Bombay Tenancy and Agricultural Lands Act, 1948 - Section 29, 31, 74, 76, 85Civil Procedure Code, 1908 (CPC) - Order 22 Rule 22, Order 22 Rule 4Constitution of India, 1950 - Article 226, 227

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High Courts14 Aug 2015Allowed

Karmaveer Bhaurao Patil College of Engineering Vs All India Council for Technical Education and Others

Bombay High Court · (2016) 1 MhLj 299

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High Courts14 Aug 2015Dismissed

Harish Bulchand Tejwani Vs Nandlal Hakikatrai Motwani

Bombay High Court · (2016) 1 ALLMR 127 : (2015) 6 MhLj 597

Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1(r)Transfer of Property Act, 1882 - Section 52

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High Courts14 Aug 2015Partly Allowed

Auto Cars Vs The State of Maharashtra and Others

Bombay High Court · (2015) 5 ABR 702 : (2016) 148 FLR 395 : (2015) 3 LLN 593 : (2016) LLR 319

Minimum Wages Act, 1948 - Section 14, 2(h), 2(i), 20(3)(i), 25Motor Transport Workers Act, 1961 - Section 1(4), 2(g), 2(h), 4, 5Motor Vehicles Act, 1988 - Section 2(33), 2(35)

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High Courts14 Aug 2015Allowed

Vasantdada Patil Pratishthan Vs All India Council for Technical Education and Others

Bombay High Court · (2016) 1 ALLMR 587

Constitution of India, 1950 - Article 226, 227

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High Courts14 Aug 2015Allowed

Saraswati Education Society''s Saraswati College of Engineering Vs All India Council for Technical Education (AICTE) and Others

Bombay High Court · (2015) 6 ABR 769 : (2016) 1 ALLMR 148 : (2016) 1 MhLj 235

Constitution of India, 1950 - Article 14, 226, 229, 311, 320Dentists Act, 1948 - Section 10-A

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High Courts14 Aug 2015Dismissed

Padmakar and Others Vs State of Maharashtra

Bombay High Court · (2015) 08 BOM CK 0181

Bombay Police Act, 1951 - Section 135, 37(1)(3), 37[1][3]Criminal Procedure Code, 1973 (CrPC) - Section 107, 154, 161, 162, 313Penal Code, 1860 (IPC) - Section 141, 141, 142, 142, 143

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High Courts14 Aug 2015Allowed

Vijay Khairatilal Bhatia and Others Vs Bela Kamlesh Ganeriwala and Others

Bombay High Court · (2015) 08 BOM CK 0179

Criminal Procedure Code, 1973 (CrPC) - Section 204, 320, 397, 482Negotiable Instruments Act, 1881 (NI) - Section 138, 141

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High Courts14 Aug 2015Allowed

Vijay Khairatilal Bhatia Vs Ashwin Ramesh Mittal and Others

Bombay High Court · (2015) 08 BOM CK 0130

Criminal Procedure Code, 1973 (CrPC) - Section 138, 204, 482Negotiable Instruments Act, 1881 (NI) - Section 138, 141

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High Courts14 Aug 2015Disposed off

Prashant Bhagwandas Bajoriya Vs Bharti Bharat Bajoriya and Others

Bombay High Court · (2016) 1 ALLMR 97 : (2015) 6 BomCR 425 : (2015) 6 MhLj 551

Civil Procedure Code, 1908 (CPC) - Section 151, 152, 153Specific Relief Act, 1963 - Section 41 (b)Succession Act, 1925 - Section 383

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High Courts14 Aug 2015Dismissed

Yosef Vs The State of Maharashtra

Bombay High Court · (2016) ALLMR(Cri) 616 : (2015) 4 BomCR(Cri) 246

Criminal Procedure Code, 1973 (CrPC) - Section 235(2), 313, 328, 329, 330Evidence Act, 1872 - Section 105Penal Code, 1860 (IPC) - Section 300, 302, 304, 84

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