Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 357, 374, 421Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts26 Aug 2015

Sharda Bhavan Education Society and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) 08 BOM CK 0244

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High Courts26 Aug 2015Disposed off

Bagatsing Vs The State of Maharashtra

Bombay High Court · (2015) 08 BOM CK 0243

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 2(k), 7-APenal Code, 1860 (IPC) - Section 302, 307, 323, 34, 376(2)(f)

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High Courts26 Aug 2015Dismissed

Suhasini S. Govekar and Others Vs The Goa State Election Commissioner and Others

Bombay High Court · (2016) 1 ALLMR 691 : (2016) 2 MhLj 403

Goa Panchayat Raj Act, 1994 - Section 10, 11, 16, 16(1), 17

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High Courts26 Aug 2015Dismissed

Munnabai Vs The State of Maharashtra and Others

Bombay High Court · (2015) 08 BOM CK 0217

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High Courts26 Aug 2015Dismissed

Anil Kumar Sharma Vs Union of India and Others

Bombay High Court · (2015) 08 BOM CK 0094

Constitution of India, 1950 - Article 226

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High Courts26 Aug 2015Dismissed

State of Maharashtra and Others Vs Narayan Bhausaheb Waman (Vendor) and Others

Bombay High Court · (2015) 08 BOM CK 0083

Prevention of Food Adulteration Act, 1954 - Section 13(2), 14-A, 16, 2(1a)(a), 2(1a)(m)

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High Courts26 Aug 2015

Sai Wardha Power Ltd. and Others Vs Goyal Dhatu Udyog Pvt. Ltd.

Bombay High Court · (2016) 2 MhLj 356

Arbitration Act, 1940 - Section 21, 34Arbitration and Conciliation Act, 1996 - Section 11, 7, 7(3), 7(4), 7(4)(b)

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High Courts26 Aug 2015Allowed

Mahatma Phule Krushi Vidyapeeth Vs Ahmednagar Zilla Shetmajoor Union

Bombay High Court · (2016) 1 ABR 142 : (2016) 2 ALLMR 337 : (2015) 4 LLJ 34

Constitution of India, 1950 - Article 14, 16

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High Courts26 Aug 2015Allowed

Suresh Vs The State of Maharashtra

Bombay High Court · (2016) ALLMR(Cri) 192

Criminal Procedure Code, 1973 (CrPC) - Section 107Penal Code, 1860 (IPC) - Section 324, 337, 34Prevention of Corruption Act, 1988 - Section 13 (1) (d), 13 (2), 13(2), 7

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High Courts26 Aug 2015Allowed