Constitution of India, 1950 — Article 21A, 45Land Acquisition Act, 1894 — Section 4, 6Maharashtra Regional and Town Planning Act, 1966 — Section 127, 29

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High Courts18 Jul 2012

Anand Ingle and Another Vs Govind Ingle and Others

Bombay High Court · (2012) 5 ALLMR 228

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 17A, 151

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High Courts17 Jul 2012Disposed Off

Nikhil Vs State of Maharashtra

Bombay High Court · (2013) MCR 250

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High Courts17 Jul 2012Dismissed

Smt. Vimlabai Mahure and Pralhad Yeshwant Mahure Vs The State of Maharashtra and Bablu Bajirao Kolam. (dead) Through his legal heir. Smt. Zelabai Yalankar (Kolam)

Bombay High Court · (2012) 6 ALLMR 595 : (2013) 1 BomCR 671

Constitution of India, 1950 — Article 31A, 31BMaharashtra Land Revenue Code, 1966 — Section 36, 36(1), 36(2), 36(2)(2), 72

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High Courts17 Jul 2012

Devgiri Nagari Sahakari Bank Ltd. Vs Smt. Zubidabegum Khan, Kulwantsingh Khandula and The Taluka Deputy Registrar, Co-operative Societies,Anjuman Bungalow, Adalat Road, Aurangabad

Bombay High Court · (2013) 2 BomCR 675

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)Maharashtra Co-operative Societies Act, 1960 — Section 101, 107, 164

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High Courts17 Jul 2012Allowed

Shri Machindra Kutwad Vs Sharad Survase and Others

Bombay High Court · (2013) 1 ALLMR 584 : (2012) 6 MhLj 688

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 53Land Acquisition Act, 1894 — Section 11, 18, 30

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High Courts17 Jul 2012

Cummins India Ltd. Vs Union of India

Bombay High Court · (2013) 288 ELT 330

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High Courts17 Jul 2012

Santosh Govind Mahajan Vs State of Maharashtra and Another

Bombay High Court · (2012) 6 BomCR 75 : (2013) 3 EFLT 56

Constitution of India, 1950 — Article 12, 21, 249, 250, 252

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High Courts17 Jul 2012

Arun Bhoyar Vs The State of Maharashtra

Bombay High Court · (2013) BomCR(Cri) 84 : (2013) 1 DMC 145

Penal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts17 Jul 2012Allowed

Mitsui O.S.K. Lines Maritime (India) (P.) Ltd. Vs Deputy Commissioner of Income Tax-8(2) Mumbai

Bombay High Court · (2012) 209 TAXMAN 151

Income Tax Act, 1961 — Section 260A

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High Courts17 Jul 2012

Rakesh Balasaheb Landge Vs Maharashtra State Board of Secondary and Higher Secondary Education, Divisional Board, Aurangabad

Bombay High Court · (2012) 5 ALLMR 186 : (2012) 5 BomCR 871

Constitution of India, 1950 — Article 226, 227

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High Courts17 Jul 2012

M/s. Prahaar Enterprises Vs M/s. Fortune Marketing and Others

Bombay High Court · (2013) 1 ALLMR 199

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2, Order 38 Rule 4

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