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Bombay High Court judgments

73,288 judgments · page 1,033 of 3,665

High Courts18 Sept 2014

Mehak Mohd. Tanveer Vs Mohammed Tanveer

Bombay High Court · (2015) 6 ABR 577 : (2015) 3 ALLMR 604

Civil Procedure Code, 1908 (CPC) — Section 20Family Courts Act, 1984 — Section 10, 15, 16, 16, 17, 17Specific Relief Act, 1963 — Section 34
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High Courts18 Sept 2014Dismissed

Bank of India Vs R.V. Deshmukh

Bombay High Court · (2014) 6 ABR 813 : (2015) 1 BomCR 561 : (2015) 144 FLR 92 : (2014) 4 LLJ 405 : (2015) 1 SCT 430

General Clauses Act, 1897 — Section 3(38)Payment of Gratuity Act, 1972 — Section 1(3), 4, 4(1), 4(2), 4(3)
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High Courts18 Sept 2014

Ravjibhai Chhotubhai Waghela Vs Prashant Kisan Shinde

Bombay High Court · (2015) 1 ABR 28 : (2015) 3 ACC 139 : (2015) ACJ 861 : (2015) 2 ALLMR 80 : (2015) 144 FLR 77 : (2015) 1 LLJ 310 : (2014) 4 LLN 355 : (2014) 6 MhLj 333

Employees Compensation Act, 1923 — Section 2(1)(dd), 2(1)(dd)(c), 2(1)(dd)(iii), 2(1)(e), 2(n)Workmens Compensation Act, 1923 — Section 2(e), 3
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High Courts18 Sept 2014

Banwarilal Vs Lata

Bombay High Court · (2015) 1 BomCR 294 : (2014) 3 DMC 726

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 13, 13(1)(ib), 13B, 23Maharashtra Regional and Town Planning Act, 1966 — Section 127
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