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Bombay High Court judgments, 2005

1,552 judgments · page 70 of 78

High Courts10 Feb 2005

In Re: Rallis India Limited

Bombay High Court · (2005) 3 ALLMR 262 : (2005) 4 BC 187 : (2005) 3 BomCR 618 : (2005) 125 CompCas 268 : (2005) 5 CompLJ 234 : (2005) 59 SCL 219

Companies (Court) Rules, 1959 — Rule 85Companies Act, 1956 — Section 100, 101, 102, 103, 79
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High Courts10 Feb 2005Allowed

Ramesh Singh (Friend of the Detenu) Vs The State of Maharashtra, Home Department, Neela Satyanarayan, The Principal Secretary (Appeals and Security) to the Government of Maharashtra, Home Department and Detaining Authority, The Superintendent of Prison, The Mumbai Central Prison and The Superintendent of Prison, Nasik Road Central Prison

Bombay High Court · (2005) 02 BOM CK 0038

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 22(5)
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High Courts09 Feb 2005Allowed

Municipal Corporation of Greater Mumbai Vs PWT Projects Ltd.

Bombay High Court · AIR 2005 Bom 195 : (2005) 3 ALLMR 734 : (2005) 2 ARBLR 507 : (2005) 3 BomCR 668 : (2005) 3 MhLj 252

Arbitration Act, 1940 — Section 11(2), 12, 16, 16(2)Arbitration and Conciliation Act, 1996 — Section 24International Chamber of Commerce Arbitration Rules, 1998 — Article 4, 8(3), 9, 9(2)
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High Courts08 Feb 2005Dismissed

Uttam Gawali Vs State of Maharashtra and Others

Bombay High Court · (2005) 4 ALLMR 442 : (2006) 3 BomCR 915 : (2005) 3 MhLj 550

Constitution of India, 1950 — Article 136, 136(1), 14, 226, 227Government of India (Amendment) Act, 1935 — Section 224, 224(2)Government of India Act, 1915 — Section 107
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