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Bombay High Court judgments

73,005 judgments · page 415 of 3,651

High Courts12 Feb 2020Disposed Of

United Goans Foundation Vs State Of Goa And Ors

Bombay High Court · (2020) 02 BOM CK 0060

Goa Town And Country Planning Act, 1974 — Section 10, 11, 12, 13, 14, 15, 16, 17, 33, 34, 35, 36, 37, 39Goa Panchayat Raj Act, 1994 — Section 2(17), 176, 238, 238(1), 238(2), 239Goa Municipal Act, 1968 — Section 184, 184F, 297
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High Courts12 Feb 2020Dismissed

State Of Maharashtra Vs Pandurang Babu Patil And Ors

Bombay High Court · (2020) 02 BOM CK 0047

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Indian Penal Code, 1860 — Section 34, 147, 148, 149, 323, 504, 506Evidence Act, 1872 — Section 114(g)
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High Courts11 Feb 2020Allowed/Disposed Of

Manohar @ Sagar And Ors Vs Election Commission Of India And Ors

Bombay High Court · (2020) 02 BOM CK 0025

Representation Of The People Act, 1951 — Section 80, 83, 83(1), 83(1)(a), 83(1)(c), 87, 98(a), 100(1), 119, 100(1)(d), 100(1)(d)(iv), 121Code Of Civil Procedure, 1908 — Order 6 Rule 2, Order 6 Rule 15, Order 6 Rule 15(2), Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a)
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