Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 9

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High Courts27 Apr 2016Disposed Off

Smt. Shaila Parveen Vs State of Maharashtra, Through the Office Incharge Police Station, Gadge Nagar, Amravati

Bombay High Court · (2016) ALLMRCri 2630

Criminal Procedure Code, 1973 (CrPC) - Section 436

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High Courts27 Apr 2016Partly Allowed

Suresh Vs State of Maharashtra, through PSO, PS Kondhali

Bombay High Court · (2016) ALLMRCri 2598

Penal Code, 1860 (IPC) - Section 375, 376

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High Courts27 Apr 2016Dismissed

State of Maharashtra Vs Dharampal

Bombay High Court · (2016) ALLMRCri 2595

Penal Code, 1860 (IPC) - Section 498A

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High Courts27 Apr 2016Disposed Off

Shyam Sunder Mishra Vs State of Maharashtra, through Superintendent of Police, Anti-Corruption Bureau, Nagpur

Bombay High Court · (2016) ALLMRCri 2590

Criminal Procedure Code, 1973 (CrPC) - Section 227Penal Code, 1860 (IPC) - Section 465, 468, 471, 477APrevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)

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High Courts27 Apr 2016Allowed

Omkarsingh Sajjan Singh Jat and another Vs The State of Maharashtra and Others

Bombay High Court · (2016) 2 AIRBomRCri 321 : (2016) ALLMRCri 3165 : (2016) 3 BomCR(Cri) 15 : (2016) 4 MhLJCrl 11

Criminal Procedure Code, 1973 (CrPC) — Section 222, 452Maharashtra Police Act, 1951 — Section 124

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High Courts27 Apr 2016Dismissed

Eknath Balu Warhe Vs The State of Maharashtra and another.

Bombay High Court · (2016) ALLMRCri 2175

Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 19, 20, 21, 22, 23, 24

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High Courts27 Apr 2016Disposed Off

Children of the World (India) Trust Vs Roy Edward Roos and Anr.

Bombay High Court · (2016) 4 AIRBomR 389 : (2017) 2 ALLMR 366 : (2016) 6 BCR 618 : (2016) 2 RCRCivil 974

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 56

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High Courts26 Apr 2016Dismissed

Kiskinda Bapu Kale Vs Sau. Sushilabai

Bombay High Court · (2016) ACD 490 : (2016) 2 AIRBomRCri 791 : (2016) 2 BomCR(Cri) 708 : (2016) 4 CivCC 651 : (2016) 6 MhLJ 287 : (2016) 5 MhLJCrl 344 : (2017) 1 NIJ 309

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts26 Apr 2016Dismissed

Cipla Ltd. Vs Cipla Industries Pvt. Ltd.

Bombay High Court · (2016) 3 MIPR 75 : (2016) 67 PTC 509 : (2017) 2 RAJ 302

Trade Marks Act, 1999 — Section 29(1), 29(2), 29(4), 29(5), 29(8)

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High Courts26 Apr 2016Dismissed

Bonanza Commodities Brokers Pvt. Ltd. Vs Mrs. Roshanara Bhinder

Bombay High Court · (2016) 4 CivilLJ 454 : (2016) 5 MhLJ 141 : (2017) 2 RAJ 105

Arbitration and Conciliation Act, 1996 — Section 34, 37

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High Courts26 Apr 2016Disposed Off

Cleartrip Private Ltd. Vs The Union of India

Bombay High Court · (2016) 288 CurTR 515

Finance Act, 1994 — Section 73, 73A, 83, 89, 91

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High Courts26 Apr 2016Disposed Off

Mahatma Gandhi Memorial Hospital and another Vs Shri Sachin Vasant Desai

Bombay High Court · (2016) 2 CLR 658 : (2016) 150 FLR 793

Industrial Employment Standing Orders Act, 1946 - Section 10(A)

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High Courts26 Apr 2016Dismissed

Dhrubajit Amiya Kumar Ghosh Vs Maharashtra Electricity Regulatory Commission and others

Bombay High Court · (2016) 3 ALLMR 855 : (2016) 4 MhLJ 634

Constitution of India, 1950 - Article 226

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High Courts26 Apr 2016Dismissed

State of Maharashtra Vs Sarvdaman alias Manohar Bagmare

Bombay High Court · (2016) ALLMRCri 2588

Bombay Village Panchayats Act, 1958 - Section 163, 164Penal Code, 1860 (IPC) - Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)

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High Courts26 Apr 2016Disposed Off

Sanjay Bhaskarrao Kale Vs State of Maharashtra

Bombay High Court · (2016) 04 BOM CK 0039

Constitution of India, 1950 — Article 38, 39, 47

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