COURT ARCHIVE

Bombay High Court judgments, 2008

1,744 judgments · page 88 of 88

High Courts07 Jan 2008

Petine Shipping Inc. of Monrovia Vs The Minerals and Metals Trading Corporation of India Ltd.

Bombay High Court · (2008) 4 ALLMR 875 : (2008) 2 ARBLR 334 : (2008) 3 BomCR 210 : (2008) 3 MhLj 512

Arbitration Act, 1940 — Section 14(2), 28, 31, 31(1), 31(4)

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High Courts07 Jan 2008Allowed

Ghanshyam Mulchand Keshwani and Gurumukh Mulchand Keshwani Vs State of Maharashtra and Girish Joshi, Proprietor of Kusum Products

Bombay High Court · (2008) 110 BOMLR 428

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 470(3), 482Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 19(2), 20(1)

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High Courts07 Jan 2008Dismissed

Anil Motilal Nimbhore Vs State of Maharashtra and Others

Bombay High Court · (2009) 1 BomCR 462 : (2008) 4 MhLj 824

Bombay Civil Services (Classification and Recruitment) Rules, 1939 — Rule 7Constitution of India, 1950 — Article 309, 372(1), 395Maharashtra Civil Services (Provision of Upper Age Limit for Recruitment by Nomination) Rules, 1986 — Rule 6

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High Courts07 Jan 2008Dismissed

Employees State Insurance Corporation Vs Force Motors Ltd.

Bombay High Court · (2008) 118 FLR 526 : (2008) 3 LLJ 81 : (2008) 4 MhLj 120

Employees State Insurance Act, 1948 — Section 45A, 75, 75(2B), 82Limitation Act, 1963 — Section 12, 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20(1)

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