Code Of Civil Procedure, 1908 — Order Order 39 Rule 11, 39 Rule 11(1), Order 39 Rule 11(2), Order 43 Rule 1(r), Order 43 Rule 11(1), Order 43 Rule 11(2)Evidence Act, 1872 — Section 8

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High Courts31 Jan 2022Dismissed

State Of Maharashtra Vs Ramsingasan Jamunaprasad Mourya

Bombay High Court · (2022) 01 BOM CK 0054

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 22, 42, 42(1), 42(1)(a), 42(1)(b), 42(1)c), 42(1)(d), 42(2)

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High Courts31 Jan 2022Allowed

Narendra Vs State Of Maharashtra And Others

Bombay High Court · (2022) 01 BOM CK 0053

Maharashtra Regional And Town Planning Act, 1966 — Section 126, 17

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High Courts31 Jan 2022Partly Allowed/Disposed Of

City And Industrial Development Corporation And Others Vs Anwar Khan And Others

Bombay High Court · (2022) 01 BOM CK 0051

Maharashtra Regional And Town Planning Act, 1966 — Section 40, 159Land Acquisition Act, 1894 — Section 18

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High Courts31 Jan 2022Allowed

Subhash And Others Vs Suresh And Others

Bombay High Court · (2022) 01 BOM CK 0050

Maharashtra Land Revenue Code, 1966 — Section 143, 143(1)

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High Courts31 Jan 2022Dismissed

Bansi And Others Vs Yeshwanta And Others

Bombay High Court · (2022) 01 BOM CK 0049

Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 7, 23, 32, 32(2)

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High Courts31 Jan 2022Allowed

Sheshrao And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 01 BOM CK 0048

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 15, 21, 64, 76

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High Courts31 Jan 2022Dismissed

Kusum Arun Salunkhe And Others Vs Gulabrao Suklal Patil And Others

Bombay High Court · (2022) 01 BOM CK 0047

Code Of Civil Procedure, 1908 — Section 96, Order 9 Rule 13Code Of Civil Procedure (Amendment) Act, 1976 — Section 59

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High Courts31 Jan 2022

DHL Employees Union Vs DHL Express (India) Pvt.Ltd & Anr

Bombay High Court · (2022) 01 BOM CK 0046

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High Courts31 Jan 2022Dismissed

State Of Maharashtra Vs Kalpak Bhaskar Gadhave

Bombay High Court · (2022) 01 BOM CK 0045

Code Of Criminal Procedure, 1973 — Section 378(3)Negotiable Instruments Act, 1881 — Section 138, 139, 146

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High Courts28 Jan 2022Dismissed

Sarjerao Laxmanrao Kale Vs State Of Maharashtra And Others

Bombay High Court · (2022) 01 BOM CK 0044

Constitution Of India, 1950 — Article 226, 227Bombay (Now Maharashtra) Police (Punishment And Appeal) Rules, 1956 — Rule 3(1)

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High Courts27 Jan 2022Dismissed

State Of Maharashtra Vs Shriram Mahadev Nikam And Others

Bombay High Court · (2022) 01 BOM CK 0043

Indian Penal Code, 1860 — Section 34, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 313

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High Courts25 Jan 2022Dismissed

Anand Prabhakar Joshi Vs Chairman And Managing Director & CEO, Bank Of Maharashtra & Anr

Bombay High Court · (2022) 01 BOM CK 0042

Constitution Of India, 1950 — Article 32, 132, 226Code Of Civil Procedure, 1908 — Section 96, 100, 114, Order 41 Rule 11, Order 47 Rule 1

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High Courts24 Jan 2022Disposed Of

Chetan Iron LLP Vs NRC Ltd

Bombay High Court · (2022) 01 BOM CK 0057

Arbitration And Conciliation Act, 1996 — Section 9, 17, 34, 37Specific Relief Act, 1963 — Section 9, 14(d), 14(1), 14(1)(c), 41, 41(e)

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