Code of Civil Procedure, 1908 — Order 41 Rule 23AGoa Administration of Evacuee Property (Amendment) Act, 1989 — Section 3(1)Goa, Daman and Diu Agricultural Tenancy Act 1964 — Section 58(2)

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High Courts02 Jul 2018Allowed

Digambar Virbhadra Yesge And Another Vs Additional Collector Nanded And Others

Bombay High Court · (2018) 07 BOM CK 0048

Constitution of India, 1950 — Article 227Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 4, 5(2), 17Bombay Village Panchayats Sarpanch and Up -Sarpanch (No Confidence Motion) Rules, 1975 — Rule 2, 2(2B)

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High Courts02 Jul 2018Disposed Off

Amruta D/O Arvind Dadmal Vs Scheduled Tribe Caste Certificate Scrutiny Committee, Nagpur Thr. Chairman/Joint Secretary

Bombay High Court · (2018) 07 BOM CK 0046

Criminal Procedure Code, 1973 — Section 195, 340Indian Penal Code, 1860 — Section 192, 193

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High Courts02 Jul 2018Allowed

Chandrabhan S/O Mahadeorao Sadavarti Vs State Of Mah. Thr. Dy. Supdt. Of Police, Anti Corruption Bureau, Nagpur

Bombay High Court · (2018) 07 BOM CK 0028

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

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High Courts02 Jul 2018Allowed

AMIT S/O. ASHOK NAHARKAR Vs STATE OF MAHARASHTRA THR. POLICE STATION OFFICER, WADI POLICE STATION NAGPUR AND ANOTHER

Bombay High Court · (2018) 07 BOM CK 0002

Indian Penal Code, 1860 — Section 34, 107, 306Code of Criminal Procedure, 1973 — Section 482

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High Courts29 Jun 2018Dismissed

Kanta Gawade s/o Jaidev Gawade major in age, Service r/o Neura O Pequeno, Neura, Tiswadi – Goa Presently lodged Colvale Central Jail Vs State of Goa Through the Public Prosecutor, High Court, Panaji, Goa

Bombay High Court · (2018) 06 BOM CK 0160

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 307, 452, 506II

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High Courts29 Jun 2018Dismissed

Mahalsa Services, a Proprietary concern of Shri Pradeep P. Shet, Delta City Plaza Antique Mardol Building, Near IBPC Petrol Pump, Verna Electronic City, Highway Verna-Goa. Vs State of Goa, through its Chief Secretary, having Office at Secretariat, Porvorim, Bardez, Goa

Bombay High Court · (2018) 06 BOM CK 0159

Constitution of India, 1950 — Article 226

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High Courts29 Jun 2018Allowed

SYED ZAKIRALI S/O SYED JAWARALI Vs SYED ZAHIDALI S/O SYED JAWARALI & ORS

Bombay High Court · (2018) 06 BOM CK 0130

Arbitration Act, 1940 — Section 16, 41(b)Trade and Merchandise Marks Act, 1958 — Section 27(2), 105(c), 106(1)

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High Courts29 Jun 2018Dismissed

HELIGO CHARTERS PRIVATE LIMITED Vs AIRCON BEIBARS FZE

Bombay High Court · (2018) 06 BOM CK 0129

Arbitration Act, 1996 — Section 9, 26, 30, 32, 34, 36, 48, 49Arbitration and Conciliation Act, 2015 — Section 2(2)Code of Civil Procedure, 1908 — Section 13, 44A

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High Courts29 Jun 2018Allowed

DEVANAND GOVINDA GAYAKWAD Vs STATE OF MAH.THR.PSO BHISI

Bombay High Court · (2018) 06 BOM CK 0127

Indian Penal Code, 1860 — Section 354, 448, 511

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High Courts29 Jun 2018Dismissed

BALVIKAS SANSTHACHALAK VA KARMACHARI SANGHATNA MAHARASHTRA STATE THROUGH ITS PRESIDENT S W JOSHI Vs THE STATE OF MAHARASHTRA AND ANOTHER

Bombay High Court · (2018) 06 BOM CK 0120

Constitution of India, 1950 — Article 15, 21, 39, 39A, 45, 47, 51A(k)Juvenile Justice (Care & Protection of Children) Act, 2015— Section 2(14), 31, 32(iii), 35, 36, 37, 37(1)(b), 98

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High Courts28 Jun 2018Allowed

Shri Khurram Khazi Vs Assistant Director of Transport, South Goa, Margao. Goa

Bombay High Court · (2018) 06 BOM CK 0158

Motor Vehicles Act, 1988 — Section 89(a)Goa Motor Vehicles Rules, 1991 — Rule 67(3), 98, 99

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