Bombay High Court Judgments 2014 — Page 145

High Courts10 Jan 2014Disposed Off

Welspun Infratech Limited Vs Mr. Ashok Khurana and Others

Bombay High Court · (2014) 2 ARBLR 520 : (2014) 3 BomCR 624

Arbitration and Conciliation Act, 1996 - Section 11 11(5) 16 2(b) 2(e)Civil Procedure Code, 1908 (CPC) - Order 38 Rule 38, Order 38 Rule 5Contract Act, 1872 - Section 124 125

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High Courts10 Jan 2014Dismissed

Balkrishna, Namdeo, Satish and Bhumesh Vs Prakash, Rajendra, Devendra and Smt. Tarabai

Bombay High Court · (2014) 3 ABR 820 : (2014) 2 ALLMR 785 : (2014) 2 BomCR 523 : (2014) 3 MhLj 453

Transfer of Property Act, 1882 - Section 118 2(b) 5 54 9

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High Courts10 Jan 2014Disposed Off

Shri Tikeshkumar Vs District Selection Committee and Others

Bombay High Court · (2014) 2 ALLMR 269 : (2014) 2 BomCR 536 : (2014) 4 MhLj 471

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High Courts10 Jan 2014Dismissed

Rashika @ Rishigandha Rohidas Shetye (Ms.) Vs State of Goa

Bombay High Court · (2014) ALLMR(Cri) 1635 : (2014) 2 BomCR(Cri) 151

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 107, 201, 306, 386

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High Courts10 Jan 2014Partly Allowed

Sinhgad Technical Education Society and Smt. Kashibai Navale Medical College and General Hospital Vs Maharashtra University of Health, State of Maharashtra, The Directorate of Medical Education and Medical Council of India

Bombay High Court · (2014) 2 ALLMR 696 : (2014) 2 BomCR 517 : (2014) 3 MhLj 470

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 7Indian Medical Council Act, 1956 - Section 10AMaharashtra University of Health Sciences Act, 1998 - Section 64 65

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High Courts10 Jan 2014Dismissed

Reliance Industries Limited Vs Balasore Alloys Limited

Bombay High Court · (2014) 1 ARBLR 457 : (2014) 2 BomCR 15

Arbitration and Conciliation Act, 1996 - Section 34 67Contract Act, 1872 - Section 124 125

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High Courts10 Jan 2014Allowed

Kopargaon Sahakari Sakhar Karkhana Ltd. Vs 7 Star Distilleries and Another

Bombay High Court · (2014) 2 ABR 194 : (2014) 5 ALLMR 342 : (2014) 2 BomCR 581 : (2014) 6 MhLj 306

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, 107, 151

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High Courts10 Jan 2014Partly Allowed

Pedro Gomes Viegas Vs Agostinho Fernandes

Bombay High Court · (2014) 01 BOM CK 0067

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High Courts09 Jan 2014

Namdeo D. Borse Vs State of Maharashtra

Bombay High Court · (2014) 4 BomCR 113

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High Courts09 Jan 2014

Rajesh Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 1622

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High Courts09 Jan 2014

La'' BuilDe Corporation Vs Union of India and Others

Bombay High Court · (2014) 4 ABR 9 : (2014) 5 ALLMR 699 : (2014) 2 BomCR 566

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High Courts09 Jan 2014Allowed

Sebastiao Fernandes Vs Chandar Barkelo Fadte and Others

Bombay High Court · (2014) 2 ABR 161 : (2014) 5 ALLMR 324 : (2015) 5 BomCR 212 : (2014) 6 MhLj 275

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High Courts09 Jan 2014Allowed

Shakil Khan Yasin Khan Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 929 : (2014) 2 BomCR(Cri) 91

Criminal Procedure Code, 1973 (CrPC) - Section 167 167(2)Penal Code, 1860 (IPC) - Section 306 34 379 386

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High Courts09 Jan 2014Allowed

Smt. Varsha, Ku. Sheetal, Ku. Anshu and Master Gunjan Vs Smt. Vandana Kishore Tode

Bombay High Court · (2014) 5 ABR 335 : (2014) 3 ACC 941 : (2015) ACJ 1263 : (2014) 5 ALLMR 208 : (2014) 4 BomCR 383 : (2014) 142 FLR 279 : (2014) 3 LLJ 371 : (2014) LLR 720 : (2014) 4 MhLj 206

Workmens Compensation Act, 1923 - Section 2(1)(d) 8(4) 8(8)

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High Courts09 Jan 2014Partly Allowed