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Bombay High Court judgments

73,288 judgments · page 1,362 of 3,665

High Courts09 Mar 2012Allowed

Chief Conservator of Forests (Territorial), Nagpur, Deputy Conservator of Forests, Divisional Forest office, Bhandara Division, Bhandara and Range Forest officer, Tiroda, Tah. Tiroda Dn., Gondia Vs Ashikque and Others

Bombay High Court · (2012) 5 ALLMR 311 : (2013) 1 BomCR 208 : (2012) 133 FLR 574 : (2012) 3 LLJ 760 : (2012) 3 MhLj 478

Constitution of India, 1950 — Article 142Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30
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High Courts09 Mar 2012

SKF India Ltd. Vs Banarasi Lal Madan

Bombay High Court · (2012) 3 ALLMR 781 : (2012) 3 BomCR 60

Bombay High Court (Original Side) Rules, 1980 — Order 37 Rule 3(5), 222Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11
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High Courts09 Mar 2012

Shri Baptista Sao Francisco Fernandes Vs Smt. Christalina Fernands, (since deceased through her heirs) (Filicio Gabrial Fernandes, Domingos Antonio Fernandes, Simao Fernandes and Albert Fernandes) All, Shri Vasudev Balaraj Desai, (since deceased through his legal heirs) (Shri Ganesh Vasudev Desai and Others) The Respondents 2(1) to 2(12) are represented By one Mr. Ashok Mahadev Desai, Indian National, through the Power of Attorney dated 5/12/1996 executed before Notary Public Adv. N. N. Konkar Of 2 and The State of Goa

Bombay High Court · (2012) 03 BOM CK 0075

Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 25, 25(1)
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High Courts09 Mar 2012Dismissed

I.H. Mehta Vs Ashok Bhargav Jadhav and Others

Bombay High Court · (2013) ALLMR(Cri) 530 : (2012) 134 FLR 1088

Bombay Industrial Relations Act, 1946 — Section 106, 3Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 48
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High Courts07 Mar 2012Dismissed

Mr. Rajesh H. Parikh E/15, Bussa Apartment, B.M. Bhargave Marg Santacruz (W), Mumbai-400054 Vs Mrs. Deepika R. Parikh E/15, Bussa Apartment, B.M. Bhargave Marg Santacruz (W), Mumbai-400054 Mrs. Deepika R. Parikh E/15, Bussa Apartment, B.M. Bhargave Marg Santacruz (W), Mumbai-400054 Vs Mr. Rajesh H. Parikh E/15, Bussa Apartment, B.M. Bhargave Marg Santacruz (W), Mumbai-400054

Bombay High Court · (2012) 3 ALLMR 9 : (2012) 3 BomCR 28 : (2012) 3 MhLj 331

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 15 Rule 5, 151Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 13(1)IA
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High Courts07 Mar 2012Allowed

Sharekhan Limited Vs Nita Thakkar

Bombay High Court · (2012) 3 BomCR 889 : (2012) 114 BOMLR 1325

Arbitration and Conciliation Act, 1996 — Section 31, 34Civil Procedure Code, 1908 (CPC) — Section 19Limitation Act, 1963 — Section 15
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High Courts07 Mar 2012

M.V. Nordlake and Ms Nordlake GMBH Vs Union of India

Bombay High Court · (2012) 3 ALLMR 315 : (2012) 3 BomCR 510 : (2012) 114 BOMLR 1420

Bombay High Court (Original Side) Rules, 1980 — Rule 948, 950, 952, 954Criminal Procedure Code, 1973 (CrPC) — Section 307English Arbitration Act, 1975 — Section 1
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