Indian Penal Code, 1860 — Section 34, 107, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 227, 228, 482

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High Courts07 Jan 2023Disposed Of

Pratik Vs Divisional Commissioner, Amravati And Others

Bombay High Court · (2023) 01 BOM CK 0038

Constitution Of India, 1950 — Article 19(1)(d), 21Maharashtra Police Act, 1951 — Section 53(1),, 56, 56(1)(a), 56(1)(b), 56 (1)(a)(b), 110(e)(g)Code Of Criminal Procedure, 1973 — Section 110

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High Courts07 Jan 2023Disposed Of

Deepti Kavit Ved Vs District Collector Borivali & Anr

Bombay High Court · (2023) 01 BOM CK 0037

Bombay Stamp Act Rules 1939 — Rule 21Maharashtra Stamp Act, 1958 — Section 52, 52A, 53(1A)

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High Courts07 Jan 2023Disposed Of

Santolina Josephina And Others Vs Inacio Xavier Fernandes And Others

Bombay High Court · (2023) 01 BOM CK 0024

Motor Vehicles Act, 1988 — Section 134, 163A, 166, 169(2), 187Indian Penal Code, 1860 — Section 279, 304A, 337

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High Courts06 Jan 2023Allowed

Laxman Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0025

Maharashtra Schedule Commodities (Regulation And Distribution) Order, 1975 — Section 24

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High Courts06 Jan 2023Dismissed

XYZ Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0023

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High Courts06 Jan 2023Allowed/Disposed Of

Mohammed Ali Khan Mehboob Ali Khan Vs State Of Maharashtra

Bombay High Court · (2023) 01 BOM CK 0022

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20Maharashtra Land Revenue Code, 1966 — Section 9(1)

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High Courts05 Jan 2023Disposed Of

Nitin Pandurang Shejwal AVs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0028

Code Of Civil Procedure, 1908 — Order 1 Rule 8

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High Courts05 Jan 2023Allowed

Keshav And Others Vs State Of Maharashtra

Bombay High Court · (2023) 01 BOM CK 0016

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 374

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High Courts04 Jan 2023Allowed

Rajendra Prasad Bansal And Others Vs Rajendra P. Bansal

Bombay High Court · (2023) 01 BOM CK 0029

Code Of Civil Procedure, 1908 — Section 9, 96, Order 41 Rule 5(3)(c)Insolvency And Bankruptcy Code, 2016 — Section 3(31), 5(20), 5(21), 9, 14, 14(1), 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 18, 18(1)(f)(vi), 20, 20(1), 25, 25(1), 25(2)(b), 60(5), 60(5)(c), 231Income Tax Act, 1961 — Section 260A

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High Courts04 Jan 2023Dismissed

Maharashtra Industrial Development Vs Ravindra And Others

Bombay High Court · (2023) 01 BOM CK 0021

Land Acquisition Act, 1894 — Section 4

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High Courts04 Jan 2023Allowed

Sanjay Suganchand Kasliwal Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0020

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 3, 4, 10, 13

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High Courts04 Jan 2023Dismissed