Bombay High Court · (2017) 10 BOM CK 0045

Constitution of India, Article 226, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writs - Power of High Co

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High Courts31 Oct 2017

Shri Pascoal Lobo, s/o Kistod Lobo Vs State of Goa represented by PI of Verna Police Station, & Anr.

Bombay High Court · (2017) 10 BOM CK 0044

Code of Criminal Procedure, 1973, Section 428, Section 299, Section 388 - Period of detention undergone by the accused to be set off against the sentence of imprisonment

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High Courts31 Oct 2017

Tradelink Exim (India) Pvt Ltd Vs Tulip Land and Developers Pvt Ltd

Bombay High Court · (2017) 10 BOM CK 0012

Negotiable Instruments Act, 1881, Section 138 -Maharashtra Money-Lending (Regulation) Act, 2014, Section 13, Section 13(1), Section 2(13), Section 2(13)(j)

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High Courts30 Oct 2017

Ananda s/o Namdeo Rathod, & Anr. Vs The State of Maharashtra, through Police Station Officer

Bombay High Court · (2017) 10 BOM CK 0146

Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,

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