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Bombay High Court judgments, 2011

2,168 judgments · page 2 of 109

High Courts22 Dec 2011

Ambarish Rangshahi Patnigere and Others Vs State of Maharashtra [Summons to be served on the Learned Government Pleader appearing for State of Maharashtra under Order XXVII, Rule 4, of the Code of Civil Procedure, 1908] and Others

Bombay High Court · (2012) 1 ALLMR 497 : (2012) 1 BomCR 505 : (2012) 114 BOMLR 467 : (2012) 1 MhLj 900

Bombay Provincial Municipal Corporations Act, 1949 — Section 2(10), 45, 45(2), 451, 5(2)Constitution of India, 1950 — Article 226, 309Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 1(2), 4, 4(2), 4(5)
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High Courts22 Dec 2011

Special Land Acquisition Officer (South Goa) Konkan Railway Corporation Limited, Amey Guest House, Davorlim Road, P.O. Navelim, Salcete Goa, 403707 and Chief Engineer, Konkan Railway Corporation Ltd., Rawnfond, near Margao Railway Station, Margao-Goa Vs Antonio Carvalho Antonio Carvalho and Dionisio N.P. Carvalho, 116, Nauta, Cortalim-Goa Vs Special Land Acquisition Officer, South Goa, KRCL, Amey Guest House, Davorlim Road, P.O. Navelim, Salcete Goa, 403707 and The Chief Engineer, Konkan Railway Corporation Ltd., 4th Floor, Souza Tower, Church Square, Panaji Goa. 403001

Bombay High Court · (2011) 12 BOM CK 0056

Land Acquisition Act, 1894 — Section 18, 4
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