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Bombay High Court judgments

73,013 judgments · page 470 of 3,651

High Courts05 Jul 2019Disposed Off

Rajendra Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 07 BOM CK 0023

Maharashtra Scheduled Caste, 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(2), 5, 5(2), 6, 11, 13, 14(1)Code Of Civil Procedure, 1908 — Section 21, 21A, 22(1)Maharashtra Civil Courts Act, 1869 — Section 5, 12, 14, 22
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High Courts04 Jul 2019Partly Allowed

Kishor Sharad Borawake And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 07 BOM CK 0247

Maharashtra Regional And Town Planning Act, 1966 — Section 13.3.2, 13.3.2(b), 13.3.3, 13.3.4, 13.3.5, 13.3.6, 13.3.7, 13.3.8, 13.3.10, 13.3.11, 22, 26, 33, 37, 113A, 126, 126(1)(c), 183, 313Land Acquisition Act, 1894 — Section 4, 6Constitution Of India, 1950 — Article 14, 226, 300A
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High Courts04 Jul 2019Allowed

Gautam Kathalu Hiwale Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 07 BOM CK 0054

Limitation Act, 1963 — Section 5, 29(2), 116A, 116A(2)Bombay Village Panchayat Act, 1958 — Section 35(3), 35(3B)Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 44
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High Courts04 Jul 2019Dismissed

Guruprasad Vs State Of Maharashtra

Bombay High Court · (2019) 07 BOM CK 0021

Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 2(1)(d), 3(a), 5(j)(ii), 5(l), 29Evidence Act, 1872 — Section 138, 146Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Section 12(3), 12(3)(b), 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii)
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