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Bombay High Court judgments

73,375 judgments · page 1,812 of 3,669

High Courts04 Jun 2007Allowed

Kalawati Pandurang Fulzele Vs Divisional Controller

Bombay High Court · (2007) 5 ALLMR 80 : (2007) 5 BomCR 177

Constitution of India, 1950 — Article 14, 15(1), 15(3), 227, 38Industrial Disputes (Bombay) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 25G
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High Courts04 Jun 2007Allowed

Shri Vasant Bhaskar Parulkar and Others Vs Shri Mahesh Shivram Rege

Bombay High Court · (2007) 4 ALLMR 446 : (2007) 4 BomCR 39 : (2007) 5 MhLj 674 : (2008) 2 RCR(Civil) 928 : (2008) 1 RCR(Rent) 542

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1), 15, 15(2), 5(11)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(4)Criminal Procedure Code, 1973 (CrPC) — Section 145
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High Courts04 May 2007Dismissed

Municipal Council Vs Sanjay Dhanraj Yenorkar

Bombay High Court · (2007) 4 ALLMR 700 : (2008) 2 BomCR 910 : (2007) 4 MhLj 258

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23AConstitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 7
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High Courts04 May 2007Dismissed

Central Bank of India and Another Vs Sagdeo Towers

Bombay High Court · AIR 2007 Bom 139 : (2007) 5 ALLMR 634 : (2008) 2 BomCR 452 : (2007) 3 CivCC 768 : (2007) 4 MhLj 123 : (2007) 4 RCR(Civil) 360 : (2007) 2 RCR(Rent) 403

Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 69, 69(2)Transfer of Property Act, 1882 — Section 105, 106, 108, 111
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