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Bombay High Court judgments

73,288 judgments · page 1,034 of 3,665

High Courts17 Sept 2014Dismissed

Ware''s Educational Trust Vs Subhash Bhagwan Khedkar

Bombay High Court · (2015) 2 ALLMR 91 : (2014) 6 BomCR 447 : (2015) 2 MhLj 870

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9(1), 9(1)(b), 9(2)
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High Courts17 Sept 2014Disposed Off

Agar Distributors (India) Vs Intellectual Property Appellate Board

Bombay High Court · (2014) 09 BOM CK 0022

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(1)(b), Order 47 Rule 1Trade and Merchandise Marks Act, 1958 — Section 109(8), 46, 56Trade Marks Act, 1999 — Section 100, 109, 2(x), 2(ze), 46
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High Courts16 Sept 2014

Devanand Vs Bank of Maharashtra

Bombay High Court · (2014) 09 BOM CK 0202

Constitution of India, 1950 — Article 19(1)(f), 300A, 300A, 31(1)Official Secrets Act, 1923 — Section 5Penal Code, 1860 (IPC) — Section 25, 405, 463
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High Courts16 Sept 2014Disposed Off

Amit Kumar Vs State of Maharashtra

Bombay High Court · (2014) 4 BomCR(Cri) 788

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 328, 376, 376(1), 507
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High Courts16 Sept 2014

Jaideep Vs Uday

Bombay High Court · (2015) 2 ALLMR 77 : (2014) 6 MhLj 321

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3Mental Health Act, 1987 — Section 50
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