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Bombay High Court judgments, 2016

1,794 judgments · page 62 of 90

High Courts11 Mar 2016Allowed

Mallappa Shivling Nandani Vs Bhushan Prakash Risbud and Others

Bombay High Court · (2016) 3 ICC 321 : (2016) 3 MhLJ 618

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Section 100, Section 47Registration Act, 1908 - Section 50Specific Relief Act, 1963 - Se
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High Courts11 Mar 2016Disposed Off

Anil and Others Vs State of Maharashtra and Others

Bombay High Court · (2016) 3 AIRBomR 51 : (2016) 3 ALLMR 314 : (2016) 3 BCR 481 : (2016) 2 MhLJ 708

Bombay Provincial Municipal Corporations Act, 1949 - Section 5(b)Constitution of India, 1950 - Article 173, Article 190(3), Article 191, Article 192, Article 192(1), Article 193, Article 226, Article 227, Article 243 (2G), Article 243-P, Arti
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High Courts11 Mar 2016Dismissed

Harsh Mander Vs Amit Anilchandra Shah and Others

Bombay High Court · (2016) 2 AIRBomRCri 162 : (2016) ALLMRCri 3219 : (2016) 2 BomCR(Cri) 595

Arms Act, 1959 - Section 25(1)Constitution of India, 1950 - Article 32Criminal Procedure Code, 1973 (CrPC) - Section 227, Section 319, Section 320, Section 321, Section 397, Section 397(2), Section 401, Section 482, Section 483, Sect
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High Courts11 Mar 2016Dismissed

Essel Propack Ltd. Vs Essel Kitchenware Ltd. and Others

Bombay High Court · (2016) 3 BCR 466 : (2016) 1 MIPR 344 : (2016) 66 PTC 173 : (2016) 6 RAJ 211

Civil Procedure Code, 1908 (CPC) - Section 10Trade Marks Act, 1999 - Section 11(6), Section 11(7), Section 11(8), Section 12, Section 124, Section 2(zg), Section 28(3), Section 29
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High Courts10 Mar 2016Dismissed

Ku. Anjali Hanumansingh Dange Vs State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 144 : (2017) 2 ALLMR 834

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 6
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High Courts10 Mar 2016Disposed off

Subhash and Others Vs Vinod Nivratti Kamble and Others

Bombay High Court · (2016) 2 AIRBomRCri 76 : (2016) 2 CLR 906 : (2016) 2 LLJ 362

Bombay Industrial Relations Act, 1946 - Section 85Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 245, Section 245(2), Section 482
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High Courts09 Mar 2016Allowed

Prabha P. Shenai Vs Ispat Industries Ltd.

Bombay High Court · (2016) 03 BOM CK 0189

Advocates Act, 1961 - Section 29, Section 30, Section 32, Section 33Civil Procedure Code, 1908 (CPC) - Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 3Criminal Procedure Code, 1973 (CrPC) - Section 2(q), Section 303
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