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Bombay High Court judgments

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

High Courts19 Oct 2012

Mr. Dinesh B. Chokshi Vs Rahul Vasudeo Bhatt and The State of Maharashtra Shri Narayan Trimbak Burkule Vs Smt. Usha Devidas Patil and The State of Maharashtra Mr. Mansingh A. Yadav Vs The State of Maharashtra and Mr. Avdesh Kumar Agrahari Ichabben Gulabdas Master Through her Constituted Attorney Dinesh Damania Vs Mr. Sandeep Raghavji Gala and State of Maharashtra

Bombay High Court · (2013) 1 BC 619 : (2012) BomCR(Cri) 764 : (2012) 114 BOMLR 3966 : (2013) 2 MhLj 130 : (2013) 2 RCR(Criminal) 728

Contract Act, 1872 — Section 10, 19, 19A, 2, 20Negotiable Instruments Act, 1881 (NI) — Section 118, 13, 138, 139, 6
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High Courts19 Oct 2012

Sparebanken Sogn og Fjordane Vs M.V. Bos Angler, (and her owners and all other persons concerned and/or interested in her), a motor vessel registered in a foreign port, flying the flat of Norway together with her hull, tackle, engines, machinery, boats, bunkers, equipment, paraphernalia and all other appurtenances presently in the port and harbour of Tuticorin, within the territorial waters of India and within the Admiralty and Vice Admiralty Jurisdiction of this Hon''ble Court and Others

Bombay High Court · (2012) 10 BOM CK 0001

Bombay High Court (Original Side) Rules, 1980 — Rule 949
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High Courts18 Oct 2012

The Appellate Authority and Chairman Shikshan Prasarak Mandali, S.P. College Campus, Tilak Road, Pune and The Public Information Officer and Secretary, Shikshan Prasarak Mandli, S.P. College Campus, Tilak Road, Pune Vs The State Information Commissioner, Maharashtra State Information Commission and Balchandra Vasudev Radkar

Bombay High Court · (2013) 1 ALLMR 318 : (2013) 1 MhLj 897

Constitution of India, 1950 — Article 19(1)(a), 226, 227Right to Information Act, 2005 — Section 10, 10, 11, 11, 19(3)
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High Courts18 Oct 2012

Vidarbha Irrigation Development Corporation Vs Anjali, The State of Maharashtra and The Special Land Acquisition Officer, Minor Irrigation Work No. II, Yavatmal (Smt. Laxmibai) deceased by L.R.''s Smt. Anusaya Kherde and Smt. Baynabai Lokhande (Appellant No. 1 and 2 through Power of Attorney holder Pradeep Ekanath Lokhande) Vs The Executive Engineer, Bembla Project Division, Yavatmal, Special Land Acquisition Officer, Minor Irrigation Works No. II, Yavatmal and The State of Maharashtra

Bombay High Court · (2013) 4 ABR 167 : (2013) 1 BomCR 220 : (2013) 2 MhLj 456

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