All India Council for Technical Education Act, 1987 — Section 10, 10AMaharashtra Universities Act, 1994 — Section 2(34)Medical Universities Act — Section 5(5)

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High Courts03 Mar 2011Allowed

Ramesh Patil Vs Maharashtra State Electricity Board

Bombay High Court · (2011) 3 Crimes 802

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Electricity Act, 2003 — Section 135

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High Courts03 Mar 2011Allowed

Vidarbha Irrigation Development Corporation Vs Gajanan Solanke, The State of Maharashtra and The Special Land Acquisition Officer

Bombay High Court · (2011) 03 BOM CK 0111

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High Courts03 Mar 2011Allowed

Vijaykumar Hirakhanwala Vs The State of Maharashtra, Ministry of Urban Development Mantralaya and The Town Planner, Jalna Municipal Council

Bombay High Court · (2011) 3 ALLMR 342 : (2011) 5 BomCR 474 : (2011) 3 MhLj 903

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 52A, 6Maharashtra Regional and Town Planning Act, 1966 — Section 126, 126(1), 126(2), 126(4), 127

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High Courts03 Mar 2011Dismissed

Smt. Sangeeta Sanjay Lakhote Vs The State of Maharashtra and Others

Bombay High Court · (2011) 3 ALLMR 160 : (2011) 5 BomCR 453 : (2011) 3 MhLj 899

Bombay Village Panchayats Act, 1958 — Section 101A

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High Courts03 Mar 2011

Lucy Ayline Jacinto Vs Union Bank of India (UOI) and Others

Bombay High Court · (2011) 7 ALLMR 137 : (2011) 4 BomCR 775 : (2011) 3 MhLj 480

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 73

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High Courts03 Mar 2011

Piramal Glass Limited (formerly known as Gujarat Glass Limited) Vs The Union of India (UOI) and Others

Bombay High Court · (2011) 113 BOMLR 916 : (2011) 184 ECR 214 : (2011) 267 ELT 175

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High Courts03 Mar 2011

Sanchita Amitabh Dasgupta Vs Amitabh Prashant Dasgupta and Another

Bombay High Court · (2011) 2 BomCR 839 : (2011) 3 DMC 801

Family Courts Act, 1984 — Section 7Maharashtra Rent Control Act, 1999 — Section 24, 41, 47

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High Courts03 Mar 2011

Omr Bagla Automotive Systems (India) Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2012) 134 FLR 764

Industrial Disputes Act, 1947 — Section 12

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High Courts03 Mar 2011

United India Insurance Co. Ltd., Vernekar Building, Above Dena Bank, Mapusa, Goa Vs Smt. Filomena Fernandes and Others Smt. Filomena Fernandes, Mr. Chris Diago Fernandes and Master Bruno Gabriel Fernandes Vs United India Insurance Co. Ltd., Vernekar Building, Above Dena Bank, Mapusa, Goa, Mr. Alberto Fonseca and Mr. Edwin T.D''Souza

Bombay High Court · (2011) 03 BOM CK 0004

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High Courts01 Mar 2011Dismissed

Maharashtra State Financial Corporation Vs Shri Nimba Jagannath Tamboli and Others

Bombay High Court · (2011) 3 ALLMR 154 : (2011) 3 BomCR 31 : (2011) 3 MhLj 188

Bombay State Financial Corporation (Staff) Regulations, 1954 — Regulation 156, 39, 39(2), 4, 40Penal Code, 1860 (IPC) — Section 497

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High Courts01 Mar 2011

Associated Bombay Cinemas Private Ltd. Vs Jamni S. Ramchandani of Mumbai, Indian Inhabitant

Bombay High Court · (2011) 6 BomCR 373 : (2011) 113 BOMLR 829 : (2011) 3 MhLj 340

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 9A, 9A(1), 9A(2)Maharashtra Rent Control Act, 1999 — Section 33

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High Courts01 Mar 2011

John Vasant Khandagale Vs The State of Maharashtra

Bombay High Court · (2011) CriLJ 2708 : (2011) 2 Crimes 54

Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 302, 304B, 304B(1), 304B(2), 498A

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High Courts01 Mar 2011

Shantaram Sonawane Vs Agricultural Produce Market Committee and The State of Maharashtra

Bombay High Court · (2011) 3 ALLMR 313 : (2011) 2 BomCR 481 : (2011) 4 MhLj 323

Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 102, 102(2), 103, 104, 104(1)Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 52B

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High Courts01 Mar 2011Dismissed

The State of Maharashtra Vs Rodbarao Makhane, Marotrao Sonkamble and Shyamrao Panchal

Bombay High Court · (2011) 03 BOM CK 0102

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High Courts01 Mar 2011Dismissed

U.S.A. Cable Networks and Others Vs State of Maharashtra and Hardas Hazarimal Tharwani

Bombay High Court · (2011) 113 BOMLR 867 : (2011) CriLJ 2222

Cable Television Networks (Regulation) Act, 1995 — Section 11(1), 16(1), 18, 3, 4ACable Television Networks Rules, 1994 — Rule 6(1), 6(2), 7Cinematograph Act, 1952 — Section 5B, 5C

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High Courts01 Mar 2011Allowed

Smt. Sindhu Khandu Satpute Vs State of Maharashtra

Bombay High Court · (2011) 2 Crimes 59 : (2011) 8 RCR(Criminal) 2296

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

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