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Bombay High Court judgments, 2012

2,401 judgments · page 3 of 121

High Courts18 Dec 2012Allowed

Prof. Chitra Anant Salunkhe Vs The Principal, Siddharth College of Law Anand Bhavan 3rd floor, Dr. D.N. Road, Fort, Mumbai- 400023, The Member Secretary, Peopole''s Education Society, 348, Anand Bhavan, Dr. D.N. Road, Fort, Mumbai - 400023, University of Mumbai and The Joint Director, Higher and Technical Education, Govt. of Maharashtra

Bombay High Court · (2013) 1 ABR 804 : (2013) 2 ALLMR 173 : (2013) LabIC 553 : (2013) 1 LLJ 454 : (2013) 2 MhLj 909

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 294, 504, 506(II), 509Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(v), 3(1)(x)
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High Courts18 Dec 2012

V.M. Salgaocar and Brother Pvt. Ltd., with Registered Office at Salgaocar House Off F.L. Gomes Road, Vasco-Da-Gama, Goa Vs The Deputy Collector and LAO, for the State of Goa, Collectorate of South Goa, Margao, Goa Deputy Collector (L.A.) Collectorate of South Goa, Margao-Goa Vs V.M. Salgaokar and Brother Pvt. Ltd. Vasco-da-Gama, Goa, Domnic Dias C/o. Hotel La Flor Erasmo Carvalho Street, Margao, Richard Dias C/o Hotel La Flor Erasmo Carvalho Street, Margao and Jacinta F.P. Camara B-9, Shalimar Apartments, Pajifond, Margao- Goa

Bombay High Court · (2013) 1 ABR 737 : (2013) 2 ALLMR 893 : (2013) 2 BomCR 668 : (2013) 3 MhLj 447

Land Acquisition Act, 1894 — Section 18, 4, 4(1)
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High Courts17 Dec 2012

Indian Petro Chemicals Corporation Limited Vs Air India Limited, Air India Building, Nariman Point, Mumbai 400 021, Makrand Joshi of Mumbai Indian Inhabitant, Estate Officer of Air India Ltd. and The Union of India

Bombay High Court · (2013) 4 ABR 618 : (2013) 1 ALLMR 852 : (2013) 2 BomCR 161 : (2013) 2 MhLj 875

Companies Act, 1956 — Section 3, 617Constitution of India, 1950 — Article 14, 21, 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 11, 15, 2, 2(c), 2(e)
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High Courts17 Dec 2012

M/s. Sahyadri Earthmovers, Mr. Suresh Sitaram Kamthe, Partner of M/s. Sahyadri Earthmovers, Mr. Nandkumar Dhulaji Jadhav, Partner of M/s. Sahyadri Earthmovers and Mr. Kailas K. Kamthe Vs L and T Finance Ltd. L and T Finance Limited Vs Sahyadri Earthmovers, (Borrower), Mr. Suresh Sitaram Kamthe, Partner of Respondent No. 1.- Sahyadri Earthmovers, Mr. Nandkumar Dhulaji Jadhav, Partner of Respondent No. 1 Sahyadri Earthmovers and Mr. Kailas K. Kamthe, (Guarantor)

Bombay High Court · (2013) 3 ABR 602 : (2013) 2 MhLj 302

Arbitration and Conciliation Act, 1996 — Section 34, 36, 7, 9Contract Act, 1872 — Section 72
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