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Bombay High Court judgments, 2020

759 judgments · page 38 of 38

High Courts04 Jan 2020Allowed

Shankarrao Gajanan Choudhary And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 01 BOM CK 0012

Maharashtra Agricultural Produce Marketing (Development And Regulation) Act, 1963 — Section 45, 45(1), 58Maharashtra Agricultural Produce Marketing (Development And Regulation) Rules, 1967 — Rule 41, 41(1), 41(5), 41(1)(i), 41(1)(k), 100(5)Maharashtra Agricultural Produce Market Committee (Election To Committee) Rules, 2017 — Rule 10, 10(1), 10(3)
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High Courts04 Jan 2020Allowed

Saroj Ashok Sontakke Vs Isaac Baburao Manwatkar And Ors

Bombay High Court · (2020) 01 BOM CK 0001

Maharashtra Public Trusts Act, 1950 — Section 22, 36, 50A, 73Provincial Small Causes Courts Act, 1887 — Section 17Code Of Civil Procedure, 1908 — Section 7, 7(b)(iv), 96, 97, 98, 99, 100, 101, 102, 103, 104, 105, 106, 107, 108, 109, 110, 111, 112, 114, 115, Order 9 Rule 13, Order 47 Rule 1, Order 47 Rule 2, Order 47 Rule 3, Order 47 Rule 4, Order 47 Rule 5, Order 47 Rule 6, Order 47 Rule 7, Order 50 Rule 1
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High Courts03 Jan 2020Dismissed

Vasant Sadashiv Joshi And Ors Vs Yeshwant Shankar Barve And Ors

Bombay High Court · (2020) 01 BOM CK 0018

Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 5(11), 5(11)(c), 5(11)(c)(i), 13, 13(1), 13(2), 13(1)(a), 13(1)(b), 13(1)(c), 13(1)(d), 13(1)(e), 13(1)(f), 13(1)(g), 13(1)(h), 13(1)(i), 13(1)(j), 13(1)(k), 13(1)(l), 13(1)(l), 15, 15ACode Of Civil Procedure, 1908 — Order 20 Rule 12
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High Courts03 Jan 2020Dismissed

Savita And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 01 BOM CK 0005

Maharashtra Zilla Parishads And Panchayat Samitis Act, 1961 — Section 12AMaharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 2(b), 3, 4, 6, 6(1), 6(2), 6(4), 4(1), 7(2), 18(1)Maharashtra Scheduled Tribes (Regulation Of Issuance And Verification Of) Certificate Rules, 2003 — Rule 4, 4(12), 7, 11, 11(1), 12
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High Courts02 Jan 2020Allowed

Nilesh Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 01 BOM CK 0006

Maharashtra Tenancy And Agricultural Lands Act, 1948 — Section 63, 84(c)Maharashtra Land Revenue Code, 1966 — Section 257Constitution Of India, 1950 — Article 226, 227
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