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Bombay High Court judgments

73,289 judgments · page 1,646 of 3,665

High Courts11 Jun 2009

Satish Mundle Vs Ramdas Lunge and Others

Bombay High Court · (2011) ACJ 50 : (2009) 5 BomCR 119

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(4), Order 5 Rule 10, Order 5 Rule 11, Order 5 Rule 12, Order 5 Rule 13Maharashtra Motor Vehicles Rules, 1989 — Rule 276, 276(1)Motor Vehicles Act, 1988 — Section 169, 169(2), 75
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High Courts10 Jun 2009Allowed

MRC Logistics Private Limited Vs Regional Director Western Region, Ministry of Corporate Affairs and MRC Logistics (India) Pvt. Ltd.

Bombay High Court · (2009) 4 BomCR 600 : (2009) 111 BOMLR 2703 : (2009) 151 CompCas 466 : (2010) 1 CompLJ 35 : (2009) 41 PTC 136 : (2009) 93 SCL 101

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Companies Act, 1956 — Section 22, 22(1), 22(1)(a), 22(1)(b), 22(1)(i)Industrial Disputes Act, 1947 — Section 25O, 25O(5)
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High Courts10 Jun 2009

Amrut Ginning Factory Vs Namobai Tanaji Pawar and Others

Bombay High Court · (2009) 6 BomCR 237

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 16 Rule 2, Order 16 Rule 21, Order 5 Rule 13Constitution of India, 1950 — Article 226, 227Workmens Compensation Act, 1923 — Section 19(2), 22, 23, 3, 30
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