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Bombay High Court judgments

73,288 judgments · page 1,400 of 3,665

High Courts08 Nov 2011Dismissed

Sangita Bala Jadhav Vs The State of Maharashtra and Others Vimal Ashok Dhakne Vs The State of Maharashtra, Medha Gadgil, the Principal Secretary (Appeals and Security) to the Government of Maharashtra, Home Department and Detaining Authority, Mantralaya, Mumbai 400032, The Superintendent of Prison, Nashik Road Central Prison, Nashik Road, Nashik and The Customs Officers of JNPT, Nhava Sheva, Uran, Dist. Raigad

Bombay High Court · (2011) 113 BOMLR 3679

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108, 113, 2(39), 3, 75
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High Courts21 Oct 2011Dismissed

Shri Venceslao Gonsalves (since deceased) through his legal representative Shri Gabriel Gonsalves, A Estrela Hotel, Off Highway NH-17, Santa Cruz, Ilhas, Goa, Shri Eustaquio Dias, c/o. Crescent Tailors, Patto Bridge, Panaji, Goa and Shri Norman Azavedo, St. Francis Colony, St. Cruz, Panaji-Goa Vs The Administrative Tribunal, The Rent Controller, Collectorate, Panaji, Goa, Shri Durganand R. Sawardekar and Mrs. Sushilabai D. Sawardekar (since deceased) through her L.Rs: (Shailesh Durganand Sawardekar, Rena Shailesh Sawardekar, Both, Dr. Sjekhar Shirwaikar and Mrs. Shekhar Shiwaikar

Bombay High Court · (2011) 10 BOM CK 0166

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High Courts21 Oct 2011Dismissed

Shri Nathu Ananda Ghorpade and Others Vs Smt. Yashoda Jagannath Ghorpade, Smt. Godabai @ Shashikala Uttam Dhane and Eknath Navalu Ghorpade, Since deceased through heirs, Shri Prakash Eknath Ghorpade, Shri Anandrao Eknath Ghorpade and 3C. Smt. Subhadra Eknath Ghorpade

Bombay High Court · (2012) 4 ALLMR 698 : (2012) 2 BomCR 752 : (2012) 2 MhLj 258

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(4)Hindu Succession Act, 1956 — Section 6, 8Limitation Act, 1963 — Article 54
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High Courts21 Oct 2011Allowed

Hindustan Unilever Limited and M/s. Hindustan lever Ltd. Vs Member, Industrial Court, Maharashtra, Nagpur Bench, Civil Lines, Nagpur and Brooke Bond Employees Union, C/o Mr. M.V. Wairagade, Behind Jagannath Lodge, Nagji Bhai Town, Sitabuldi, Nagpur - 440 012

Bombay High Court · (2011) 113 BOMLR 3886

Bombay Shops and Establishments Act, 1948 — Section 66Contract Labour (Regulation and Abolition) Act, 1970 — Section 32Factories Act, 1948 — Section 2, 2(K)
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