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Bombay High Court judgments

72,616 judgments · page 269 of 3,631

High Courts14 Dec 2022Allowed

Raosaheb And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 12 BOM CK 0063

Constitution Of India, 1950 — Article 226Indian Contract Act, 1872 — Section 2(d)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 2(2), 3(u), 11, 26, 27, 28, 29, 30, 63
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High Courts13 Dec 2022Dismissed

Sau. Laxmi Yenpreddiwar Shikshan And Others Vs Maroti And Others

Bombay High Court · (2022) 12 BOM CK 0053

Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 1(d), Order 7 Rule 11(d), Order 7 Rule 11(d)(bBombay Public Trusts Act, 1950 — Section 50, 50(iv)Bombay Tenancy And Agricultural Land (Vidarbha Region) Act, 1958 — Section 2(10), 80, 129(b)
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High Courts07 Dec 2022Disposed Of

Balu Vs Vimal

Bombay High Court · (2022) 12 BOM CK 0040

Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 8 Rule 10, Order 9 Rule 6, Order 9, Rule 9
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High Courts06 Dec 2022Allowed/Disposed Of

Navnath Vs Aditya And Others

Bombay High Court · (2022) 12 BOM CK 0046

Motor Vehicles Act, 1988 — Section 140, 165(1), 166, 166(1), 166(2)Code Of Civil Procedure, 1908 — Section 21
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