COURT ARCHIVE

Bombay High Court judgments, 2010

2,145 judgments · page 108 of 108

High Courts04 Jan 2010

Rukminirama Steel Rollings Pvt. Ltd. and Shri B. Raghavendra, Managing Director, Rukminirama Steel Rollings Pvt. Ltd. Vs The Chief Electrical Engineer Electricity Department, Government of Goa, The State of Goa and The Director, Mines and Industries, Government of Goa

Bombay High Court · (2010) 01 BOM CK 0063

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8

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High Courts04 Jan 2010Dismissed

Della Developers Private Limited Vs Noble Organics Private Limited and Noble Paints Private Limited

Bombay High Court · (2010) 2 ALLMR 127 : (2010) 2 BomCR 13

Arbitration and Conciliation Act, 1996 — Section 17, 37Specific Relief Act, 1963 — Section 14, 14(1), 14(3)

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High Courts04 Jan 2010

Dinesh Jagannath Khandelwal Vs Kundanlal, Smt. Ranibai, Rajesh and Nandlal

Bombay High Court · (2010) 2 ALLMR 588 : (2010) 1 BomCR 728

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 6 Rule 17, Order 7 Rule 11Constitution of India, 1950 — Article 226, 227

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High Courts04 Jan 2010Allowed

Balkrishna Nafde and Others Vs The State of Maharashtra and Others

Bombay High Court · (2010) 1 BomCR 626 : (2010) 112 BOMLR 1131 : (2010) 3 MhLj 117

Bombay High Court (Appellate Side) Rules, 1960 — Rule 18, 18(3), 18(4)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226, 227

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High Courts04 Jan 2010Allowed

Shri Sahadeo Sindhu Sanas and Smt. Draupada Sahadeo Sanas Vs Union of India (UOI)

Bombay High Court · (2011) ACJ 799 : AIR 2010 Bom 67 : (2010) 2 ALLMR 631 : (2010) 2 BomCR 43 : (2010) 2 MhLj 418 : (2011) 7 RCR(Civil) 193

Civil Procedure Code, 1908 (CPC) — Section 34Railways Act, 1989 — Section 123, 124, 124A

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