Civil Procedure Code, 1908 — Order 7 Rule 11West Bengal Cooperative Societies Act, 2006 — Section 102, 102(1)(d), 102(4), 145West Bengal Cooperative Societies Act, 1983 — Section 95, 95(1)(d), 134(2)

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High Courts23 Apr 2018Disposed Of

MS. MANALI D/O CHANDRASHEKHAR BARDE THROUGH HER FATHER SHRI CHANDRASHEKHAR S/O RAMKRUSHNA BARDE Vs THE CENTRAL BOARD OF SECONDARY EDUCATION, THROUGH ITS ASSISTANT SECRETARY, CHENNAI AND ANOTHER

Bombay High Court · (2018) 04 BOM CK 0159

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High Courts20 Apr 2018Allowed

RAJARAM SHANKAR PATWARDHAN Vs THE STATE OF MAHARASHTRA S.

Bombay High Court · (2018) 04 BOM CK 0182

Indian Penal Code, 1860 — Section 34, 153A, 294, 295, 354Code of Criminal Procedure, 1973 — 482

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High Courts20 Apr 2018Allowed

SMT ZIBLABAI M. RAMTEKE THR.LRS.DEORAO M.RAMTEKE Vs KISAN D.RAMTEKE

Bombay High Court · (2018) 04 BOM CK 0158

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High Courts20 Apr 2018Disposed Of

SHREYAS @ ASHOK NARAYAN PATHARE Vs CVK AND ASSOCIATES

Bombay High Court · (2018) 04 BOM CK 0146

Code of Civil Procedure, 1908 — Order 7 Rule 11, 23 Rule 3A, Section 47, 47, 2(2)Bombay Municipal Corporation Act 1888 — Section 354AMaharashtra Regional Town Planning Act 1966 — Section 53

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High Courts20 Apr 2018Disposed Of

JANAK DILIP DWARKADAS Vs THE JOINT CHARITY COMMISSIONER CREATER MUMBAI REGION AND 6 ORS.

Bombay High Court · (2018) 04 BOM CK 0145

Maharashtra Public Trust Act,1951 — Section 22, 36, 37, 40, 70A

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High Courts20 Apr 2018Allowed

GRACE GEORGE PAMPOORICKAL Vs MUNICIPAL CORP. OF GREATER MUMBAI AND 4 ORS.

Bombay High Court · (2018) 04 BOM CK 0144

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High Courts20 Apr 2018Dismissed

JALINDERSING AJITSING KALYANI Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 04 BOM CK 0132

Indian Penal Code, 1860 — Section 395, 380, 457

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High Courts20 Apr 2018Disposed Of

BABU @ PRABHAKAR SAKHARAM KARVE Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 04 BOM CK 0131

Indian Penal Code, 1860 — Section 228(A), 354, 375(b), 376, 452Protection of Children from Sexual Offences Act (POCSO) — Section 3(b), 4, 8, 33(7)

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High Courts20 Apr 2018Allowed

MR. DONALD DANIEL FERREIRA Vs MUNICIPAL CORPORATION OF GREATER MUMBAI (MCGM) THROUGH IS MUNICIPAL COMMISSIONER AND ORS.

Bombay High Court · (2018) 04 BOM CK 0113

Constitution of India, — Article 142

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High Courts20 Apr 2018Dismissed

SWATI VEDANT JATIA Vs VEDANT JATIA

Bombay High Court · (2018) 04 BOM CK 0110

Protection of Women from Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22, 23

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High Courts20 Apr 2018Dismissed

BIPIN JAYSUKHLAL MEHTA AND ORS. @APPELLANT @Has JAYANTIBHAI TALAKCHAND SHAH AND ANR.

Bombay High Court · (2018) 04 BOM CK 0109

Evidence Act, 1872 — Section 57Code of Civil Procedure, 1908 — Order 28 Rule 4

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High Courts19 Apr 2018Disposed Off

Goa Coastal Zone Management Authority Vs Mr. Kashinath Jairam Shetye And Ors.

Bombay High Court · (2018) 04 BOM CK 0199

Code of Criminal Procedure, 1973 — Section 200Environment Protection Act, 1986 — Section 15, 16, 17National Green Tribunal Act, — Section26, 27, 28

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High Courts19 Apr 2018Dismissed

Smt. Kamalabai Sadashiv Tirodkar and Ors. Vs Vasanti Deelip Salgaonkar And Ors.

Bombay High Court · (2018) 04 BOM CK 0198

Transfer of Property Act, 1882 — Section 108, 108B(e)Indian Evidence Act, 1872 — Section 67, 73Code of Civil Procedure, 1908 — Order 6 Rule 4, Order Order 41 Rule 22 (1), 41 Rule 31

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High Courts19 Apr 2018Dismissed

THE STATE OF MAHARASHTRA Vs VENKAT@MEGHRAJ RAMRAO DEOKATE AND ORS S.

Bombay High Court · (2018) 04 BOM CK 0183

Indian Penal code, 1860 — Section 34, 106, 201, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 2, 3, 4Indian Evidence Act, 1872 — Section 32(1), 113A

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High Courts19 Apr 2018Partly Allowed

WAMAN S/O TULSHIRAM GHODMARE & ANOR. Vs STATE OF MAH. THRU THE P.S.O.

Bombay High Court · (2018) 04 BOM CK 0164

Indian Penal Code,1860 — Section 34, 307, 324, 342Criminal Procedure Code, 1971 — Section 357(3)

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