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Bombay High Court judgments

73,289 judgments · page 1,645 of 3,665

High Courts16 Jun 2009

In Re: Sequent Scientific Ltd.

Bombay High Court · (2009) 93 CLA 74 : (2010) 1 CompLJ 46 : (2009) 94 SCL 55

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 23 Rule 3Companies Act, 1956 — Section 153, 153A, 153A(2), 21, 391Income Tax Act, 1961 — Section 269UA
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High Courts16 Jun 2009

Government of Goa Vs Jaisu Shipping Co. Pvt. Ltd.

Bombay High Court · (2009) 06 BOM CK 0003

Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 17, 2, 34, 35, 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 39 Rule 1, 144, 2(2), 36
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High Courts15 Jun 2009

Sandip Arjun Vazarkar Vs Scrutiny Committee for Verification of Caste Certificate, Deputy Collector and Sub-Divisional Magistrate, Office of the Deputy Collector/Sub-Divisional Magistrate, Mapusa Sub-Division, Senior Superintendent of Police (Vigilance Officer) and Rajesh Madhukar Khautankar

Bombay High Court · (2009) 111 BOMLR 2371

Constitution of India, 1950 — Article 136, 226, 243D(6), 243F(1)Evidence Act, 1872 — Section 101, 102, 103, 104Goa Village Panchayat Raj Act, 1994 — Section 16, 7
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High Courts15 Jun 2009Dismissed

Ravindra Firake Vs Janata Shikshan Mandal (a Registered Public Trust) and Others Smt. Suchitra Laxman Vaidya Vs The President, Kisan Vidya Prasarak Sanstha, Secretary, Kisan Vidya Prasarak Sanstha, Deputy Director of Education, Nashik Region and Director of Education

Bombay High Court · (2009) 06 BOM CK 0065

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 12, 13, 14Maharashtra State Council of Examination Act, 1998 — Section 3(1), 5National Council for Teacher Education Act, 1993 — Section 2, 2(1)
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