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Bombay High Court judgments

73,288 judgments · page 1,319 of 3,665

High Courts30 Jul 2012Allowed

Mr. Manik M. Ragit Vs State of Maharashtra and Another

Bombay High Court · (2013) 1 ALLMR 550 : (2013) 2 MhLj 224

Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 20, 20(1), 20(2), 4Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 3(1)(a)
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High Courts30 Jul 2012Allowed

The State Information Commissioner Vidarbha Region, Nagpur Bench, New Administrative Building, Civil Lines, Nagpur (Deleted), Mr. Satish Sahasrabuddhe, Joint Commissioner of Transport and First Appellate Authority, New Administrative Building, Near Ambedkar Garden, Bandra East Mumbai and Mr. A.N. Bhalchandra, the then Public Information Officer and Deputy Commissioner of Transport, New Administrative Building, Near Ambedkar Garden, Bandra East, Mumbai Vs Mr. Tushar Dhananjay Mandlekar and Secretary of I.S.R.T. S.N.G.O. Address International Society for Road Transport and Safety 20 NIT Complex Hill Road, Gandhinagar, Nagpur

Bombay High Court · (2012) 07 BOM CK 0033

Right to Information Act, 2005 — Section 19(1), 20, 6, 7
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High Courts27 Jul 2012

State of Goa Vs Madivalappa Chalwadi

Bombay High Court · (2012) 07 BOM CK 0240

Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 429Prevention of Cruelty to Animals Act, 1960 — Section 11(d), 35(1), 35(4)
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High Courts27 Jul 2012Dismissed

Shamshoddin, Khasab, Abbas and Ahmedsab, Sons of Fateh Ladaf, All Died, through LRs., Ajijsaheb Chandsaheb Ladaf through his Special Power of Attorney Ainoddin Azizsab Ladaf Vs Govind Biradar, Deceased, through LRs. (Pandurang Biradar and Ishwar Biradar), Ramrao Biradar, Deceased, through his LRs. (Mahadu Biradar) and Pandurang Sonje, Deceased, through LRs. (Ramesh Sonje, Deceased, through LRs., Babu Sonje and Kambalai Nabisab Ladaf, through his Special Power of Attorney Ainoddin Azizsab Ladaf Vs Abdulsab Bandeli and Mastan Alisab Fulari, Died, through L.Rs.. (Yusuf Mastansab Fulari, Aslam Fulari, Sadiq)

Bombay High Court · (2013) 1 MhLj 664

Bombay Inferior Villages Watans Abolition Act, 1958 — Section 12, 3, 4, 9Maharashtra Land Revenue Code, 1966 — Section 225
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