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Bombay High Court judgments

73,288 judgments · page 1,308 of 3,665

High Courts29 Aug 2012

Manilal Govindji Khona Vs Indian Bank

Bombay High Court · (2013) 2 BC 444

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, 151Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 2(g), 31
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High Courts29 Aug 2012Allowed

Champalal Paliwal, (Dead through Lrs.), Ashok Paliwal, (Dead through L.Rs. )Anita Ashok Paliwal; Mayur Ashok Paliwal; Mahima Ashok Paliwal; and Ranu Ashok Paliwal, Smt. Lilabai Paliwal and Others Vs The Additional Commissioner, Nagpur Division, Nagpur and The Chief Executive officer, Zilla Parishad, Nagpur

Bombay High Court · (2012) 6 ALLMR 547 : (2013) 136 FLR 455 : (2012) 6 MhLj 545

Constitution of India, 1950 — Article 226, 309, 311(2), 311(2), 311(2)(a)Penal Code, 1860 (IPC) — Section 304A, 409Probation of Offenders Act, 1958 — Section 4
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High Courts29 Aug 2012Dismissed

Sau. Aruna Vs State of Maharashtra

Bombay High Court · (2013) ALLMR(Cri) 289 : (2013) 3 BomCR(Cri) 581

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 20, 201, 302, 304, 34
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High Courts27 Aug 2012

Rashtriya Shikshan Sangh Sidhewadi Shivajirao (Bapu) Shendage Primary Ashram School, Sidhewadi, Late Droupadhi Dadas, Secondary Ashram School, Sidhewadi, Bhimsmruthi Primary Ashram School, Subash Nagar and Through the President of the Rashtriya Shikshan Sangh Sidhewadi Vs State of Maharashtra, The Director of the S.T., N.T. and Other Backward and Special Backward Welfare Office, State of Maharashtra, Pune, The District Welfare Officer and The Additional Commissioner of the Welfare Department, Sangli and Popat Bhimrao Jadhav

Bombay High Court · (2012) 6 ALLMR 672 : (2013) 1 MhLj 129

Constitution of India, 1950 — Article 226, 227
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