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Bombay High Court judgments

73,289 judgments · page 1,588 of 3,665

High Courts15 Jan 2010Dismissed

Shamsundar Vassudeo Kamat Vs The State of Goa and S.D.O. Sub-Division, The Corporation of the City of Panaji and Goa State Pollution Control Board Prithvi Consultants (P) Limited, Rani Infrastructure Development Limited (formerly Rani Constructions (P) Limited) and Rani Housing Development (P) Limited Vs State of Goa, The Corporation of the City of Panaji and The Goa State Pollution Control Board

Bombay High Court · (2010) 3 ALLMR 884 : (2010) 3 BomCR 127

Constitution of India, 1950 — Article 14, 19, 21, 226, 300ALand Acquisition Act, 1894 — Section 10, 11, 11(1), 16, 17
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High Courts15 Jan 2010

Kesao Patil @ Babasaheb Vs State of Maharashtra and Others Managing Director, Maharashtra State Co-operative Bank Ltd. Vs Pandurang Thakre and Others

Bombay High Court · (2010) 4 BC 648 : (2010) 2 BomCR 695 : (2010) 112 BOMLR 363

Constitution of India, 1950 — Article 166, 226, 227, 246(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 2(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8(5)
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High Courts14 Jan 2010

Noopur Developers Vs Himanshu V. Ganatra and Others

Bombay High Court · (2010) 2 ALLMR 791 : (2010) 3 BomCR 145

Development Control Rules for Greater Mumbai, 1967 — Rule 9Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10, 11, 12, 3, 3(2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 21(1)
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