Constitution of India, Article 14, Article 21, Article 19 (1) (g) - Appointment of Commission to inquire into and report on the administration of autonomous districts and aut

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High Courts29 Aug 2017Dismissed

Panchsheel Shikshan Prasarak Samiti, Nandepera Through its President Dilip Jagannath Peche Vs The Presiding Officer, School Tribunal, Amravati, & Ors.

Bombay High Court · (2017) 08 BOM CK 0105

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 5(2), Section 5(3) - Certain obligations of Management of private schools - Certain obligations of Ma

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High Courts29 Aug 2017Allowed

Pradeep s/o. Motiram Shende Vs Smt. Tejram s/o. Yadavrao Urade

Bombay High Court · (2017) 08 BOM CK 0102

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High Courts29 Aug 2017Allowed

Santosh Rohidas Sule Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0078

Indian Penal Code, 1860, Section 34, Section 498A, Section 306, Section 304B - Acts done by several persons in furtherance of common intention - Husb

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High Courts29 Aug 2017

Shri Gajanan Rolling Mills Vs Union of India, & Ors.

Bombay High Court · (2017) 08 BOM CK 0064

Central Excise Act, 1944, Section 35G - Appeal to High Court

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High Courts29 Aug 2017

Shri Vilas & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0059

Indian Penal Code, 1860, Section 304, Section 34, Section 324, Section 323, Section 326 - Punishment for culpable homicide not amo

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High Courts29 Aug 2017

Special Land Acquisition Officer, & Anr. Vs Shri Mahadeo s/o. Natthuji Mohitkar, & Ors.

Bombay High Court · (2017) 08 BOM CK 0046

Land Acquisition Act, 1894, Section 4, Section 11, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Enquiry and award by Collector - Re

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High Courts29 Aug 2017Dismissed

The State of Maharashtra Vs Mohd. Sadiq Sk. Badu, Muslim, & Ors.

Bombay High Court · (2017) 08 BOM CK 0019

Indian Penal Code, 1860, Section 34, Section 307 - Acts done by several persons in furtherance of common intention - Attempt to murder

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High Courts28 Aug 2017Allowed

Ambadkha Subhankha, & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0221

Indian Penal Code, 1860, Section 147, Section 307, Section 148, Section 149, Section 332, Section 353 - Puni

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High Courts28 Aug 2017

Dattatraya Laxman Bagdi Vs State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0192

Constitution of India, Article 309, Article 311, Article 311(1) - Recruitment and conditions of service of persons serving the Union or a State - Dismissal, removal or red

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High Courts28 Aug 2017

Everest Fincap Pvt. Ltd., Vs Krishna Realtors, a sole proprietary

Bombay High Court · (2017) 08 BOM CK 0161

Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtCompanies Act, 1956, Section 529A, Section 530 - Overriding prefer

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High Courts28 Aug 2017Allowed

Santosh s/o Abasaheb Thorat Vs The State of Maharashtra, through Police Inspector

Bombay High Court · (2017) 08 BOM CK 0077

Indian Penal Code, 1860, Section 366A, Section 376(2)(f) - Procuration of minor girl - Punishment for rapeEvidence Act, 1872, Section 32,

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High Courts28 Aug 2017Allowed

SIDDHARTH DAGADU SONDE Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2017) 08 BOM CK 0055

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 354, Se

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High Courts28 Aug 2017

Super Cassettes Industries Pvt. Ltd & Ors Vs Trimurti Films Pvt. Ltd

Bombay High Court · (2017) 08 BOM CK 0038

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High Courts28 Aug 2017

THE AGRICULTURAL PRODUCE MARKET COMMITTEE, DHULE THROUGH ITS SECRETARY AND ANOTHER Vs PARASHRAM DAGA PATIL

Bombay High Court · (2017) 08 BOM CK 0032

Industrial Disputes Act, 1947, Section 2(s) - DefinitionsMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971, Section 3(5),

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High Courts28 Aug 2017Dismissed

The State of Maharashtra Vs Makbool Bandagi Mulani, & Ors.

Bombay High Court · (2017) 08 BOM CK 0020

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 498A, Se

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High Courts24 Aug 2017

Employees State Insurance Corporation Vs The Central India Institute of Medical Sciences

Bombay High Court · (2017) 08 BOM CK 0162

Employees State Insurance Act, 1948, Section 75, Section 2(12), Section 2(14AA) - Matters to be decided by Employees Insurance Court - Definitions - Definitions

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