Constitution of India, 1950 — Article 141, 142(1)Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 320, 320(1), 482Penal Code, 1860 (IPC) — Section 302, 307, 324, 325, 326

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High Courts22 Oct 2008Allowed

Ms. Asha Shamandas Bajaj and Mrs. Kamla Shamandas Bajaj Vs Mrs. Meeran Borwankar Special Inspector General of Police and Others

Bombay High Court · (2008) 110 BOMLR 3586 : (2009) 3 RCR(Criminal) 48

Criminal Procedure Code, 1973 (CrPC) — Section 466, 471Lunacy Act, 1912 — Section 2, 3, 3(4), 3(5)Mental Health Act, 1987 — Section 15, 16, 17, 18, 19

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High Courts22 Oct 2008Dismissed

Qayyum Ibrahim Mohammad Shaikh, Mr. Salim Abu Sama Khan and Iqbal Ismail Shaikh @ Iqbal Hatela Vs The State of Maharashtra and Mohammed Talha Abdul Mutali Ansari

Bombay High Court · (2008) 10 BOM CK 0075

Arms Act, 1959 — Section 27, 4Bombay Police Act, 1951 — Section 37Criminal Procedure Code, 1973 (CrPC) — Section 107, 155(2), 156(1), 320, 320(1)

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High Courts22 Oct 2008Dismissed

Central Hindu Military Social Education Society Vs Joint Charity Commissioner and Another

Bombay High Court · (2009) 2 BomCR 499

Bombay Public Trusts Act, 1950 — Section 13(2), 19(1), 19(4), 20, 21(3)Constitution of India, 1950 — Article 226, 227

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High Courts22 Oct 2008Dismissed

Smt. Dropadabai Vs The State of Maharashtra

Bombay High Court · (2008) 6 ALLMR 559 : (2009) 2 BomCR 490 : (2008) 110 BOMLR 3600

Guardians and Wards Act, 1890 — Section 29, 31, 31(2), 31(3), 31(4)Hindu Minority and Guardianship Act, 1956 — Section 8, 8(2)

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High Courts21 Oct 2008Dismissed

Ramprasad Bhagirath Agrawal Vs Uttamchand Danmal Pande

Bombay High Court · (2009) 3 BomCR 865

Bombay Money Lenders Act, 1946 — Section 10, 10(5), 2(2), 2(2)(9), 2(6)Negotiable Instruments Act, 1881 (NI) — Section 80

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High Courts21 Oct 2008Dismissed

Ispat Industries Ltd. Vs Baby Samuel and Co.

Bombay High Court · (2008) 6 ALLMR 575 : (2008) 110 BOMLR 3715 : (2009) 1 MhLj 1000

Arbitration and Conciliation Act, 1996 — Section 11, 34

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High Courts21 Oct 2008Dismissed

Geeta N. Shivdasani Vs Niraj T. Sharma and Others

Bombay High Court · (2009) 2 BomCR 274

Maharashtra Rent Control Act, 1999 — Section 24, 44

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High Courts20 Oct 2008Allowed

Shri Uday Narayan Apate and Another Vs Shri Shankar Ragho, Bhadavankar and Others

Bombay High Court · (2008) 6 ALLMR 814 : (2009) 1 MhLj 377

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 2(32)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 4, 70

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High Courts20 Oct 2008Allowed

Sunflag Iron and Steel Company Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2009) 3 BomCR 873 : (2009) 120 FLR 559

Apprentices Act, 1961 — Section 18, 2, 4Bombay Industrial Relations Act, 1946 — Section 16, 28, 3(13), 3(14)Constitution of India, 1950 — Article 254, 254(1), 254(2)

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High Courts20 Oct 2008Allowed

Gopal Lal Sarda Vs Union of India

Bombay High Court · (2011) 263 ELT 24

Foreign Trade (Development and Regulation) Act, 1992 — Section 5

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High Courts20 Oct 2008Allowed

Satish Shankarrao Deshmukh Vs Member, Industrial Court, Maharashtra, Amravati and others

Bombay High Court · (2009) 120 FLR 570

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High Courts18 Oct 2008Dismissed

Pharma Base India Pvt. Ltd. Vs State of Maharashtra and Another

Bombay High Court · (2009) 120 FLR 634 : (2009) 2 LLJ 458

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5Payment of Gratuity Act, 1972 — Section 7(4), 7(7)

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High Courts18 Oct 2008Allowed

Ranjan Lakule Vs Council of Architecture India Habitant Centre and Others

Bombay High Court · (2009) 2 BomCR 479

Architects (Professional Conduct) Regulations, 1989 — Regulation 1(2), 3, 3(1), 3(3)Architects Act, 1972 — Section 21, 30, 30(1), 35, 45Council of Architecture Rules, 1973 — Rule 35(1)

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High Courts18 Oct 2008Allowed

Premier Irrigation Equipment Ltd. and Another Vs Maharashtra Tourism Development Corporation Ltd. and Others

Bombay High Court · (2009) 3 BomCR 464

Constitution of India, 1950 — Article 226

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