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Bombay High Court judgments

73,375 judgments · page 1,883 of 3,669

High Courts05 Jun 2006Allowed

Noy Vallesina Engineering SpA Vs Jindal Drugs Limited

Bombay High Court · (2006) 3 ARBLR 510 : (2006) 5 BomCR 155

Arbitration and Conciliation Act, 1996 — Section 1(1), 1(2), 11, 13, 16Arbitration and Conciliation Rules, 1996 — Rule 803B, 803C, 803H, 803I, 803JCivil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 39 Rule 2A, 9A
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High Courts05 May 2006Dismissed

R. Piyarelall Import and Export Ltd. and Mrs. Usha Agarwal Vs The Union of India (UOI), The Deputy Director (PP), Directorate of Plant Protection Quarantine and Storage Deptt. of Agriculture and Cooperation Ministry of Agriculture, Govt. of India, The Deputy Director (ENT) Plant Quarantine and Fumingation Station and The Commissioner of Customs

Bombay High Court · (2006) 4 BomCR 637 : (2006) 3 JCR 181 : (2006) 6 MhLj 123

Destructive Insects and Pests (Amendment and Validation) Act, 1992 — Section 11, 4Destructive Insects and Pests Act, 1914 — Section 3, 3(1), 3(3)Finance Act, 1994 — Section 65, 65(5), 66, 66(3), 68(1)
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High Courts05 May 2006Allowed

Subash Arjandas Kataria Vs State of Maharashtra and Others

Bombay High Court · AIR 2006 Bom 293 : (2007) 2 BomCR 945 : (2006) 44 MhLj 361 : (2006) 4 RCR(Civil) 614

Standards of Weights and Measures (Enforcement) Act, 1985 — Section 31, 33, 39, 65Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2, 2(1)Standards of Weights and Measures Act, 1976 — Section 1, 1(3), 2, 3, 3(1)
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