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Bombay High Court judgments, 2007

1,531 judgments · page 1 of 77

High Courts31 Dec 2007Dismissed

Bhaskar Shinde Vs The State of Maharashtra, Co.op Department, The Collector, Osmanabad Returning Officer for elections of Shivshakti Shetkari Sahakari Sakhar Karkhana, Limited and Shivshakti Shetkari Sahakri Sakhar Karkhana Ltd.

Bombay High Court · (2008) 2 ALLMR 214 : (2008) 4 MhLj 534

Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies (Amendment) Act, 2000 — Section 27, 73(1A)Maharashtra Co-operative Societies Act, 1960 — Section 2, 2(19), 22, 22(2), 26
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High Courts20 Dec 2007Dismissed

Gulf Air Vs Canara Bank and Others

Bombay High Court · (2008) 3 MhLj 233

Carriage by Air Rules — Rule 30Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 2, 31
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High Courts20 Dec 2007Dismissed

Brigadiar Harjit Singh Vs Rangmahal Theatre

Bombay High Court · (2008) 1 ALLMR 794 : (2008) 2 BomCR 166 : (2008) 2 MhLj 362

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A(1), 13A(2)Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 79
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High Courts20 Dec 2007

Mrs. Mangala Vasant Yadav Vs The Poona Sevasadan Society and Others

Bombay High Court · (2008) 5 ALLMR 288 : (2008) 2 BomCR 107 : (2008) 110 BOMLR 205

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 2, 3, 5(2)
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