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Bombay High Court judgments

73,004 judgments · page 339 of 3,651

High Courts23 Mar 2022Dismissed

Sanjay Mishrimal Punamiya Vs Sheikhah Fadiah Saad Al Abdulla And Others

Bombay High Court · (2022) 03 BOM CK 0140

Code Of Civil Procedure, 1908 — Section 129, 139, 149, 151, Order 4 Rule 1(1), Order 4 Rule 1(2), Order 4 Rule 1(3), Orders 6, Order 6 Rule 2, Order 6 Rule 4, Order 6 Rule 9, Order 6 Rule 10, Order 6 Rule 14, Order 6 Rule 15, Order 6 Rule 15(1), Order 6 Rule 15(2), Order 6 Rule 15(4), Order 7, Order 7 Rule 1, Order 7 Rule 2, Order 7 Rule 3, Order 7 Rule 4, Order 7 Rule 5, Order 7 Rule 6, Order 7 Rule 7, Order 7 Rule 8, Order 7 Rule 11, Order 19, Order 19 Rule 1, Order 19 Rule 3Bombay High Court (Original Side) Rules, 1980 — Rule 42(6), 44, 45, 46, 47, 131Company Court Rules, 1959 — Rule 21
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High Courts23 Mar 2022Dismissed/Disposed Of

Kisan Vidya Prasarak Sanstha And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 03 BOM CK 0094

Constitution Of India, 1950 — Article 19(1)(g), 226Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 6(2)(3)Bombay University Act, 1974 — Section 4, 4(a), 4(h), 4(i), 4(k), 5, 5(dd), 5(f), 5(h), 5(ww), 9(3), 9(4), 16(3), 16(7), 16(8), 49(1), 49(2), 49(3), 49(4), 49(5), 49(6), 61(3), 61(4)
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High Courts23 Mar 2022Dismissed

Shashikumar Vs Vijaykumar And Others

Bombay High Court · (2022) 03 BOM CK 0093

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 7 Rule 14 (4), Order VIII Rule 1A(4), Order 8 Rule 1(A)(4)(a), Order 13 Rule 1(3), Order 13 Rule 3Maharashtra Public Trust Act, 1950 — Section 50A(1)
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High Courts23 Mar 2022Dismissed

Jeevan Mallapa Tonemare And Others Vs Chief Officer And Others

Bombay High Court · (2022) 03 BOM CK 0090

Maharashtra Regional And Town Planning Act, 1966 — Section 31, 40, 113A, 126, 126(2), 127, 127(1), 127(2)Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 4, 5, 6, 7, 8, 9, 10, 11, 11(1), 12, 13, 14, 15, 15(1), 15(2), 19(1), 21(2), 23, 24, 30, 31, 38(1), 40(1), 49Indian Forest Act, 1927 — Section 35(3)
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High Courts23 Mar 2022Allowed

George Veerampully Vs Pandurang Damu Kamat

Bombay High Court · (2022) 03 BOM CK 0087

Code Of Civil Procedure, 1908 — Order 10 Rule2, Order 14 Rule 1, Order 14 Rule 3, Order 14 Rule 4, Order 14 Rule 5Goa Daman And Diu Buildings (Lease, Rent And Eviction) Control Act, 1968 — Section 56Bombay Tenancy And Agricultural Lands Act, 1948 — Section 85A
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