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Bombay High Court judgments

73,005 judgments · page 436 of 3,651

High Courts15 Nov 2019Dismissed

Sadanand Shankar Mane And Ors Vs State Of Maharashtra (OOCJ) And Ors

Bombay High Court · (2019) 11 BOM CK 0096

Mumbai Metropolitan Region Development Authority Act, 1974 — Section 3, 4A, 11, 12, 13, 14, 15, 16, 16(1), 16(2), 16(3), 17, 17(1), 17(2), 17(3), 17(4), 32, 33, 34, 35, 36, 37, 38, 39, 32(1), 40Maharashtra Regional And Town Planning Act, 1966 — Section 2(31A), 40, 40(1)(c)Mumbai Municipal Corporation, 1888 — Section 61, 63, 488
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High Courts14 Nov 2019Dismissed

Bhagvan Vs State Of Maharashtra And Others

Bombay High Court · (2019) 11 BOM CK 0053

Indian Penal Code, 1860 — Section 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(b), 41(1)(b)(ii)(a), 41(1)(b)(ii)(c), 41(1)(b)(ii)(d), 59, 437, 437(3)
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High Courts14 Nov 2019Disposed Of

Bank Of Baroda Vs Paramount Conductors Ltd.

Bombay High Court · (2019) 11 BOM CK 0047

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 2(o), 13, 13(2), 13(4), 17, 17(3), 18, 20, 20D, 26(d), 34, 35, 37Transfer Of Property Act, 1882 — Section 7, 54, 69, 69AIndian Contract Act, 1872 — Section 23
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High Courts13 Nov 2019Dismissed

Kishore Vs Joint Commissioner & Vice Chairman And Ors

Bombay High Court · (2019) 11 BOM CK 0104

Maharashtra Scheduled Castes And 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 6, 6(1)Maharashtra Scheduled Tribes (Regulation Of Issuance And Verification Of) Certificate Rules, 2003 — Rule 9
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