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Bombay High Court judgments

73,288 judgments · page 1,189 of 3,665

High Courts14 Aug 2013

Nandkishor and Satishkumar Vs Gajanan

Bombay High Court · (2013) 6 ALLMR 53 : (2014) 1 MhLj 343

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, Order 9 Rule 9(1), 115, 115(1)Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
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High Courts14 Aug 2013

Lilabai Vs Maruti Raoji Choudhari and Others

Bombay High Court · (2013) 6 ABR 622 : (2013) 6 ALLMR 551 : (2013) 6 MhLj 176

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1)(c), 60, 61Maharashtra Co-operative Societies Act, 1960 — Section 118, 118(5), 47, 48
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High Courts14 Aug 2013Partly Allowed

Late Shri Laxmanraoji Motghare Charitable Trust and Shashwat Liverstock Management and Dairy Production Vidyalaya Vs Maharashtra Animal and Fishery Science University, Vice Chancellor cum Chairman of the Management Council of Maharashtra Animal and Fishery Science University and Dean, Lower Education

Bombay High Court · (2013) 5 ABR 1216 : (2013) 6 ALLMR 107 : (2014) 1 MhLj 203

Constitution of India, 1950 — Article 14, 226, 227Maharashtra Animal and Fishery Sciences University Act, 1998 — Section 14, 29, 29[2), 38, 38[2)Unlawful Activities (Prevention) Act, 1967 — Section 3
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High Courts13 Aug 2013

National Seed Association of India and Rasi Seeds Limited Vs The State of Maharashtra and Others National Seed Association of India, Maharashtra Hybrids Seeds Company Limited, M/s. Kaveri Seed Company Limited and Mr. G.V. Bhaskar Rao Vs The State of Maharashtra

Bombay High Court · (2013) 6 ABR 76 : (2013) 6 ALLMR 79 : (2013) 7 BomCR 832 : (2014) 1 MhLj 34

Constitution of India, 1950 — Article 19(1), 226, 245, 245, 246Environment (Protection) Act, 1986 — Section 25, 6, 8Essential Commodities Act, 1955 — Section 2, 2(A)(10), 2A, 3, 3(1)
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High Courts13 Aug 2013Allowed

Aakif Ateeque Nachan Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 2189 : (2013) 4 BomCR(Cri) 600

Criminal Procedure Code, 1973 (CrPC) — Section 164, 172, 95Maharashtra Control of Organised Crime Act, 1999 — Section 21(4), 3(1)(ii), 3(2), 3(4)Penal Code, 1860 (IPC) — Section 120B, 153A, 307
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