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Bombay High Court judgments, 2006

1,385 judgments · page 4 of 70

High Courts12 Dec 2006

Shri. Ashok Kale Vs Sau. Ujwala Kale

Bombay High Court · (2007) 2 ALLMR 588 : (2007) 1 BomCR 16

Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20Family Courts Act, 1984 — Section 7(1)Hindu Marriage Act, 1955 — Section 19
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High Courts12 Dec 2006Allowed

Shri Shashikant Rameshpant Kavishwar Vs Managing Director, The Maharashtra State Co-operative Agriculture and Rural Development Bank Limited, The Divisional Officer, The Maharashtra State Co-operative Agriculture and Rural Development Bank Limited, Bombay, Divisional Office, 204E/KH, Tarabai Park, Near Pearl Hotel, Kolhapur and The Divisional Officer, The Maharashtra State Co-operative Agriculture and Rural Development Bank Limited, Bombay, Divisional Office, Nagpur, Near Ganeshpeth Police Station, Ganeshpeth, Nagpur 440 002

Bombay High Court · (2007) 4 MhLj 290

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 11A, 33
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High Courts11 Dec 2006Allowed

Yeshwant Sahakari Kamgar Bank Ltd. (Not known as Brahmadev Dada Mane Sahakari Bank Limited) Vs The Assistant Provident Fund Commr. Employees Provident Fund Organisation and The Union of India (UOI)

Bombay High Court · (2007) 4 ALLMR 520 : (2007) 5 BomCR 647 : (2007) 109 BOMLR 438 : (2007) 113 FLR 1131 : (2007) 3 MhLj 334

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10A(1), Order 7 Rule 10A(2), 9AEmployees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 7, 7(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7(Q), 7A
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