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Bombay High Court judgments

73,288 judgments · page 1,407 of 3,665

High Courts05 Oct 2011Dismissed

Mangesh Sawant Vs Minal Vijay Bhosale and Another

Bombay High Court · (2012) BomCR(Cri) 458 : (2012) CriLJ 1413 : (2012) 3 Crimes 518

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 12, 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 12(4), 13, 18
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High Courts05 Oct 2011

Eitzen Bulk A/S Vs Ashapura Minechem Limited

Bombay High Court · (2012) 5 ALLMR 748 : (2012) 2 ARBLR 25 : (2012) 2 BomCR 168 : (2011) 113 BOMLR 3622

Arbitration and Conciliation Act, 1996 — Section 14(2), 31, 31(4), 32, 34Constitution of India, 1950 — Article 34
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High Courts04 Oct 2011Allowed

Mrs. Maria Piedade Juliana Travasso, (since deceased) represented by LR''s Ms. Marita Fernandes, Mr. Bonafacio Fernandes and his wife and Mrs. Margaret Fernandes, Gauro Waddo, Simer, Calangure, Bardez, Goa. and Mr. Constanio P. Fernandes Travasso (since deceased) represented by LR''s Vs Director of Land Survey Department, Government of Goa, Panaji-Goa and The Chief Secretary, Government of Goa, Secretariat, Panaji-Goa

Bombay High Court · (2011) 10 BOM CK 0121

Civil Procedure Code, 1908 (CPC) — Section 11
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