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Bombay High Court judgments

72,538 judgments · page 214 of 3,627

High Courts10 Jan 2024Partly Allowed/Disposed Of

Vijay Madhavrao Budhale Vs Bhagoji Ganu Kamble

Bombay High Court · (2024) 01 BOM CK 0116

Limitation Act, 1963 — Article 54Code Of Civil Procedure, 1908 — Section 99, Order 1 Rule 13 Transfer Of Property Act, 1882 — Section 53AIndian Contract Act, 1872 — Section 31
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High Courts09 Jan 2024Dismissed

XYZ Vs State Of Maharashtra And Anr

Bombay High Court · (2024) 01 BOM CK 0026

Indian Penal Code, 1860 — Section 34, 109, 376(2)(n), 385, 389, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(1)(2), 3(1)(w), 3(2)(va)Protection Of Civil Rights Act, 1955 — Section 7(1)(d)
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High Courts09 Jan 2024Disposed Of

Vishnu J. Bhalerao Vs Union Of India And Others

Bombay High Court · (2024) 01 BOM CK 0024

Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 26, 27, 28, 29, 30, 31, 72, 80National Highways Act, 1956 — Section 3, 3A, 3G, 3G(7)
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High Courts05 Jan 2024Disposed Of

Rajeev Kumar Damodarprasad Bhadani And Others Vs Executive Engineer And Others

Bombay High Court · (2024) 01 BOM CK 0011

Constitution Of India, 1950 — Article 226, 300AMaharashtra Electricity Regulatory Commission (Electricity Supply Code And Standards Of Performance For Distribution Licensees, Including Power Quality) Regulations, 2021 — Regulation 2.2, 5.4, 6, 6.1, 6.5, 12.5Maharashtra Regional And Town Planning Act, 1966 — Section 128, 129
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