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Bombay High Court judgments, 2000

1,001 judgments · page 12 of 51

High Courts19 Sept 2000Allowed

Surekha (Kumari) and Others Vs State of Maharashtra and Others

Bombay High Court · (2001) 3 BomCR 200 : (2001) 2 MhLj 723

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(20), 3(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 51, 52
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High Courts18 Sept 2000

Gangadhar Barkul through his legal heirs Vs Ramjibhai and Another

Bombay High Court · (2001) 2 ALLMR 508 : (2001) 3 BomCR 152

Administration of Evacuee Property Act, 1950 — Section 6, 8Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 12, 19(2), 20(1), 4Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 102, 58
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High Courts15 Sept 2000

Mrs. Pushpa P. Mulchandani and Others (All Petitioners Through Constituted Attorney/Authority Holder Shri Phatu R. Mulchandani) Vs Admiral Radhakrishin Tahilani (Retd.) and Others

Bombay High Court · (2001) 2 ARBLR 284 : (2001) 1 BomCR 592 : (2001) 1 BOMLR 169 : (2000) 4 MhLj 819

Arbitration Act, 1940 — Section 14, 37(1), 9Arbitration and Conciliation Act, 1996 — Section 34(3), 43, 82, 85(2), 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 141, 24(1)
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High Courts15 Sept 2000

Bank of India Vs Shree Satya Corpn.

Bombay High Court · (2001) 1 BomCR 547 : (2000) 3 BOMLR 852 : (2000) 4 MhLj 657

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19, 2, 26, 31
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