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Bombay High Court judgments

76,764 judgments · page 48 of 3,839

High Courts17 Aug 2026Partly Allowed

Maharashtra Industrial Development Corporation, Through Its Chief Executive Officer Marol Industrial Estate, Andheri (East), Mumbai Having Its Regional Officer At Bypass Road Amravati, Through Its Regional Officer Vs 1) Mohan Shriram Nimdeokar, Aged About 65 Year, Occupation: Agriculturist, Resident Of Ambapeth, Amravati. 2) State Of Maharashtra, Through Collector, Amravati 3) Land Acquisition Officer And Sub-Divisional Officer, Amravati.

Bombay High Court · (2026) 08 BOM CK 0192

Maharashtra Industrial Development Act, 1961-Section 32(2)Land Acquisition Act, 1894-Section 4, 23(1A), 28, 18
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High Courts17 Aug 2026Criminal Miscellaneous Application and Criminal Application (Bail) stand dismissed

Union Of India Vs Ms. Lallawmzuali (Olivia Lalchawimawii)

Bombay High Court

Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 43(5)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 43(b), Section 8(c), Sections 21(c), 28, 29, 35 and 54; Section 51Chapter V of NDPS Act
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High Courts14 Aug 2026

IL & FS Financial Services Limited Vs SKIL Infrastructure Limited & Ors.

Bombay High Court · (2026) 08 BOM CK 4971

Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 7, 14, 95Code of Civil Procedure, 1908-Order XXXVII Rule (1)(2), XXXVII Rule 2, XXXVII Rule 3, first proviso to sub-rule (5) of Rule 3, sub-rule (6) of Rule 3, XXXVII Rule (3)(5), XXXVII Rule (3)(6)(b), Section 2(2), 2(9), 34, 144
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