Code of Criminal Procedure, 1973, Section 313, Section 174, Section 313(5) - Power to examine the accused - Police to enquire and report on suicide, etc - Power to examine

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High Courts10 Oct 2017

Kirit s/o Bansilal Patil, & Anr. Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 10 BOM CK 0111

Bombay Money Lenders Act, 1946, Section 6, Section 13, Section 5, Section 34, Section 2(9), Section 2(2),

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High Courts10 Oct 2017Dismissed

Mohd. Yasin Chutan Shaikh Vs State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0096

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se

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High Courts10 Oct 2017

Mr. Sainath S/o Ramrao Thombre Vs The State of Maharashtra Through in-charge Washi Police Station, & Anr.

Bombay High Court · (2017) 10 BOM CK 0092

Code of Criminal Procedure, 1973, Section 482, Section 156, Section 197, Section 156(3) - Saving of inherent powers of High Court - Police officers po

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High Courts10 Oct 2017Allowed

Mr. Vinod P. Mahajan, & Ors. Vs State of Maharashtra, Through Secretary, Home Department, & Anr.

Bombay High Court · (2017) 10 BOM CK 0091

Code of Criminal Procedure, 1973, Section 173, Section 2(d) - Report of police officer on completion of Investigation - DefinitionsPrevention of Food Adulteration Act, 1954<

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High Courts10 Oct 2017

Mrs. Vranda G. Pai Vs Mr. Rajan Arjun Keni, & Ors.

Bombay High Court · (2017) 10 BOM CK 0087

Transfer of Property Act, 1882, Section 108, Section 108(h) - Rights and liabilities of lessor and lessee - Rights and liabilities of lessor and lessee

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High Courts10 Oct 2017Allowed

Nandu S/o. Vitthal Sonawane Vs The State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0083

Code of Criminal Procedure, 1973, Section 313, Section 437A - Power to examine the accusedIndian Penal Code, 1860, Section 302,

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High Courts10 Oct 2017Dismissed

Navalchand Motiram Jadhav Vs State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0080

Indian Penal Code, 1860, Section 307, Section 193 - Attempt to murder - Punishment for false evidenceEvidence Act, 1872, Section 154 - Question by

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High Courts10 Oct 2017Dismissed

JAMEER AHMED NAZIR AHMED Vs DR. RIZWANUL HAQ MOBINUL HAQ, & ORS.

Bombay High Court · (2017) 10 BOM CK 0079

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 20Rule 8

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High Courts10 Oct 2017

Prakash Babulal Dangi, & Anr. Vs The State of Maharashtra, Through the Public Prosecutor, & Anr.

Bombay High Court · (2017) 10 BOM CK 0072

Code of Criminal Procedure, 1973, Section 125 -Domestic Violence Act, 2005, Section 36, Section 20(1)(d)

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High Courts10 Oct 2017Allowed

Rukhmanbai W/o. Waman Bhogade Vs The State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0059

Code of Criminal Procedure, 1973, Section 313, Section 437A - Power to examine the accusedIndian Penal Code, 1860, Section 302, S

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High Courts10 Oct 2017

Sau. Pallavi W/o Ashish Wasnik, & Ors. Vs State of Maharashtra, Through P.S.O. Wadi, Nagpur

Bombay High Court · (2017) 10 BOM CK 0056

Indian Penal Code, 1860, Section 34, Section 498A - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty

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High Courts10 Oct 2017

Shekhar Pandharinath Pokale Vs Sapana Shekhar Pokale

Bombay High Court · (2017) 10 BOM CK 0055

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtHindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and expe

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High Courts10 Oct 2017Allowed

Siddesh Amrut Anvekar Vs Shwetal Siddesh Anvekar

Bombay High Court · (2017) 10 BOM CK 0034

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High Courts10 Oct 2017

Sudeep Lalit Prasad Upadhyay (Sharma) Vs State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0027

Indian Penal Code, 1860, Section 376, Section 419, Section 417 - Punishment for rape - Punishment for cheating by personation - Punishment for cheating

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High Courts10 Oct 2017

Sudhir Rangrao Patil, & Anr. Vs The State of Maharashtra Through Shirpur City Police Station, & Anr.

Bombay High Court · (2017) 10 BOM CK 0025

Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 506, Section 406, Section 504 - Acts

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High Courts10 Oct 2017

The Commissioner of Sales Tax, Maharashtra State, Bombay Vs M/s.Ravi Trading Company, Akola

Bombay High Court · (2017) 10 BOM CK 0016

Contract Act, 1872, Section 148 - "Bailment", "bailor" and "bailee" definedSale of Goods Act, 1930, Section 19 - Property passes when intended to pass

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