Bombay High Court · (2014) 5 ABR 335 : (2014) 3 ACC 941 : (2015) ACJ 1263 : (2014) 5 ALLMR 208 : (2014) 4 BomCR 383 : (2014) 142 FLR 279 : (2014) 3 LLJ 371 : (2014) LLR 720 : (2014) 4 MhLj 206

Workmens Compensation Act, 1923 - Section 2(1)(d) 8(4) 8(8)

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High Courts09 Jan 2014Partly Allowed

Anil Raghunath Vishwakarma Vs The State of Maharashtra and Sr. Inspector of Police

Bombay High Court · (2015) ALLMR(Cri) 1990 : (2014) 2 BomCR(Cri) 94 : (2014) 3 Crimes 312

Penal Code, 1860 (IPC) - Section 302 34 498A

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High Courts09 Jan 2014Allowed

Ashok Rambhan Gaikwad Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 711 : (2014) 1 BomCR(Cri) 606 : (2014) 3 Crimes 200

Penal Code, 1860 (IPC) - Section 302

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High Courts09 Jan 2014Dismissed

Rajusingh Chudaman Rathod and Harbans sing Chambasing Bhatiya Vs Swami Vivekanand Sahakari Co-Operative and Others

Bombay High Court · (2014) 4 ABR 830 : (2015) 2 ALLMR 289 : (2014) 4 MhLj 268

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11-d, Order 7 Rule 13 151

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High Courts09 Jan 2014Allowed

Manikrao Bhadoji Choure, Smt. Bahinabai and Sarad Manikrao Choure Vs Sanjay Rawalchand Sahani and National Insurance Company, Division-I Office

Bombay High Court · (2014) 2 ACC 897 : (2014) 4 ALLMR 798 : (2014) 2 BomCR 122 : (2014) 4 MhLj 410

Motor Vehicles Act, 1988 - Section 166 171

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High Courts09 Jan 2014Allowed

Pandurang G. Naik Gaunekar and Another Vs Nilkant Parshuram Marathe and Another

Bombay High Court · (2014) 2 ABR 39 : (2014) 4 ALLMR 836 : (2014) 4 BomCR 386 : (2014) 6 MhLj 286

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

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High Courts09 Jan 2014Dismissed

Ramchand Gopaldas Paryani Vs Shafiq Ahmad Shaikh Abbas and Another

Bombay High Court · (2014) 1 BomCR(Cri) 615

Criminal Procedure Code, 1973 (CrPC) — Section 372

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High Courts09 Jan 2014Allowed

Pramod Murlidhar Gadhave and Others Vs State of Maharashtra and Another

Bombay High Court · (2014) ALLMR(Cri) 1055

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High Courts09 Jan 2014

Shahnawaj Khan Vs The State of Maharashtra and Another

Bombay High Court · (2014) ALLMR(Cri) 940 : (2015) 1 BomCR(Cri) 54

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3

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High Courts08 Jan 2014