Constitution Of India, 1950 — Article 227Bombay Revenue Jurisdiction Act, 1876 — Section 11, 15, 33, 34, 35Watans (Abolition) Act, 1950 — Section 3, 4, 4A, 4(1), 5, 8

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High Courts03 Jan 2024Dismissed

Nitesh Vijaykumar Khawani And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 01 BOM CK 0007

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 354A, 354D, 384, 467, 468, 471, 504, 506Information Technology Act, 2000 — Section 66(D), 67

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High Courts03 Jan 2024Dismissed

Renuka Satish Narwankar Vs Mangala Sarosh Bana

Bombay High Court · (2024) 01 BOM CK 0002

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High Courts02 Jan 2024Dismissed

M/s Siddhi Engineering Vs Regional Provident Fund Commissioner-II

Bombay High Court · (2024) 01 BOM CK 0076

Constitution Of India, 1950 — Article 142, 226, 227Employees� Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 7, 7(2)Employees� Provident Funds And Miscellaneous Provisions Act, 1952 — Section 7(A), 7I, 7O, 8

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High Courts02 Jan 2024Dismissed

Khalil Abbas Fakir Vs Tabbasum Khalil Fakir @ Tabbasum Gulam Husain Ghare & Anr.

Bombay High Court · (2024) 01 BOM CK 0019

Code Of Criminal Procedure, 1973 — Section 125, 127, 397, 401Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 2(a), 2(b), 3, 3(1), 3(1)(a), 3(2), 3(3), 4Wakf Act, 1954 — Section 9

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High Courts02 Jan 2024Disposed Of

Vilas Damu Shinde And Others Vs Special Land Acquisition Officer And Others

Bombay High Court · (2024) 01 BOM CK 0012

Constitution Of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 9, 11, 12(2), 16, 17, 18, 31, 31(2), 34, 48Indian Partnership Act, 1932 — Section 18

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High Courts02 Jan 2024Dismissed

Ram Vs State Of Maharashtra And Others

Bombay High Court · (2024) 01 BOM CK 0008

Indian Penal Code, 1860 — Section 363, 366A, 376(2)(i)(j)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 161, 164, 374

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High Courts02 Jan 2024Disposed Of

M/s. S.K. Realty Vs State Of Maharashtra And Others

Bombay High Court · (2024) 01 BOM CK 0004

Constitution Of India, 1950 — Article 226, 227

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High Courts02 Jan 2024Dismissed

Ketan Champaklal Divecha Vs DGS Township Pvt. Ltd. & Another

Bombay High Court · (2024) 01 BOM CK 0003

Development Control And Promotion Regulations For Greater Mumbai, 2034 — Regulation 33(7)(B), 33(11)Arbitration And Conciliation Act, 1996 — Section 2(1)(h), 7, 9, 11, 11(6), 17

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High Courts02 Jan 2024Disposed Of

Vilas Damu Shinde Vs Special Land Acquisition Officer And Others

Bombay High Court · (2024) 01 BOM CK 0001

Constitution Of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 9, 11, 12(2), 16, 31(2), 34, 48Indian Partnership Act, 1932 — Section 18

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