Constitution of India, 1950 — Article 226Maharashtra Municipal Corporations Act, 1949 — Section 72C, 231, 260(1), 260(2), 351Land Acquisition Act, 1894 — Section 4, 11

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High Courts21 Jun 2018Allowed

KEYNOTE CAPITALS LTD. Vs ECO RECYCLING LTD.

Bombay High Court · (2018) 06 BOM CK 0080

Arbitration and Conciliation Act, 1996 — Section 34Code of Criminal Procedure, 1973 — Section 154

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High Courts21 Jun 2018Allowed

ROSHANI DAULATRAOJI WAGHMARE Vs THE ZILLA PARISHAD GONDIA THR. EXECUTIVE OFFICER

Bombay High Court · (2018) 06 BOM CK 0079

Indian Penal Code, 1860 — Section 34, 302, 498A, 506Constitution of India, 1950 — Article 14, 21

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High Courts21 Jun 2018Disposed Off

RAHUL S/O. CHANDRAKANT BHARATI Vs GOTU NANA S/O. NARAYANRAO PATIL AND OTHERS

Bombay High Court · (2018) 06 BOM CK 0078

Maintenance of Welfare of Parents and Senior Citizens Act, 2007 — Section 2(g), 5, 5(1), 4, 7, 23Maharashtra Rent Control Act, 1999 — Section 55(1)Constitution of India, 1950 — Article 32, 226

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High Courts20 Jun 2018

Teofilo D'Souza, major of age, married Vs Anant Pansekar

Bombay High Court · (2018) 06 BOM CK 0149

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High Courts20 Jun 2018Allowed

SHESHRAO SAHEBRAO GADADE Vs STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0089

Indian Penal Code, 1860 — Section 302, 307, 323Indian Evidence Act, 1872 — Section 32

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High Courts20 Jun 2018

TUTICORIN COAL TERMINAL PVT. LTD. Vs FELGUERA GRUAS INDIA PVT. LTD.

Bombay High Court · (2018) 06 BOM CK 0077

Arbitration and Conciliation Act, 1996 — Section 9, 17, 17(1)(ii) (b), 37Code of Civil Procedure, 1908 — Order 38 Rule 5, Section 17), Section 37Companies Act, 2013 — Section 434

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High Courts20 Jun 2018Disposed Off

SHIVA DHAWAN, Vs SVKM'S NARSEE MONJEE INSTITUTE OF MANAGEMENT STUDIES, AND ANR.

Bombay High Court · (2018) 06 BOM CK 0063

Constitution of India, 1950 — Article 14

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High Courts20 Jun 2018Allowed

PRADIP RAMKRUSHNA SHEDMAKE (IN JAIL) Vs THE STATE OF MAHARASHTRA, THROUGH P.S.O. P.S. KORCHI, GADCHIROLI

Bombay High Court · (2018) 06 BOM CK 0053

Indian Penal Code, 1860 — Section 302

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High Courts20 Jun 2018Allowed

ARTI G. DAPTARDAR Vs UNIVERSITY GRANTS COMMISSION AND ORS.

Bombay High Court · (2018) 06 BOM CK 0051

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High Courts19 Jun 2018Disposed Off

Gautam Ramanbhai Patel Vs

Bombay High Court · (2018) 06 BOM CK 0148

Companies Act, 1956 — Section 433, 433©, 433(d), 433(g), 434, 439Companies Act 2013 — Section 281(1), 248(8), 455Company (Court) Rules, 1959 — Rule 113

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High Courts19 Jun 2018Partly Allowed

Shri Saunsthan Gokarn Partagal Jivottam Mutt Vs Shri Narayan Raghunath Dessi

Bombay High Court · (2018) 06 BOM CK 0147

Goa Land Revenue Code, 1968 — Section 94, 105Code of Civil Procedure, 1908 — Order 26 Rule 9, Order 39 Rule 2(2)

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High Courts19 Jun 2018Disposed Off

Bharat Power T. Limited Vs State of Goa

Bombay High Court · (2018) 06 BOM CK 0146

Code of Civil Procedure, 1908 — Order 41 Rule 23, Order 41 Rule 23A

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High Courts19 Jun 2018

SAGAR@LALU BHOJU RATHOD Vs THE COMMISSIONER OF POLICE, SOLAPUR AND ORS.

Bombay High Court · (2018) 06 BOM CK 0132

Constitution of India, 22(5), 226Indian Penal Code, 1860 — Section 392Maharashtra Police Act, 1951— Section 135

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High Courts19 Jun 2018Dismissed

STATE OF MAHARASHTRA THR THE STATION OFFICER, AMRAVATI Vs GANPAT S/O MANU BHUSUM & 4 ORS.

Bombay High Court · (2018) 06 BOM CK 0111

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 452Code of Criminal Procedure, 1973 — Section 313

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High Courts19 Jun 2018Dismissed

PANDURANG NARAYAN KADAM Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0102

Indian Penal Code, 1860 — Section 302Cod of Criminal Procedure, 1973 — Section 313Indian Evidence Act, 1872 — Section 24, 27, 106, 114

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High Courts19 Jun 2018Dismissed

ASHOK CHANDREJ SINGH Vs CBI EOW AND ANR.

Bombay High Court · (2018) 06 BOM CK 0091

Code of Criminal Procedure, 1973 — Section 57, 154, 157, 167, 167(1), 167(2) , 173, 173(1), 173(2), 173(5), 190, 209Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 465, 467, 468, 471Constitution of India, 1950 — Article 21, 22, 22(2), 226

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