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Bombay High Court judgments, 2021

754 judgments · page 20 of 38

High Courts04 Oct 2021Allowed

JSW Steel Ltd And Others Vs Kamlakar V. Salvi And Others

Bombay High Court · (2021) 10 BOM CK 0009

Constitution Of India, 1950 — Article 226, 227Micro Small And Medium Enterprises Development Act, 2006 — Section 2(f), 2(n), 3, 4, 8, 8(1), 15, 16, 17, 18, 18(1), 18(2), 18(3), 18(5), 19, 20, 21, 22, 23, 24, 32, 32(2)Arbitration And Conciliation Act, 1996 — Section 6(1), 6(2), 7(1), 7A, 31(1)(2), 11, 11(6), 34, 34(1), 34(2), 34(3), 37, 43, 43(1), 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81
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High Courts01 Oct 2021Disposed Of

Deepak Raheja Vs Ganga Taro Vazirani

Bombay High Court · (2021) 10 BOM CK 0006

Code Of Civil Procedure, 1908 — Section 9, 80, Order 7 Rule 2(a), Order 15A, Order 20, Order 37 Rule 2(3)Commercial Courts (Pre-Institution Mediation And Settlement) Rules, 2018 — Rule 2(c), 3, 3(1), 3(3), 4, 5, 6, 7, 11Negotiable Instruments Act, 1881 — Section 138, 143A, 148
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High Courts01 Oct 2021Dismissed

Jalindar Tukaram Kharat Vs State Of Maharashtra And Others

Bombay High Court · (2021) 10 BOM CK 0002

Maharashtra Co-Operative Societies (Election To Committee) Rules, 2014 — Rule 8, 9, 9(1), 9(3), 10, 10(2), 10(3), 10(4), 11, 11(1), 11(2)Maharashtra Specified Co-Operative Societies (Election To Committees) Rules, 1971 — Rule 4, 6, 6(1), 6(4), 6(5), 6(6)Maharashtra Co-Operative Societies Act, 1960 — Section 11, 27, 27(1A), 27(3), 27(7), 27(3A), 73(1A)(a), 73CA(1)(i), 77A, 78A
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High Courts01 Oct 2021Disposed Of

Yuvraj Ananda Kamble And Others Vs State Of Maharashtra

Bombay High Court · (2021) 10 BOM CK 0001

Constitution Of India, 1950 — Article 226Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 9, 11, 41Maharashtra Employees Of Private Schools (Conditions Of Service), Regulation Act, 1977 — Section 2(7)
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