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Bombay High Court judgments

76,821 judgments · page 165 of 3,842

High Courts23 Apr 2025Dismissed

Bhagwan Waman Gaikwad and Ors Vs Pralhad Dunda Jadhav and Ors

Bombay High Court · (2025) 04 BOM CK 0298

Constitution of India, 1950 - Article 227Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 32, 32A, 32B, 32C, 32D, 32E, 32F, 32G, 32H, 32I, 32J, 32J, 32L, 32M, 32N, 32O, 32P, 32Q, 32R, 70(b), 88, 88CABombay Tenancy Act, 1939 - Section 3, 3A, 3A(1), 4A
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High Courts17 Apr 2025Dismissed

Messrs Kaycee Corporation Vs Suresh Ramchand Mehta

Bombay High Court · (2025) 04 BOM CK 0289

Code of Civil Procedure 1908 - Section 96(3), Order 7 Rule 11(a), Order 23 Rule 3, Order 23 Rule 3ATransfer of Property Act, 1882 - Section 40Specific Relief Act, 1963 - Section 19
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High Courts17 Apr 2025Dismissed

Vishrut Enterprises Pvt. Ltd. (Formerly Known As M/S. Vishrut Infotech Pvt. Ltd. ) Vs Shri. Prakash Ganpat Thakur And Ors

Bombay High Court · (2025) 04 BOM CK 0287

Constitution of India, 1950 - Article 227Code of Civil Procedure 1908 - Section 47, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 106
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