Maharashtra Employees of Private Schools (Condition of Service) Regulation Rule, 1981 — Rule 6Maharashtra Employees of Private Schools (Condition of Service) Regulation Act, 1977 — Section 2(7), 2(24), 4, 4(1)Maharashtra University Act, 1994 — Section 8(3)

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High Courts16 Aug 2018Dismissed

Abdul Rab Ansari S/O Abdul Kayyum Ansari Vs State Of Maharashtra Through Its Secretary For Revenue And Forest Department, Mumbai And Others

Bombay High Court · (2018) 08 BOM CK 0094

Constitution of India, 1950 — Article 20Maharashtra Land Revenue Code, 1966 — Section 48[1], 48[7], 48[8], 48[8][2], 48[9][1],328[2], 329[2]General Clauses Act, 1897 — Section 26

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High Courts16 Aug 2018Dismissed

M/S. Lan Eseda Industries Ltd. Vs Shree Hari Rice And Agro Ltd Thr. Director Shri. Prakash Ramdeo Jaiswal And Another

Bombay High Court · (2018) 08 BOM CK 0081

Code of Criminal Procedure, 1973 — Section 156(3), 195, 195(1)(b)(i), 200Indian Penal Code, 1860 — Section 34, 120B, 181, 193, 196, 197, 198, 199, 200, 207, 209, 210, 218, 406, 409, 420, 467, 471Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 25, 28(3)

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High Courts16 Aug 2018Disposed Off

Shaikh Shama Wd/O Shaikh Muhammed And Ors Vs State Of Maharashtra & Ors

Bombay High Court · (2018) 08 BOM CK 0076

Indian Penal Code, 1860 — Section 34, 302, 379Indian Evidence Act, 1872 — Section 27Code of Criminal Procedure, 1973 — Section 154

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High Courts16 Aug 2018Allowed

Tapas Kanti Mandal Vs Cosmo Films Ltd

Bombay High Court · (2018) 08 BOM CK 0074

Specific Relief Act 1963 — Section 38, 41, 42Contract Act, 1872 — Section 9A, 10, 27Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)

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High Courts16 Aug 2018Partly Allowed

M/s. Shriram General Insurance Company Limited Vs Rekha Wd/o. Rahul Shirsath And Other

Bombay High Court · (2018) 08 BOM CK 0073

Motor Vehicles Act, 1988 — Section 66, 134, 149(2), 166, 177, 184, 192, 279, 304A,337, 338, 427

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High Courts14 Aug 2018Allowed

Shri Sandesh Datta @ Dattaram Salgaonkar Vs Shri Vithal Vasu Mayekar since deceased through his LR's

Bombay High Court · (2018) 08 BOM CK 0170

Goa Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 8A, 24, 29Constitution of India, 1950 — Article 227

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High Courts14 Aug 2018Allowed

M/s. Goa State Co-operative Milk Producer's Union Ltd Vs Goa State Information Commission at Panaji, Through its State Chief Information Commissioner, Having office at Shram Shakti Bhawan, Panaji-Goa

Bombay High Court · (2018) 08 BOM CK 0169

Right to Information Act, 2005 — Section 2(f), 2(h), 2(h)(d)(i), 2(h)(d)(ii), 2(i), 8, 19Goa Cooperative Societies Act, 2001 — Section 73,74,75,76A

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High Courts14 Aug 2018Dismissed

Shri Kashyap Odhavji Thakkar Vs Shri Chandrakant R.Ganatra And Ors

Bombay High Court · (2018) 08 BOM CK 0125

Bombay Public Trusts Act, 1950 — Section 18, 19, 20, 22, 22A, 28, 54(3), 70, 70(1), 70(1b), 73A, 79AALimitation Act, 1963 — Section 5Civil Procedure Code, 1908 — Order 1 Rule 10

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High Courts14 Aug 2018Allowed

Amit Ganesh Thakur, Minor, Through Mother And Natural Guardian And Anr. Vs State Of Maharashtra Through Its Secretary And Ors.

Bombay High Court · (2018) 08 BOM CK 0100

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High Courts14 Aug 2018Dismissed

Deorao Marotrao Bhagatkar Vs Central Bureau Of Investigation Thr. Psi Nagpur

Bombay High Court · (2018) 08 BOM CK 0084

Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20, 20(1)Indian Evidence Act, 1872 — Section 4, 114

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