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High Courts06 Aug 2026Allowed

Miss. Gunjan Vs Deputy Director/Member Secretary

Bombay High Court · (2026) 08 BOM CK 3215

Constitution (Scheduled Tribes) Order, 1950Constitution of India-Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000
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High Courts06 Aug 2026Allowed

Virendra Kumar S/o Prabhakar Raikwar Vs The Scheduled Tribe Caste Certificate Scrutiny Committee & Ors.

Bombay High Court · (2026) 08 BOM CK 3217

Constitution (Scheduled Tribes) Order, 1950Maharashtra Scheduled Castes, Scheduled Tribes, 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 12(2)Maharashtra Act No. XXIII of 2001-Section 8
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High Courts06 Aug 2026Dismissed

M/S Himmatlal Agrawal & Anr. Vs Collector & District Magistrate & Ors.

Bombay High Court · (2026) 08 BOM CK 3225

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14, 5, sub-section (5) of Section 5, 14(1), sub-section (2) of section 13, sub-section (4) of section 13, 14 of the principal Act, sub-section (2), sub-section (1), Chapter III, 13, 14(2), sub-section (1-A), proviso in Section 14(1), sub-section (2) of Section 5, sub-section (4) of Section 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Ordinance, 2002Security Interest (Enforcement) Rules, 2002-Rule 2(a)
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