Land Acquisition Act, 1894 - Section 4, 49, 6Maharashtra Regional and Town Planning Act, 1966 - Section 113A, 125, 126, 127, 40Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 107, 109, 114, 2, 24

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High Courts06 May 2015Dismissed

Dattatraya Balkrishna Khanapurkar and Others Vs Sitabai and Others

Bombay High Court · (2015) 05 BOM CK 0107

Bombay Tenancy and Agricultural Lands Act, 1948 - Section 32-O, 4, 70 (b)

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High Courts06 May 2015Dismissed

Ashok Gopinath Deshpande and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) 05 BOM CK 0102

Bombay Public Trusts Act, 1950 - Section 83Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 173(2), 173(8), 190, 209Maharashtra Co-operative Societies Act, 1960 - Section 148(3)

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High Courts06 May 2015Disposed off

Chandra Kariya Devadiga Vs The State of Maharashtra and Others

Bombay High Court · (2015) 05 BOM CK 0092

Constitution of India, 1950 - Article 226, 227Penal Code, 1860 (IPC) - Section 147, 148, 152, 224, 302Prisons Act, 1894 - Section 46

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High Courts06 May 2015Dismissed

Fugro Survey (India) Private Limited Vs Oil and Natural Gas Corporation Limited

Bombay High Court · (2015) 05 BOM CK 0091

Arbitration and Conciliation Act, 1996 - Section 34

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High Courts06 May 2015Dismissed

Association of Engineering Workers Vs Hindustan Motor Manufacturing Company

Bombay High Court · (2015) LLR 920

Constitution of India, 1950 - Article 226, 227Industrial Disputes Act, 1947 - Section 10(1), 11A, 11-A

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High Courts06 May 2015Partly Allowed

Dayaram Kundanmal Firm and Others Vs The Additional Collector, Amravati and Others

Bombay High Court · (2015) 05 BOM CK 0089

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High Courts06 May 2015Dismissed

Mineral Exploration Corporation Limited Vs P. Nagendrakumar and Others

Bombay High Court · (2015) 146 FLR 1029

Payment of Gratuity Act, 1972 - Section 2(s)

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High Courts06 May 2015Allowed

Ramkumar Devikisan Bhotada and Others Vs Baby and Others

Bombay High Court · (2015) 05 BOM CK 0085

Motor Vehicles Act, 1988 - Section 166, 173

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High Courts06 May 2015Allowed

Santosh Balu Bansode and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) 05 BOM CK 0084

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 34

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High Courts06 May 2015Dismissed

Ramu Soma Pawar Vs The State of Maharashtra

Bombay High Court · (2015) 05 BOM CK 0083

Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302, 452

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High Courts06 May 2015Dismissed

Shivaji Ramchandra Pawar and Others Vs The State of Maharashtra

Bombay High Court · (2016) ALLMR(Cri) 726 : (2015) 3 BomCR(Cri) 320

Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302, 307, 34

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High Courts06 May 2015Allowed

Santosh Nandalal Dalal Vs State of Maharashtra and Others

Bombay High Court · (2016) 1 MhLj 45

Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 - Section 2(b), 2(j), 3, 3(1), 4

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High Courts06 May 2015Dismissed

Sachin C. Shah and Others Vs Hemant D. Shah and Others

Bombay High Court · (2015) 4 BomCR 636

Arbitration and Conciliation Act, 1996 - Section 16, 34, 9Contract Act, 1872 - Section 29Evidence Act, 1872 - Section 93, 93, 94, 94, 95, 95, 95

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High Courts06 May 2015Dismissed

Abid and Company Steels Private Limited and Others Vs The Bombay Mercantile Co-Operative Bank Ltd.

Bombay High Court · (2015) 4 ARBLR 217 : (2016) 1 BC 200 : (2015) 4 BomCR 41

Arbitration and Conciliation Act, 1996 - Section 34Companies Act, 1956 - Section 73Constitution of India, 1950 - Article 226

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