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Bombay High Court judgments

73,288 judgments · page 1,346 of 3,665

High Courts19 Apr 2012

M/s. Iqbal and Brothers at 289/1, Mahatma Phule Peth Pune Vs State of Maharashtra Urban Development and Public Health Deparatment, Mumbai, The Pune Mahanagar Palika Municipal Corporation at Pune Municipal Corporation Building, Shivaji Nagar, Pune and The Deputy City Engineer (Dev. Plan) Pune Municipal Corporation Shivajinagar, Pune

Bombay High Court · (2012) 4 MhLj 713

Bombay Provincial Municipal Corporations Act, 1949 — Section 230(1A), 68Constitution of India, 1950 — Article 226, 300AMaharashtra Regional and Town Planning Act, 1966 — Section 1, 10, 102, 11, 12
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High Courts19 Apr 2012Allowed

Anju Madan Lalwani Vs The Detaining Authority, Under the COFEPOSA Act, 1974 Principal Secretary (Appeals and Security), Home Department and Detaining Authority, Government of Maharashtra, Mantralaya, Mumbai - 400 032, State of Maharashtra and Union of India, Ministry of Finance, Department of Revenue, Directorate of Revenue Intelligence, Zonal Unit, Mumbai 13, Sir Vithaldas Thackersey Marg, Opp. Patkar Hall, Marine Lines, Mumbai- 400 020

Bombay High Court · (2013) 3 ABR 1214 : (2012) BomCR(Cri) 706

Constitution of India, 1950 — Article 22(5), 226
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High Courts18 Apr 2012Dismissed

Chandrahas Baliram Mhatre Vs The Principal Secretary and R.L.A. Law and Judiciary Department, Government of Maharashtra, Mantralaya, Mumbai, The Honorable The Chief Justice and The Honorable Judges of The High Court of Judicature at Bombay, The Registrar General, High Court, Mumbai of Bombay and Mr. B. P. Patil, Enquiry Officer, Member, Motor Accident Claims Tribunal, Thane

Bombay High Court · (2012) 6 ALLMR 110 : (2012) 4 MhLj 808

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 3(1), 5(1)Maharashtra Judicial Services (Discipline and Appeal) Rules, 1979 — Rule 5(1)
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