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Bombay High Court judgments

73,009 judgments · page 458 of 3,651

High Courts08 Aug 2019Partly Allowed/ Dismissed/ Disposed Off

Kamani Employees' Union Vs Official Liquidator And Ors

Bombay High Court · (2019) 08 BOM CK 0035

Companies Act, 1956 — Section 529, 529A, 441, 441(2), 445(3), 446, 530, 536, 537Industrial Disputes Act, 1947 — Section 25N, 25OFactories Act, 1948 — Section 79, 79(3), 80
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High Courts08 Aug 2019Disposed Off

Rupesh Rashmikant Shah Vs Union Of India & Ors

Bombay High Court · (2019) 08 BOM CK 0028

Income Tax Act, 1961 — Section 2(24), 2(28A), 4, 14, 14(a), 14(b), 14(c), 14(d), 14(e), 23(2), 23(1A), 45(5), 45(5)(b), 45(5)(c), 56, 56(1), 56(2), 56(2)(viii), 143(3), 145, 145A, 145A(b), 145B(1), 155(16), 194A, 194A(1), 194A(3), 193(3)(ix), 194A(3)(ix), 194A(ixa), 197, 271(1)(c)Land AcquisitIon Act, 1894 — Section 18, 28, 34Motor Vehicles Act, 1988 — Section 140, 166, 168, 168(1), 170, 171
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High Courts07 Aug 2019Disposed Off

Pune Municipal Corporation Vs Rajeev L. Sangtani And Ors

Bombay High Court · (2019) 08 BOM CK 0032

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 16, 17, 18, 19, 19(1), 19(2), 21, 24, 24(1)(a), 24(1)(b), 24(1), 24(2), 26, 27, 28, 29, 30, 30(1), 30(3), 51, 53, 53(2), 54, 60, 60(1), 60(3), 63, 64, 64(1), 69, 69(1), 69(2), 70, 74, 114, 114(2)Land Acquisition Act, 1894 — Section 4, 6, 9, 11, 18, 21(2), 23, 23(1), 23(2), 23(1A), 24, 24(1), 24(2), 26, 53, 54General Clauses Act, 1897 — Section 6, 6(b), 6(e)
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High Courts07 Aug 2019Dismissed

Sahebrao Bhausaheb Kalate Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 08 BOM CK 0021

Land Acquisition Act, 1894 — Section 4, 4(1), 6, 11, 11(a), 17, 23(2), 23(3)(a), 24, 26Maharashtra Regional And Town Planning Act, 1966 — Section 125, 126, 126(2), 126(3), 126(4), 126(i), 126(ii), 126(iii), 127Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 24, 24(1), 24(2), 24(1)(a), 26, 27, 28, 29, 30, 105(a), 105(a)(1), 105(2), 107, 113, 113(2), 125, 126
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High Courts06 Aug 2019Allowed

Baban Rambhau Tikande And Anr Vs Vithal Mandir Swakul Sali Samaj Public Trust

Bombay High Court · (2019) 08 BOM CK 0055

Maharashtra Tenancy And Agricultural Lands Act, 1948 — Section 2(18), 4A, 32, 32A, 32B, 32C,32D, 32E, 32F, 32G, 32H, 32I, 32J, 32K, 32L, 32M, 32N, 32O, 32P, 32Q, 32R, 40, 70B, 74, 76, 88B, 88(1), 88B(1)(a), 88B(1)(b)Bombay Tenancy And Agricultural Lands Act, 1939 — Section 3, 3A, 4Maharashtra Public Trusts Act, 1950 — Section 20, 32
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High Courts06 Aug 2019Partly Allowed

Sachin Ramu Gawli And Ors Vs State Of Maharashtra

Bombay High Court · (2019) 08 BOM CK 0043

Indian Penal Code, 1860 — Section 34, 107, 306, 323, 427, 504, 506Bombay Money-Lenders Act, 1946 — Section 32, 32B, 33Code Of Criminal Procedure, 1973 — Section 204, 227, 228
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