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Bombay High Court judgments

73,288 judgments · page 1,380 of 3,665

High Courts20 Jan 2012Dismissed

Smt. Rosa Filipa Rodrigues Vs Shri Jaivant R. Shet Shirodkar (Now deceased represented by his legal heirs namely Respondents No. 1(A) to 1(F), (Shri Raghoba Jaivant Shet Shirodkar (deceased) and Others) and Others Shri Jaivant R. Shet Shirodkar (deceased) represented by his legal heirs Vs Smt. Rosa Filipa Rodrigues

Bombay High Court · (2012) 5 ALLMR 639

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 13, 13(1)
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High Courts20 Jan 2012

Amin Mehboob Shaikh Vs District Magistrate and Others

Bombay High Court · (2013) 2 BomCR(Cri) 783

Constitution of India, 1950 — Article 22(5)Income Tax Act, 1961 — Section 143(1)(a), 154, 2, 288, 32ABMaharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 14, 3(1)
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High Courts19 Jan 2012Allowed

Shapoor M. Mehta Vs Allahabad Bank

Bombay High Court · (2012) 2 ALLMR 775 : (2013) 1 BomCR 176 : (2012) 114 BOMLR 1210 : (2012) 4 LLJ 429 : (2012) 3 MhLj 126

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2)Constitution of India, 1950 — Article 14, 226Payment of Gratuity Act, 1972 — Section 19, 19(1), 19(2), 19(3)
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High Courts19 Jan 2012Dismissed

M/s. Panduranga Timblo Industries Vs The Commissioner of Labour and Employment, Office of the Commissioner, Government of Goa, Shram Shakti Bhavan, 2nd floor, Patto Plaza, Panaji-Goa, Mamlatdar of Salcete and Revenue Recovery Officer, South Goa District, Margao-Goa and Mr. Datta Naik, House no.403, Comba, Margao-Goa

Bombay High Court · (2012) 01 BOM CK 0120

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33(C)(1)
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High Courts18 Jan 2012

Pandurang Vividh Karyakakri Sahakari Seva Sanstha Ltd., Dindewadi, Tal. Bhudargad, Dist. Kolhapur Vs Proposed Shri Chh. Shivaji Maharaj Vividh Karyakari Sahakari Seva Society Ltd., Dindewadi, Tal. Bhudargad Dist. Kolhapur, The Assistant Registrar, Coperative Societies, Bhudargad, Dist. Kolhapur, Divisional Joint Registrar, Cooperative Societies, Kolhapur Division, Kolhapur and The State of Maharashtra

Bombay High Court · (2013) 2 ABR 757 : (2012) 2 ALLMR 676 : (2012) 3 MhLj 115

Maharashtra Co-operative Societies Act, 1960 — Section 152, 4, 79
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