Constitution of India, Article 12, Article 166, Article 162, Article 254 - Application of Acts of Parliament and of the Legislature of the State of Ass

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High Courts25 Apr 2017

Dr. Ramprasad Madhavlal Porwal Vs Alka Khaire & Others

Bombay High Court · (2017) 04 BOM CK 0216

Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 468, Section 4

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High Courts25 Apr 2017

Fatima Fernandes Vs State of Goa Through The Chief Secretary of Home Dept., & Ors.

Bombay High Court · (2017) 04 BOM CK 0214

Indian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts25 Apr 2017Allowed

Gajanan s/o Tulshiram Deole, & Ors. Vs The State of Maharashtra Through its Secretary Co-operative Department, Mantralya, & Ors.

Bombay High Court · (2017) 04 BOM CK 0212

Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963, Section 45, Section 45(1)

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High Courts25 Apr 2017

Imtiyajbi Vs The State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0208

Indian Penal Code, 1860, Section 376, Section 34, Section 307 - Punishment for rape - Acts done by several persons in furtherance of common intention - Attempt to murder

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High Courts25 Apr 2017Dismissed

Lt. Col. Prasad Shrikant Purohit Vs State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0192

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,

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High Courts25 Apr 2017

M/s. Sumer Corporation, a Partnership Firm Vs The State of Maharashtra & Anr

Bombay High Court · (2017) 04 BOM CK 0177

Constitution of India, Article 226, Article 227 -Development Control Regulations, 1991, Regulation 33(10), Regulation 33(10)(i) -Maharashtra Value Added Tax Ac

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High Courts25 Apr 2017

Mr.Arputharaj Nadar Vs Designated Officer Assistant Engineer, & Ors.

Bombay High Court · (2017) 04 BOM CK 0139

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Regional and Town Planning Act, 1966, Section 55(1), Section

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High Courts25 Apr 2017Dismissed

Mr.VikramShama Shetty Vs Designated Officer Assistant Engineer, & Ors.

Bombay High Court · (2017) 04 BOM CK 0138

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Regional and Town Planning Act, 1966, Section 55 - Removal or discontinuance

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High Courts25 Apr 2017Allowed

Nana s/o Shriram Wankhade, & Ors. Vs State of Maharashtra, through PSO Rajapeth, Amravati

Bombay High Court · (2017) 04 BOM CK 0131

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 Courts25 Apr 2017

Prashant @ Tushar Lalchand Bhamre Vs The State of Maharashtra, Through P.I., City Police Station, Dhule, & Ors.

Bombay High Court · (2017) 04 BOM CK 0108

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 307, Section 323,

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High Courts25 Apr 2017Allowed

Sanjay s/o Balasaheb Ruptakke Vs The State of Maharashtra Through its Secretary, Home Department, Mantralaya, & Ors.

Bombay High Court · (2017) 04 BOM CK 0092

Bombay Police Act, 1951, Section 56(1), Section 56(1)(b) - Removal of persons about to commit offence - Removal of persons about to commit offence

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High Courts25 Apr 2017Dismissed

Pragya Singh Chandrapalsingh Thakur Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 380 : (2017) 2 Crimes 290

Arms Act, 1959 - Section 25, Section 3, Section 5Explosive Substances Act, 1908 - Section 3, Section 4, Section 5, Section 6Maharashtra Control of Organised Crime Act, 1999 - Section 3(1)(i), Section 3(1)(ii), Section 3(2), Section 3(4), Section 3(5)

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High Courts24 Apr 2017Dismissed

Babanrao Dnyandoba Shinde Vs The State of Maharashtra, Through Tasgaon Police Station

Bombay High Court · (2017) 04 BOM CK 0244

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 Apr 2017

M/s DDL Excavation Pvt. Ltd. Vs Union of India, by its Chief Engineer(Project)

Bombay High Court · (2017) 04 BOM CK 0190

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtLimitation Act, 1963, Section 14, Section 5 - Exclusio

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High Courts24 Apr 2017Dismissed

MANSINGH DHONDIRAM SAKPAL Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2017) 04 BOM CK 0169

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 411, Sect

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High Courts24 Apr 2017

Shagun Trading Company Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 04 BOM CK 0085

Negotiable Instruments Act, 1881, Section 138, Section 141 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences by Companies

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