Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtStandards of Weights and Measures Act, 1976, Section 39, Section

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High Courts26 Sept 2017

Anil s/o Gulabrao Rathod Vs State of Maharashtra through the Secretary, Education Department, Mantralaya, & Ors.

Bombay High Court · (2017) 09 BOM CK 0215

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High Courts26 Sept 2017Allowed

Ankita Arun Ingle Vs Chairman/Commissioner, Scheduled Tribe Caste Certificate Scrutiny Committee, Amaravati Division, & Ors.

Bombay High Court · (2017) 09 BOM CK 0214

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High Courts26 Sept 2017

Bharti Airtel Limited Vs Mira Bhayandar Municipal Corporation, & Ors.

Bombay High Court · (2017) 09 BOM CK 0202

Constitution of India, Article 226 - Power of High Courts to Issue certain writsFinance Act, 1994, Section 65(105)(zzzx) - DefinitionsTelegraph Act

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High Courts26 Sept 2017Allowed

Ku. Arpana daughter of Prithviraj Punwatkar, & Ors. Vs Shrirang s/o Shripat Punekar, & Ors.

Bombay High Court · (2017) 09 BOM CK 0170

Code of Civil Procedure, 1908, Order 32Rule 12 -Limitation Act, 1963, Section 6, Section 8, Section 7,

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High Courts26 Sept 2017Dismissed

M/s Gandhi Sales (A Partnership Firm now dissolved) through its erstwhile partner Pankaj Gandhi, & Ors. Vs Prakash M. Khandelwal, Proprietor of M/s Gulabchand Badrinarayan

Bombay High Court · (2017) 09 BOM CK 0162

Code of Criminal Procedure, 1973, Section 311, Section 391 - Power to summon material witness, or examine person present - Appellate Court may take further evidence or direct It to be taken

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High Courts26 Sept 2017Dismissed

Marathwada Society Chawl Committee, & Ors. Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 09 BOM CK 0147

Constitution of India, Article 226 -Maharashtra Slums Area (Improvement, Clearance and Redevelopment) Act, 1973, Section 14, Section 14(1), Section 4(1), Section 4(3), Section 14(2)

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High Courts26 Sept 2017

Mohammad Illiyas Mahammad Shafi, & Ors. Vs Shaheen Parveen Ziaulmallan Khan, & Anr.

Bombay High Court · (2017) 09 BOM CK 0143

Code of Criminal Procedure, 1973, Section 190, Section 200, Section 156(3), Section 202, Section 204, Section 20

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High Courts26 Sept 2017Allowed

Mr. Roy Rosario Fernandes Vs State of Goa, Through the Public Prosecutor, & Anr .

Bombay High Court · (2017) 09 BOM CK 0129

Code of Criminal Procedure, 1973, Section 438(1B) - Direction for grant of bail to person apprehending arrest

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High Courts26 Sept 2017

MR.FRANCIES D"SOUZA Vs THE STATE OF GOA

Bombay High Court · (2017) 09 BOM CK 0123

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 354, Section 352 - Assault or crimina

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High Courts26 Sept 2017

Naginchand S/o Devichand Buccha Vs Shri Vinod S/o Tarachand Gupta, & Ors.

Bombay High Court · (2017) 09 BOM CK 0115

Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 11(d) -Limitation Act, 1963, Article 54

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High Courts26 Sept 2017Allowed

Neha D/o Deepak Likhar Vs The Scheduled Tribe Caste Certificate Scrutiny Committee, Amravati, & Ors.

Bombay High Court · (2017) 09 BOM CK 0109

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

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High Courts26 Sept 2017

Prafulla Vinayak Nage, & Anr. Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0095

Indian Penal Code, 1860, Section 34, Section 354, Section 376(2)(g), Section 376(2)(g)(1) - Acts done by several persons in furtherance of common inten

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