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Bombay High Court judgments, 2025

1,914 judgments · page 96 of 96

High Courts02 Jan 2025Dismissed

Nilesh Suresh Kene & Ors Vs Ashok Durga Pillay & Ors

Bombay High Court · (2025) 01 BOM CK 1529

Code of Civil Procedure, 1908 - Section 9A(1), 9A(2), 9A(3), 9A(4), 141, Order 3 Rule 5, Order 5 Rule 9, Order 5 Rule 10, Order 7 Rule 9, Order 7 Rule 11(f), Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 6A(1),Order 8 Rule 6A(2), Order 8 Rule 6A(3), Order 8 Rule 6A(4), Order 8 Rule 6G, Order 8 Rule 10, Order 11 Rule 14Commercial Courts Act, 2015 - Section 11, 12, 12A, 13(1), 13(2)
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High Courts02 Jan 2025Dismissed

Solapur Municipal Transport Undertaking Vs Ashok Leyland Ltd. And Anr

Bombay High Court · (2025) 01 BOM CK 1527

Code of Civil Procedure, 1908 - Section 2(2), 47, Order 27 Rule 8A, Order 27 Rule 8B, Order 40 Rule 1(3), Order 41 Rule 1, Order 41 Rule 5, Order 41 Rule 5(3), Order 41 Rule 5(5), Order 41 Rule 6Maharashtra Municipal Corporation Act, 1949 - Section 73, 75, 82, 88(h)(ii), 341, 357(1), 357(d), 357(e), 357(f), 481(2)Arbitration and Conciliation Act, 1996 - Section 17, 29A(1), 34, 36, 36(3)
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High Courts02 Jan 2025Dismissed

T.A.N.Moorthy Vs C.K.Narayan and Anr

Bombay High Court · (2025) 01 BOM CK 1524

Constitution of India, 1950 - Article 136Code of Criminall Procedure, 1973 - Section 417, 418, 423, 423(1)(a)Negotiable Instruments Act, 1881 - Section 138, 139
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