Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 110, 132, 281, 324(4)Motor Vehicles Act, 1988 - Section 185

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High Courts23 Jan 2025Dismissed

Urmila Marotrao Gaikwad Vs District Collector Parbhani And Another

Bombay High Court · (2025) 01 BOM CK 1566

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High Courts23 Jan 2025Partly Allowed

Jaago Nehru Nagar Residents Welfare Association And Anr Vs Commissioner Of Police And Ors 5

Bombay High Court · (2025) 01 BOM CK 1560

Constitution of India, 1950 - Article 19(1)(a), 21, 25, 26, 226Code of Criminal Procedure, 1973 - Section 133Maharashtra Police Act, 1951 - Section 36, 37, 38, 39, 70, 136, 149

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High Courts22 Jan 2025Allowed

Sudhakar Yashwant Warule Vs Gramsevak Group Gram Panchayat Rasegaon And Ors

Bombay High Court · (2025) 01 BOM CK 1548

Constitution of India, 1950 - Article 227Maharashtra Village Panchayats Act, 1959 - Section 29, 29(2), 29(3), 29(4), 29(5), 29(6), 34, 34(4)Bombay Village Panchayats (Meetings) Rules, 1959 - Rule 7

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High Courts21 Jan 2025Dismissed

Santosh Keshvrao Shinde And Others Vs Laxmi Riksha Auto Body Pvt Ltd. Throughj Its Director And Others

Bombay High Court · (2025) 01 BOM CK 1567

Industrial Dispute Act, 1947 - Section 2(k), 10, 18, 18(3)(d)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 36Industrial Dispute Maharashtra Rules, 1957 - Rule 16, 22(2)

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High Courts21 Jan 2025Allowed

Sopan Trambak Wani Vs Director Of Town Planning Maharashtra State And Ors

Bombay High Court · (2025) 01 BOM CK 1555

Constitution of India, 1950 - Article 226, 300AMaharashtra Regional and Town Planning Act, 1966 - Section 126, 126(1), 126(2), 127, 127(1)Land Acquisition Act 1894 - Section 5A, 6

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High Courts21 Jan 2025Dismissed

Vivek Krushna Dode Vs State Of Maharashtra

Bombay High Court · (2025) 01 BOM CK 1554

Constitution of India, 1950 - Article 226, 227Maharashtra Regional Town Planning Act, 1966 - Section 52, 53

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High Courts21 Jan 2025Dismissed

Jaysingh Revaji Patil Vs Municipal Corporation Malegaon And Ors

Bombay High Court · (2025) 01 BOM CK 1553

Constitution of India, 1950 - Article 226, 227Maharashtra Regional Town Planning Act, 1966 - Section 52, 53

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High Courts21 Jan 2025Disposed Of

Rajaram Parashram Patil And Ors Vs Subhash Pandurang Bandiwadekar And Ors

Bombay High Court · (2025) 01 BOM CK 1552

Maharashtra Public Trusts Act, 1950 - Section 22, 41A, 50A, 73A

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High Courts21 Jan 2025Allowed

Subhash Pandurang Bandiwadekar And Ors Vs State Of Maharashtra Thr Its Principal Secretary And Ors

Bombay High Court · (2025) 01 BOM CK 1551

Maharashtra Public Trusts Act, 1950 - Section 22, 41A, 50A, 73A

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High Courts21 Jan 2025Dismissed

Krc Infrastructure And Projects Private Limited Thr. Gaurav Mehta Vs Sangita Shivaji Kate (Sangita Malhari Gaikwad) Thr. Poa Amit J. Pathare

Bombay High Court · (2025) 01 BOM CK 1550

Code of Civil Procedure, 1908 - Order 1 Rule 10, Order 6 Rule 17

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High Courts21 Jan 2025Dismissed

Gera Developments Pvt Ltd Through Its Ceo Mr Gulzar Malhotra Vs Sangita Shivaji Kate

Bombay High Court · (2025) 01 BOM CK 1549

Code of Civil Procedure, 1908 - Order 1 Rule 10, Order 6 Rule 17

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High Courts20 Jan 2025Allowed

Mohd. Mobin Jahurul Hasan Manihar Vs State of Maharashtra

Bombay High Court · (2025) 01 BOM CK 1559

Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8(c), 19, 22(C), 24, 27A, 29, 37

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High Courts20 Jan 2025Allowed

Prema Amritham Aiyer Vs Sudha Vitthal Amarapurkar

Bombay High Court · (2025) 01 BOM CK 1557

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 2(11), Order 22 Rule 4, Order 22 Rule 5

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High Courts20 Jan 2025Partly Allowed

Sou. Bharati Tukaram Patil Vs Zillha Parishad (Thr. Chief Executive Officer) And Ors

Bombay High Court · (2025) 01 BOM CK 1556

Constitution of India, 1950 - Article 16Code of Civil Procedure, 1908 - Section 80, 100(5)Maharashtra Project Affected Persons Rehabilitation Act, 1999 - Section 2, 2(2), 5, 5(c), 6, 6(c)

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