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Bombay High Court judgments

73,375 judgments · page 1,893 of 3,669

High Courts28 Mar 2006Dismissed

Gulab Khavale Vs Hiraji Ghuge and Others

Bombay High Court · (2006) CriLJ 3451 : (2007) 5 RCR(Criminal) 220

Criminal Procedure Code, 1973 (CrPC) — Section 395, 397, 401Penal Code, 1860 (IPC) — Section 323, 324, 337, 34, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts28 Mar 2006

Sanjay Kelo Vs Vidya Kelo

Bombay High Court · (2006) 4 ALLMR 265 : (2006) 6 BomCR 398 : (2006) 4 MhLj 805

Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22, 23(2), 25
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High Courts28 Mar 2006Dismissed

Indus Agro Products Vs Union of India (UOI) and Others

Bombay High Court · (2007) 3 BomCR 468 : (2006) 111 FLR 743 : (2006) 3 LLJ 598 : (2006) 44 MhLj 136

Companies Act, 1913 — Section 230, 530Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 11(2)
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High Courts27 Mar 2006Dismissed

The Municipal Corporation of Brihanmumbai, The Municipal Commissioner, The Deputy Assessor and Collector (City) and The Asstt. Assessor and Collector Vs Dalamal Tower Premises, Co-operative society Limited, Ramesh Ramchandani, the Secretary, Dalamal Tower Premises Co-operative Society Limited and The State of Maharashtra

Bombay High Court · (2006) 3 ALLMR 338 : (2006) 3 BomCR 557

Bombay Municipal Boroughs Act, 1925 — Section 78, 79, 80, 81, 82Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 2(10), 7Constitution of India, 1950 — Article 226
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High Courts27 Mar 2006Dismissed

Amirshah and Others Vs Salimabi

Bombay High Court · AIR 2006 Bom 302 : (2006) 4 ALLMR 269 : (2006) 5 BomCR 470 : (2006) 4 MhLj 856 : (2006) 4 RCR(Civil) 216 : (2006) 4 RCR(Criminal) 415

Civil Procedure Code, 1908 (CPC) — Section 9Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(2), 3(4)
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High Courts24 Mar 2006Allowed

Shailesh Joglekar Vs Nirmal Kumar Jain

Bombay High Court · (2006) 4 ALLMR 279 : (2006) 6 BomCR 325 : (2006) 4 MhLj 756

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144Provincial Small Cause Courts Act, 1887 — Section 17, 17(1)
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