COURT ARCHIVE

Bombay High Court judgments

73,083 judgments · page 681 of 3,655

High Courts09 May 2017Dismissed

The State of Maharashtra Through the Special Land Acquisition Officer, Nashik Vs Kisan Fakira Jadhav, (Since Deceased), Through his Legal Heirs :- Shivram Kisan Jadhav, & Ors.

Bombay High Court · (2017) 05 BOM CK 0051

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

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High Courts09 May 2017Dismissed

The State of Maharashtra Through the Special Land Acquisition Officer, Nashik Vs Krishna Gopala Achari (Since Deceased), Through his Legal Heirs :- Dharma Manglu Achari, & Ors.

Bombay High Court · (2017) 05 BOM CK 0050

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

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High Courts09 May 2017Dismissed

The State of Maharashtra Through the Special Land Acquisition Officer, Nashik Vs Pandu Rama Udar (Since Deceased), Gangubai Pandu Udar, & Ors.

Bombay High Court · (2017) 05 BOM CK 0049

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

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High Courts09 May 2017Dismissed

The State of Maharashtra Through the Special Land Acquisition Officer, Nashik Vs Raoji Ragho Dighe (Since Deceased), Through his Legal Heirs :- Manjulabai Raoji Dighe, & Ors.

Bombay High Court · (2017) 05 BOM CK 0048

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

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High Courts09 May 2017Dismissed

The State of Maharashtra Through the Special Land Acquisition Officer, Nashik, & Anr. Vs Eknath Namu Bhoye, & Anr.

Bombay High Court · (2017) 05 BOM CK 0047

Land Acquisition Act, 1894, Section 4, Section 18, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. - Reference to Court - Form of awa

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High Courts09 May 2017Dismissed

The State of Maharashtra Through the Special Land Acquisition Officer, Vaitarna Hydro-Electric Project, Nashik Vs Ashok Motilal Shah (Since Deceased), Through his Legal Heirs :- Smt. Kanchanben Ashoklal Shah, & Ors.

Bombay High Court · (2017) 05 BOM CK 0046

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

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High Courts09 May 2017Dismissed

The State of Maharashtra Vs Kacharu Ganpat Jagtap, & Ors.

Bombay High Court · (2017) 05 BOM CK 0041

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

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High Courts09 May 2017Dismissed

The State of Maharashtra Vs Kashiram Bhaudu Hulgunde (Since Deceased), Through his Legal Heirs :- Hari Kashiram Udar @ Hulgunde, & Ors.

Bombay High Court · (2017) 05 BOM CK 0040

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

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High Courts09 May 2017Dismissed

The State of Maharashtra Vs Kundlik Sugandhrao Aravade

Bombay High Court · (2017) 05 BOM CK 0039

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High Courts09 May 2017Dismissed

The State of Maharashtra Vs Lalkhan Kayankhan Pathan

Bombay High Court · (2017) 05 BOM CK 0038

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

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High Courts09 May 2017Dismissed

The State of Maharashtra Vs Mohan Madhusudan Daskhedkar

Bombay High Court · (2017) 05 BOM CK 0037

Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official ac

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High Courts09 May 2017

The State of Maharashtra Vs Pandurang Amruta Achari, (Since Deceased)

Bombay High Court · (2017) 05 BOM CK 0036

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

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High Courts09 May 2017Dismissed

The State of Maharashtra Vs Pandurang Ramchandra Jagtap

Bombay High Court · (2017) 05 BOM CK 0035

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

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High Courts09 May 2017Dismissed

The State of Maharashtra Vs Sakhubai Namu Bhoye

Bombay High Court · (2017) 05 BOM CK 0032

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

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High Courts09 May 2017Dismissed

The State of Maharashtra Vs Santu Shivram Udar, & Ors.

Bombay High Court · (2017) 05 BOM CK 0031

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

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High Courts09 May 2017Dismissed

The State of Maharashtra Vs Shaikh Jafar Abbas, & Ors.

Bombay High Court · (2017) 05 BOM CK 0030

Railway Property (Unlawful Possession) Act, 1966, Section 3(a) - Penalty for unlawful possession of railway property

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High Courts09 May 2017Dismissed

The State of Maharashtra Vs Shankar Shivram Holkar (Since Deceased), Through the Legal Heirs, & Ors.

Bombay High Court · (2017) 05 BOM CK 0029

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

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High Courts09 May 2017Dismissed

The State of Maharashtra Vs Shivaji Khashaba Kamble

Bombay High Court · (2017) 05 BOM CK 0028

Prevention of Corruption Act, 1947, Section 5(2), Section 5(1)(d) - Criminal misconduct in discharge of official duty - Criminal misconduct in discharge of official duty

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High Courts09 May 2017Dismissed

The State of Maharashtra Vs Shri. Vasant Rameshwar Mitkari, & Ors.

Bombay High Court · (2017) 05 BOM CK 0027

Prevention of Food Adulteration Act, 1954, Section 7(1), Section 2(IA)(m), Section 2(IA)(a), Section 2(IA)(f), Section 16(1)(a)(2),

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High Courts09 May 2017Dismissed

The State of Maharashtra Vs Shridhar Yeshwant Kasbe

Bombay High Court · (2017) 05 BOM CK 0026

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

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