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Bombay High Court judgments

73,289 judgments · page 1,638 of 3,665

High Courts09 Jul 2009Allowed

Prime Properties Pvt. Ltd. and Others Vs The Accommodation Officer (Collector of Bombay and Union of India (UOI)), The State of Maharashtra and Dhanrajmal Gobindram Prime Properties Pvt. Ltd. and Sharadchandra Vrajlal Bhansali of Bombay, A Director of the 1st Petitioner Company Vs The State of Maharashtra and Others A Wasant and Company, belonging to Mr. Vasant Shantaram Ajgaonkar and Mr. Vasant Shantaram Ajgaonkar, Prop. of the Firm, A Wasant and Company by his Constituted Attorney, Mrs. Jaya @ Manisha Kamal Vazirani Vs State of Maharashtra, The Controller of Accommodation and Prime Properties Pvt. Ltd.

Bombay High Court · (2009) 07 BOM CK 0124

Bombay Land Requisition Act, 1948 — Section 6(4), 8C(2), 9Bombay Public Trusts Act, 1950 — Section 36(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 10AA, 12(2), 12(3)
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High Courts09 Jul 2009

Rajendra Pandurang Pagare and Sk. Anisoddhin Sk. Kamroddhin Vs The State of Maharashtra and Executive Engineer, PWD (West) Division Shri Sachin Patil and Others Vs The State of Maharashtra and The District Selection Committee Shrimant Kamble Vs The State of Maharashtra and Shri Milind Sonkamble

Bombay High Court · (2009) 4 BomCR 928 : (2009) 111 BOMLR 3223 : (2009) 4 MhLj 961

Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(2)Maharashtra Co-operative Societies Act, 1960 — Section 73AMaharashtra Project Affected Persons Rehabilitation Act, 1999 — Section 10, 10(3), 10(4), 10(6), 14
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High Courts08 Jul 2009

Alluminium Profiles Limited, Shri Gurudatta J. Gavalkar, Managing Director, Alluminium Profiles Limited, Crystal Corporation and Shri. R.M. Dalmia, Partner, Crystal Corporation Vs Union of India (UOI), Ministry of Finance, Department of Revenue, Central Board of Excise and Customs and The Settlement Commission, Additional Bench, Customs and Central Excise

Bombay High Court · (2009) 169 ECR 76 : (2009) 241 ELT 9

Central Excises and Salt Act, 1944 — Section 11, 32(7), 32E, 32F, 32F(10)
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High Courts08 Jul 2009Dismissed

Alimoddin Faizuddin, deceased through his legal representatives Shamshuddin Alimoddin and Others Vs Siddi Mumtaz Ahmed Siddi Ahmed Kadar, Deshmukh since deceased through legal representatives: (a) Siddi Iliyas Ahmedkhan @ Hasan Deshmukh (b) Siddi Sajad Ahmedkhan @ Sabar Nawas and Fakrushah Babushah, since both deceased through legal representatives: (a) Kasimshaha (b) Osmanshaha

Bombay High Court · (2010) 1 ALLMR 321 : (2009) 111 BOMLR 3378 : (2010) 2 MhLj 193

Easements Act, 1882 — Section 15, 4
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