Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 420, 486Trade and Merchandise Marks Act, 1958 — Section 77, 78, 79

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High Courts01 Aug 2018Dismissed

Dr.Mrs.Padma Shamrao Patil Vs President Shahu Shikshan Prasarak Mandal And Other

Bombay High Court · (2018) 08 BOM CK 0003

Shivaji University Act, 1974 — Section 42(1)

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High Courts01 Aug 2018Dismissed

P.K. Anna Patil Janta Sahakari Bank Ltd. Nandurbar Through : Manoj S/O. Madhukar Choudhari And Anr Vs State Of Maharashtra And Others

Bombay High Court · (2018) 08 BOM CK 0002

Maharashtra Cooperative Societies Act, 1960 — Section 107Banking Regulation Act, 1949 — Section 22Consumer Protection Act, 1986 — Section 12, 27

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High Courts01 Aug 2018Disposed Off

Anil s/o Namdev Naiknavare Vs State of Maharashtra

Bombay High Court · (2018) 08 BOM CK 0001

Indian Penal Code, 1860 — Section 302, 326Code of Criminal Procedure, 1973 — Section 437A

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High Courts31 Jul 2018Allowed

Mr. Mariano Mesquita, son of Marcal alias Joao Paulo Vs Mr. Selva Raju Nadar And Ors

Bombay High Court · (2018) 07 BOM CK 0187

Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 8 Rule 1

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High Courts31 Jul 2018Allowed

Shri Ulhas Dessai Vs State of Goa

Bombay High Court · (2018) 07 BOM CK 0186

Goa Minor Mineral Concession Rules, 1985 — Rule 3, 49, 62(1), 62(2), 63

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High Courts31 Jul 2018Partly Allowed

Union Of India In Ministry Of Defence And Othe Vs M/S Kalpana Enterprises

Bombay High Court · (2018) 07 BOM CK 0139

Code of Civil Procedure, 1908 — Order 14 Rule 2, Section 100Indian Evidence Act, 1872 — Section 101, 110Government of India Act, 1935 — Section 172

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High Courts31 Jul 2018Dismissed

Rajendra Bhima Asudeo Vs State Of Maharashtra

Bombay High Court · (2018) 07 BOM CK 0136

Protection of Children from Sexual Offences Act, 2012 — Section 4, 6Indian Penal Code, 1860 — Section 324, 354, 376(2)(f), 506, 511Indian Evidence Act, 1872 — Section 157

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High Courts31 Jul 2018

Vishal Rajkumar Agrawal Vs State Of Maharashtra And Another

Bombay High Court · (2018) 07 BOM CK 0133

Code of Criminal Procedure, 1973 — Section 482Prevention of Food Adulteration Act 1954 — Section 2(a), 2(ia), 2(ia)(m), 7(i), 16, 97, 97(4), 98, 99General Clauses Act, 1897 — Section 6

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High Courts31 Jul 2018Dismissed

Municipal Corp. Of The City Of Amravati Thr. Its Food Inspector O.V. Charjan Vs Ghanshyam Uttamchand Batra Vendor Of M/S Ashish Trading Company And Other

Bombay High Court · (2018) 07 BOM CK 0130

Prevention of Food Adulteration Act, 1954 — Section 2(ia), 7(i), 17, 17(1)(a)(ii), 17(2), 17(4)Prevention of Food Adulteration Rule, 1955 — Rule 12B, 62

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High Courts31 Jul 2018Dismissed

M/s Indian Coffee Workers Cooperative Society Limited Vs Estate Officer, Western Zone, For The Life Insurance Corporation Of India, Mumbai And Anothers

Bombay High Court · (2018) 07 BOM CK 0128

Companies Act, 1956 — Section 617Public Premises (Eviction of Unauthorized Occupants) Act, 1971 — Section 2(e)Transfer of Property Act, 1882 — Section 106

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High Courts31 Jul 2018Partly Allowed

Sanjay Vasantrao Akotkar Vs Sau. Maya Sanjay Akotkar And Others

Bombay High Court · (2018) 07 BOM CK 0124

Constitution of India, 1950 — Article 15(3), 39Code of Criminal Procedure, 1973 &mdash&; Section 117, 125, 125(2), 127, 138, 145, 147, 167(3), 361, 354(c), 354(6), 488

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High Courts31 Jul 2018Dismissed

M/S. Century Steel Traders, Thr. Proprietor Shri. Rajiv Shivaji Sharma Vs M/S. Polaris Steel Castings Pvt. Ltd. Thr. Directors Mr. Pushpendra Pramodkumar Mishra And Another

Bombay High Court · (2018) 07 BOM CK 0123

Negotiable Instruments Act, 1881 — Section 118, 138, 139

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High Courts31 Jul 2018Dismissed

Sania Mayur Sheth Vs State of Maharashtra Through the Secretary, Urban Development Department, Mantralaya, Mumbai

Bombay High Court · (2018) 07 BOM CK 0118

Maharashtra Nagar Parishad, Nagar Panchayat and Industrial Township Act, 1965 — Section 55A, 55BMaharashtra Regional and Town Planning Act, 1966 — Section 44, 44(1)€Bombay Municipal Corporation Act, 1888 — Section 16, 16(1D)

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High Courts30 Jul 2018Disposed Off

Shri Gokuldas Phadte Vs State of Goa

Bombay High Court · (2018) 07 BOM CK 0185

Goa, Daman and Diu Fisheries Rules, 1981 — Rule 6(5)

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High Courts30 Jul 2018Disposed Off

Mr. Pascoal Trindade Vs State of Goa

Bombay High Court · (2018) 07 BOM CK 0184

Code of Civil Procedure, 1908 — Section 9

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