Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtMaharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dang

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High Courts07 Jun 2017Allowed

Indubai Jaydeo Pawar Vs Draupada @ Draupadi Jaydeo Pawar

Bombay High Court · (2017) 3 RCRCivil 395

Hindu Marriage Act, 1955 - Section 11, Section 16, Section 16, Section 5

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High Courts06 Jun 2017

Dilip s/o Gangaram Patil Vs The State of Maharashtra, through its Principal Secretary, Law & Social Justice Department, & Ors.

Bombay High Court · (2017) 06 BOM CK 0194

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 24, Section 24(4),

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High Courts06 Jun 2017

Dr.Rajeshkumar Prakashchandra Gupta, & Anr. Vs State of Maharashtra, & Ors.

Bombay High Court · (2017) 06 BOM CK 0187

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

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High Courts06 Jun 2017Allowed

M/s Blue Streak Hotels Pvt. Ltd. Vs Mr. Franky Fernandes, & Anr.

Bombay High Court · (2017) 06 BOM CK 0170

Code of Civil Procedure, 1908, Section 151, Order 39Rule 10, Order 15A - Saving of Inherent powers of Court

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High Courts06 Jun 2017

Mineira Nacional Limitada, & Ors. Vs Hardesh Ores Private Limited, & Ors.

Bombay High Court · (2017) 06 BOM CK 0146

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 141, Section 151

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High Courts06 Jun 2017Allowed

Mr. Nilesh Gogri Vs The State of Maharashtra, & Anr.

Bombay High Court · (2017) 06 BOM CK 0138

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High Courts06 Jun 2017

New India Assurance Company Ltd. through its Divisional Manager Vs Smt. Kalabai wd/o Mahadeo Shirpurkar, & Ors.

Bombay High Court · (2017) 06 BOM CK 0127

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High Courts06 Jun 2017Dismissed

Prof. Dr. Yeshwant Kondji Khillare, & Ors. Vs State of Maharashtra, Through : Secretary, Higher and Technical Education Department, Mantralaya, & Ors.

Bombay High Court · (2017) 06 BOM CK 0115

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsSuccession Act, 1925,

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High Courts06 Jun 2017

Ranjit Vs State of Maharashtra & Ors.

Bombay High Court · (2017) 06 BOM CK 0109

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High Courts06 Jun 2017

Ravindra s/o Bhimrao Khillare, & Ors. Vs The State of Maharashtra, Through Police Station, Osmanpura, Aurangabad, & Anr.

Bombay High Court · (2017) 06 BOM CK 0108

Indian Penal Code, 1860, Section 34, Section 107, Section 306, Section 294 - Acts done by several persons in furtherance of common intention - Abetment

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High Courts06 Jun 2017Allowed

Ravindra s/o Ramkisan Lodhi Vs Balu Daulat Patil, & Ors.

Bombay High Court · (2017) 06 BOM CK 0107

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High Courts06 Jun 2017Allowed

Shri Prakash Balkrishna Naik Prataprao Sardessai (since deceased) represented by his legal heirs, & Ors. Vs Shri Surendra Balkrishna Naik Prataprao Sardessai, & Anr.

Bombay High Court · (2017) 06 BOM CK 0076

Goa, Daman and Diu Land Revenue Code, 1968, Section 14, Section 61

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High Courts06 Jun 2017Dismissed

STATE OF MAHARASHTRA Vs ANAND

Bombay High Court · (2017) 06 BOM CK 0056

Code of Criminal Procedure, 1973, Section 313, Section 378(1), Section 378(3) - Power to examine the accused - Appeal in case of acquittal - Appeal in case of acquittal

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High Courts06 Jun 2017

State Trading Corporation of India Ltd. Vs M/s.Masumi Overseas Private Ltd.

Bombay High Court · (2017) 06 BOM CK 0054

Companies Act, 1956, Section 434, Section 433 - Company when deemed unable to pay its debts. - Circumstances in which company may be wound up by TribunalArbitration and Con

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High Courts06 Jun 2017

The State of Maharashtra Vs Shri Ramnath Nivrutti Khedkar

Bombay High Court · (2017) 06 BOM CK 0025

Industrial Disputes Act, 1947, Section 25F, Section 25G - Conditions precedent to retrenchment of workmen - Procedure for retrenchment

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High Courts06 Jun 2017Dismissed

The State of Maharashtra Vs Vaijinath Lekroba Kendre, & Ors.

Bombay High Court · (2017) 06 BOM CK 0023

Indian Penal Code, 1860, Section 34, Section 498A, Section 307, Section 323, Section 342, Section 506 - Acts

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