Indian Penal Code, 1860, Section 498A, Section 306 - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of SuiddeEvidence Act, 1872,

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High Courts24 May 2017Dismissed

State of Maharashtra through Shri Laxman Ziblaji Taksande, Food Inspector Vs Pankaj S/o Arun Kalbande

Bombay High Court · (2017) 05 BOM CK 0066

Code of Criminal Procedure, 1973, Section 378(4) - Appeal in case of acquittalPrevention of Food Adulteration Act, 1954, Section 20, Section 7(1),

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High Courts22 May 2017

Dynadeo Honaji Narkhede & Ors. Vs State of Maharashtra and others

Bombay High Court · (2017) 05 BOM CK 0141

Code of Civil Procedure, 1908, Order 6Rule 17

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High Courts22 May 2017Allowed

Shri Prabhakar S/o Sitaram Joshi, & Ors. Vs Shri Arunkumar Singh S/o Ramraksha Singh, & Ors.

Bombay High Court · (2017) 05 BOM CK 0077

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

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High Courts19 May 2017

State of Maharashtra Vs Gajanan Shankarrao Phalke & anr

Bombay High Court · (2017) 05 BOM CK 0063

Prevention of Corruption Act, 1988, Section 13, Section 7, Section 12 - Criminal misconduct by a public servant - Public servant taking gratification other than legal remunera

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High Courts19 May 2017Disposed Off

Rama Ben V. Zaveri Vs Meharoonisa Farooqui

Bombay High Court · (2017) 1 RCRRent 606

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 - Section 22(2)(c)

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High Courts18 May 2017Allowed

State of Maharashtra, through Deputy Superintendent of Police, Anti Corruption Bureau Vs Shivpal Pralhadrao Sharma

Bombay High Court · (2017) 05 BOM CK 0061

Code of Criminal Procedure, 1973, Section 173, Section 386 - Report of police officer on completion of Investigation - Power of the Appellate CourtPrevention of Corruption

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High Courts18 May 2017

The State of Maharashtra Vs Ramrao Marotrao Khawale

Bombay High Court · (2017) 05 BOM CK 0033

Prevention of Corruption Act, 1988, Section 7, Section 13(2) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public se

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High Courts17 May 2017Dismissed

Mr. Ismail Adam Khan, R/o Valpoi, Sattari, Goa. (Since deceased through his legal heirs), Mrs. Jahid S. R. Amin, & Ors. Vs Mr. Kashinath Govind Naik, (since deceased) son of Govind Naik, & Ors.

Bombay High Court · (2017) 05 BOM CK 0115

Code of Civil Procedure, 1908, Section 100 - Second appealEvidence Act, 1872, Section 101, Section 102 - Burden of proof - On whom burden of proof

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High Courts17 May 2017

Mrs. Kiran Khushali Mamlekar Vs State of Goa, Through the Chief Secretary, Secretariat, Porvorim Goa, & Ors.

Bombay High Court · (2017) 05 BOM CK 0105

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High Courts16 May 2017Dismissed

State of Maharashtra, Through Police Station Officer Vs Rajendra s/o. Kashirao Bhujade

Bombay High Court · (2017) 05 BOM CK 0060

Indian Penal Code, 1860, Section 34, Section 498A, Section 306 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma

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High Courts15 May 2017

Dr. Pratima Mohan Kessarkar Daughter of Mohan Tukaram Kessarkar Vs Mr. Ajit Narcinva Panchwadkar

Bombay High Court · (2017) 05 BOM CK 0149

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High Courts15 May 2017

M/s Fabrica dE Gas Carbonico Pvt. Ltd., Through its Authorized Representative, Mrs. Dipali S. Dharwardkar Vs Asst. Provident Fund Commissioner

Bombay High Court · (2017) 05 BOM CK 0131

Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 7(b), Section 7(b), Section 7(a), Section 7(a), Section 7(d),

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High Courts15 May 2017

M/s. Natraj Cinema Vs The Deputy Regional Director, Employees State Insurance Corporation, Ganeshpeth, Nagpur

Bombay High Court · (2017) 05 BOM CK 0127

Employees State Insurance Act, 1948, Section 75, Section 45A - Matters to be decided by Employees Insurance Court - Determination of contributions in certain cases

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High Courts15 May 2017