Code of Criminal Procedure, 1973, Section 473, Section 368(2) - Extension of period of limitation in certain cases - Power of High Court to confirm sentence or annul conviction

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High Courts03 Jul 2017Dismissed

Shri Surendra s/o Manoharrao Bhele Vs Latika w/o Surendra Bhele & Ors.

Bombay High Court · (2017) 07 BOM CK 0075

Code of Criminal Procedure, 1973, Section 125, Section 127 - Order for maintenance of wives, children and parents - Alteration In allowanceHindu Marriage Act, 1955,

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High Courts03 Jul 2017

Shri Vishnu Dashrath Chavan Vs Shri Pundalik Dashrath Chavan

Bombay High Court · (2017) 07 BOM CK 0074

Code of Civil Procedure, 1908, Order 41Rule 25, Order 41Rule 27, Order 41Rule 23, Order 41Rule 29,

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High Courts03 Jul 2017Allowed

Shriram s/o. Namdeo Hoge Vs The State of Maharashtra, through Collector, Buldhana

Bombay High Court · (2017) 07 BOM CK 0072

Land Acquisition Act, 1894, Section 4, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Reference to Court

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High Courts03 Jul 2017Allowed

Smt. Telma De Sa Pinto Vs State of Goa, through the Chief Secretary, & Ors.

Bombay High Court · (2017) 07 BOM CK 0066

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High Courts03 Jul 2017Allowed

Sunilkumar Madanlal Agrawal Vs State of Maharashtra, School Education Department, through its Secretary, & Ors.

Bombay High Court · (2017) 07 BOM CK 0054

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High Courts03 Jul 2017Allowed

The State of Maharashtra Vs Manoj Kantilal Nidhane, & Anr.

Bombay High Court · (2017) 07 BOM CK 0031

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 Courts03 Jul 2017

The State of Maharashtra, through Collector, Akola, & Anr. Vs Sheshrao laxman Pawar

Bombay High Court · (2017) 07 BOM CK 0023

Land Acquisition Act, 1894, Section 4, Section 23 - Publication of preliminary notification and powers of officers thereupon. - Matters to be considered In determining compensation

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High Courts03 Jul 2017Dismissed

The State of Maharashtra, Through Police Station Vs Subhash s/o Balaji Kalbande

Bombay High Court · (2017) 07 BOM CK 0021

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

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