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Bombay High Court judgments, 2023

933 judgments · page 41 of 47

High Courts01 Feb 2023Dismissed

Govind Vs Poonam W/O Govind Bagade

Bombay High Court · (2023) 02 BOM CK 0024

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 5(ii)(b), 5(ii)(c), 9, 13(1a), 13(1)(i), 13(1)(ia), 13(1b), 13(1)(ib), 23
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High Courts31 Jan 2023Partly Allowed

Janabai Vs District Co-Operative Election And Others

Bombay High Court · (2023) 01 BOM CK 0131

Maharashtra Co-Operative Societies (Election To Committee) Rules, 2014 — Rule 16(1), 65, 66, 66(1)(b), 67Maharashtra Co-Operative Societies Act, 1960 — Section 10(1E), 10(1F), 16, 73A, 73(C)(A), 73(2), 91
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High Courts30 Jan 2023Dismissed

M/s. Ashok Commercial Enterprises And Others Vs Rajesh Jugraj Madhani

Bombay High Court · (2023) 01 BOM CK 0127

Code Of Civil Procedure, 1908 — Order 13 Rule 3(a), Order 13A, Order 13 Rule 6, Order 23A Rule 1(3), Order 23A Rule 3, Order 23A Rule 6(1)(b), Order 23A Rule 7, Order 37 Rule 3, Order 37 Rule 3(5), Order 38 Rule 3Commercial Courts Act, 2015 — Section 12AMaharashtra Money-Lending (Regulation) Act, 2014 — Section 13(1)
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High Courts27 Jan 2023Allowed

Gammon Engineers & Contractors, Pvt. Ltd Vs Sahay Industries

Bombay High Court · (2023) 01 BOM CK 0111

Micro Small And Medium Enterprises Development Act, 2006 — Section 15, 17, 18, 18(1), 18(2), 18(3), 18(4), 19Arbitration And Conciliation Act, 1996 — Section 7(1), 34, 34(2)(b)(ii), 21, 43Code Of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20, 21
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