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Bombay High Court judgments, 2014

2,944 judgments · page 8 of 148

High Courts12 Dec 2014

Darius Rutton Kavasmaneck Vs Gharda Chemicals Limited

Bombay High Court · (2015) 1 ABR 596 : (2015) 2 BomCR 100 : (2015) 127 CLA 468 : (2015) 191 CompCas 52

Arbitration and Conciliation Act, 1996 — Section 56(2), 9Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Companies Act, 1956 — Section 25, 397, 398
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High Courts12 Dec 2014

Sandeep Inderchand Gandhi Vs The State of Maharashtra

Bombay High Court · (2015) 1 ABR 752 : (2015) 2 ALLMR 628 : (2015) 3 BomCR 339 : (2015) 3 MhLj 925

Constitution of India, 1950 — Article 14, 265Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 105, 113, 113, 113, 114
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High Courts11 Dec 2014

Balaji Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 438 : (2015) 1 BomCR(Cri) 676

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 3, 35Penal Code, 1860 (IPC) — Section 361, 363, 366A, 375, 376
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High Courts11 Dec 2014

Ravindra Harshad Parmar Vs Dimple Ravindra Parmar

Bombay High Court · (2015) 1 ABR 454 : (2015) 3 ALLMR 149 : (2015) 2 BomCR 312 : (2015) 2 DMC 84 : (2015) 2 MhLj 821

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3, 151, 9Family Courts Act, 1984 — Section 10(1), 10(3)Hindu Marriage Act, 1955 — Section 1, 1(2), 1(ii), 12, 13(1)(ia)
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High Courts11 Dec 2014

State of Goa Vs Shivani Laboratories

Bombay High Court · (2015) ALLMR(Cri) 645 : (2015) 1 BomCR(Cri) 429

Criminal Procedure Code, 1973 (CrPC) — Section 313Drugs and Cosmetics Act, 1940 — Section 16(1)(a), 16(1)(a), 17, 17B, 17B(d)
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