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Bombay High Court judgments, 2012

2,401 judgments · page 5 of 121

High Courts13 Dec 2012

Shri Gurudas Gopal Pai Vs The Special Land Acquisition Officer, Office of the Special Land Acquisition Officer, Goa Industrial Development Corporation, Panaji, Goa Smt. Shalini V. Palekar, Through her Power of Attorney Shri Rajesh V. Palekar Vs The Special Land Acquisition Officer, Goa Industrial Development Corporation, Midas Touch Bldg., 2nd Floor, Opp. El Dorado Plaza, Panaji, Goa and Managing Director, Goa Industrial Development Corporation Shri Saraswati Mandir, 2nd Floor, 18th June Road, Panaji

Bombay High Court · (2013) 4 BomCR 214

Land Acquisition Act, 1894 — Section 18, 4
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High Courts12 Dec 2012

Vinod Vs The State of Maharashtra

Bombay High Court · (2013) 3 ABR 737 : (2013) ALLMR(Cri) 819

Penal Code, 1860 (IPC) — Section 109, 376, 376(2)(g), 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(v)
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High Courts11 Dec 2012Dismissed

M/s. Bayer Bio Science Private Limited Vs The State of Maharashtra and Appellate Officer and Commissioner for Agriculture, Maharashtra State

Bombay High Court · (2013) 1 ABR 530 : (2013) 2 ALLMR 882 : (2013) 2 BomCR 181 : (2013) 1 MhLj 934

Constitution of India, 1950 — Article 226, 227Maharashtra Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2009 — Section 10, 11, 12, 13, 14Penal Code, 1860 (IPC) — Section 21
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