Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 15Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1B), 13(2), 14, 14(3), 14(3A)

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High Courts19 Mar 2012Allowed

Hanuman das Raut Vs State of Maharashtra, Home Department, Mumbai and Police Station Officer, Samudrapur Police Station

Bombay High Court · (2012) BomCR(Cri) 463

Penal Code, 1860 (IPC) — Section 294, 323, 354, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts19 Mar 2012Disposed Off

Tata Toyo Radiators (P.) Ltd. Vs Union of India, Ministry of law

Bombay High Court · (2012) 209 TAXMAN 106

Income Tax Act, 1961 — Section 143(3), 220(6), 226(3)

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High Courts19 Mar 2012

Mr. Felix Ohimain Evborokhai Vs State of Goa and Public Prosecutor, High Court, Panaji, Goa

Bombay High Court · (2012) 03 BOM CK 0207

Constitution of India, 1950 — Article 21, 22, 22(1), 22(2), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 151, 167, 167(2), 209, 309Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 10, 11, 12, 13, 14

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High Courts19 Mar 2012

Kashinath Bakale Vs Budha Bakale

Bombay High Court · (2013) 1 BomCR 368

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High Courts19 Mar 2012Disposed Off

M/s. Tata Toyo Radiators Private Limited Vs Union of India, Ministry of law and Others

Bombay High Court · (2012) 250 CTR 11

Income Tax Act, 1961 — Section 143(3), 220(6), 226(3)

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High Courts19 Mar 2012

M/s. Fomento Resorts and Hotels Ltd. and M/s. Cidade De Goa Vs Shri Rohidas Naik

Bombay High Court · (2012) 03 BOM CK 0106

Industrial Disputes Act, 1947 — Section 17B

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High Courts19 Mar 2012

Shri Manish Soni Vs The State of Maharashtra and The Nagpur Improvement Trust

Bombay High Court · (2012) 3 ALLMR 616 : (2012) 6 BomCR 162

Constitution of India, 1950 — Article 14, 300, 300ADevelopment Control Regulations, 2000 — Regulation 29Maharashtra Municipalities Act, 1965 — Section 340(2)

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High Courts19 Mar 2012Dismissed

State of Goa Vs Shri Laxman J. Naik, Vinayak Prabhu

Bombay High Court · (2012) BomCR(Cri) 313

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 26, 27Penal Code, 1860 (IPC) — Section 302, 34, 342

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High Courts19 Mar 2012

Deepak Jhunjhunwala Vs Union of India

Bombay High Court · (2013) 290 ELT 365

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High Courts19 Mar 2012

The Regional Director, Employees State Insurance Corporation, Defence Colony, Porvorim Goa Vs M/s Kalanath Tile Works Mapa, Panchawadi, Goa

Bombay High Court · (2012) 03 BOM CK 0004

Employees State Insurance Act, 1948 — Section 45B, 77, 77(1)(b), 77(1A)

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High Courts16 Mar 2012

Shikshan Mandal and Others Vs State of Maharashtra and Others

Bombay High Court · AIR 2012 Bom 115 : (2012) 3 ALLMR 609 : (2012) 2 BomCR 875 : (2012) 114 BOMLR 1332 : (2012) 2 MhLj 948

Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1966 — Regulation 19(7)Right of Children to Free and Compulsory Education Act, 2009 — Section 18, 29(1), 37

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