Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 41, 428Evidence Act, 1872 — Section 21, 25, 26, 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 304(II)

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High Courts21 Jun 2012

Mr. Mahadev Parsekar, (since deceased) through his legal heirs. Mr. Pritam Mahadev Parsekar and Others, Mrs. Champa M. Parsekar, Mrs. Ramila Mahadev Parsekar, Widow and Mr. Mahesh Mahadev Parsekar Vs Mr. Eduardo Simao D''Costa @ Edward S. D''Costa, alias Edward Simon D''souza and his wife and Mrs. Priscila D''Costa

Bombay High Court · (2012) 06 BOM CK 0095

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High Courts21 Jun 2012

Madhav Shriramji Khadse Vs Rajiv Ramrao Ghatol and The State of Maharashtra

Bombay High Court · (2013) 1 BomCR(Cri) 529 : (2013) 1 MhLj 753

Criminal Procedure Code, 1973 (CrPC) — Section 2(wa), 372, 378, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts21 Jun 2012

Ganesh Waman Shevgaonkar, (deceased) Per His L.Rs. and Others Vs Martand Jagannath Mungi Martand Mungi, deceased through His L.Rs. (Vishnu Martand Mungi, Dattatraya Martand Mungi and Sanjay Martand Mungi) and Krishnaji Jagannath Mungi Vs Ganesh Waman Shevgaonkar, (deceased) through his L.Rs. and Others

Bombay High Court · (2012) 06 BOM CK 0086

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High Courts21 Jun 2012

Smt. Fatima Braganza, retd. (Since deceased) Section Officer, High Court of Bombay at Goa and by her L.R.''s (John B. Braganza, husband, Mrs. Fortune Mary Braganza e Sequeira, married to Clive Sequeira and Mr. Wilson J. Braganza, married to Mrs. Anlene Monteiro Braganza) Vs The Hon''ble The High Court of Judicatureat Bombay and Others

Bombay High Court · (2013) 2 ABR 1197 : (2012) 114 BOMLR 2555

Constitution of India, 1950 — Article 226

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High Courts21 Jun 2012Dismissed

Mr. Joaquim L. Dias and Mrs. Ines L. Dias Vs Mr. Baptist Coelho and Mrs. Lorraine Coelho

Bombay High Court · (2012) 6 ALLMR 102 : (2012) 6 MhLj 929

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Specific Relief Act, 1963 — Section 41(j)

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High Courts21 Jun 2012Allowed

Anton Luis Piedade Fernandes, C.P. No. 55/10, Central Jail Aguada,Bardez, Goa Vs STATE and Public Prosecutor,Camela Building,Opposite New Patto Bridge, Panaji, Goa

Bombay High Court · (2012) BomCR(Cri) 757 : (2012) CriLJ 3609 : (2013) 1 Crimes 555

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 304(II)

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High Courts21 Jun 2012

M/s. Good Earth Minerals Private Limited Vs Gannon Dunkerley and CO. Ltd.

Bombay High Court · (2012) 06 BOM CK 0066

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High Courts21 Jun 2012

Sanjog Sadanand Parab of Mumbai, Indian Inhabitant Vs B.P. Gharda and Co.

Bombay High Court · (2013) 2 ABR 1052 : (2012) 5 BomCR 258

Presidency Small Cause Courts Act, 1882 — Section 41, 41(1)

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High Courts21 Jun 2012

Bhavana N. Shah Vs Nitin Chimanlal Shah

Bombay High Court · AIR 2012 Bom 148 : (2012) 6 BomCR 241 : (2012) 114 BOMLR 2276 : (2013) 1 DMC 10

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1), 18(2), 18(2)(a), 20Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib), 18(1)

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High Courts21 Jun 2012Dismissed