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Bombay High Court judgments, 2018

1,998 judgments · page 100 of 100

High Courts05 Jan 2018Allowed

PSL Limited (IN THE MATTER BETWEEN:Jotun India Private Limited) Vs PSL Limited

Bombay High Court · (2018) 01 BOM CK 0235

Code of Civil Procedure, 1908, Section 141 - Miscellaneous proceedingsCompanies Act, 1956, Section 446, Section 434, Section 391, Section 433, Section 466, Section 443, Section 442 - Suits stayed on winding up order. - Company when deemed unable to pay its debts. - Power to compromise or make arrangements with creditors and members. - Circumstances in which company may be wound up by Tribunal - Power of Tribunal to stay winding up - Power of Tribunal on hearing petition - Power of Court to stay or restrain proceedings against company.Specific Relief Act, 1963, Section 41 - Injunction when refused
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High Courts05 Jan 2018Allowed

M/S Kogta Financial India Ltd. Vs Jayesh S/o Kishorlal Dawda

Bombay High Court · (2018) 01 BOM CK 0233

Code of Civil Procedure, 1908, Order 7Rule 11, Section 115 - RevisionArbitration and Conciliation Act, 1996, Section 16, Section 8, Section 9 - Competence of arbitral Tribunal to rule on its jurisdiction - Power to refer parties to arbitration where there is an arbitration agreement - Interim measures, etc., by Court
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High Courts05 Jan 2018

Harinarayan G. Bajaj & Ors Vs Reliance Capital Limited & Anr

Bombay High Court · (2018) 01 BOM CK 0231

Contract Act, 1872, Section 51, Section 177, Section 163, Section 176 - Promisor not bound to perform unless reciprocal promisee ready and willing to perform - Defaulting pawnors right to redeem - Bailor entitled to increase or profit from goods bailed - Pawnees right where pawnor makes default
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High Courts05 Jan 2018Allowed

Chaban Bhau Phulari (Since deceased through L.Rs.) & Ors. Vs Suresh Vithal Phulari (deleted as per order dt. 9.11.2017) & Ors.

Bombay High Court · (2018) 01 BOM CK 0226

Bombay Tenancy and Agricultural Lands Act, 1948, Section 39, Section 15(2), Section 32, Section 15, Section 37, Section 15(3) - Application for recovery of possession by tenant - Surrender by tenant - Tenants deemed to have purchased land on tillers day - Surrender by tenant - Landlord to restore possession if he fails to cultivate within one year - Surrender by tenant
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High Courts04 Jan 2018Partly Allowed

Shankar s/o Rambhauji Thakre Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0224

Indian Penal Code, 1860, Section 376, Section 511, Section 363 - Punishment for rape - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Punishment for kidnappingEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts04 Jan 2018Allowed

Anandrao Tukaram Gudape Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0220

Code of Criminal Procedure, 1973, Section 464 - Effect of omission to frame, or absence of, or error in, chargeIndian Penal Code, 1860, Section 302, Section 498A - Punishment for murder - Husband or relative of husband of a woman subjecting her to cruelty
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