Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts17 Apr 2017

Executive Director, Godawari Marathawada Irrigation Development Corporation Aurangabad Through its Executive Engineer Vs M/s. Y.R. Reddy Engineers and Builders, 843, Banjara Avenue, Banjara Hills

Bombay High Court · (2017) 04 BOM CK 0206

Contract Act, 1872, Section 28 - Agreements In restraint of legal proceedings voidArbitration and Conciliation Act, 1996, Section 15(2), Section 16,

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High Courts17 Apr 2017

Jindal Drugs Limited Vs Union of India & Ors.

Bombay High Court · (2017) 04 BOM CK 0204

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCustoms Act, 1962, Section 25, Section 61 -Foreign Trade (

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High Courts17 Apr 2017

Kirtilal s/o Yashwant Garfade Vs State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0198

Indian Penal Code, 1860, Section 353, Section 333 - Assault or criminal force to deter public servant from discharge of his duty - Voluntarily causing grievous hurt to deter public servant fro

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High Courts17 Apr 2017Allowed

Mr. Suraj George, S/o Mr. George Kuruvilla Vs STATE (Through Public Prosecutor High Court, Panaji, Goa)

Bombay High Court · (2017) 04 BOM CK 0141

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High Courts17 Apr 2017

Rajendra Manikchand Badar and Anr. Vs The State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0103

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 307, Sect

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High Courts17 Apr 2017Dismissed

Sandeep Tukaram Udmale Vs Union of India

Bombay High Court · (2017) 04 BOM CK 0094

Central Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 14, Rule 27(2) -Central Civil Services (Pension) Rules, 1972,

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High Courts17 Apr 2017

Shivaji Education Society, through its Secretary, Shri Bonde, Amravati Vs State of Maharashtra, through Secretary, Vocational Education and Training Department, Mantralaya, & Ors.

Bombay High Court · (2017) 04 BOM CK 0081

Contempt of Courts Act, 1971, Section 19 - Appeals

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High Courts17 Apr 2017

Shri Datta Atchut Dabolkar, & Ors. Vs Shri Atmaram Shambu Dabolkar, major, s/o Sahamba Sadashiva Dabolkar, (deceased):Shri Ratnakar Atmaram Dabolkar, & Ors.

Bombay High Court · (2017) 04 BOM CK 0075

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 Courts17 Apr 2017

Shri. Aadgonda Bandu Patil Vs The State of Maharashtra & Anr.

Bombay High Court · (2017) 04 BOM CK 0063

Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 4, Section 33, Se

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High Courts17 Apr 2017

The State of Maharashtra Vs Sanjivkumar Bapurao Wadikar, & Ors.

Bombay High Court · (2017) 04 BOM CK 0050

Constitution of India, Article 166 - Conduct of business of the Government of a StateCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High

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High Courts17 Apr 2017Dismissed