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Bombay High Court judgments

73,288 judgments · page 1,050 of 3,665

High Courts04 Aug 2014Dismissed

NRC Limited Vs Kalyan Dombivli Municipal Corporation

Bombay High Court · (2014) 6 ALLMR 318 : (2014) 4 ARBLR 259 : (2014) 5 BomCR 32 : (2014) 5 MhLj 564

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(7), 16, 7Bombay Provincial Municipal Corporations Act, 1949 — Section 406, 408, 411
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High Courts04 Aug 2014Allowed

Mariano Marques Vs State of Goa

Bombay High Court · (2015) ALLMR(Cri) 4322

Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Penal Code, 1860 (IPC) — Section 181, 193, 194, 195, 196
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High Courts02 Aug 2014Disposed Off

Arun Sharma Vs Roxann Sharma

Bombay High Court · (2014) 5 ABR 818 : (2014) 6 ALLMR 554 : (2014) 6 BomCR 219 : (2015) 1 DMC 659 : (2015) 1 MhLj 326

Constitution of India, 1950 — Article 32Guardians and Wards Act, 1890 — Section 12, 9Hindu Minority and Guardianship Act, 1956 — Section 13, 2, 6
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High Courts02 Aug 2014

Bhadrawati Shikshan Sanstha Vs Hashib Pasha

Bombay High Court · (2015) 1 ABR 478 : (2015) 2 ALLMR 785 : (2015) 144 FLR 1059 : (2014) 6 MhLj 652

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11(2)(e), 5, 5(3)
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