Bombay High Court Judgments 2020 — Page 15

High Courts09 Jun 2020Dismissed

Devkumar Gopaldas Aggarwal And 2 Ors Vs Board Of Trustees Of The Port Of Mumbai And 3 Ors

Bombay High Court · (2020) 06 BOM CK 0026

Major Port Trusts Act, 1963 — Section 3, 21, 22(3), 29Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(d), 3, 3(a), 3(b), 5(1), 5C(1), 7(1), 7(2), 17, 18, 18(2)(c)Customs Act, 1962 — Section 2(34), 28, 28(11)

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High Courts09 Jun 2020Allowed

Vadilal M.Trevadia Vs B.M.C.And Ors.

Bombay High Court · (2020) 06 BOM CK 0021

Bombay Municipal Corporation Act, 1888 — Section 342, 347, 351, 354Constitution Of India, 1950 — Article 226

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High Courts09 Jun 2020Dismissed

Mr. Dharmesh Vasantrai Shah Vs Miss Renuka Prakash Tiwari

Bombay High Court · (2020) 06 BOM CK 0016

Hindu Minority And Guardianship Act, 1956 — Section 6Mental Healthcare Act, 2017 — Section 3

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High Courts09 Jun 2020Allowed

M/S. Thakur Stone Quarries Thru Partner Mr. Munesh Hotilal Thakur Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 06 BOM CK 0015

Maharashtra Land Revenue Code, 1966 — Section 135, 247, 257Mines And Minerals (Development And Regulation) Act, 1957 — Section 15Maharashtra Minor Minerals Extraction (Development and Regulation) Rules, 2013 — Rule 2(h), 82, 84

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High Courts09 Jun 2020Allowed

Shri. Rajesh Bapuso Yemkanmardi And Ors Vs Praful Jamanadas Padiya And Ors

Bombay High Court · (2020) 06 BOM CK 0014

Maharashtra Cooperative Societies Act, 1960 — Section 101, 101(1), 101(2), 149(9), 152, 154, 154(1), 156, 156(1)Maharashtra Cooperative Societies Rules, 1961 — Rule 2(h), 2(m), 38(6), 107, 107(2), 107(3), 107(5), 107(6), 107(8), 107(9), 107(10), 107(11), 107(11)(d), 107(11)€, 107(11)(g), 107(12), 107(13), 107(14), 107(14)(i), 107(14)(iii), 107(14)(v)Limitation Act, 1963 — Article 136

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High Courts09 Jun 2020Dismissed

Maharashtra State Electricity Distribution Co. Ltd. Vs The Principal , College Of Engineering , Pune

Bombay High Court · (2020) 06 BOM CK 0013

Electricity Act, 2003 — Section 56, 56(1), 56(2)Constitution Of India, 1950 — Article 39(b) 39(c), 226

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High Courts09 Jun 2020Allowed

Shri. Vishnupant Motba Kesarkar Vs State Of Maharashtra And Ors.

Bombay High Court · (2020) 06 BOM CK 0012

Maharashtra Village Panchayats Act, 1958 — Section 39(1), 39(2), 39(3)Constitution Of India, 1950 — Article 227

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High Courts05 Jun 2020Dismissed

Quick Heal Technologies Limited Vs M/S. Ncs Computech Private Limited

Bombay High Court · (2020) 06 BOM CK 0009

Arbitration And Conciliation Act, 1996 — Section 2(b), 7, 11, 11(6), 17(a), 21, 61

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High Courts04 Jun 2020

M/S. Ambuja Cements Ltd. Upparwahi Vs State Of Maharashtra, Through Its Ministry Of Revenue And Forest And 3 Others

Bombay High Court · (2020) 06 BOM CK 0010

Bombay Stamp Act, 1958 — Article 25, 36, 36(iii), Section 27, 31, 40Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 141, Order 1 Rule 9, Order 22, Order 23 Rule 1, Order 23 Rule 3, Order 41 Rule 22, Order 41 Rule 22(1)

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