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76,764 judgments · page 25 of 3,839

High Courts31 Aug 2026Dismissed

Chandrashekhar S/o. Rambhau Khedkar Vs Agricultural Produce Market Committee (APMC), Akola & Ors.

Bombay High Court · (2026) 08 BOM CK 2667

Maharashtra Agricultural Produce Market Committee (Election to Committee) Rules, 2017-Sub-Rule (3) of Rule 10, Rules 10 and 73, sub-rule (1), 73, 3, 4, sub-rule (3) of Rule 10, Sub Rule (3) of Rule 10, sub-rule (1) of Rule 10Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1967-proviso to Sub Section (1) of Section 15, Sections 14, 15, 18, sub-section (1) or (1 A) of section 13, Sub Section (3) of Section 14, Proviso to Sub Section (1) of Section 15, Sub-Section (1) or (1A) of Section 13, 16, 17, proviso to sub-section (1) of Section 15, Sub-Sections (1) or (1A) of Section 13Maharashtra 11 of 2003-Section 9
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High Courts31 Aug 2026Dismissed

Prashant Vs Dhananjay & Anr.

Bombay High Court · (2026) 08 BOM CK 2663

Hindu Marriage Act, 1955-Section 13, 24Hindu Adoptions and Maintenance Act, 1956-Section 18Code of Civil Procedure, 1908-Section 11, Order XXIII, I Rule 3
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High Courts31 Aug 2026Dismissed

Prashant Vs Dhananjay & Anr.

Bombay High Court · (2026) 08 BOM CK 2658

Hindu Marriage Act, 1955-Section 13, 24Hindu Adoptions and Maintenance Act, 1956-Section 18Code of Civil Procedure, 1908-Section 11, Order XXIII, I Rule 3
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