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Bombay High Court judgments

76,764 judgments · page 40 of 3,839

High Courts20 Aug 2026Allowed

Sai Innovation, A Partnership Firm Through Partner Shankar Pandurang Jagtap Vs. Joint District Registrar And Collector Of Stamps, Pune City, Pune, Inspector General Of Registration And Chief Controller Of Stamps, Pune Division Pune, The State Of Maharashtra, Through Secretary, Revenue & Forest Department, Mantralaya, Mumbai

Bombay High Court · (2026) 08 BOM CK 1201

Maharashtra Stamp Act, 1958-Section 48(1), 47, 48, 47(c)(5), Article 25 of Schedule I, 5 of Schedule I, 5(g-a)(i), 25Bombay Stamp Act, 1958-Section 48 (i)Maharashtra Ownership Flats Act, 1963
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High Courts20 Aug 2026Allowed

Sai Innovation, A Partnership Firm Through Partner Shankar Pandurang Jagtap Vs 1. Joint District Registrar And Collector Of Stamps, Pune City, Pune 2. Inspector General Of Registration And Chief Controller Of Stamps, Pune Division Pune. 4. The State Of Maharashtra, Through Secretary, Revenue & Forest Department, Mantralaya, Mumbai

Bombay High Court · (2026) 08 BOM CK 0180

Maharashtra Stamp Act, 1958-Section 47, 48(1), 48 (i), 48, 47(c)(5), Article 25 of Schedule I, 5 of Schedule I, 5(g-a)(i), 25Maharashtra Ownership Flats Act, 1963
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High Courts20 Aug 2026Allowed

Kumar Housing Corporation Private Limited Vs 1. The State Of Maharashtra 2. Inspector General Of Registration And Chief Controllers Of Stamps 3. The Deputy Inspector General Of Registration And Deputy Controller Of Stamps 4. Joint District Registrar And Collector Of Stamps

Bombay High Court · (2026) 08 BOM CK 0179

Constitution of India-Articles 226 and 227Maharashtra Stamp Act, 1958-Section 31, 32B, Article 25 of Schedule I, 4, 2(na)Bombay Stamp (Determination of True Market Value of Property) Rules, 1995
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High Courts19 Aug 2026Partly Allowed

Mr. Anup Vikal Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3548

Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 18, 13(2), 13(3)(i), 13(3)(ii), 14(1), 14(2), 17, 13(1), 11, 9, 18(1), 2(n), 3, 2(o), 1(2), 10, 10(2), 15, 11(1), 13, 13(3), 14Constitution of India-Article 226, 14 and 15, 21, 14, 15, 19(1)(g) and 21, 227Code of Civil Procedure, 1908-Order 41 Rule 23
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