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Bombay High Court judgments

73,288 judgments · page 1,298 of 3,665

High Courts27 Sept 2012

Ferani Hotels Pvt. Ltd. Vs Nusli Neville Wadia

Bombay High Court · (2013) 3 ABR 12 : (2013) 2 ALLMR 569 : (2013) 3 MhLj 509

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21(1)(aa), Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(1)(aa), Order 41 Rule 27(1)(b)
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High Courts27 Sept 2012

Vijaykumar Hariram Sahu, 1473, Sadar Bazar, Sagar, Madhya Pradesh and Balmukund Purshottam Sahu, Dharmashala, St. Georege''s Hospital Compound, Mumbai-400 001 Vs The State of Maharashtra, The Secretary, Medical Education and Drugs Department, Mantralaya, Mumbai, The Chairman, Authorization Committee and Directorate of Medical Education and Research, St. George''s Hospital Compound, Near CST, Mumbai-400001 and The Medical Director, Jaslok Hospital and Research Centre, 15, Dr. G. Deshmukh Marg, Mumbai-400 026

Bombay High Court · AIR 2013 Bom 17 : (2013) 2 ALLMR 362 : (2012) 114 BOMLR 3713 : (2013) 2 MhLj 927

Constitution of India, 1950 — Article 226Transplantation of Human Organs and Tissues Act, 1994 — Section 2(i), 3, 3(1), 9, 9(3)
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High Courts26 Sept 2012

Wainganga Bahu-uddeshiya Vikas Sanstha, Wainganga Bahu-uddeshiya Vikas Sanstha and Rajiv Gandhi Mahavidyalaya Sadak-Arjuni, District Gondia Vs Diwakar Kamble, Rashtrasant Tukdoji Maharaj Nagpur University, Nagpur, Civil Lines, Nagpur and The Joint Director, Higher Education Department, Near Morris College T Point, Nagpur

Bombay High Court · (2012) 6 ALLMR 701 : (2012) 114 BOMLR 3237 : (2013) 2 MhLj 804

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 23 Rule 1, Order 23 Rule 3, Order 41 Rule 22, Order 41 Rule 22(1)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 407, 407(1)
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High Courts26 Sept 2012Allowed

Raju Mhaslekar Vs The State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 212 : (2012) BomCR(Cri) 567 : (2013) 1 DMC 568

Constitution of India, 1950 — Article 1Criminal Procedure Code, 1973 (CrPC) — Section 106, 302, 313Penal Code, 1860 (IPC) — Section 302, 498A
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High Courts25 Sept 2012

Murlidhar Lande Vs The District Collector, Beed, Freedom Fighters'' High Power Committee, Government of Maharashtra, The One Man Commission, Justice A.B. Palkar (Former Judge, Bombay High Court) Appointed by the Government of Maharashtra and The State of Maharashtra, Special Assistance and General Administration Department, Mantralaya Shivaji Doiphode Vs The State of Maharashtra, Principal Secretary, Special Assistance and General Administration Department, Mantralaya, Mumbai-32, One Man Commission Justice A.B. Palkar (Former Judge, Bombay High Court) Appointed by the Govt. of Maharashtra, The District Collector, Beed and The Secretary, Freedom Fighters High Power Committee, Government of Maharashtra, 19th Floor, New Administrative Building, Opp. Mantralaya, Mumbai

Bombay High Court · (2013) 1 MhLj 890

Constitution of India, 1950 — Article 163, 226
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