Code of Criminal Procedure, 1973 — Section 397Customs Act, 1962 — Section 108, 111, 135(1)(b), 135(1)(I)Foreign Exchange Regulation Act, 1973 Section — 13(1)

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High Courts11 Dec 2024Dismissed

Rekha W/O Raosaheb Waghmare And Others Vs State Of Maharashtra And Another

Bombay High Court · (2024) 12 BOM CK 0036

Code of Criminal Procedure, 1973 — Section 97, 173, 482Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506Guardians and Wards Act, 1890 — Section 25

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High Courts11 Dec 2024Dismissed

M/s Hindustan Coca Cola Beverages Pvt.Ltd Vs State Of Maharashtra

Bombay High Court · (2024) 12 BOM CK 0035

Code of Criminal Procedure, 1973 — Section 397, 482Prevention of Food Adulteration Act, 1954 — Section 2(ia)(a), 2(ia)(h), 2(V), 7(i), 10(4), 11(4), 13(2), 16, 17, 20(1)

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High Courts11 Dec 2024Dismissed

Ashwini Ashish Dighe Vs Union Of India

Bombay High Court · (2024) 12 BOM CK 0020

Constitution of India, 1950 — Article 226Foreign Trade (Development Regulation) Act 1992 — Section 2(a), 9, 9(1), 9(2), 9(5), 13, 15, 15(1)

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High Courts11 Dec 2024Dismissed

Pradeep Kumar Lalit Kumar Pandya Vs Harisingh J. Kapadia (Dec.) Thr. Lrs. Ruxmani Harisingh Kapadia

Bombay High Court · (2024) 12 BOM CK 0019

Code of Civil Procedure, 1908 — Section 115Maharashtra Rent Control Act, 1999 — Section 7(15), 7(15)(d), 15, 16Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)(c)

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High Courts11 Dec 2024Allowed

Laxman Mahadev Katkar Decd Through Lhrs Vs State Of Maharashtra Through The Secretary, Revenue Dept. And Ors

Bombay High Court · (2024) 12 BOM CK 0018

Constitution of India, 1950 — Article 14, 21, 226, 300ALand Acquisition Act, 1894 — Section 4, 6, 6(2), 11, 11A, 48(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)

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High Courts11 Dec 2024Disposed Of

General Motors India Pvt Ltd Vs State Of Maharashtra And Ors

Bombay High Court · (2024) 12 BOM CK 0017

Central Goods and Services Tax (CGST) Act, 2017 — Section 98(2), 98(6)State Goods and Services Tax (SGST) Act, 2017 — Section 73(5), 98State Goods and Services Tax (SGST) Rules, 2017 — Rule 142(1A)

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High Courts10 Dec 2024Dismissed

Sujit s/o Suhasrao Deshmukh Vs State Of Maharashtra

Bombay High Court · (2024) 12 BOM CK 0037

Code of Criminal Procedure, 1973 — Section 156(3), 239, 417, 418, 419, 420, 464, 482Indian Penal Code, 1860 — Section 34, 415, 420, 425, 463, 468, 471, 474Contract Act, 1872 — Section 17

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High Courts10 Dec 2024Allowed

Gourang Anil Wakade Legal Heir Of Late Mrs Meena Anil Wakade Vs Income Tax Officer Ward 34(2)(1) And Ors

Bombay High Court · (2024) 12 BOM CK 0022

Income Tax Act, 1961 — Section 147, 148, 148A, 148A(b), 148A(d)

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High Courts10 Dec 2024Disposed Of

Bramhanand Kanojia Vs Union Of India And Ors

Bombay High Court · (2024) 12 BOM CK 0021

Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 83Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 — Section 125(1), 125(1)(e), 127

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High Courts09 Dec 2024Disposed Of