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Bombay High Court judgments

73,288 judgments · page 1,219 of 3,665

High Courts09 May 2013

Magas Varga Karmachari-Adhikari Suraksha Mahasangh Vs The State of Maharashtra and Others

Bombay High Court · (2013) 4 ABR 610 : (2013) 4 ALLMR 680 : (2013) 4 BomCR 533 : (2013) 4 LLN 100 : (2013) 5 MhLj 640

Constitution of India, 1950 — Article 16(4A), 16(4B), 309, 324Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes) Act, 2001 — Section 13, 13(1), 13(2), 14, 16
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High Courts08 May 2013

Salitho Ores Pvt. Ltd., Balaji Mines and Minerals Pvt. Ltd. and Mr. Anil V. Salgaocar Vs The Captain of Ports, State of Goa, Directorate of Mines and Geology and Union of India Mr. Harish Melwani and M/s. Nathurmal Mining and Minerals Pvt. Ltd. Vs Union of India, The State of Goa, The Director of Mines and Indian Bureau of Mines M/s. SOVA, Shri Anil Vasudeva Salgaocar and Shri Arjun Anil Salgaocar Vs State of Goa, Directorate of Mines and Geology, Union of India and Indian Bureau of Mines (IBM) M/s. Lithoferro and Mr. Kaustubh Sawkar Vs State of Goa, Union of India and Indian Bureau of Mines

Bombay High Court · (2013) 4 ABR 410 : (2013) 5 ALLMR 644 : (2013) 6 BomCR 626

Constitution of India, 1950 — Article 14, 19, 19(1)(g)Customs Act, 1962 — Section 25Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 13(2)(c), 18, 2(a), 3(a)
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High Courts08 May 2013

Mr. Remy Vaz Vs State of Goa

Bombay High Court · (2013) 05 BOM CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 323, 452, 506(ii)
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