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Bombay High Court judgments, 2010

2,145 judgments · page 1 of 108

High Courts23 Dec 2010Dismissed

Mr. John Rodrigues represented by His Power of attorney holder Smt. Pauline Rodrigues Vs Shangrila Apartments, Coop. Housing Society Limited Miramar, Panaji, Goa, Cooperative Tribunal with office at Panaji and Nominee of Registrar of Coop. Societies, North Goa Panaji with office Central Zone, Above Sahakar Bhandar, Near Municipal Market Panaji, Goa

Bombay High Court · (2010) 12 BOM CK 0154

Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 91, 93
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High Courts23 Dec 2010Dismissed

The Akola Janata Commercial Cooperative Bank Ltd., A Multi State Cooperative Scheduled Bank Vs Raju Natthuji Badhe, Rambhau D. Khedkar, Santosh Punjaji Pohare and Nandkishor Natthuji Badhe

Bombay High Court · (2011) 3 ALLMR 200 : (2011) 2 BomCR 810 : (2011) 113 BOMLR 314 : (2011) 2 MhLj 427

Arbitration and Conciliation Act, 1996 — Section 2(1), 34, 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, 37, 38, 39, 39(2)Limitation Act, 1963 — Article 136
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High Courts23 Dec 2010Dismissed

Indrajeet Godbole Vs State of Goa

Bombay High Court · (2011) 113 BOMLR 657 : (2011) 8 RCR(Criminal) 1506

Criminal Procedure Code, 1973 (CrPC) — Section 207, 293, 313Evidence Act, 1872 — Section 11, 27, 32(1)Penal Code, 1860 (IPC) — Section 302
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High Courts23 Dec 2010

Shri. Ramchandra B. Relwani Vs Shri. Raees Ahmed Faruque

Bombay High Court · (2011) 2 ALLMR 621 : (2011) 2 BomCR 818 : (2011) 1 MhLj 949

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11Maharashtra Rent Control Act, 1999 — Section 24, 44, 45Penal Code, 1860 (IPC) — Section 448, 504, 506
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