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Bombay High Court judgments

73,288 judgments · page 1,043 of 3,665

High Courts22 Aug 2014

Nilesh Shantilal Tank Vs Jairaj Devidas

Bombay High Court · (2015) 2 ALLMR 312 : (2014) 4 ARBLR 499 : (2014) 6 BomCR 594 : (2014) 2 MhLj 862

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16(1)(a), 37, 9Bombay Stamp Act, 1958 — Section 33, 33(1), 34Registration Act, 1908 — Section 17, 49
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High Courts22 Aug 2014

Tekchand Khanchandani Vs Tribhuvandas Dhoria

Bombay High Court · (2014) 5 ABR 644 : (2015) 2 ALLMR 715 : (2014) 6 BomCR 619 : (2015) 144 FLR 261 : (2014) 4 LLJ 422

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 17B, 2(A), 25-FMumbai Municipal Corporation Act, 1888 — Section 394
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High Courts22 Aug 2014

Jayraj Devidas Vs Nilesh Shantilal Tank

Bombay High Court · (2014) 5 ABR 611 : (2014) 6 BomCR 92

Arbitration and Conciliation Act, 1996 — Section 11, 2, 36, 37(1)(a), 9Bombay Stamp Act, 1958 — Section 33, 33(1), 34Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 4
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High Courts22 Aug 2014Dismissed

Minochar Vs Deenyar Sheriar Jehani

Bombay High Court · (2014) 5 ABR 594 : (2015) 2 ALLMR 114 : (2014) 4 ARBLR 444 : (2014) 6 BomCR 540 : (2015) 3 MhLj 173

Arbitration Act, 1940 — Section 24, 8, 9Arbitration and Conciliation Act, 1996 — Section 11, 17, 21, 9Contract Act, 1872 — Section 54
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High Courts21 Aug 2014Dismissed

Hasan Bin Salam Vs Madhavrao

Bombay High Court · (2015) 6 ALLMR 588 : (2015) 2 MhLj 483

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 - Section 120, 120(c), 36(1), 38-E, 46
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