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Bombay High Court judgments

73,289 judgments · page 1,672 of 3,665

High Courts09 Feb 2009

Lt. Col. Anil Bhat, Sucheta Bhat and Nadiya Bhat of Delhi, Indian Inhabitant Vs Citibank, N.A. (a National Banking Association duly constituted, registered and in existence in accordance with the law of the United States of America now in force)

Bombay High Court · AIR 2009 Bom 99 : (2010) 1 BC 92 : (2009) 3 BomCR 808 : (2009) 4 BOMLR 1490 : (2010) 7 RCR(Civil) 53 : (2011) 7 RCR(Civil) 456

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 22, 22(1), 22(2)Consumer Protection Act, 1986 — Section 14
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High Courts05 Feb 2009

Anami Narayan Roy and Others Vs Suprakash Chakravarthy and Others State of Maharashtra Vs Suprakash Chakravarthy, Director General and Commandant General Home Guards and Director Civil Defence

Bombay High Court · (2009) 3 BomCR 221 : (2009) 111 BOMLR 869

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16, 16(1A)All India Services (Discipline and Appeal) Rules, 1969 — Rule 3, 3(2), 6, 7(1)Bombay Police Act, 1951 — Section 2, 3, 4, 4A, 5
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