Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,

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High Courts29 Sept 2017Dismissed

Sr. Lourdu Mary N, Principal, Indian Red Cross Society Maharashtra State Branch, & Anr. Vs State of Maharashtra, & Ors.

Bombay High Court · (2017) 09 BOM CK 0037

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High Courts28 Sept 2017Dismissed

Virendra Ojha Vs Union of India, Through the Secretary, Ministry of Finance, Department of Revenue, & Anr.

Bombay High Court · (2017) 09 BOM CK 0225

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts28 Sept 2017Allowed

Vitthalrao alias Pandharinath S/o Atmaram Mokaddam, & Ors. Vs Domaji Pandurang Kokate, & Ors.

Bombay High Court · (2017) 09 BOM CK 0223

Code of Civil Procedure, 1908, Section 100 - Second appealSuccession Act, 1925, Section 70 - Revocation of unprivileged will or codicilEvidence Act

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High Courts28 Sept 2017Allowed

Asma w/o Moinoddin @ Shaker Quazi, & Ors. Vs The State of Maharashtra Through Police Inspector, & Anr.

Bombay High Court · (2017) 09 BOM CK 0208

Code of Criminal Procedure, 1973, Section 202 - Postponement of issue of process

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High Courts28 Sept 2017Allowed

Maharashtra Public Service Commission Vs Smt. Punam Balasaheb Madage, & Anr.

Bombay High Court · (2017) 09 BOM CK 0153

Constitution of India, Article 226, Article 226, Article 320, Article 320 - Power of High Courts to Issue certain writs - Power of High Courts to Issu

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High Courts28 Sept 2017

Meera Tukaram Naik Vs Givaji Balkrishna Sinai Hede, & Ors.

Bombay High Court · (2017) 09 BOM CK 0145

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High Courts28 Sept 2017Allowed

Ms. Pratibha Prabhakar Khape Vs State of Maharashtra through the Secretary Law and Judiciary Dept, & Anr.

Bombay High Court · (2017) 09 BOM CK 0119

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High Courts28 Sept 2017Dismissed

Jayant s/o Bhaduji Wasnik Vs Smt. Swarnalata w/o Jayant Wasnik

Bombay High Court · (2017) 09 BOM CK 0103

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High Courts28 Sept 2017

Sanjay S/o Lakhanlal Agnihotri, & Ors. Vs Union of India, Through its Secretary, Ministry of Urban Development, IDSMT Projects, Mantralaya, & Ors.

Bombay High Court · (2017) 09 BOM CK 0071

Maharashtra Regional and Town Planning Act, 1966, Section 124A, Section 124E, Section 124G, Section 124A(1) - . - Assessment and recovery of deve

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High Courts28 Sept 2017Dismissed

Sau. Jayashree Vithoba Narnaware, & Ors. Vs State of Maharashtra, Through its Secretary, Urban Development Department, & Ors.

Bombay High Court · (2017) 09 BOM CK 0063

Constitution of India, Article 243Q - Constitution of MunicipalltiesMaharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965, Section 3,

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High Courts28 Sept 2017Allowed

Shapoorji Pallonji & Company Private Limited, & Anr. Vs State of Maharashtra, acting through its department of Housing at Mantralaya, & Ors.

Bombay High Court · (2017) 09 BOM CK 0056

Information Technology Act, 2000, Section 13 - Time and place of despatch and receipt of electronic record

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High Courts28 Sept 2017Allowed

Sushant Suresh Salvi & Ors Vs The State of Maharashtra & Ors

Bombay High Court · (2017) 09 BOM CK 0031

Constitution of India, Article 309 - Recruitment and conditions of service of persons serving the Union or a StatePolice Act, 1861, Section 2 - Constitution of the force

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High Courts28 Sept 2017Allowed

The Divisional Manager, United India Insurance Company Ltd. Vs Subhash s/o. Pitamberlal Jaiswal, & Ors.

Bombay High Court · (2017) 09 BOM CK 0024

Motor Vehicles Act, 1988, Section 146, Section 146, Section 147, Section 147, Section 165, Section 165, <

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High Courts28 Sept 2017Allowed

The State of Maharashtra, Through Police Station Officer Vs Shamkant @ Dhanraj Waman Patil, & Ors.

Bombay High Court · (2017) 09 BOM CK 0016

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sec

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High Courts27 Sept 2017

Anant Dyaneshwar Jadhav, & Anr. Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 09 BOM CK 0216

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 Courts27 Sept 2017Dismissed

Digambar Vishwanath Pandhare, & Anr. Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0191

Indian Penal Code, 1860, Section 302, Section 304, Section 34, Section 300 - Punishment for murder - Punishment for culpable homicide not amounting to

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