Telegraph Act, 1885 — Section 3(1)(AA), 3(4), 10, 10(b), 10(d), 10(3), 16(1), 17, 17(1), 17(3)Code Of Civil Procedure, 1908 — Section 151Right To Information Act, 2005 — Section 2(f), 5(3)

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High Courts01 Oct 2020Dismissed

Tukaram Rau Jadhav Vs State Of Maharashtra

Bombay High Court · (2020) 10 BOM CK 0003

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313

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High Courts01 Oct 2020Dismissed

Sayyad Shabbir Sheikh Vs State Of Maharashtra

Bombay High Court · (2020) 10 BOM CK 0002

Indian Penal Code, 1860 — Section 323, 506, 376, 376(2), 376(2)(f), 376(2)(i), 376(2)(i)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 8Code Of Criminal Procedure, 1973 — Section 164, 313, 357, 357(A)

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High Courts01 Oct 2020Dismissed

Father Jerome Gonsalves S J Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 10 BOM CK 0001

Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 30, 39, 40, 48, 48(1)Code Of Criminal Procedure, 1973 — Section 313, 397, 401

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High Courts30 Sept 2020Allowed

Indo Unique Flame Ltd Vs N.N.Global Merchantile Pvt. Ltd And Ors

Bombay High Court · (2020) 09 BOM CK 0050

Arbitration And Conciliation Act, 1996 — Section 5, 8, 11, 16, 16(2), 16(4), 16(6), 34(2)(b)37, 48, 48(2)Code Of Civil Procedure, 1908 — Section 9(A), 115, Order 7 Rule 10, Order 7 Rule 11, Order 7 Rule 11(D)Contract Act, 1872 — Section 126

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High Courts29 Sept 2020

Pioneer Publicity Corporation Pvt Ltd Vs Airport Authority Of India And Ors

Bombay High Court · (2020) 09 BOM CK 0049

Arbitration And Conciliation Act, 1996 — Section 9, 11, 11(8), 12(1), 16, 17

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High Courts29 Sept 2020Allowed/Disposed Of

Ajit @ Bhaiyyasaheb Ganpatrao Jadhao Vs State Of Maharashtra

Bombay High Court · (2020) 09 BOM CK 0044

Indian Penal Code, 1860 — Section 300, 307, 320, 324, 326, 511

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High Courts29 Sept 2020Allowed

Vijaykumar Satramdas Lakhani Vs Central Board Of Direct Taxes And Ors

Bombay High Court · (2020) 09 BOM CK 0041

Income Tax Act, 1961 — Section 119, 192, 195, 197, 197(1), 206(C)(9)Specific Relief Act, 1963 — Section 2(1), 3, 3(2)Income Tax Rules, 1962 — Rule 28, 28(AA)

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High Courts29 Sept 2020Disposed Of

Mangala And Ors Vs National Insurance Company Limited

Bombay High Court · (2020) 09 BOM CK 0039

Motor Vehicles Act, 1988 — Section 146, 147, 147(5), 163(A), 165, 166

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High Courts29 Sept 2020Dismissed

Janardan S/O. Kisanaji Parbat Vs Rekha W/O. Marotrao Parbat And Ors

Bombay High Court · (2020) 09 BOM CK 0038

Evidence Act, 1872 — Section 91, 92, 91(1)Code Of Civil Procedure, 1908 — Section 100

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High Courts28 Sept 2020Allowed

Asian Satellite Broadcast Pvt. Ltd Vs Income Tax Officer

Bombay High Court · (2020) 09 BOM CK 0033

Income Tax Act, 1961 — Section 14, 45, 47, 47(iii), 139, 142(1), 143(2), 143(3), 147, 148, 148(1), 151(1)Constitution Of India, 1950 — Article 226

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High Courts25 Sept 2020Dismissed

Ashok Kumar Vs State Of Maharashtra

Bombay High Court · (2020) 09 BOM CK 0045

Drugs And Cosmetics Act, 1940 — Section 16, 17(b), 17(b)(d), 18(a)(i), 27(b), 27(c), 27(d), 34, 36(A)(B)Code Of Criminal Procedure, 1973 — Section 2(w), 155(2), 209, 323Constitution Of India, 1950 — Article 20, 20(1), 227

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High Courts25 Sept 2020Allowed

Pranaya W/O Ganesh Gaddamwar Vs Collector, Chandrapur And Ors

Bombay High Court · (2020) 09 BOM CK 0043

Maharashtra Zilla Parishads And Panchayat Samitis Act, 1961 — Section 72(2)Maharashtra Zilla Parishads Presiding Authorities (No Confidence Motion) Rules, 1962 — Rule 2, 3

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High Courts25 Sept 2020Dismissed

State Of Maharashtra Vs Ashok Tukaram Dhamne And Ors

Bombay High Court · (2020) 09 BOM CK 0037

Indian Penal Code, 1860 — Section 34, 323, 342, 376

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