Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 &mdash Section 482Maharashtra Money Lending Act, 2014 &mdash Section 13B, 39

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High Courts29 Nov 2018Dismissed

State Of Maharashtra Vs Rangrao Anna Patil

Bombay High Court · (2018) 11 BOM CK 0065

Code of Criminal Procedure, 1973 — Section 258, 309, 311, 378(1), 378(1)(a), 378(3), 406, 409, 482Constitution of India, 1950 — Article 226, 227

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High Courts28 Nov 2018Disposed Off

Sarika Shivaji Gaikwad Vs State Of Maharashtra And Others

Bombay High Court · (2018) 11 BOM CK 0102

Medical Termination of Pregnancy Act, 1971 — Section 2(b)(i), 2(b)(ii), 3, 3(2), 3(2)(b), 4, 5

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High Courts28 Nov 2018Dismissed

Mr. Samadhan Kashiram Khirodkar Vs State Of Maharashtra Thr. Police Station Officer, Police Station Jalgaon Jamod Dist. Buldhana

Bombay High Court · (2018) 11 BOM CK 0090

Indian Penal Code, 1860 — Section 375, 375(b), 376(2)(i), 376(2)(n)Protection of Children From Sexual Offences Act, 2012 — Section 2(1)(d)3, 4, 6Code of Criminal Procedure, 1973 — Section 164, 313

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High Courts28 Nov 2018Allowed

Moreshwar S/O Vitthalrao Kolankar (In Jail) Vs State Of Maharashtra, Through P.S.O. Wardha (City), Wardha

Bombay High Court · (2018) 11 BOM CK 0084

Indian Penal Code, 1860 — 420, 463, 468, 471

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High Courts28 Nov 2018Allowed

Shri. Vitthal Mhasku Mandhre Vs Mugutrao Vishnu Sanas (Deceased Through Lrs.

Bombay High Court · (2018) 11 BOM CK 0063

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High Courts28 Nov 2018Dismissed

Ramesh Janardhan Meshram Vs Lokshahir Annabhau Sathe Development Corporation Through Its Managing Director And Others

Bombay High Court · (2018) 11 BOM CK 0055

Prevention of Corruption Act, 1988 — Section 7, 13(1)Indian Penal Code, 1860 — Section 34, 120B, 384, 406, 408, 420, 465, 467, 468, 471

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High Courts27 Nov 2018Dismissed

State Of Maharashtra Vs Pappu @ Jagannath Bhaurao Mehtre

Bombay High Court · (2018) 11 BOM CK 0092

Indian Penal Code, 1860 — Section 302, 307, 354, 452

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High Courts27 Nov 2018

National Organic Chemical Industries Ltd. And Anr Vs Bhaskar Mendon

Bombay High Court · (2018) 11 BOM CK 0088

Industrial Disputes Act, 1947 — Section 12Code of Criminal Procedure, 1973 — Section 195(1)(b), 195(3), 340

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High Courts27 Nov 2018Allowed

Sachin S/O. Namdeo Rathod And Others Vs State Of Maharashtra

Bombay High Court · (2018) 11 BOM CK 0075

Constitution of India, 1950 — Article 14, 21, 22, 22(2)Maharashtra Control of Organized Crime Act, 1999 — Section 3(1)(i), 3(4), 11, 21, 23, 23(1)(a)Code of Criminal Procedure, 1973 — Section 57, 167, 167(2), 362, 436, 437, 438, 439, 440, 441, 442, 443, 444, 445, 446, 447, 448, 449, 450

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High Courts27 Nov 2018Partly Allowed

Dakaram Bhojraj Khotele Vs State Of Mah. Thr. P.S.O. Deori P.S.

Bombay High Court · (2018) 11 BOM CK 0072

Indian Penal Code, 1860 — Section 279, 304A, 338

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High Courts27 Nov 2018Allowed

Najuk Sitaram Madavi Vs State Of Maharashtra, Through P.S.O. P.S. Gadchiroli

Bombay High Court · (2018) 11 BOM CK 0071

Bombay Prohibition Act, 1949 — Section 65(e)

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High Courts27 Nov 2018Dismissed

Rashmi Aditya Gupta Vs Mangal Keshav Securities Ltd And Anr.

Bombay High Court · (2018) 11 BOM CK 0068

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts27 Nov 2018Dismissed

United India Insurance Company Ltd Vs Kalyani Avinash Gokhale

Bombay High Court · (2018) 11 BOM CK 0067

Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 37Limitation Act, 1963 — Section 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29(2)

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High Courts27 Nov 2018Partly Allowed

Smt. Chandaben Jayatilal Udani (Deleted) And Ors. Vs Hansa Villa Realty Pvt. Ltd. And Anr

Bombay High Court · (2018) 11 BOM CK 0064

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High Courts26 Nov 2018Partly Allowed

Nana @ Sandeep Tukaram Shinde Vs State Of Maharashtra

Bombay High Court · (2018) 11 BOM CK 0087

Indian Penal Code, 1860 — Section 366(A), 376(2)(f), 506Evidence Act, 1872 — Section 157

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High Courts26 Nov 2018Disposed Off

Hindustan Construction Company Ltd Vs Maharashtra State Road Development Corporation Limited

Bombay High Court · (2018) 11 BOM CK 0080

Arbitration and Conciliation Act, 1996 — Section 11(1), 11(2), 11(3), 11(4), 11(5), 11(6), 11(6A), 11(8), 12(1), 21Code of Civil Procedure, 1908 — Order 7 Rule 11, Section 8

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