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Bombay High Court judgments

73,288 judgments · page 1,236 of 3,665

High Courts14 Mar 2013Dismissed

Jayasingh Narayan Tupe Vs Sambhaji Baburao Pawar and Others

Bombay High Court · (2013) 4 ALLMR 126 : (2013) 4 BomCR 844 : (2013) 3 MhLj 433

Bombay Stamp Act, 1958 — Section 33, 34Constitution of India, 1950 — Article 226Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 4
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High Courts13 Mar 2013

M/s. Goldstar Metal Solutions PVT. Ltd. Vs Shri Dattaram Gajanan Kavtankar, Shri Ravindra Sadanand Phatak and M/s. Vidharbh Mining Pvt. Ltd. M/s. Vidharbh Mining Pvt. Ltd. Vs Shri Dattaram Gajanan Kavtankar, Shri Ravindra Sadanand Phatak and M/s. Goldstar Metal Solutions Pvt. Ltd.

Bombay High Court · (2013) 3 ABR 529 : (2013) 7 BomCR 543

Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(1), 2(e), 37Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 2(d)
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