Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 173(2)(c), 173(5)(b), 202Evidence Act, 1872 — Section 165, 3Penal Code, 1860 (IPC) — Section 375, 376, 506

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High Courts25 Oct 2012Dismissed

Nandabai Warat Vs Maruti Gopala Mehetre

Bombay High Court · (2013) 3 ABR 1317 : (2013) 1 BomCR(Cri) 437

Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 372, 377, 401, 401(5)Penal Code, 1860 (IPC) — Section 323, 325, 34, 504

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High Courts25 Oct 2012

Abubakar Suleman Vs The State of Maharashtra and Others

Bombay High Court · (2013) ALLMR(Cri) 29

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)(i), 3(1)(ii)Constitution of India, 1950 — Article 226

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High Courts25 Oct 2012

The Commissioner of Sales Tax, Maharashtra State, Bombay Vs M/s. Ramdas Sobhraj

Bombay High Court · (2012) 114 BOMLR 3741 : (2012) 55 VST 420

Constitution of India, 1950 — Article 366, 366(29A), 366(29A)(b), 366(29A)(d)

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High Courts25 Oct 2012Dismissed

Godrej Agrovet Ltd Vs The State of Maharashtra [Copy to be served on the P.P. at the High Court of Judicature of Bombay Bench at Aurangabad and The Insecticide Inspector Panchayat Samiti, Badnapur Dist. Jalna

Bombay High Court · (2013) 4 ABR 475 : (2013) 2 BomCR(Cri) 420

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 3(K)(1)

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High Courts25 Oct 2012

M/s. M. Visvesvaraya Industrial Research and Development Centre, World Trade Centre, Cuffe Parade, Mumbai-400005 Vs The Commissioner of Income Tax, Mumbai City-III, Mumbai

Bombay High Court · (2013) 255 CTR 6 : (2013) 213 TAXMAN 213

Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 18, 19, 30Income Tax Act, 1961 — Section 11, 11(1)(a), 11(4A), 12, 12A

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High Courts23 Oct 2012

Shankar Khandare Vs The State of Maharashtra and APT Packaging Limited

Bombay High Court · (2013) 2 BomCR(Cri) 145

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts23 Oct 2012Allowed

Vijay Patil Vs The State of Maharashtra, Priyanka Mansukhalal Shah and Rajendra Baburao Shekatkar

Bombay High Court · (2013) ALLMR(Cri) 682 : (2013) 2 BomCR(Cri) 209 : (2013) 2 Crimes 296

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts23 Oct 2012Dismissed

Chandiram Dariyanumal Ahuja Vs Akola Zilla Shram Wahtuk Sahakari Sanstha, Regd. Co-operative Society, Shram Shakti Bhavan

Bombay High Court · (2013) 2 ABR 531 : (2013) 1 ALLMR 137 : (2013) 1 MhLj 28

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 115Maharashtra Co-operative Societies Act, 1960 — Section 91Maharashtra Rent Control Act, 1999 — Section 11, 11(3), 12, 12(1), 12(2)

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High Courts23 Oct 2012Dismissed