Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Penal Code, 1860 (IPC) — Section 109, 120B, 409, 418, 420

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High Courts27 Jul 2009Dismissed

Vikas Dattatraya Janjire Vs State of Maharashtra and Another

Bombay High Court · (2009) CriLJ 4713 : (2010) 6 RCR(Criminal) 565

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts27 Jul 2009Dismissed

Shri Babudas V. Gaonkar Vs Shri Santosh Phadte, Shri Ratnakar Tari and State

Bombay High Court · (2009) 07 BOM CK 0211

Penal Code, 1860 (IPC) — Section 323, 330, 34, 352

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High Courts27 Jul 2009Dismissed

Naguesh Associates, Shri Rajan Naguesh Lotlikar and Smt. Pratibha Rajan Lotlikar Vs Shri Miguel Furtado alias Mariano Furtado and Smt. Helena Fernandes

Bombay High Court · (2009) 07 BOM CK 0129

Evidence Act, 1872 — Section 91Specific Relief Act, 1963 — Section 23

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High Courts27 Jul 2009Dismissed

Mr. Lalmand Nabhik Chaudhary Vs State

Bombay High Court · (2009) 07 BOM CK 0079

Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 157, 21, 26, 6, 8Penal Code, 1860 (IPC) — Section 376, 506

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High Courts27 Jul 2009

Manish D. Shah Vs C.M. Betgeri, Commissioner of Income Tax, V.R. Desai, Assistant Commissioner of Income Tax, (Inv.) and Union of India (UOI)

Bombay High Court · (2009) 227 CTR 242 : (2009) 318 ITR 397 : (2009) 185 TAXMAN 247

Income Tax Act, 1961 — Section 140A(3), 143(1), 143(3), 154, 156

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High Courts24 Jul 2009Allowed

Smt. Vidya Kishore Rao, Principal, Smt. Sulabha Dattatray Mujumdar, Sr. Clerk and Smt. Rashmi Rajendra Sawant (Ku. Sheela Vishnu Pawar), Jr. Clerk Vs The State of Maharashtra

Bombay High Court · (2009) 07 BOM CK 0238

Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987 — Section 2, 3, 3(1), 4, 4(1)

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High Courts24 Jul 2009Allowed

Anand Rathi Share and Stock Brokers Ltd., Formerly known as Navratan Capital and Securities Ltd. Vs Jayshree Sanjay Sonawane

Bombay High Court · (2009) 07 BOM CK 0221

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts24 Jul 2009

Shahnawaz Siraj Shaikh Vs The State of Maharashtra and The Superintendent of Prison

Bombay High Court · (2009) 07 BOM CK 0219

Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 108

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High Courts24 Jul 2009

Vadilal Dairy International Ltd. Vs State of Maharashtra

Bombay High Court · (2009) 111 BOMLR 3585 : (2011) 1 CompLJ 466 : (2009) 26 VST 530

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 32, 32(1)

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High Courts24 Jul 2009Dismissed

Nitin Seth and Another Vs Vijay Lakhani and Others

Bombay High Court · (2009) 6 MhLj 416

Maharashtra Regional and Town Planning Act, 1966 — Section 45(1), 45(3)

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High Courts24 Jul 2009

Prafulla Gudadhe Vs The State of Maharashtra and Others

Bombay High Court · (2010) 5 BomCR 458 : (2009) 111 BOMLR 3593 : (2009) 6 MhLj 695

Bombay Provincial Municipal Corporations Act, 1949 — Section 19(1AA)City of Nagpur Corporation Act, 1948 — Section 20(1E), 20(1E)(1), 407, 407(1), 40A(2)Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2

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High Courts24 Jul 2009

Ashish Colaco Vs Inspector General of Prisons and Superintendent of Prisons Basudev Joshi Vs Inspector General of Prisons, Superintendent of Prisons and State

Bombay High Court · (2009) 07 BOM CK 0081

Goa (Prisoners Victim or his family of offence) Compensation Rules, 2005 — Rule 3Goa Prison Act — Section 36(A)Goa Prison Rules, 2006 — Rule 209, 210, 210(5), 210(6), 219

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High Courts24 Jul 2009

Ms. Vaishali Shet Shirodkar alias Mrs. Vaishali Sanjay Naik Vs State of Goa and Others

Bombay High Court · (2009) 07 BOM CK 0080

Constitution of India, 1950 — Article 14, 16, 226, 227

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High Courts24 Jul 2009

Smt. Shakuntala R. Paingankar, E-3, Anant Vishwa, Vidhyanagar, Margao, Goa and Others Vs Shri Rohit Raghuvir Paingankar, House No.442, Opp. Peerless Office, Cine Vishant road, Aquem-Alto, Margao, Goa and Shri Rajendra alias Rajesh Raghuvir Paingankar

Bombay High Court · (2009) 07 BOM CK 0003

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High Courts23 Jul 2009Dismissed

State of Goa Vs Shri Agnelo Alcacoes

Bombay High Court · (2009) 07 BOM CK 0246

Land Acquisition Act, 1894 — Section 4(1)

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