Bombay High Court Judgments 2024 — Page 25

Maharashtra Public Trust Rules, 1951 — Rule 6, 24Maharashtra Public Trust Act, 1950 — Section 18(c)(i), 18(c)(i), 18(c)(ii), 18(c)(iii), 18(c)(iv), 18(c)(v), 18(c)(vi), 18(c)(vii), 36, 36(1), 31(1)(b), 36(1)(c), 36(2), 36(a), 36(b)

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High Courts06 Mar 2024Partly Allowed

M/s. H.P. Ghumare Vs State Of Maharashtra And Others

Bombay High Court · (2024) 03 BOM CK 0038

Constitution Of India, 1950 — Article 226, 243G, 243WCentral Goods and Services Tax Act, 2017 — Section 29(2)(c)

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High Courts06 Mar 2024Partly Allowed

Rolland Stanislaus Britto Vs State Of Maharashtra & Ors

Bombay High Court · (2024) 03 BOM CK 0037

Maharashtra Land Revenue Code, 1966 — Section 135, 247

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High Courts06 Mar 2024Disposed Of

Mangal Kashinath Dabhade And Others Vs State Of Maharashtra & Anr

Bombay High Court · (2024) 03 BOM CK 0033

Code Of Criminal Procedure, 1973 — Section 227Indian Penal Code, 1860 — Section 107, 306Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5A)

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High Courts06 Mar 2024Partly Allowed

Arun Vs State Of Maharashtra And Others

Bombay High Court · (2024) 03 BOM CK 0018

Constitution Of India, 1950 — Article 226Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 9

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High Courts06 Mar 2024Allowed/Disposed Of

Shyam Baburao Suryawanshi Vs State Of Maharashtra And Others

Bombay High Court · (2024) 03 BOM CK 0017

Constitution Of India, 1950 — Article 226

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High Courts06 Mar 2024Allowed

Mohotadevi Seva Pratishthan Vs State Of Maharashtra And Others

Bombay High Court · (2024) 03 BOM CK 0016

Constitution Of India, 1950 — Article 226

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High Courts06 Mar 2024Dismissed/Disposed Of

Kamalakar Vs State Of Maharashtra

Bombay High Court · (2024) 03 BOM CK 0015

Prevention Of Corruption Act, 1988 — Section 7, 13

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High Courts06 Mar 2024Dismissed

State Of Maharashtra Vs Vishwasrao Wamanrao More

Bombay High Court · (2024) 03 BOM CK 0014

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 19(1)(c), 20

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High Courts06 Mar 2024Dismissed

Bhaulal Vs State Of Maharashtra And Others

Bombay High Court · (2024) 03 BOM CK 0009

Indian Penal Code, 1860 — Section 302, 376

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High Courts05 Mar 2024Partly Allowed

Ranjitsinh H. N. Nimbalkar And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 03 BOM CK 0034

Constitution Of India, 1950 — Article 227Food Safety And Standards (Food Products Standards And Food Additives) Regulations, 2011 — Regulation 1.2 (10), 2.1.1(1)Food Safety And Standards Act, 2006 — Section 3(i),3(1)(zz)(v), 22(v), 26(2)(i), 26(2), 26(2)(v), 31, 31(1), 31(6), 31(7), 38, 42, 42(2), 42(3), 42(4), 46, 46(2), 46(3), 47, 59, 77, 63, 66, 66(2), 74, 91, 92(2)(o)

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High Courts05 Mar 2024Dismissed

Rahul Surender Sharma Vs Dr. D. Y. Patil Medical College, Pune

Bombay High Court · (2024) 03 BOM CK 0032

Constitution Of India, 1950 — Article 226Post Graduate Medical Education Regulations, 2000 — Rule 9, 10, 11

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High Courts05 Mar 2024Dismissed

Sakharam Shankar Navasare And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 03 BOM CK 0031

Constitution Of India, 1950 — Article 12, 14, 226Maharashtra Regional And Town Planning Act, 1966 — Section 45Maharashtra Municipal Corporations Act, 1949 — Section 353B, 354, 354(5)

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Bombay High Court judgments, 2024