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Bombay High Court judgments

73,288 judgments · page 1,547 of 3,665

High Courts05 Jul 2010Allowed

Smt. Vaishali Bhalerao Vs Union of India (UOI)

Bombay High Court · (2011) ACJ 106 : (2010) 4 BomCR 506 : (2011) 1 TAC 164

Railways Act, 1989 — Section 123, 123(1), 123(2), 123(C), 124ATerrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(1)
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High Courts05 Jul 2010Dismissed

Deputy Collector (L.A.) and L.A.O. and The Town Planner, Town and Country Planning Dept. Vs Shri Joaquim Francis Fernandes (dead) represented by Shri Domingo Jose Crisanto Fernandes and Others In Re: Domingos Jose Christiano Fernandes (deceased) through his legal representatives and Others Shri Joaquim Francis Fernandes (dead) through his legal representatives and Others Vs Deputy Collector (L.A.) and LAO and Town Planner, Town and Country Planning Dept.

Bombay High Court · (2010) 4 BomCR 645 : (2011) 1 MhLj 69

Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 23(1A)
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High Courts05 Jul 2010

Union Bank of India Vs The State of Maharashtra and Others

Bombay High Court · AIR 2010 Bom 150 : (2011) 2 BC 459 : (2010) 4 BomCR 490

Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13 , 13(2), 13(4), 14, 14(3)
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