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Bombay High Court judgments

76,764 judgments · page 31 of 3,839

High Courts25 Aug 2026Allowed

Gayatri d/o Uttam Pardeshi Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3173

Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes) Act, 2001-Section 4, 4(3), sub-section (2)Maharashtra Act No. VIII of 2004-Sub-clause 4 to the 2 proviso of Section 4
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High Courts25 Aug 2026Dismissed

Arvind Bhuraji Gedam Vs Smt. Shantabai & Ors.

Bombay High Court · (2026) 08 BOM CK 3410

Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, VII Rule 11(d)Maharashtra Land Revenue Code, 1966-Sections 36 to 36-B, 36-C, 36(2), 36-A, 36(3), 36Specific Relief Act, 1963-Section 31
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