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Bombay High Court judgments

73,289 judgments · page 1,580 of 3,665

High Courts22 Feb 2010Allowed

Adnan Bilal Mulla Vs The State of Maharashtra

Bombay High Court · (2010) CriLJ 1990

Constitution of India, 1950 — Article 20, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 167, 439, 46Maharashtra Control of Organised Crime Act, 1999 — Section 21(4), 24, 3(2)
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High Courts22 Feb 2010Dismissed

Balaji Property and Developers Vs The Church of St. Matias and Others Shri Basilio Santana Castelino, alias Shri B.S. Castelino, Authorised representative of the Church of St. Matias, also called Fundo Reunido Das Confrarias Da Igreja De Sao Matias, also called Confrarias Da Igreja De Sao Matias Vs State of Goa, The Advocate-General of Goa Adv. Shri Subodh Kantak, Shri Rajiv Somani, Karta of Rajiv Somani HUF representing Balaji Property and Developers, Shri Antonio Moses Menezes, Power of Attorney Holder of (Shri Jose Rajendra Derek Da Fonseca, alias Shri Derek Da Fonseca, Smt. Araci Da Fonseca, Shri Edgar Bonaparte Da Fonseca) and Most Rev. Felipe Neri Ferrao

Bombay High Court · (2010) 3 ALLMR 62 : (2010) 2 BomCR 527

Arbitration and Conciliation Act, 1996 — Section 11Civil Procedure Code, 1908 (CPC) — Order 36 Rule 1, Order 36 Rule 3, Order 36 Rule 3(2), Order 36 Rule 4, Order 36 Rule 5Constitution of India, 1950 — Article 226, 227
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High Courts17 Feb 2010Allowed

Mrs. Pramodini Vijay Fernandes Vs Mr. Vijay Fernandes

Bombay High Court · (2010) 3 ALLMR 155 : (2010) 4 BomCR 360 : (2010) 1 DMC 425 : (2011) 1 RCR(Civil) 381 : (2011) 1 RCR(Civil) 381 : (2010) 3 RCR(Criminal) 957

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 10
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