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Bombay High Court judgments

73,288 judgments · page 1,293 of 3,665

High Courts09 Oct 2012Dismissed

M/s. ACTAL Vs M/s. India Infoline Limited

Bombay High Court · (2012) 10 BOM CK 0155

Arbitration and Conciliation Act, 1996 — Section 10, 2(4), 31(3), 34, 36(3)Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Contract Act, 1872 — Section 124, 125
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High Courts09 Oct 2012

Dr. Namrata Anil Ghorpade Vs The State of Maharashtra, The Secretary, Medical Education and Drug Department of Maharashtra, Mantralaya, Mumbai, The Director, The Directorate of Ayurveda, Maharashtra State, Mumbai, Government Dental College and Hospital Building, 4th Floor, St. George''s Hospital Compound, P. Dmello Road, Fort, Mumbai-400001 and The Dean, (Designated Authority R.A. Podar Medical College (Ayurvedic), Dr. Annie Besant Road, Worli, Mumbai-400018

Bombay High Court · (2013) 2 ALLMR 275

Constitution of India, 1950 — Article 226
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High Courts09 Oct 2012Dismissed

Prabhakar Nandanwar Vs Joint Commissioner and Vice-chairman Scheduled Tribe Certificate, Caste Scrutiny Committee, Gadchiroli, The Deputy Director, Vocational Education and Training, Regional Office, Civil Lines, Nagpur and The Principal, Indian Training Institute, Itapalli, Dist. Gadchiroli Ku. Nila Wasudeo Dhakate, (Sau. Neha Kishor Nandanwar) Vs Joint Commissioner and Vice-chairman Scheduled Tribe Caste Scrutiny Committee, Gadchiroli Division, Gadchiroli and Head-Mistress, Pragati Kanya Vidyalaya, Adarsh Nagar, Wadi, Tah. And Dist. Nagpur Sou. Rajeshree Hedau, (Ku. Rajeshree Tikaram Bhagat) Vs State of Maharashtra, Scheduled Tribe Caste Certificate Scrutiny Committee, Amravati and Joint Director, Health Services (Malaria, Fileria and Water Diseases) Pune-6

Bombay High Court · (2013) 2 ABR 250 : (2013) 4 ALLMR 814 : (2013) 4 BomCR 755 : (2013) 136 FLR 828 : (2013) 1 MhLj 156

Constitution of India, 1950 — Article 136
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High Courts09 Oct 2012Dismissed

State of Goa Vs Dinesh Raikar

Bombay High Court · (2012) 10 BOM CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 134(a), 279, 304A
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