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High Courts04 Aug 2026Partly Allowed

Deputy Collector (Land Acquisition No.2) -Mumbai Suburban District Officer Vs M/s. Vasinaka Sahakari Mandal & Anr.

Bombay High Court · (2026) 08 BOM CK 3608

Land Acquisition Act, 1894-Section 18, 12(2), 17, 6, Part III, 4, 48A, 23, 23(1A), 23(2), 28, 34Maharashtra Regional and Town Planning Act, 1966-Chapter VII, Section 125, 126, 127, 128, 129, 151, 126(1), 126(2), 126(4), 129(3), Sub Sections (1), (2) and (3) of Section 129, 126(3)(i), (ii) and (iii), 126(3)Constitution of India-Article 31A, 300A
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High Courts04 Aug 2026Allowed

Lalit Kapurchand Doshi Vs The Union of India & Ors.

Bombay High Court · (2026) 08 BOM CK 3610

The Notaries Act, 1952-Section 3, 4, 10, clause (d), 15The Notaries Rules, 1956-Rule 13, 4, 13(12)(a), sub-rule (12)(a) of Rule 13, sub-rule(2) of Rule 6, 13(12)(a)(b) sub-clause (i)(ii) and (iii), 13(1), 2(a), sub-rule (2) of Rule 13, 13(4), sub- rule (6) of Rule 13, 13(8), 13(9), 13(11), 13(12), 13(13), 13(6) to 13(12), 1(12)(a)Patna High Court Rules
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High Courts04 Aug 2026Partly Allowed

Project Revolt LLP Vs Bureau of Indian Standards & Ors.

Bombay High Court · (2026) 08 BOM CK 3611

Bureau of Indian Standards Act, 2016-Section 16, 2(40), 17, sub-section (1) of Section 16, sub-section (2) of Section 6, 38, 9, sub-section (1) and (2) of Section 16, sub-section (3) of Section 25, 18Bureau of Indian Standard Rules, 2018-Rule 24Helmet for riders of Two Wheeler Motor Vehicles (Quality Control) Order, 2020-Clause 2, 3
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