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Bombay High Court judgments, 2020

759 judgments · page 16 of 38

High Courts26 May 2020Allowed/ Disposed Of

Vs Pujit Ravikiran Aggarwal

Bombay High Court · (2020) 05 BOM CK 0035

Provincial Insolvency Act, 1920 — Section 5, 6, 6(3), 9(f), 10, 14, 15, 14(1), 14(2), 21, 24Presidency Towns Insolvency Rules, — Rule 71, 83
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High Courts26 May 2020Partly Allowed/ Disposed Of

Sanjay Damodar Kale Vs Kalyani Sanjay Kale

Bombay High Court · (2020) 05 BOM CK 0033

Code Of Criminal Procedure, 1973 — Section 125, 125(1), 125(4)Hindu Marriage Act, 1955 — Section 12(1)(a), 13, 13(1)(ia), 25Contract Act, 1872 — Section 23
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High Courts26 May 2020Disposed Of

Sameer S/o Subhash Rajurkar Vs State Of Maharashtra

Bombay High Court · (2020) 05 BOM CK 0032

Constitution Of India, 1950 — Article 226, 243E, 243K, 243O, 243Q, 243T, 243ZG, 324, 329, 329a, 334Maharashtra Municipal Corporations Act, 1949 — Section 5, 5(3), 5A, 5A(1)(b), 5A(2), 5(3), 14(2), 14(4)Delimitation Act, 2002 — Section 6A, 9(2)(c), 10, 31, 32, 33
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High Courts19 May 2020Dismissed

Nayana Sudhir Shah And Ors Vs Sudhir Premji Shah And Ors

Bombay High Court · (2020) 05 BOM CK 0007

Constitution Of India, 1950 — Article 227Transfer Of Property, 1882 — Section 23Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 2(a), 2(b), 2(f), 2(g), 2(h), 4, 5, 16, 16(1), 16(5), 23, 23(1)
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High Courts15 May 2020Dismissed

Microvision Technologies Pvt Ltd Vs Union Of India

Bombay High Court · (2020) 05 BOM CK 0013

Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 8, 9, 9(3), 11, 11(5), 11(6), 34, 36, 42Micro, Small And Medium Enterprises Development Act, 2006 — Section 18, 18(2), 18(3)
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High Courts15 May 2020

Yogesh Popatrao Maid Vs State Of Maharashtra And Others

Bombay High Court · (2020) 05 BOM CK 0005

Maharashtra Employees Of Private Schools (Condition Of Services) Regulation Act, 2009 — 2, 23, 23(1)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Rules, 1981 — Rule 2(1)(j), 2(16), 6Maharashtra Employees Of Private Schools (Condition Of Service) Regulation Act, 1977 — Section 2, 3, 16, 16(1), 16(2)
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