Constitution of India, 1950 - Article 14, 245Land Acquisition Act, 1894 - Section 11, 3, 4, 4(1), 9(3)(4)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 106, 107, 108, 109, 24

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High Courts09 Mar 2015Allowed

State of Maharashtra Vs Maheboob Khan and Others

Bombay High Court · (2015) 2 BomCR(Cri) 35

Criminal Procedure Code, 1973 (CrPC) - Section 428Penal Code, 1860 (IPC) - Section 302, 323, 34

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High Courts09 Mar 2015Allowed

K.R. Patel HUF Vs M.M. Developers and Others

Bombay High Court · (2015) 5 ALLMR 42 : (2015) 3 MhLj 260

Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3(6)(b), Order 37 Rule 37

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High Courts09 Mar 2015

Buldana Urban Co-operative Society Ltd. Vs Deputy Director, Sub Regional Office, Employee State Insurance Corporation and Others

Bombay High Court · (2015) 4 BomCR 82 : (2015) 145 FLR 823 : (2015) LLR 492

Advocates Act, 1961 - Section 48-AAConsumer Protection Act, 1986 - Section 15Employees State Insurance Act, 1948 - Section 45A, 45-A, 45-AA

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High Courts09 Mar 2015

Bharat General and Textile Industries Limited Vs Chief Officer, Municipal Council and Others

Bombay High Court · (2015) 5 ABR 412 : (2015) 5 ALLMR 564 : (2015) 3 BomCR 822 : (2015) 6 MhLj 606

Constitution of India, 1950 - Article 226Maharashtra Municipalities Act, 1965 - Section 313, 314Payment of Bonus Act, 1965 - Section 32(v) (c)

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High Courts09 Mar 2015

Sukumar Kumar Patil Vs Prakash Appaso Patil and Others

Bombay High Court · (2015) 5 ALLMR 599 : (2015) 3 MhLj 335

Maharashtra Land Revenue Code, 1966 - Section 210

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High Courts09 Mar 2015Allowed

Munaf and Others Vs State of Maharashtra

Bombay High Court · (2015) 2 BomCR(Cri) 428

Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 145, 146, 153, 155, 157

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High Courts05 Mar 2015Disposed Off

Campaign against Manual Scavenging Vs The State of Maharashtra

Bombay High Court · (2017) 1 BCR 627

Constitution of India, 1950 - Article 25, Article 5lA(g)

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High Courts05 Mar 2015Dismissed

The State of Maharashtra Vs Dnyandeo Ramchandra Narale and Others

Bombay High Court · (2015) ALLMR(Cri) 4306

Evidence Act, 1872 - Section 113Penal Code, 1860 (IPC) - Section 182, 302, 34, 498-A

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High Courts05 Mar 2015Dismissed

The State of Maharashtra Vs Suresh Jayram Koli and Others

Bombay High Court · (2015) 03 BOM CK 0412

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High Courts05 Mar 2015Dismissed

Ramesh Gulabrao Bhande Vs The Member, Industrial Court and Others

Bombay High Court · (2015) 5 ALLMR 837 : (2016) 1 BomCR 812 : (2016) 148 FLR 614 : (2015) 6 MhLj 727

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High Courts05 Mar 2015Dismissed

The State of Maharashtra Vs Ananda Shiva Sutar and Others

Bombay High Court · (2015) ALLMR(Cri) 3457

Bombay Police Act, 1951 - Section 122(c), 161Criminal Procedure Code, 1973 (CrPC) - Section 313, 354(3), 360, 361, 378Penal Code, 1860 (IPC) - Section 167, 177, 201, 217, 218

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