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Bombay High Court judgments

73,005 judgments · page 426 of 3,651

High Courts03 Jan 2020Dismissed

Vasant Sadashiv Joshi And Ors Vs Yeshwant Shankar Barve And Ors

Bombay High Court · (2020) 01 BOM CK 0018

Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 5(11), 5(11)(c), 5(11)(c)(i), 13, 13(1), 13(2), 13(1)(a), 13(1)(b), 13(1)(c), 13(1)(d), 13(1)(e), 13(1)(f), 13(1)(g), 13(1)(h), 13(1)(i), 13(1)(j), 13(1)(k), 13(1)(l), 13(1)(l), 15, 15ACode Of Civil Procedure, 1908 — Order 20 Rule 12
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High Courts03 Jan 2020Dismissed

Savita And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 01 BOM CK 0005

Maharashtra Zilla Parishads And Panchayat Samitis Act, 1961 — Section 12AMaharashtra 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, 6, 6(1), 6(2), 6(4), 4(1), 7(2), 18(1)Maharashtra Scheduled Tribes (Regulation Of Issuance And Verification Of) Certificate Rules, 2003 — Rule 4, 4(12), 7, 11, 11(1), 12
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High Courts02 Jan 2020Allowed

Nilesh Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 01 BOM CK 0006

Maharashtra Tenancy And Agricultural Lands Act, 1948 — Section 63, 84(c)Maharashtra Land Revenue Code, 1966 — Section 257Constitution Of India, 1950 — Article 226, 227
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High Courts20 Dec 2019Allowed

Rajesh And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 12 BOM CK 0101

Maharashtra Land Revenue Code, 1966 — Section 20, 22, 22A, 22A(1), 22A(2), 22A(3), 22A(4), 22A(5), 22A(6), 22A(7), 31, 38, 48, 161, 162, 163Madhya Pradesh Land Revenue Code, 1959 — Section 239, 261Berar Land Revenue Code, 1928 — Section 42
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High Courts20 Dec 2019Allowed

Saranghar Vithal Wadhe Vs Shamrao Govinda Wadhe

Bombay High Court · (2019) 12 BOM CK 0088

Land Acquisition Act, 1894 — Section 18, 36A, 36BMaharashtra Prevention Of Fragmentation And Consolidation Of Holdings Act, 1947 — Section 9Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 24, Order 41 Rule 26, Order 41 Rule 27, Order 41 Rule 33
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High Courts20 Dec 2019Dismissed

Sumati And Anr Vs Sudha

Bombay High Court · (2019) 12 BOM CK 0087

Code Of Civil Procedure, 1908 — Section 10, Order 8 Rule 10, Order 9 Rule 13
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