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Bombay High Court judgments, 2022

1,299 judgments · page 60 of 65

High Courts26 Feb 2022Dismissed

Sanjay Sadashivrao Mandlik And Others Vs Election Commission Of India & Ors

Bombay High Court · (2022) 02 BOM CK 0059

Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a)Conduct Of Elections Rules, 1961 — Rule8, 15.30, 94ARepresentation Of The People Act, 1951 — Section 61A, 65, 66, 81, 81(3), 83(1)(a), 84, 98(a), 100, 100(1)(b), 100(1)(d), 100(1)(d)(i), 100(1)(d)(ii), 100(1)(d)(iii), 100(1)(d)(iv), 119, 121, 123
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High Courts24 Feb 2022Allowed

Jawahar Hiralal Mehta Vs State Of Maharashtra And Others

Bombay High Court · (2022) 02 BOM CK 0084

Constitution Of India, 1950 — Article 226Maharashtra Regional And Town Planning Act, 1966 — Section 49, 113A, 126, 126(1), 126(2), 126(4), 127, 127(1), 127(2)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 19
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High Courts24 Feb 2022Disposed Of

Ramesh Tukaram Vavekar Vs State Of Maharashtra And Others

Bombay High Court · (2022) 02 BOM CK 0051

Protection Of Children From Sexual Offences Rules, 2012 — Rule 7(1)(3), 7(3), 7(4)Code Of Criminal Procedure, 1973 — Section 2(wa), 33(8), 53A, 174, 235(2), 363(1), 357A(2), 357A(3), 428Indian Penal Code, 1860 — Section 354(a), 376, 376(2)(i)
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