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Bombay High Court judgments, 2003

1,271 judgments · page 64 of 64

High Courts07 Jan 2003Allowed

Maharashtra State Textile Corporation Limited Vs Gopal Balu Saikar (since deceased by his heirs Smt. Rukmini Gopal Saikar, Ravindra Gopal Saikar, Gajanan Gopal Saikar, Smt. Shalini Tukaram Kelaskar and Smt. Kalpana Manohar Khedekar) and K.M. Desai, Appellate Authority, under the Payment of Gratuity Act, 1972

Bombay High Court · (2003) 2 ALLMR 47 : (2003) 4 BomCR 836 : (2003) 97 FLR 251 : (2003) 2 LLJ 313 : (2003) 3 MhLj 531

Companies Act, 1956 — Section 445, 445(3)Industries (Development and Regulation) Act, 1951 — Section 18FA, 18FA(10)Nationalisation Act, 1982 — Section 10, 10(1), 10(2)
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High Courts06 Jan 2003Dismissed

Omega AG Seeds (India) Ltd. Vs Bank of Baroda

Bombay High Court · (2003) 1 ALLMR 842 : (2003) 2 BC 397 : (2003) 2 BomCR 21 : (2003) 44 SCL 28

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 14Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22
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