Bombay Civil Courts (Amendment) Act, 1982 — Section 3Bombay Civil Courts Act, 1869 — Section 16, 17, 26, 8Bombay General Clauses Act, 1904 — Section 7

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High Courts10 Mar 2008Dismissed

Mohanlal Sharma Vs Famous Cine Laboratories and Studios Ltd. and Others

Bombay High Court · (2008) 3 LLJ 119

Constitution of India, 1950 — Article 227

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High Courts10 Mar 2008Dismissed

Smt. Reshmabai Govind Jadhav Vs State

Bombay High Court · (2009) CriLJ 885

Criminal Procedure Code, 1973 (CrPC) — Section 325, 360, 374, 374(2), 374(3)Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts10 Mar 2008Allowed

Suman Jain and others Vs Krantibala Kondalkar

Bombay High Court · (2008) 3 BomCR 583

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts10 Mar 2008Dismissed

Mrs. Joaquina Rodrigues Vs State of Goa and Others

Bombay High Court · (2008) 03 BOM CK 0006

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High Courts07 Mar 2008Dismissed

Sanjay Garud Vs The State of Maharashtra

Bombay High Court · (2008) 03 BOM CK 0140

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 302, 304II, 323, 34, 498AProbation of Offenders Act, 1958 — Section 19, 6

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High Courts07 Mar 2008Dismissed

Ms. Sarika Vs The State of Maharashtra and Others

Bombay High Court · (2008) 03 BOM CK 0072

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 482Maharashtra Universities Act, 1994 — Section 32Penal Code, 1860 (IPC) — Section 120(B), 190, 34, 415, 420

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High Courts07 Mar 2008Dismissed

Ramesh (L.Rs. of deceased Kalawati Akarte and Others) Vs Baburao (L.Rs. of deceased Smt. Manorama Jaulkar and Others) and The Chief Officer, Municipal Council

Bombay High Court · (2008) 3 BomCR 56 : (2008) 4 MhLj 314

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145

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High Courts07 Mar 2008

Fulchand Rawat Vs State of Maharashtra and Another

Bombay High Court · (2008) 3 ALLMR 734 : (2008) 6 BomCR 694 : (2008) 4 MhLj 202

Land Acquisition Act, 1894 — Section 18, 4, 6, 9

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High Courts05 Mar 2008

Vidyut Metallics Pvt. Ltd. Vs Maharashtra Rajya Rashtriya Kamgar Sangh (INTUC) and Another

Bombay High Court · (2008) 117 FLR 660 : (2008) 2 LLJ 829

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts05 Mar 2008

Pandurang Gunda Patil and Others Vs Dattu Dada Patil and Others Smt. Parwati Dattatray Patil and Others Vs Pandurang Gunda Patil and Others

Bombay High Court · (2008) 3 ALLMR 357 : (2008) 3 BomCR 48

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High Courts05 Mar 2008

Mahadeo Maske Vs The State of Maharashtra and Tukaram Nagnath Surwase

Bombay High Court · (2008) 03 BOM CK 0058

Penal Code, 1860 (IPC) — Section 363, 375, 376, 506

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High Courts05 Mar 2008Allowed

Rajendraprasad Porwal Vs Mr. Santoshkumar Parasmal Saklecha, L.R. of Mr. Parasmal Harakchand Saklecha and State of Maharashtra

Bombay High Court · (2008) 4 CivCC 474 : (2008) CriLJ 2955 : (2009) 5 RCR(Criminal) 186

Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 357(3), 401Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 145

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High Courts05 Mar 2008

Rajindar Karamsingh Walia Vs Official Liquidator of Patel Synthetics

Bombay High Court · (2009) 91 SCL 139

Companies Act, 1956 — Section 457(2A)

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High Courts04 Mar 2008

Gobind Builders and Developers Vs Income Tax Settlement Commission and Others

Bombay High Court · (2008) 216 CTR 75 : (2009) 309 ITR 167 : (2008) 170 TAXMAN 618

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 2(45), 245C, 245C(1), 245C(1B), 245D

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High Courts04 Mar 2008Allowed

The Commissioner, Nashik Municipal Corporation Vs Shri Chandrashekhar Eknath Pagar and Others

Bombay High Court · (2008) 3 ALLMR 412 : (2008) 3 BomCR 43 : (2008) 117 FLR 655 : (2008) 3 MhLj 629 : (2010) 189 TAXMAN 287

Bombay Provincial Municipal Corporations Act, 1949 — Section 465, 465(1)Constitution of India, 1950 — Article 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1), 48

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High Courts04 Mar 2008

Canara Bank Vs Eastern Mechanical Works and Another

Bombay High Court · AIR 2008 Bom 188 : (2008) 6 BomCR 670 : (2008) 5 MhLj 720

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2, Order 18 Rule 13, Order 18 Rule 4, Order 18 Rule 5, Order 8 Rule 5Evidence Act, 1872 — Section 34, 73

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