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Bombay High Court judgments

73,289 judgments · page 1,584 of 3,665

High Courts08 Feb 2010Allowed

Sai Auto Agencies Vs Sheikh Yusuf Sheikh Umar

Bombay High Court · (2010) 112 BOMLR 1201 : (2010) 3 CivCC 84 : (2011) 1 Crimes 180

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118, 119, 138, 139, 142
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High Courts05 Feb 2010

Smt. Rajashri alias Rajani U. Bhakta and Others Vs Smt. Maria Elsa de Noronha Wolfango Da Silva Since deceased represented by legal representatives (Shri Antonio S. C. Pereira and his wife and Smt. Antonio S.C. Pereira)

Bombay High Court · (2010) 2 ALLMR 569 : (2010) 3 BomCR 65 : (2010) 4 CivCC 443

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 6 Rule 17, Order 7 Rule 11, 105, 105(2)Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 34, 42
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High Courts04 Feb 2010Allowed

Kanhaiyalal Kewalramani Vs Anil Gurubakshani

Bombay High Court · (2010) 3 CivCC 809 : (2011) 2 RCR(Civil) 439 : (2011) 2 RCR(Civil) 439

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 32(2), 34Negotiable Instruments Act, 1881 (NI) — Section 138
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