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Bombay High Court judgments

73,375 judgments · page 1,823 of 3,669

High Courts29 Mar 2007Dismissed

Ultramatix Systems Pvt. Ltd. Vs State Bank of India and Others

Bombay High Court · (2007) 6 ALLMR 327 : (2008) 1 BC 365 : (2007) 5 BomCR 862 : (2007) 4 MhLj 847

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 5, Order 12 Rule 6Companies Act, 1956 — Section 210, 211(5), 215, 216, 224Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12(5), 2(5)
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High Courts29 Mar 2007

In Re: IMP Powers Ltd.

Bombay High Court · (2008) 4 BC 183 : (2007) 4 BomCR 761 : (2008) 142 CompCas 481

Companies Act, 1956 — Section 391, 392, 393, 394, 442Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17(1), 18, 19(19), 34
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High Courts28 Mar 2007

MARS Enterprises Vs Mumbai Municipal Corporation

Bombay High Court · (2007) 4 BomCR 752

Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 128, 132, 140, 140(1), 141Water Charges and Sewerage and Waste Removal Rules, 1976 — Rule 3, 5.1.2, 5.2.1, 5.2.2
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High Courts26 Mar 2007

ICICI Bank Limited Vs Mafatlal Engineering Industries Ltd. and Others Industrial Investment Bank Ltd. and Others Vs Official Liquidator, High Court, Bombay of Mafatlal Engineering Industris Ltd. (in Liquidation) and Others Sub-Divisional Officer Vs Court Receiver, High Court

Bombay High Court · (2007) 3 ALLMR 453 : (2007) 3 BomCR 991 : (2007) 109 BOMLR 1222 : (2007) 4 MhLj 731

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(2)Companies Act, 1956 — Section 536, 537, 537(2)Income Tax Act, 1961 — Section 269
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High Courts23 Mar 2007

Mr. Surupsingh Hrya Naik Vs State of Maharashtra and Others

Bombay High Court · AIR 2007 Bom 121 : (2007) 3 ALLMR 442 : (2007) 3 BomCR 134 : (2007) 109 BOMLR 844 : (2007) 4 CivCC 261 : (2007) 4 MhLj 573 : (2007) 3 RCR(Civil) 476 : (2007) 3 RCR(Criminal) 659

Constitution of India, 1950 — Article 21Goa Rights of Information Act, 1997 — Section 5Right to Information Act, 2005 — Section 11, 18, 19(1), 19(4), 2
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