Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(13), 13(2), 13(2), 13(4)

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High Courts20 Aug 2011Allowed

Ashok Machindra Kamble C. No. C/13897 Presently Confined at Yerwada Central Prison, Pune - 6 Vs State of Maharashtra

Bombay High Court · (2011) 4 RCR(Criminal) 883

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307

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High Courts20 Aug 2011Dismissed

Ajay Shete Vs The State of Maharashtra, The Sub-Divisional Magistrate and The Sub Divisional Police Officer

Bombay High Court · (2012) BomCR(Cri) 518

Immoral Traffic (Prevention) Act, 1956 — Section 18(1), 3, 7

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High Courts20 Aug 2011Allowed

Sunil Agrawal Vs Jawaharlal Chittarke and Madhukar Jadhav

Bombay High Court · (2012) 2 MhLj 254

Transfer of Property Act, 1882 — Section 52

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High Courts20 Aug 2011Dismissed

Priti Dinesh Hanchate Vs Dhule Charitable Society and Annasaheb College of Pharmacy

Bombay High Court · (2011) 08 BOM CK 0058

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High Courts20 Aug 2011Dismissed

Mr. Joao @ John Rodrigues Vs Mr. Jose Maria Rodrigues

Bombay High Court · (2011) 08 BOM CK 0006

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 9 Rule 9Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 30, 53, 54

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High Courts18 Aug 2011

Somling Ramanna Patrigida, Yallappa Ramanna Patrigida, Maruti Ramanna Patrigida and Ramanna Shivningappa Patrigida Vs The State of Maharahstra

Bombay High Court · (2011) 113 BOMLR 3125

Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300

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High Courts18 Aug 2011

Parmeshwar Umbre Vs Mahadeo Raut and Others

Bombay High Court · (2012) 1 ALLMR 59 : (2012) 1 BomCR 106 : (2012) 1 MhLj 856

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts18 Aug 2011Allowed

Sunita Pande Vs Baliram Pande

Bombay High Court · (2012) 1 ALLMR 648 : (2012) 2 MhLj 143

Hindu Marriage Act, 1955 — Section 13Protection of Women From Domestic Violence Act, 2005 — Section 18, 19, 20, 22

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High Courts18 Aug 2011

I.D.B.I. Karmachari Sangh Vs I.D.B.I. Bank Ltd. and others

Bombay High Court · (2011) 131 FLR 1092 : (2012) 2 LLJ 419

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 9

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High Courts18 Aug 2011Allowed

Niranjan Laxminarayan Yeddeloo Vs The State of Maharashtra and Maharashtra State Electricity Transmission Company Ltd.

Bombay High Court · (2012) 1 ALLMR 175 : (2012) 1 BomCR 817 : (2011) 6 MhLj 255

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 23

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High Courts18 Aug 2011Dismissed

Bhumanna Piraji Narod Vs The State of Maharashtra and Mangalaji Dharmaji Narod

Bombay High Court · (2012) BomCR(Cri) 495

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High Courts18 Aug 2011

Shri Hire Parab Vs Shri Krishna Gopal Subhaji and Others The Superintendent of Police ( North ) and The Sub Divisional Police Officer Vs Shri Krishna Gopal Subhaji, Shri Sachin Sadashiv Narvekar and Shri Hire M. Parab

Bombay High Court · (2011) 08 BOM CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 154(3), 156, 156(3), 200Penal Code, 1860 (IPC) — Section 218

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