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Bombay High Court judgments

73,288 judgments · page 1,379 of 3,665

High Courts24 Jan 2012

S. Raja Nadar Vs The State of Maharashtra and Others Richard F. Gonsalves Vs The State of Maharashtra and others Parishram SRA CHS Ltd. Vs The State of Maharashtra and Others

Bombay High Court · (2012) 5 BomCR 571 : (2012) 3 MhLj 136

Maharashtra Co-operative Societies Act, 1960 — Section 154Maharashtra Regional and Town Planning Act, 1966 — Section 22Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 12(1), 12(10), 13, 13(1), 13(2)
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High Courts24 Jan 2012Dismissed

Chandrakant Shinde Vs The State of Maharashtra and Others

Bombay High Court · (2012) 2 ALLMR 590 : (2012) 5 BomCR 127 : (2012) 3 MhLj 441

Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 101, 154, 154(1), 86A, 86FMaharashtra Co-operative Societies Rules, 1961 — Rule 86A, 86B, 86C, 86D, 86E
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High Courts20 Jan 2012

Tukaram Salunkhe Vs Sahebrao Salunkhe

Bombay High Court · (2013) BomCR(Cri) 193

Criminal Procedure Code, 1973 (CrPC) — Section 311Customs Act, 1962 — Section 135Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 52(A)
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High Courts20 Jan 2012Dismissed

Deputy Collector and SDO, Ponda Sub-Division, Ponda, Goa and Executive Engineer, Div. XVIII (R), P.W.D., Ponda Vs Shri. Francisco Samiro Alcantra de Piedade Vaz (dead) represented by his legal heirs: Francisco Adolf Alcantro do Piedade Vaz, Near Holy Spirit, Margao, Goa, Miss Ana Rita Rosalia Sulochana Vaz, Miss Maria Rosalia Sarojini Vaz, Mrs. Nivette Xacuntala Vaz and husband and Keval Kumar Sharma Shri Francisco Samiro Alcantra Da Piedade Vaz through his legal representatives Francisco Adolf Alcantra DePiedade Vaz, Miss Ana Rita Rosalia Sulochana Vaz, Miss Maria Zoraida Sarojini Vaz, Mrs. Nivette Xecuntala Vaz Vs Deputy Collector and SDO, Ponda Sub-Division, Ponda, Goa and Executive Engineer, Div. XVIII (R), PW.D., Ponda

Bombay High Court · (2012) 01 BOM CK 0078

Land Acquisition Act, 1894 — Section 18, 4, 4(1)
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