Land Acquisition Act, 1894, Section 4, Section 6 -Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963, Section 3, Section 4, Section 5, Section 4(1), Sectio

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High Courts23 Jun 2017Dismissed

Jamir Khan s/o Amir Khan Vs Dharamchand s/o Roopchand Sawala, & Ors.

Bombay High Court · (2017) 06 BOM CK 0126

Code of Civil Procedure, 1908, Order 41Rule 25, Order 41Rule 33, Order 26Rule 9, Order 41Rule 23A -

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High Courts23 Jun 2017Allowed

Parmilabai W/o. Machindra Harne Vs Ganesh S/o. Narayan Harne

Bombay High Court · (2017) 06 BOM CK 0121

Code of Civil Procedure, 1908, Order 6Rule 17

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High Courts23 Jun 2017

Shahid S. Sarkar and others Vs Mangala Shivdas Dandekar and others

Bombay High Court · (2017) 06 BOM CK 0092

Constitution of India, Article 141 - Law declared by Supreme Court to be binding on all courtsCode of Civil Procedure, 1908, Order 2Rule 2,

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High Courts23 Jun 2017

Shri Santosh Surendra Patil Vs Shri Surendra Narasgopnda Patil & ors.

Bombay High Court · (2017) 06 BOM CK 0075

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Succession Act, 1956, Section 6 - Devolution of interest in cop

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High Courts23 Jun 2017

Shri. Om Prakash Suri (Since Deceased Through Legal Heirs) Smt. S.O.Suri Alias Smt. S.S. Gharati Vs M/s. Chemiequip Ltd.

Bombay High Court · (2017) 06 BOM CK 0069

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947, Section 13(2), Section 13(1)(g) - When landlord may recover possession - When landlord may recover possession

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High Courts23 Jun 2017

The Commissioner, Central Excise and Customs Vs M/s. India Containers Ltd., & Ors.

Bombay High Court · (2017) 06 BOM CK 0043

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCentral Excise Ac

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High Courts23 Jun 2017

The Provident Investment Company Ltd. (IN THE MATTER BETWEEN) M/s.Mukund Limited Vs M/s.Devidayala Industries Limited

Bombay High Court · (2017) 06 BOM CK 0035

Transfer of Property Act, 1882, Section 111(g), Section 108(j), Section 111(g)(3 - Determination of lease - Rights and liabilities of lessor and lessee - Determination of

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High Courts23 Jun 2017

The State of Maharashtra Vs Kailas s/o. Walmik Gore & Ors.

Bombay High Court · (2017) 06 BOM CK 0031

Indian Penal Code, 1860, Section 302, Section 34, Section 498A, Section 306 - Punishment for murder - Acts done by several persons in furtherance of c

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High Courts23 Jun 2017Dismissed

The State of Maharashtra, Through Police Station, Gangakhed Vs Laxman s/o Kundlik Murkute and others

Bombay High Court · (2017) 06 BOM CK 0020

Indian Penal Code, 1860, Section 302, Section 147, Section 324, Section 307, Section 148, Section 325,

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High Courts23 Jun 2017Allowed

Valmiki Faleiro Vs Special land Acquisition Officer, & Anr.

Bombay High Court · (2017) 06 BOM CK 0012

Land Acquisition Act, 1894, Section 4, Section 6, Section 4(1), Section 23(2), Section 23(1A) - Publication of preliminary notification a

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High Courts23 Jun 2017Dismissed

Vidarbha Irrigation Development Corporation Thr. Its Executive Engineer, Shahnoor Project Division Vs Lilabai wd/o Ramkrishna Yeul, & Ors.

Bombay High Court · (2017) 06 BOM CK 0008

Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligence

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High Courts23 Jun 2017Dismissed

WORKMEN Represented by, Gomantak Mazdoor Sangh Vs AIRPORT Authority OF INDIA, & ANR.

Bombay High Court · (2017) 06 BOM CK 0003

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 25F, Section 2(s)<

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