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Bombay High Court judgments, 2002

1,355 judgments · page 29 of 68

High Courts08 Aug 2002

Arun Bind Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 295 : (2003) 105 BOMLR 12

Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 101Prevention of Corruption Act, 1988 — Section 13, 20, 4, 7
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High Courts07 Aug 2002Allowed

BFIL Finance Ltd. Vs G. Tech Stone Ltd.

Bombay High Court · (2002) 4 ALLMR 646 : (2003) 1 ARBLR 184 : (2002) 6 BomCR 573 : (2002) 4 BOMLR 449 : (2002) 4 MhLj 434

Arbitration and Conciliation Act, 1996 — Section 31(1), 31(2), 34, 36
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High Courts06 Aug 2002Allowed

Pankaj Suryakant Lohar Vs Mayuri Pankaj Lohar

Bombay High Court · (2002) 4 ALLMR 416 : (2003) 1 BomCR 85 : (2002) 4 BOMLR 330 : (2003) 1 DMC 746 : (2002) 4 MhLj 828

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20, 21Hindu Adoptions and Maintenance Act, 1956 — Section 18
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High Courts02 Aug 2002Dismissed

Harshadrai O. Mody Vs Bank of India

Bombay High Court · AIR 2003 Bom 125 : (2002) 4 ALLMR 1 : (2002) 6 BomCR 518 : (2003) 1 BOMLR 780 : (2003) 115 CompCas 97 : (2002) 4 MhLj 492

Civil Procedure Code, 1908 (CPC) — Section 13, 44A, 44A(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22, 22(2), 34
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