Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 420, 428

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High Courts11 Sept 2013Dismissed

Mahesh Vs State of Maharashtra

Bombay High Court · (2013) 6 ABR 197 : (2013) ALLMR(Cri) 3929 : (2013) 4 BomCR(Cri) 333 : (2013) CriLJ 4557

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114A, 145, 27, 3, 35Penal Code, 1860 (IPC) — Section 193, 199, 34, 361, 363

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High Courts11 Sept 2013

Dr. Saraswati Vs The State of Maharashtra and Dr. Raghunath State of Maharashtra Vs Dr. Saraswati Dr. Sudam Vs The State of Maharashtra

Bombay High Court · (2013) 6 ABR 398 : (2013) 4 BomCR(Cri) 461

Criminal Procedure Code, 1973 (CrPC) — Section 210, 437, 439(2)Medical Termination of Pregnancy Act, 1971 — Section 3, 6Penal Code, 1860 (IPC) — Section 201, 304, 304A, 304I, 312

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High Courts11 Sept 2013

Jahed Naziruddin, Sajed Naziruddin, Sadique Arifoddin and Javed Razioddin Vs The State of Maharashtra and Others

Bombay High Court · (2013) 6 ABR 573 : (2014) 2 ALLMR 58 : (2013) 6 BomCR 344 : (2014) 2 MhLj 933

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(3)Constitution of India, 1950 — Article 120, 121, 226Limitation Act, 1963 — Section 5

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High Courts10 Sept 2013

Manish Vs State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 3922

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High Courts10 Sept 2013Allowed

Pratap Kashinath Chavan Vs The D.I.G. Prisons (E) (R)

Bombay High Court · (2014) ALLMR(Cri) 1755

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High Courts10 Sept 2013Dismissed

Bharat Ratiram Gharat Vs The State of Maharashtra and Another

Bombay High Court · (2014) ALLMR(Cri) 166

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High Courts10 Sept 2013Disposed Off

Maniram Satyanarayan Chaudhari Vs Estate Manager, Aurangabad

Bombay High Court · (2013) 6 ABR 777 : (2014) 1 ALLMR 340 : (2014) 1 BomCR 297

Constitution of India, 1950 — Article 14Maharashtra Housing And Area Development Act, 1976 — Section 66(1)(a)(iv), 66(2)

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High Courts10 Sept 2013Allowed

Parvat Singh Vs Sahebrao

Bombay High Court · (2013) ALLMR(Cri) 3891 : (2014) 2 BomCR(Cri) 750

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High Courts10 Sept 2013Disposed Off

Smt. Vachalabai Haribhau Lingayat Vs Estate Manager, Aurangabad

Bombay High Court · (2013) 6 ABR 31 : (2014) 1 ALLMR 44 : (2014) 1 BomCR 453 : (2014) 2 MhLj 190

Constitution of India, 1950 — Article 14Maharashtra Housing And Area Development Act, 1976 — Section 66(1)(a)(iv), 66(2)

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High Courts10 Sept 2013Dismissed

Sakhawat Hussain Vs State of Maharashtra and Another

Bombay High Court · (2014) ALLMR(Cri) 839

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High Courts10 Sept 2013Allowed

Jagannath Rangnath Chavan Vs Suman Sahebrao Ghawte, Shanti alias Vimal Kundlik Gatkul and Janardhan Namdeo Chavan

Bombay High Court · (2014) 3 ABR 201 : (2013) 6 ALLMR 187 : (2013) 6 BomCR 62 : (2014) 1 MhLj 173

Hindu Succession Act, 1956 — Section 6

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High Courts06 Sept 2013

State of Maharashtra and Others Vs Wasnik Vasantrao Kisanji

Bombay High Court · (2013) 139 FLR 964

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High Courts06 Sept 2013Dismissed

Dr. Pragji Savji Vaja, Dr. Smt. Chhaya P. Vaja, Vipul A. Chauhan Vs Dr. Chhotalal Narsidas Parmar and Others

Bombay High Court · (2014) 3 ABR 211 : (2014) 4 ALLMR 849 : (2013) 6 BomCR 72

Bombay Public Trusts Act, 1950 — Section 1, 17, 19, 2(10), 2(10)(e)Bombay Stamp Act, 1958 — Section 31, 32Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 92, 93

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High Courts06 Sept 2013

M/s. LA''Builde Associates Vs Bipinchandra Narandas Dalal

Bombay High Court · (2013) 6 ABR 406 : (2013) 6 ALLMR 497

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 21 Rule 22, Order 21 Rule 30, Order 21 Rule 41

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High Courts06 Sept 2013

Accra Investments Private Ltd. Vs The Income Tax Officer

Bombay High Court · (2013) 263 CTR 48 : (2013) 359 ITR 116 : (2013) 218 TAXMAN 378

Income Tax Act, 1961 — Section 147, 254(2), 260A, 28(ii), 54EC

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High Courts06 Sept 2013

Sanjeev Alias Sanjay Subash Grover Vs Vertext Trading Co., Jayketu Vasudev Joshi and The Court Receiver

Bombay High Court · (2013) 6 ALLMR 8

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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