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

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High Courts08 Jun 2017

Maharashtra Industrial Development Vs Dayaram s/o Punajaji Marathe & Anr.

Bombay High Court · (2017) 06 BOM CK 0154

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High Courts08 Jun 2017

Mr. Armando Barreto, s/o late Roque Barretto Vs State of Goa, through the Chief Secretary, Government of Goa, & Ors.

Bombay High Court · (2017) 06 BOM CK 0141

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High Courts08 Jun 2017

Mrs. Givan D. Khandeparkar Vs State of Goa, through its Chief Secretary, Secretariat, Porvorim, Bardez, Goa, & Ors.

Bombay High Court · (2017) 06 BOM CK 0123

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High Courts08 Jun 2017

Prafulla s/o Narhar Wagh, & Anr. Vs Govind son of Narayan Pimpalkar

Bombay High Court · (2017) 06 BOM CK 0118

Code of Civil Procedure, 1908, Order 17Rule 1

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High Courts08 Jun 2017

State of Maharashtra Vs Krishana Sandu Pache

Bombay High Court · (2017) 06 BOM CK 0055

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 147, Se

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High Courts08 Jun 2017

The National Insurance Co. Ltd. Vs Jagannath s/o Vasant Borikar, & Ors.

Bombay High Court · (2017) 06 BOM CK 0039

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High Courts08 Jun 2017

United India Insurance Co. Limited Vs Smt. Mangala wd/o Kishore Tete & Ors.

Bombay High Court · (2017) 06 BOM CK 0014

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High Courts07 Jun 2017

Bhimrao Eknath Borkar Vs Jitendra Bhojraj Lilhare, & Ors.

Bombay High Court · (2017) 06 BOM CK 0202

Essential Commodities Act, 1955, Section 3, Section 3(1), Section 3(2), Section 5, Section 3(2)(d) - Powers to control production, supply,

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High Courts07 Jun 2017

Food Corporation of India Workers Union (Affiliated to INTUC No.4024) Vs Food Corporation of India, & Ors.

Bombay High Court · (2017) 06 BOM CK 0185

Industrial Disputes Act, 1947, Section 10 - Reference of disputes to Boards, Courts or Tribunals

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High Courts07 Jun 2017

Fulsing S/o Bhaulal Bahure Vs The State of Maharashtra

Bombay High Court · (2017) 06 BOM CK 0184

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 468, Section 471,

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High Courts07 Jun 2017Dismissed

M/s. New Era Fabrics Ltd. Vs Smt. Bhanumati Keshrichand Jhaveri, & Ors.

Bombay High Court · (2017) 06 BOM CK 0165

Code of Civil Procedure, 1908, Section 115 - RevisionNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accou

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High Courts07 Jun 2017

Maharashtra State Co-operative Consumers Federation Ltd. Vs The State of Maharashtra & Anr.

Bombay High Court · (2017) 06 BOM CK 0155

Constitution of India, Article 14, Article 226, Article 162 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom

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High Courts07 Jun 2017

Mr. Sabino Cotta Vs M/S V. Naik and Associates, A Partnership Firm represented by its Partner and Attorney, Shri Ramchandra alias Sanjeev Vasudeo Naik

Bombay High Court · (2017) 06 BOM CK 0135

Bankers Books Evidence Act, 1891, Section 6 - Inspection of books by order of Court or Judge

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High Courts07 Jun 2017

Shree Harivansh Securities Pvt. Ltd. Vs Nikko Stock Broker Pvt. Ltd. & Anr.

Bombay High Court · (2017) 06 BOM CK 0086

Code of Civil Procedure, 1908, Order 21Rule 10, Order 21Rule 22, Order 21Rule 41, Order 21Rule 22(2),

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High Courts07 Jun 2017Allowed

Shri Kishor Shantaram Shetmandrekar, & Anr. Vs Shri Tanaji Dattaram Chari, @ Tanaji Dattaram Mandrekar, & Ors.

Bombay High Court · (2017) 06 BOM CK 0080

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