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Bombay High Court judgments

73,289 judgments · page 1,578 of 3,665

High Courts26 Feb 2010Dismissed

Ritula Singh Vs Lt. Col. Rajeshwar Singh

Bombay High Court · (2010) 3 ALLMR 828 : (2010) 4 BomCR 816 : (2010) 1 DMC 447 : (2010) 3 RCR(Civil) 450

Hindu Adoptions and Maintenance Act, 1956 — Section 20(2), 20(3)Hindu Marriage Act, 1955 — Section 24, 25
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High Courts26 Feb 2010

Dilipsinh Bhatia Vs The State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 1249 : (2010) CriLJ 2014

Criminal Procedure Code, 1973 (CrPC) — Section 26Penal Code, 1860 (IPC) — Section 273Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16(1AAA), 16(4), 2
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High Courts26 Feb 2010Dismissed

Maternity Home Vs Kishorkumar Khurana

Bombay High Court · (2010) 3 ALLMR 77 : (2010) 6 BomCR 334

Bombay Public Trusts Act, 1950 — Section 36, 50, 51Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Limitation Act, 1963 — Article 54
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High Courts26 Feb 2010

Mrs. Smita Vaibhav Mulay Vs Union of India (UOI) and The Nashik Merchants Co-operative Bank Ltd. Arif Shaikh Mehboob Shaikh, Proprietor, Process Computer and Multiple Services and Mrs. Naseem Bano Vs Union of India (UOI), The Bombay Mercantile Co-operative Bank Ltd. and Another J. Square Steels Pvt. Ltd. Vs Union of India (UOI) and Abhyudaya Co-operative Bank Ltd.

Bombay High Court · (2010) 3 ALLMR 82 : (2010) 4 BomCR 818

Banking Regulation Act, 1949 — Section 56Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 2
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High Courts25 Feb 2010

Municipal Corporation of Greater Vs Minister For Urban Development, State of Maharashtra and Others Gajanan Govind Kanthi and Others Vs The Municipal Commissioner, The Chief Engineer, (Development Plan) and The Municipal Corporation of Greater Bombay

Bombay High Court · (2010) 6 BomCR 325

Bombay Town Planning Act, 1954 — Section 53, 65, 66Land Acquisition Act, 1894 — Section 10(3), 6, 7Maharashtra Regional and Town Planning Act, 1966 — Section 11, 126, 126(2), 127, 154(1)
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High Courts25 Feb 2010Allowed

Sambhaji Shripati Bankar (Since deceased by L.Rs. Babai Sambhaji Bankar and Others) and Ganpat Shripati Bankar (Since deceased by L.Rs. Jankabai Ganpat Bankar and Others) Vs Keshav Rangnath Ekbote Since deceased by L.Rs. (Ramesh Keshav Ekbote and Others)

Bombay High Court · (2010) 3 ALLMR 854 : (2010) 6 BomCR 838

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 32(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 32(1), 32A, 32FMamlatdars Court Act, 1906 — Section 21
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