Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro

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High Courts22 Aug 2017Allowed

M/s. Reliance Industries Ltd. Vs The Union of India through the Secretary, Ministry of Finance, Department of Revenue, & Ors.

Bombay High Court · (2017) 08 BOM CK 0140

Central Excise Act, 1944, Section 35G - Appeal to High CourtCentral Excise Rules, 1944, Rule 57Q, Rule 173Q(1)(bb)

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High Courts22 Aug 2017

Madan s/o Gyanba Kavar Vs State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0136

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 Courts22 Aug 2017Dismissed

Mahesh Jagan Surti Vs The Union Territory Administration

Bombay High Court · (2017) 08 BOM CK 0133

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201 - Punishment for mur

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High Courts22 Aug 2017

Manohar Dudharam Chouke, & Anr. Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0130

Indian Penal Code, 1860, Section 376, Section 34, Section 109, Section 341 - Punishment for rape - Acts done by several persons in furtherance of commo

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High Courts22 Aug 2017

Rajendraprasad s/o Shivcharan Pande, & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0095

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 165A - .Prevention of Corruption Act

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High Courts22 Aug 2017

SANDHYA S. PATIL Vs DIRECTOR OF PROVEDORIA, & ANR.

Bombay High Court · (2017) 08 BOM CK 0082

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High Courts22 Aug 2017

Shri Charandas s/o Mulchand Chandanbawane Vs Sau. Laxmi w/o Charandas Chandanbawane, & Anr.

Bombay High Court · (2017) 08 BOM CK 0068

Code of Criminal Procedure, 1973, Section 397, Section 125, Section 125(4) - Calling for records to exercise powers of revision - Order for maintenance of wives, children

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High Courts22 Aug 2017Allowed

Surabhi Settlement Vs Smt. Tarmati Kurtikar, & Anr.

Bombay High Court · (2017) 08 BOM CK 0036

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High Courts22 Aug 2017Allowed

Suresh s/o Ananda Jadhav (Mali) Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0035

Code of Criminal Procedure, 1973, Section 482, Section 125, Section 313, Section 428 - Saving of inherent powers of High Court - Order for maintenance

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High Courts22 Aug 2017Dismissed

The State of Maharashtra through Anti Corruption Bureau Vs Rajendra Dadaji Supare

Bombay High Court · (2017) 08 BOM CK 0022

Indian Penal Code, 1860, Section 354 - Assault or criminal force to woman with intent to outrage her modestyPrevention of Corruption Act, 1988, Section 20,

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High Courts21 Aug 2017

Dashrath Gangaram Gorme Vs The Hon''ble High Court of Bombay Through its Registrar (Genera), High Court (Appellate Side), & Ors.

Bombay High Court · (2017) 08 BOM CK 0194

Constitution of India, Article 14, Article 226, Article 16 -Maharashtra Civil Services (Pension) Rules, 1982, - Rule 48, Rule 45, Rule 48(1), Rule 48(4), Rule 48(3)

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High Courts21 Aug 2017Allowed

Jaipal S/o. Bhimrao Meshram, & Anr. Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0166

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 307 - Acts done by several

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High Courts21 Aug 2017Dismissed

Emergedata Services Pvt. Limited Vs The Rashtrasant Tukdoji Maharaj Nagpur University, through its Hon"ble Vice Chancellor, & Ors.

Bombay High Court · (2017) 08 BOM CK 0164

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High Courts21 Aug 2017

M/s. Lokmat Newspapers Private Limited Vs Motiram s/o Mahadeorao Dhoble

Bombay High Court · (2017) 08 BOM CK 0144

Industrial Disputes Act, 1947, Section 10, Section 2A, Section 2(s) - Reference of disputes to Boards, Courts or Tribunals - Dismissal, etc., of an individual workman to be de

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