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Bombay High Court judgments, 2009

1,892 judgments · page 7 of 95

High Courts03 Dec 2009Dismissed

Pundalik Haribhau Chandekar Vs Jagdish Dadaji Bind

Bombay High Court · (2010) 2 ALLMR 260 : (2010) 1 BomCR 114 : (2010) 112 BOMLR 1013 : (2010) 3 MhLj 292

Bombay Court Fees Act, 1958 — Section 6(1)Constitution of India, 1950 — Article 226, 227Maharashtra Rent Control Act, 1999 — Section 33, 33(1), 33(2), 34, 34(1)
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High Courts03 Dec 2009Dismissed

Chandrakant Pise, Smt. Kamal Sadashiv Gaidhane, Smt. Laxmi Sujit Bagade and Rameshwar Rushiya Vs The Collector, The Municipal Council, Arvind Lodhi and Ujjwalkumar Wasudeorao Bagde

Bombay High Court · (2010) 1 BomCR 125 : (2010) 1 MhLj 268

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 15, Order 7 Rule 15(1), Order 7 Rule 15(2), Order 7 Rule 15(3), Order 7 Rule 15(4)Constitution of India, 1950 — Article 101(2), 122, 141, 191(2), 212Maharashtra Local Authority Members Disqualification Act, 1986 — Section 10, 3, 3(1), 7
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High Courts02 Dec 2009Allowed

Mrs. X Vs Mr. Y

Bombay High Court · (2010) 1 CivCC 813 : (2011) 6 RCR(Criminal) 1805

Hindu Marriage Act, 1955 — Section 13(l)(b), 13(l)(ia), 13(l)(ib)
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High Courts02 Dec 2009Dismissed

Manoj Manwatkar Vs State of Maharashtra

Bombay High Court · (2009) 12 BOM CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 209Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 34
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