Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 5, 6Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 10, 12(2), 32A, 52B, 55

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High Courts27 Apr 2012

Smt. Shalini Kirwai, Mrs. Vandana Pawade, Dr. Mrs. Archana Pawade and Mrs. Bhavana Thengdi Vs Shankar Neelkantan Iyer

Bombay High Court · (2012) 5 ALLMR 85 : (2012) 4 MhLj 288

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151, 24

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High Courts27 Apr 2012

M/s. Bombay Telephone (now) Mahanagar Telephone Nigam Limited, Parel Telephone Complex, P.O. Lane, Mumbai - 400012 Vs The Commissioner of Sales Tax, Maharashtra State,Mumbai

Bombay High Court · (2013) 57 VST 119

Bombay Sales Tax Act, 1959 — Section 2, 2(11), 2(5A), 33(6)

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High Courts27 Apr 2012

Ko-Expo Consultants Vs M/s M. C. Shah, Prop. Manukant Chhanalal Shah, Represented by his power of Attorney, Mr. Rameshchandra Ishwarlal Joshi

Bombay High Court · (2012) 04 BOM CK 0132

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High Courts27 Apr 2012Allowed

Sonabai Ramchandra Khot and others Vs Bhimrao Krishna Khot and others

Bombay High Court · (2012) 6 ALLMR 395 : (2012) 4 MhLj 548

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High Courts27 Apr 2012

Oaks Management Consultancy Pvt. Ltd. Vs Worldwide Media Pvt. Ltd.

Bombay High Court · (2012) 4 MhLj 584

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 13, 14, 15(1)Companies Act, 1956 — Section 433, 434

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High Courts27 Apr 2012

Bhimrao Digambar Dhekle, Dattatraya Bhaurao Dhekle and Sarjearo @ Sajjan Ramchandra Dhekle Vs The State of Maharashtra, Shri Rajaram Nagnath Dhekale, Shri Vishnu Nagnath Dhekale and Smt. Kashibai Dhekale

Bombay High Court · (2013) 3 ABR 1427 : (2012) BomCR(Cri) 777

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

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High Courts27 Apr 2012

Balasaheb Rangnath Khade Vs The State of Maharashtra and Others Nilesh Nana Harkulkar Vs Appaswamy Sabarimuutu Harijan and Ors Manohar Jaya Shetty Vs State of Maharashtra and Another

Bombay High Court · (2013) ALLMR(Cri) 1184 : (2012) BomCR(Cri) 632

Criminal Procedure Code, 1973 (CrPC) — Section 2, 357, 357A, 372, 373Restrictive Trade Practices Act, 1956 — Section 1(2)

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High Courts27 Apr 2012Dismissed

Vinod Gulshandev Chopra Vs Mrs. Vimi Vinod Chopra

Bombay High Court · (2012) 4 ALLMR 673 : (2012) 114 BOMLR 1965

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High Courts27 Apr 2012

Gopaldas Khushaldas Parmar Vs Mr. Sanmukhlal P. Shah

Bombay High Court · (2012) 6 ALLMR 71 : (2012) 4 BomCR 541 : (2012) 114 BOMLR 1872 : (2012) 4 MhLj 599 : (2013) 1 RCR(Rent) 8

Civil Procedure Code, 1908 (CPC) — Section 115Maharashtra Rent Control Act, 1999 — Section 16(1), 33

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High Courts27 Apr 2012Dismissed

Eagle Travel Agency Vs Tata Motors Finance Ltd., Shri Harsh Kotak and Shri Nitin Chavan, Sole Arbitrator, 69/11, Jivitesh Niwas, Tarun Bharat, Society, Near Hotel Suresha, Next to BMC School, Chakala, Andheri (E), Mumbai 400099

Bombay High Court · (2013) 1 BomCR 388 : (2012) 4 MhLj 609

Arbitration and Conciliation Act, 1996 — Section 34, 9

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High Courts27 Apr 2012Allowed

Bhagawan Shriram Ahirrao Vs The State of Maharashtra, Shriram Shivaji Deokar and Manoj Dhanraj Jain

Bombay High Court · (2013) BomCR(Cri) 229

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 34, 380, 411, 413, 414

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High Courts27 Apr 2012

M/s. Machado Computer Services Vs Diginerve Networks Pvt. Ltd., Bank of Maharashtra and State Bank of Mysore

Bombay High Court · (2012) 04 BOM CK 0069

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 38, 39, 40, 40(2)

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High Courts27 Apr 2012

Smt. Rosalina Coutinho e Quadros, (since deceased) represented by legal representative Domingos Antonio M. Coutinho e Quadros Vs Mr. Remigio Quadros (dead) and his wife, through legal heirs:, Mrs. Vincy Quadros, Daughter, married to, Mr. Domnic Fernandes, Mrs. Swetha Quadros, Daughter, married to, Mr. Menino D''Souza and Mrs. Antonieta Quadros

Bombay High Court · (2012) 04 BOM CK 0066

Constitution of India, 1950 — Article 227

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