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Bombay High Court judgments, 2011

2,168 judgments · page 5 of 109

High Courts14 Dec 2011

M/s. Jasubhai Business Services Pvt. Ltd. (Formerly Excel Realtors Limited) Vs State of Maharashtra Mantralaya, Mumbai, The Chief Controlling Revenue Authority, Maharashtra State, Pune, The Collector of Stamps Raigad, Alibaug and City and Industrial Development Corporation of Maharashtra Limited (CIDCO)

Bombay High Court · (2012) 4 BomCR 694

Administration of Evacuee Property (Central) Rules, 1950 — Rule 22Administration of Evacuee Property Act, 1950 — Section 10(2)Bombay Stamp Act, 1958 — Section 2, 53, 53(1)(A)
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High Courts13 Dec 2011

Mr. Prashant Konadkar Vs State

Bombay High Court · (2011) 12 BOM CK 0164

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 302, 34
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High Courts13 Dec 2011Dismissed

Deputy Collector (L.A.) Margao Goa and The Executive Engineer, W.D. VI (Roads), Public Works Department, Margao Goa Vs Shri Jose Sebastiao Faleiro, (since deceased, represented by the L.Rs) Smt. Rosarina Faleiro and her husband Shri Antonio Pedro Crisanto Rodrigues, Both, Smt. Santana Ofelia Faleiro and her husband, Shri Inacio Mateus Nelson D''souza, Both, Shri John Placido Faleiro, Shri Euveristus Cendrik Faleiro, Both and Smt. Martina Paulina Fernandes e Faleiro

Bombay High Court · (2011) 12 BOM CK 0031

Land Acquisition Act, 1894 — Section 11, 18, 4
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