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

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High Courts14 Jun 2017

Shri Ganpatrao Chhotuji Gabhane, & Ors. Vs The State of Maharashtra, through its Secretary, Home Department, Mantralaya, & Anr.

Bombay High Court · (2017) 06 BOM CK 0083

Constitution of India, Article 300A - Persons not to be deprived of property save by authority of law

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High Courts14 Jun 2017

The Bombay Diocesan Trust Association Pvt. Ltd. & Ors. Vs Rev. Dr. P. B. Amolik & Ors.

Bombay High Court · (2017) 06 BOM CK 0046

Code of Civil Procedure, 1908, Section 100 - Second appealBombay Public Trusts Act, 1950, Section 3, Section 72(4), Section 72(2)

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High Courts14 Jun 2017Disposed Off

Ashley Anil Rodrigues Vs Divisional Chairman, Maharashtra State Board of Secondary and Higher Secondary

Bombay High Court · (2017) 06 BOM CK 0001

Constitution of India, 1950 - Article 12

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High Courts13 Jun 2017

Ayurvedic Natural Health Centre Pvt. Ltd., Through its Managing Director, Mr. Bruno Fernandes Vs State of Goa, Through its Chief Secretary, & Ors.

Bombay High Court · (2017) 06 BOM CK 0210

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High Courts13 Jun 2017Allowed

Gajendra s/o Shivprasad Kedia Vs The State of Maharashtra, & Anr.

Bombay High Court · (2017) 06 BOM CK 0183

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

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High Courts13 Jun 2017

Hussainali Sharif Punjwani, & Ors. Vs The Board of Trustees of Port of Bombay, & Ors.

Bombay High Court · (2017) 06 BOM CK 0179

General Clauses Act, 1897, Section 6 - Effect of repealPublic Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 15, Section 2(e) - Bar o

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High Courts13 Jun 2017Dismissed

Momin Education Society, & Anr. Vs The State of Maharashtra, Through Secretary, School Education and Sports Department, & Ors.

Bombay High Court · (2017) 06 BOM CK 0143

Right Of Children To Free And Compulsory Education Act, 2009, Section 19 -Right of Children to Free and Compulsory Education Rules, 2010, Rule 6

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High Courts13 Jun 2017Allowed

Prabhakar s/o Dasrathji Bobde, & Ors. Vs Jageshwar s/o Bhaskarrao Patre, & Anr.

Bombay High Court · (2017) 06 BOM CK 0120

Code of Civil Procedure, 1908, Order 37Rule 3(2)

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High Courts13 Jun 2017

Rhushikesh Kalidas Joshi Vs STATE, Through Police Inspector and Police Station-in-charge, & Ors.

Bombay High Court · (2017) 06 BOM CK 0104

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts13 Jun 2017

Robust Resorts & Hospitality LLP, & Anr. Vs STATE OF GOA Through Chief Secretary, & Anr.

Bombay High Court · (2017) 06 BOM CK 0103

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High Courts13 Jun 2017

Shri Arjun Jairam Parab Vs Shri Sonu alias Sanjay Krishna Parab

Bombay High Court · (2017) 06 BOM CK 0085

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High Courts13 Jun 2017

Tukaram s/o Bajirao Deshmukh, & Ors. Vs State of Maharashtra, Through P.S.O.P.S Ahemadpur, , & Ors.

Bombay High Court · (2017) 06 BOM CK 0017

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

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High Courts12 Jun 2017Dismissed

B.A. Mohota Textiles Traders Pvt. Ltd Vs Deputy Commissioner Of Income Tax And Anr

Bombay High Court · (2017) 06 BOM CK 0226

Income Tax Act, 1961 — Section 2(47), 45, 47, 47(v), 260A

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High Courts12 Jun 2017

Vithal Bhaduji Shrirame Vs Committee for Scrutiny and Verification of Tribes Claims, through its Chairman, & Ors.

Bombay High Court · (2017) 06 BOM CK 0223

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