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Bombay High Court judgments, 2022

1,299 judgments · page 58 of 65

High Courts03 Mar 2022Dismissed

Prakash Vs Navnath And Others

Bombay High Court · (2022) 03 BOM CK 0020

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 7 Rule 11(d), Order 23 Rule 3ALegal Service Authorities Act, 1987 — Section 21
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High Courts03 Mar 2022Dismissed/Disposed Of

Mahendra Vs Premsukh And Others

Bombay High Court · (2022) 03 BOM CK 0019

Code Of Civil Procedure, 1908 — Order 41 Rule 27Registration Act, 1908 — Section 32, 33Transfer Of Property Act 1882 — Section 53A, 54
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High Courts03 Mar 2022Dismissed

Sachin Nivrutti Pote Vs State Of Maharashtra

Bombay High Court · (2022) 03 BOM CK 0014

Indian Penal Code, 1860 — Section 109, 120B, 143, 147, 148, 149, 302, 427Code Of Criminal Procedure, 1973 — Section 389Arms Act, 1959 — Section 3(25), 4 (25)
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High Courts28 Feb 2022Disposed Of

Pigments & Allieds Vs Carboline (India) Pvt. Ltd And Others

Bombay High Court · (2022) 02 BOM CK 0086

Constitution Of India, 1950 — Article 5(h)(A)(iii)(b), 32Arbitration And Conciliation Act, 1996 — Section, 10(a), 11, 11(5), 11(6), 11(6)(a), 11(8), 12(1), 19, 33, 34Maharashtra Stamp Act, 1958 — Section 3, 3(7), 7, 7(2), 30, 32A, 33, 34, 35, 40
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