Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 167 - Procedure when investigation cannot be

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High Courts19 Jul 2017

Ritu Prakash Desai And Another Vs The Willingdon Sports Club And Another

Bombay High Court · (2017) 07 BOM CK 0109

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High Courts19 Jul 2017Allowed

Rohit s/o. Ramesh Nalawade Vs The State of Maharashtra Through Principal Secretary, Home Department, Mantralaya, & Ors.

Bombay High Court · (2017) 07 BOM CK 0108

Indian Penal Code, 1860, Section 34, Section 323, Section 506, Section 332, Section 353, Section 504 - Acts d

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High Courts19 Jul 2017Allowed

Shri Abhay Ramchandra Naik Ganthe Vs Smt. Jaymala alias Mitila Mahesh Naik

Bombay High Court · (2017) 07 BOM CK 0090

Evidence Act, 1872, Section 65, Section 66 - Cases in which secondary evidence relating to documents may be given - Rules as to notice to produce

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High Courts19 Jul 2017Dismissed

Smt. Nurunnisabegam w/o Mirza Hamidbeg, through L.Rs., & Ors. Vs State of Maharashtra, & Ors.

Bombay High Court · (2017) 07 BOM CK 0068

Land Acquisition Act, 1894, Section 9(1), Section 18, Section 28, Section 34, Section 4(1) - Notice to persons interested - Reference to

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High Courts19 Jul 2017

The Divisional Manager, New India Assurance Company Ltd. Vs Dhrupadi wd/o Vinod Shrivas, & Ors.

Bombay High Court · (2017) 07 BOM CK 0045

Indian Penal Code, 1860, Section 304A, Section 273 - Causing death by negligence - Sale of noxious food or drink

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High Courts19 Jul 2017Dismissed

The State of Maharashtra Vs Sakharam Banduji Jadhav

Bombay High Court · (2017) 07 BOM CK 0029

Prevention of Corruption Act, 1988, Section 20, Section 7, Section 13(2), Section 13(1)(d), Section 13(1)(d)(2), Sectio

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High Courts19 Jul 2017Dismissed

The State of Maharashtra Vs Vyankati s/o.Janardhan Dhakne, & Ors.

Bombay High Court · (2017) 07 BOM CK 0026

Indian Penal Code, 1860, Section 302, Section 34, Section 147, Section 447, Section 148, Section 149 - Punish

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High Courts19 Jul 2017Dismissed

The State of Maharashtra, Through Public Prosecutor Vs Bhatu Narayan Patil, & Ors.

Bombay High Court · (2017) 07 BOM CK 0019

Indian Penal Code, 1860, Section 302, Section 34, Section 447, Section 307 - Punishment for murder - Acts done by several persons in furtherance of com

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High Courts18 Jul 2017Allowed

Atulsingh Bhagwansing Rajput Vs The State of Maharashtra, through its Secretary, Social Welfare Department, & Anr.

Bombay High Court · (2017) 07 BOM CK 0273

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High Courts18 Jul 2017Dismissed

Baburao Shrawan Dhakate Vs State of Maharashtra, Through Secretary, Tribal Development Department, Mantralaya, & Ors.

Bombay High Court · (2017) 07 BOM CK 0270

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

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High Courts18 Jul 2017Allowed

Bhuwaneshwari Chandrashekhar Diwan Vs The Scheduled Tribe Caste Certificate Scrutiny Committee, & Anr.

Bombay High Court · (2017) 07 BOM CK 0264

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High Courts18 Jul 2017

Business India Exhibitions Pvt. Ltd., & Ors. Vs Hon"ble Arvind V. Savant (Retd. Justice), & Ors.

Bombay High Court · (2017) 07 BOM CK 0263

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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