CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,038 of 3,665

High Courts09 Sept 2014Dismissed

Meera Unnikrishnan Vs Aashutosh Dyeing Mills Pvt. Ltd.

Bombay High Court · (2014) 6 ABR 99 : (2015) 2 BomCR 300 : (2015) 2 MhLj 331

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 54(1)(A), Order 21 Rule 54(1-A), Order 21 Rule 58, Order 21 Rule 66Maharashtra Co-operative Societies Act, 1960 — Section 91
Read judgment
High Courts05 Sept 2014Dismissed

Kitply Industries Limited Vs The State of Maharashtra

Bombay High Court · (2015) 3 BC 195 : (2015) CriLJ 723

Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 17, 18State Financial Corporations Act, 1951 — Section 29, 31
Read judgment
High Courts04 Sept 2014Allowed

Harinarayan Bajaj Vs Madhukar Sheth

Bombay High Court · (2015) 3 ARBLR 234 : (2015) 3 BomCR 15

Arbitration and Conciliation Act, 1996 — Section 11, 14, 16, 27, 30Negotiable Instruments Act, 1881 (NI) — Section 138Securities and Exchange Board of India Act, 1992 — Section 29
Read judgment