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Bombay High Court judgments

72,538 judgments · page 245 of 3,627

High Courts27 Mar 2023Allowed/Disposed Of

Ankita Gaurav Mungad And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 03 BOM CK 0102

Maharashtra Agricultural Produce Market Committee (Election To Committee) Rules, 2017 — Rule 6, 7, 7(3)Maharashtra Co-Operative Societies (Election To Committee) Rules, 2014 — Rule 6, 6(1)Maharashtra Co-Operative Societies Act, 1960 — Section 38
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High Courts24 Mar 2023Disposed Of

Hashmiya Bahrul Faiz Social Welfare Association Vs Abdullah M. Shukur Qureshi And Others

Bombay High Court · (2023) 03 BOM CK 0115

Constitution Of India, 1950 — Article 32, 226, 227Maharashtra Employees Of Private Schools (Conditions Of Services) Regulation Act, 1977 — Section 2, 2(6), 2(7), 2(10), 2(11), 2(20), 2(21), 2(24), 2(25), 3, 3(1), 3(2), 4, 4(1), 8, 9, 10, 11, 16, 320, 320(1), 322, 322(a)National Council For Teacher Education Act, 1993 — Section 2(c), 3, 3(a), 12(d), 12(g), 14, 20, 31, 31(2), 32
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High Courts24 Mar 2023Disposed Of

Hashmiya Bahrul Faiz Social Welfare Association Vs Abdullah M. Shukur Qureshi And Others

Bombay High Court · (2023) 03 BOM CK 0089

Constitution Of India, 1950 — Article 226, 227Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 16Maharashtra Employees Of Private Schools (Conditions Of Services) Regulation Act, 1977 — Section 2, 2(C), 2(6), 2(7), 2(10), 2(20), 2(21), 2(24), 2(25), 3, 3(1), 3(2), 4, 4(1), 8, 9, 10, 11, 14National Council For Teacher Education Act, 1993 — Section 12(d), 12(g), 31, 31(2), 32, 320, 320(1), 322, 322(a)
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High Courts24 Mar 2023Allowed/Disposed Of

Ravindra Arvind Bande Vs Vijaya Manohar Bande And Others

Bombay High Court · (2023) 03 BOM CK 0088

Constitution Of India, 1950 — Article 227Maharashtra Agricultural Produce Marketing (Development And Regulation) Act, 1963 — Section 8, 8(3), 9, 52B, 52B(1), 52B(1)(b), 52B(3)Indian Succession Act, 1925 — Section 57, 57(a), 57(b), 213, 213(2), 213(2)(b)
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High Courts24 Mar 2023Disposed Of

Punjab National Bank And Others Vs Assistant Commissioner Of ) State Tax And Others

Bombay High Court · (2023) 03 BOM CK 0086

Constitution Of India, 1950 — Article 254, 327Security Interest (Enforcement) Rules, 2002 — Rule 8(6)(a), 8(6)(f), 9, 9(1), 9(3), 9(4)(5), 9(7), 9(9), 9(10)Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(1)(zd), 13(2), 14, 17, 23, 24, 25, 26A, 26C, 26D, 26E, 26B(4), 26C(2), 26E
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High Courts24 Mar 2023Dismissed

Faizal Ismail Sutar Vs State Of Maharashtra And Others

Bombay High Court · (2023) 03 BOM CK 0084

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 26, 27, 28, 29, 30Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(1)(b), 24(1)(2), 24(2), 24A, 24B, 26, 27, 28, 30, 30(3)
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High Courts23 Mar 2023Dismissed/Allowed

Syed Sarfaraz Vs State Of Maharashtra

Bombay High Court · (2023) 03 BOM CK 0083

Constitution Of India, 1950 — Article 16, 17Indian Penal Code, 1860 — Section 120A, 120A(2), 120B, 143, 147, 148, 149, 302Arms Act, 1959 — Section 3, 25
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