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Bombay High Court judgments

73,288 judgments · page 1,489 of 3,665

High Courts05 Jan 2011

Ajay Bajaj Vs The State of Maharashtra and Station House Officer Suresh D. Hotwani, Friend of the Detenu Nitesh Ashok Sadarangani Vs The Union of India (UOI) the Secretary to the Government of India, Ministry of Finance, Department of Revenue and State of Maharashtra Anil Kailash Jain Vs The State of Maharashtra and The Union of India (UOI)

Bombay High Court · (2011) 113 BOMLR 227 : (2011) 8 RCR(Criminal) 2299

Bombay Police Act, 1951 — Section 59Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 12(2), 7, 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 110, 111
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High Courts05 Jan 2011Dismissed

The Workmen of Taroda Opencast Mine of Western Coalfields Limited Vs Central Government Industrial Tribunal-cum-Labour Court No. 2 and The Sub Area Manager, Taroda Opencast Mine, now known as Neeljay Opencast Mine No. 1 of the Western Coalfields Limited

Bombay High Court · (2011) 2 ALLMR 71 : (2011) 1 BomCR 506 : (2011) 2 MhLj 313

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3), 25FFA, 33, 33AMines Act, 1952 — Section 2, 2(1), 58
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High Courts05 Jan 2011Dismissed

Bhushan Steel Limited Vs Mrs. Varsha A. Maheshwari, Proprietor of Parijat Enterprises through her Power of Attorney Mr. Ajay Maheshwari Mrs. Varsha A. Maheshwari, Proprietor of Parijat Enterprises through her Power of Attorney Mr. Ajay Maheshwari Vs Bhushan Steel Limited and Mr. B.K. Sinha, G.M. Purchase Department, Bhushan Steel Limited

Bombay High Court · (2011) 3 BC 305 : (2011) 1 BomCR 496 : (2011) 2 CivCC 22 : (2011) 2 MhLj 462

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 37 Rule 2, Order 37 Rule 3(5), Order 6 Rule 15(1), Order 6 Rule 15(4)Contract Act, 1872 — Section 28, 55Criminal Procedure Code, 1973 (CrPC) — Section 340
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High Courts23 Dec 2010Dismissed

Mr. John Rodrigues represented by His Power of attorney holder Smt. Pauline Rodrigues Vs Shangrila Apartments, Coop. Housing Society Limited Miramar, Panaji, Goa, Cooperative Tribunal with office at Panaji and Nominee of Registrar of Coop. Societies, North Goa Panaji with office Central Zone, Above Sahakar Bhandar, Near Municipal Market Panaji, Goa

Bombay High Court · (2010) 12 BOM CK 0154

Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 91, 93
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High Courts23 Dec 2010Dismissed

The Akola Janata Commercial Cooperative Bank Ltd., A Multi State Cooperative Scheduled Bank Vs Raju Natthuji Badhe, Rambhau D. Khedkar, Santosh Punjaji Pohare and Nandkishor Natthuji Badhe

Bombay High Court · (2011) 3 ALLMR 200 : (2011) 2 BomCR 810 : (2011) 113 BOMLR 314 : (2011) 2 MhLj 427

Arbitration and Conciliation Act, 1996 — Section 2(1), 34, 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, 37, 38, 39, 39(2)Limitation Act, 1963 — Article 136
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