Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 3(1)Constitution of India, 1950 - Article 22(5), 226Customs Act, 1962 - Section 108, 124

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High Courts19 Mar 2015Dismissed

Keshav Vs State of Maharashtra

Bombay High Court · (2015) 2 BomCR(Cri) 406

Criminal Procedure Code, 1973 (CrPC) - Section 114, 41-(d)Evidence Act, 1872 - Section 106, 27Penal Code, 1860 (IPC) - Section 201, 302, 392

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High Courts19 Mar 2015Allowed

Hazrat Ali Mohamad and Others Vs Prabhakar Dattaram and Others

Bombay High Court · (2015) 5 ALLMR 730

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 4(2), Order 41 Rule 31, Order 41 Rule 31 (a), Order 41 Rule 41Limitation Act, 1963 - Section 3

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High Courts19 Mar 2015Allowed

Vimal M. Pujari and Others Vs Ganesh M. Konar and Others

Bombay High Court · (2016) 1 ACC 648 : (2015) 6 ALLMR 289 : (2015) 3 BomCR 807

Penal Code, 1860 (IPC) - Section 279, 304-A

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High Courts19 Mar 2015Allowed

Sneha Saularam Bankar and Others Vs Hanumant Vaman Pednekar and Others

Bombay High Court · (2015) 4 ABR 402 : (2015) 6 ALLMR 282 : (2016) 1 MhLj 200

Motor Vehicles Act, 1988 - Section 166Penal Code, 1860 (IPC) - Section 279, 304-A

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High Courts19 Mar 2015Disposed off

In Re: Casby CFS Pvt. Ltd. and Others

Bombay High Court · (2015) 6 ABR 231 : (2015) 127 CLA 278

Companies Act, 1956 - Section 139(5), 187C, 187C (4), 391, 391Income Tax Act, 1961 - Section 139(5), 271(1)(c), 56(2)(viia)

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High Courts19 Mar 2015Dismissed

Oformata Chukwudi Vs State of Goa and Others

Bombay High Court · (2015) ALLMR(Cri) 4272 : (2015) 2 BomCR(Cri) 511

Foreigners Act, 1946 - Section 14, 14(a), 3

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High Courts19 Mar 2015Disposed off

Manirul Maulavi Mustafa and Others Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 4348 : (2015) 2 BomCR(Cri) 498

Penal Code, 1860 (IPC) - Section 34, 489B, 489C

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High Courts19 Mar 2015Disposed off

Ashok Malhari Sonawane Vs State of Maharashtra

Bombay High Court · (2015) 3 BomCR(Cri) 584

Criminal Procedure Code, 1973 (CrPC) - Section 391Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 7

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High Courts19 Mar 2015Disposed off

Tatva Global Environment (Deonar) Ltd. Vs The Municipal Corporation of Gr. Mumbai

Bombay High Court · (2015) 03 BOM CK 0057

Arbitration and Conciliation Act, 1996 - Section 11, 11(6), 11(8)

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High Courts19 Mar 2015Allowed

Chaya and Others Vs Additional Collector and Others

Bombay High Court · (2016) 1 ABR 146 : (2015) 5 ALLMR 587 : (2015) 5 MhLj 445

Constitution of India, 1950 - Article 243

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High Courts19 Mar 2015Allowed

Amravati Municipal Corporation and Others Vs Vijay Mills and Others

Bombay High Court · (2015) 5 ABR 481

Constitution of India, 1950 - Article 226, 227Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 - Section 1[3], 2, 2[d], 2[g][a], 2[j]

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High Courts19 Mar 2015Dismissed

Sameer Ahmed Khan Vs State of Maharashtra and Others

Bombay High Court · (2015) 4 ALLMR 783 : (2015) 5 MhLj 615

Constitution of India, 1950 - Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 10, 6, 8

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High Courts19 Mar 2015Allowed