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Bombay High Court judgments, 2009

1,892 judgments · page 2 of 95

High Courts17 Dec 2009Allowed

Pioneer Drip Systems Pvt. Ltd. and Mr. B.V.V. Satyanarayana Managing Director, Pioneer Drip Systems Pvt. Ltd. Vs Jain Irrigation Systems Ltd.

Bombay High Court · (2010) 112 BOMLR 418 : (2010) 2 CivCC 76 : (2010) CriLJ 2149 : (2010) 2 Crimes 181 : (2010) 2 MhLj 458 : (2011) 6 RCR(Criminal) 1754

Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 20, 9Penal Code, 1860 (IPC) — Section 120B, 415, 418, 420
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High Courts16 Dec 2009

R.S. Jiwani Vs Ircon International Ltd., A Government of India Hathway Cable and Datacom Private Limited and Vision India Network Private Limited Vs Mr. V.G. Selvan Victor G. Selvan Vs Hathway Cable and Datacom Private Limited (formerly known as Chicks Display Services Pvt. Ltd.) and Vision India Network Private Limited

Bombay High Court · (2010) 1 ALLMR 605 : (2010) 1 BomCR 529 : (2010) 112 BOMLR 491 : (2010) 1 MhLj 547 : (2010) 3 RCR(Civil) 147

Arbitration Act, 1940 — Section 15, 16, 30, 49Arbitration and Conciliation Act, 1996 — Section 16(6), 32, 34, 34(2), 34(4)Civil Procedure Code, 1908 (CPC) — Section 100A, 89
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High Courts16 Dec 2009

Lawyers Collective Vs Bar Council of India and Others

Bombay High Court · (2010) 1 ALLMR 530 : (2010) 2 BomCR 753 : (2010) 112 BOMLR 32 : (2010) 2 CompLJ 108 : (2010) 2 MhLj 726 : (2010) 186 TAXMAN 494

Advocates Act, 1961 — Section 2, 24, 29, 29(2), 29(3)Bar Council of India Rules, 1975 — Rule 6(1)Constitution of India, 1950 — Article 145
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High Courts16 Dec 2009

Central Warehousing Corporation Vs Fortpoint Automotive Pvt. Ltd.

Bombay High Court · (2010) 1 ALLMR 497 : (2010) 1 BomCR 560 : (2010) 1 MhLj 658 : (2010) 3 RCR(Civil) 70 : (2010) 1 RCR(Rent) 465

Arbitration Act, 1940 — Section 34, 40Arbitration and Conciliation Act, 1996 — Section 2(3), 5, 7, 8Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28(1)
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