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Bombay High Court judgments

73,288 judgments · page 1,464 of 3,665

High Courts18 Mar 2011Dismissed

Ramkrishna Mahadeo Wagh since deceased through his legal heirs, namely (Smt. Malati Ramkrishna Wagh and Others) Vs Ramchandra Keshav Kulkarni, since deceased through L.Rs. (Sushila Ramchandra Kulkarni, Suhas Ramchandra Kulkarni and Shantanu Ramchandra Kulkarni) , Kantilal Surajmal Oswal and Shankar Mahadeo Chavan

Bombay High Court · (2011) 3 ALLMR 559 : (2011) 3 BC 649 : (2011) 3 BomCR 628 : (2011) 3 MhLj 807

Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 4(1), 4(2), 5Trusts Act, 1882 — Section 7, 82
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High Courts18 Mar 2011

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, N.D. Nayak Road, Margao, Goa, Dr. Shekhar Shirwaikar and Mrs. Shekhar Shiwaikar

Bombay High Court · (2011) 03 BOM CK 0186

Constitution of India, 1950 — Article 226, 227
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High Courts18 Mar 2011

Shri Mohan Pandurang Borade since deceased through his Lrs. (Smt. Mangala Mohan Borade and Mrs. Nisha N. Kale) Vs Union of India (UOI) and Others Union of India (UOI) and Others Vs Shri Mohan Pandurang Borade since deceased through his Lrs. (Smt. Mangala Mohan Borade and Others)

Bombay High Court · (2011) 7 ALLMR 267 : (2011) 6 BomCR 430

Administration of Evacuee Property Act, 1950 — Section 4(1)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 12(1), 12(2), 19(1), 19(2)Sir Currimbhoy Ebrahim Baronetcy (Repealing and Distribution of Trust Properties) Act, 1959 — Section 7, 7(2)
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High Courts17 Mar 2011Allowed

Jayant Industrial Packaging Ltd., Hargovinddas Ramjibhai Mehta, Since deceased through his Legal Representatives Mr. Vijay Mehta, Yogesh H. Mehta and Mukesh H. Mehta Vs The Saraswat Cooperative Bank Ltd. and R.A. Dalvi, Arbitrator

Bombay High Court · (2011) 7 ALLMR 247 : (2013) 1 ARBLR 115 : (2012) 4 BomCR 222 : (2011) 4 MhLj 128

Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 17, 19Limitation Act, 1963 — Article 136Maharashtra Co-operative Societies Act, 1960 — Section 101
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