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Bombay High Court judgments

73,005 judgments · page 422 of 3,651

High Courts15 Jan 2020Dismissed

Ms. Chitra D/O Udaram Sonarghare After Marriage Mrs. Chitra W/O Durgesh Gadikar Vs State Of Maharashtra Through Its Chief Secretary And Ors

Bombay High Court · (2020) 01 BOM CK 0056

Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 2(b), 3, 4, 4(1), 6, 6(1), 6(2), 6(3), 6(4), 7, 7(1), 10, 10(1), 11, 11(1), 11(1)(a), 11(1)(b)Maharashtra Zilla Parishads And Panchayat Samitis Act, 1961 — Section 12AConstitution Of India, 1950 — Article 14, 15(4), 16, 20(1), 142
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High Courts14 Jan 2020Allowed/Dismissed/Disposed Of

Municipal Corporation Of Greater Mumbai And Ors Vs Nawab Ali Suleman (Deleted Since Expired) And Ors

Bombay High Court · (2020) 01 BOM CK 0036

Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 27Maharashtra Regional And Town Planning Act, 1966 — Section 53(1), 55(1), 59, 60, 61, 62, 63, 64, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81, 82, 83, 84, 85, 86, 87, 88, 88(c), 89, 90, 149Bombay Municipal Corporation Act, 1888 — Section 314, 394
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High Courts13 Jan 2020Dismissed

Prakash Shikshan Mandal’s Loknete Rajaram Bapu Patil Ayurvedic Medical College Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 01 BOM CK 0115

University Grants Commission Act, 1956 — Section 2, 3, 3(2), 3(3), 4, 4(a), 4(b), 4(c), 5, 7, 10, 10(7), 11Maharashtra Unaided Private Professional Educational Institutions (Regulation Of Admission To Full-Time Professional Undergraduate Ayurved, Unani, Homeopathy, Physiotherapy, Occupational Therapy, Speech Therapy, Prosthetic And Orthotics And Bsc. Nursing Courses) Rules, 2016 — Rule 7, 8, 9, 10, 11, 12, 13, 16Constitution Of India, 1950 — Article 226
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