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Bombay High Court judgments

73,288 judgments · page 1,429 of 3,665

High Courts29 Jul 2011Allowed

Harish Vs D. Vijay Kumar

Bombay High Court · (2012) 132 FLR 21 : (2012) 1 LLJ 728 : (2012) 1 MhLj 736

Industrial Disputes Act, 1947 — Section 10(1)
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High Courts29 Jul 2011

Deputy Collector and S.D.O., Land Acquisition Officer, Mapusa, Sub-division, Mapusa-Goa and Goa Agricultural Marketing Board, Margao Main-Yard, Arlem, Raia, Salcete Goa Vs Shivram Anant Sinai Dessai (since deceased, through LR''s), Smt. Sumiba Shivram Sinai Dessai and Others Shri Shivram Anant Sinai Dessai (since deceased, through LR''s), Smt. Sumiba Shivram Sinai Dessai and Others Vs Deputy Collector and S.D.O., Land Acquisition Officer, Mapusa, Sub-division, Mapusa-Goa and Goa Agricultural Marketing Board, Margao Main-Yard, Arlem, Raia, Salcete Goa

Bombay High Court · (2011) 07 BOM CK 0005

Land Acquisition Act, 1894 — Section 11, 18, 4
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High Courts28 Jul 2011Dismissed

Agriculture Produce Market Committee Vs Parshuram Kore

Bombay High Court · (2011) 5 ALLMR 714 : (2012) 2 LLJ 240

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25H, 33C(2), 36AMaharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 100(5)
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