Maharashtra Animal Preservation Act, 1976 — Section 11, 5, 6, 7Prevention of Cruelty to Animals Act, 1960 — Section 11(1), 35(2)Transport of Animals Rules, 1978 — Rule 56

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High Courts19 Nov 2009Allowed

Dr. Prithi Paul Singh Sethi, Presto Exports Ltd., Multiex Marketing and Commission Ltd. and Vamshi Exports Ltd. Vs Twist Spin Industries, Shri Kiran Gokuldas Kalantary, Smt. Sudha Kiran Kalantary and Kalantary Textile Consultancy

Bombay High Court · (2010) 2 ALLMR 824 : (2010) 1 BomCR 787

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3)Penal Code, 1860 (IPC) — Section 201, 34, 409, 419, 420Specific Relief Act, 1963 — Section 20

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High Courts19 Nov 2009

Smt. Maya Vs The State of Maharashtra and Others

Bombay High Court · (2010) 1 MhLj 865

Constitution of India, 1950 — Article 14

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High Courts18 Nov 2009Dismissed

Shri Bala Atmaram Sahakari, Shri Ashok Atmaram Sahakari, Mrs. Vijaya A. Sahakari and Shri Madhav A. Sahakari All Vs The Deputy Collector and S.D.O., Ponda Sub Division, Ponda, Goa and The Executive Engineer, Works Division XVIII(Roads), P.W.D., Ponda, Goa

Bombay High Court · (2009) 11 BOM CK 0180

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High Courts18 Nov 2009

Dev Cyrus Colabawala Vs The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 1 : (2010) CriLJ 758 : (2010) 2 Crimes 645

Penal Code, 1860 (IPC) — Section 34, 376(2)

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High Courts18 Nov 2009

Bapulal Maganlal Contractor and Umakant Bapulal Contractor and Another Vs Nitin Bapulal Contractor

Bombay High Court · (2009) 11 BOM CK 0081

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High Courts18 Nov 2009

Nikhil Shamrao Parandkar and Pradeepkishor Dhondiram Dhavale Vs The State of Maharasthra, The Director of Technical Education, All India Counsel for Technical Education a Statutory Body of the Government of India and Cusrow Wadia, Institute of Technology and Others

Bombay High Court · (2010) 112 BOMLR 410

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4

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High Courts18 Nov 2009Allowed

Shri Shriram Vishwanath Vs The Presiding Officer, Central Government Industrial Tribunal Cum Labour Court and The Canara Bank, Government of India

Bombay High Court · (2010) 1 ALLMR 65 : (2010) 124 FLR 911 : (2010) 1 MhLj 587

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts17 Nov 2009

Bhagwandas Kanhaiyyalal Bubna Vs Shyamsunder Wasudeo Bubna and Others

Bombay High Court · (2010) 2 ALLMR 843 : (2010) 1 BomCR 218

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 5

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High Courts17 Nov 2009Dismissed

Shri Lima Fernandes Vs Shri Gabriel Gama (since deceased through his legal representatives) and Others

Bombay High Court · (2009) 11 BOM CK 0161

Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 58

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High Courts17 Nov 2009

Crompton Greaves Ltd. Vs Shivam Traders, Shri Ratanlal Ranasaria and Mrs. Manju Ranasaria

Bombay High Court · (2009) 111 BOMLR 4669 : (2010) 2 CivCC 751 : (2010) CriLJ 1227 : (2011) 2 Crimes 607 : (2010) 3 MhLj 246 : (2010) 5 RCR(Criminal) 649

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179Negotiable Instruments Act, 1881 (NI) — Section 126, 138, 72, 84

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High Courts17 Nov 2009Dismissed

Vinayak Nivrutti Gondhale Vs Sopan Ananda Thakar and Another

Bombay High Court · (2010) 2 BC 563

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Nov 2009Allowed

Gautam Shikshan Sanstha and The Principal, Anand Junior College Vs Presiding Officer, School Tribunal, Pramod Madhukarrao Lande and Deputy Director of Higher Technical Education

Bombay High Court · (2010) 1 BomCR 304

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2, 3, 4, 5, 5(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9

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High Courts17 Nov 2009Allowed