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Bombay High Court judgments

73,288 judgments · page 1,551 of 3,665

High Courts22 Jun 2010

In Re: Cairn India Limited

Bombay High Court · (2011) 1 BomCR 450

Companies (Court) Rules, 1959 — Rule 78, 79Companies Act, 1956 — Section 100, 101, 102, 235, 251
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High Courts22 Jun 2010Allowed

Naresh Dua Vs State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 2916

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)Constitution of India, 1950 — Article 226
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High Courts22 Jun 2010

The Director, Institute of Petroleum Safety Health and Environment Management (Oil and Natural Gas Corporation) Vs Ms. Iona Loyola, Ms. Elma Maria Loyola, Elaine Francisco Loyola, All three represented by their Attorney Maria Azavedo and Land Acquisition Officer, South Goa Sub-Division Ms. Iona Loyola, Ms. Elma Maria Loyola and Elaine Francisco Loyola, All three represented by their Attorney Maria Azavedo Vs Land Acquisition Officer, South Goa Sub-Division and The Director, Institute of Petroleum Safety Health and Environment Management (Oil and Natural Gas Corporation)

Bombay High Court · (2010) 06 BOM CK 0105

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8A
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High Courts22 Jun 2010

Placida Cota Vs National Marketing Company and Another

Bombay High Court · (2011) 1 ALLMR 619 : (2010) 3 BC 467 : (2011) 2 CivCC 781 : (2011) 2 MhLj 988 : (2011) 6 RCR(Criminal) 2293

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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