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Bombay High Court judgments

76,764 judgments · page 22 of 3,839

High Courts01 Sept 2026Dismissed

Smt. Nirmala Rupchandra Ghatawat & Ors. Vs Collector Of Palghar & Ors.

Bombay High Court · (2026) 09 BOM CK 0449

Constitution of India-Article 227Maharashtra Regional and Town Planning Act, 1966-Section 143, 149, 52, 53, 54, 40(1), 151, 18, 2(19), 40, 2(8), 113, 2(24), 4, 2(31), 160, 151(1), 151(2), 151(3), 151(4), 18(1)(iii)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971-Section 3C, 3A
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High Courts01 Sept 2026Dismissed

BPL-BBC Joint Venture Vs Mumbai Metropolitan Region Development Authority

Bombay High Court · (2026) 09 BOM CK 0437

Code of Civil Procedure, 1908-Order VII Rule 11, Section 153, I Rule 10, I Rule 8, VI Rule 15, VII Rule 11(d), Rule 8 of Order 1, clauses (a) to (f) of Order VII Rule 11, (d) of Rule 11 of Order 7, Sub-rule (1) of Rule 10 of Order ICompanies Act, 1956Mumbai Metropolitan Region Development Authority Act, 1974
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High Courts01 Sept 2026Allowed

Vinod s/o. Pandurang Kate & Anr. Vs The State of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 0431

Maharashtra Co-operative Societies Act, 1960-Section 91Maharashtra State Co-operative (Election to Committee) Rules, 2014-Rule 10, 10 (4), 10 (3) and (4), 10(4), Sub-Rule (4) of Rule 10Maharashtra Co-operative Societies (Election to Committees) Rules, 1971-Rule 5 (2)
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High Courts01 Sept 2026Allowed

Tervinder Singh Jhans & Ors. Vs Pankaj Rai & Ors.

Bombay High Court · (2026) 09 BOM CK 0426

Code of Civil Procedure, 1908-Order XLIII Rule 1(r), 39 Rules 1 and 2Companies Act, 1956Trade Marks Act, 1999-Section 2(b), 2(c), 2(g), 2(zb), 17, 29, Sub-section (5) of Section 29, Sub-section (9) of Section 29, 30(2)(a), 35, 107
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High Courts01 Sept 2026Allowed

Vijaykumar S/o Kashinath Sonkusare & Ors. Vs Executive Director, Food Corporation Of India & Ors.

Bombay High Court · (2026) 09 BOM CK 0425

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 3, 4, 4(1), 6, 6(1), 6(2), 6(3), 7, 7(1)Maharashtra Scheduled Castes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012-Rule 5, 5(1), 14Prevention of Atrocities Act, 1989
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High Courts01 Sept 2026Allowed

Vijaykumar Sonkusare and Ors. Vs Executive Director, Food Corporation of India and Ors.

Bombay High Court · 2026:BHC-NAG:11515-DB

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 3, Section 4, Section 6, Section 7Maharashtra Scheduled Castes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012-Rule 5, Rule 14Constitution of India-Article 15, Article 226, Article 136
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