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Bombay High Court judgments

73,288 judgments · page 1,562 of 3,665

High Courts23 Apr 2010Dismissed

Mr. Arvind Navinchandra Mafatlal, Chairman Emeritus of NOCIL Ltd. and Mr. Hrishkesh Arvind Mafatlal, Chairman of NOCIL Limited Ex-Chairman of DE-NOCIL Crop Protection Pvt. Ltd. Vs Dr. Palakavayalli Joseph Thomas, Mrs. Sonia Thomas Pinto and State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 1880 : (2010) 43 PTC 679

Companies Act, 1956 — Section 5Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 482, 483Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A
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High Courts23 Apr 2010

Dr. Sahil Deepak Rasane Vs The State of Maharashtra and Others Amol Vinayak Joshi, Amol Vallabh Benke and Sanjay Gajendra Ainapure Vs The State of Maharashtra and The Director of Medical Education Vikrant Mohan Bhagvat and Others Vs The State of Maharashtra, The Director of Medical Education and Research and Bharati Vidyapeeth Deemed University Medical College

Bombay High Court · (2010) 3 ALLMR 614 : (2010) 112 BOMLR 1958

Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 10A, 17, 33University Grants Commission Act, 1956 — Section 26(1), 3
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High Courts23 Apr 2010Dismissed

Mahavir Jingonda Patil Vs The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 2227 : (2010) 2 Crimes 744 : (2011) 8 RCR(Criminal) 3168

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 428Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 203, 302, 457, 460
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High Courts22 Apr 2010Allowed

Pune District Supervision Co-operative Society and Daund Taluka Supervision Co-operative Society Limited and Executive Officer Shri N.D. Kapre Vs The State of Maharashtra and The District Deputy Registrar Co-operative Societies Mangalwedha Taluka Co-op. Supervisory Society Limited and Others Vs The State of Maharashtra and The Divisional Joint Registrar, Co-operative Societies, Pune Division Kolhapur Zilla Dekhrekh Sahkari Sanstha Maryadit Vs The State of Maharashtra and Others

Bombay High Court · (2010) 3 ALLMR 833 : (2010) 5 BomCR 210

Co-operative Societies Act, 1960 — Section 14
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High Courts21 Apr 2010

Dr. Prabhakar J. Lavakare Vs The State of Maharashtra, (Summons to be served on the learned Government Pleader appearing for State of Maharashtra under Order XXVII, Rule 4, of the Code of Civil Procedure, 1908), The Honourable Chancellor, University of Pune and Dr. R.K. Shevgaonkar, Vice Chancellor, University of Pune

Bombay High Court · (2010) 3 ALLMR 497 : (2010) 5 BomCR 256 : (2010) 112 BOMLR 1802

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(22), 35(1), 47Income Tax Rules, 1962 — Rule 5(2), 5C, 5E
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