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Bombay High Court judgments

73,375 judgments · page 1,913 of 3,669

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High Courts12 Dec 2005Allowed

Smita Arvinda Apte and Another Vs Ajay Pandurang Potdar

Bombay High Court · (2006) 2 ALLMR 505 : (2006) 3 BomCR 687 : (2006) 2 CivCC 628 : (2006) 2 MhLj 509

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 8 Rule 1, 148
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High Courts12 Dec 2005

Oil and Natural Gas Corporation Ltd. Vs Western Geco International Ltd.

Bombay High Court · (2006) 4 ARBLR 18 : (2006) 2 BC 550 : (2006) 3 BomCR 848 : (2006) 132 CompCas 145

Arbitration and Conciliation Act, 1996 — Section 28(3)Contract Act, 1872 — Section 72Income Tax Act, 1961 — Section 44BB
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High Courts12 Dec 2005

Ashok Bhaguji Khadke Vs State of Maharashtra

Bombay High Court · (2005) 12 BOM CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 182, 300, 302, 304
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High Courts12 Dec 2005Dismissed

Damodar Sadashiv Agre Vs K.K. Prasad and Others

Bombay High Court · (2006) 2 ALLMR 58 : (2006) 4 BomCR 459 : (2006) 2 MhLj 256

Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 256
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High Courts12 Dec 2005Dismissed

Sudhir Kedar Vs Chairman, Maharashtra State Co-operative Bank and Another

Bombay High Court · (2006) 2 ALLMR 507 : (2006) 2 MhLj 726

Agra University Act, 1926 — Section 25Constitution of India, 1950 — Article 12, 14, 16, 311
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High Courts12 Dec 2005

Santosh Padoti Vs Caste Scrutiny Committee and Another

Bombay High Court · (2006) 2 ALLMR 60 : (2006) 2 MhLj 825

Constitution of India, 1950 — Article 342
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High Courts12 Dec 2005Allowed

Subhashappa Meti Vs Maroti Laxmanrao Sawarkar

Bombay High Court · (2006) 2 ALLMR 434 : (2006) 3 MhLj 318 : (2006) 2 RCR(Civil) 793

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Minority and Guardianship Act, 1956 — Section 11, 8
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High Courts12 Dec 2005

Padmakar Vs State Bank of India and Another

Bombay High Court · (2007) 2 BC 474

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 140, 141
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High Courts12 Dec 2005

Ajay Pandit @ Jagdish Dayabhai Patel Vs The State of Maharashtra

Bombay High Court · (2005) 12 BOM CK 0004

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High Courts09 Dec 2005

Prajwal Manikrao Sahare and Another Vs Maharashtra University of Health Sciences and Another

Bombay High Court · (2006) 3 MhLj 230

Maharashtra University of Health Sciences Ordinance, 2002 — Rule 56.2.2, 56.3, 60.1, 60.2
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High Courts09 Dec 2005

Shri Kishen Kumar Narandas Jobanputra and son of Narandas Jobanputra Vs Shri Purushottam Mathurdas Raithatha (since Deceased through legal heirs: Manjula Purushottam Raithatha and Others) and Goa Steel Trades

Bombay High Court · (2006) 2 ALLMR 36 : (2006) 108 BOMLR 222 : (2006) 2 CivCC 600 : (2006) 2 MhLj 881 : (2006) 2 RCR(Civil) 735 : (2006) 1 RCR(Rent) 470

Civil Procedure Code, 1908 (CPC) — Section 2(12)
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High Courts09 Dec 2005Dismissed

Geeta Shirish Chaudhari Vs State of Maharashtra and Others

Bombay High Court · (2006) 6 BomCR 303 : (2006) 3 MhLj 420

Constitution of India, 1950 — Article 222, 226, 227
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High Courts09 Dec 2005Dismissed

Kolhapur Zilla Rajya Abkari Parvana Dharak Samajik Seva Sangh Vs Kolhapur Municipal Corporation

Bombay High Court · (2006) 2 ALLMR 389 : (2006) 3 BomCR 685 : (2006) 2 MhLj 507

Bombay Provincial Municipal Corporations Act, 1949 — Section 386, 386(2), 487Specific Relief Act, 1963 — Section 38
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High Courts09 Dec 2005

Sitabai Kerba Deotarse and Others Vs Anil Sahebrao Deotarse and Others

Bombay High Court · (2006) 5 BomCR 833 : (2006) 4 CivCC 21 : (2006) 2 MhLj 65

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2ASpecific Relief Act, 1963 — Section 39, 39(2)
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High Courts08 Dec 2005

Indian Express Newspapers (Bombay) Pvt. Ltd. and Others Vs Union of India (UOI) and Another

Bombay High Court · (2006) 2 ALLMR 439 : (2006) 1 BomCR 524 : (2006) 195 ELT 257 : (2006) 2 MhLj 46

Customs Act, 1962 — Section 108
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High Courts08 Dec 2005Dismissed

Oil and Natural Gas Corporation Ltd. Vs Nippon Steel Corporation Ltd.

Bombay High Court · (2006) 3 ARBLR 238 : (2006) 1 MhLj 836

Arbitration Act, 1940 — Section 13, 14, 14(1), 14(2), 30Bombay High Court (Original Side) Rules, 1980 — Rule 784, 785, 786Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5
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High Courts08 Dec 2005

Kalpana Rukhabdas Jain Vs Chairman and Another

Bombay High Court · (2006) 4 BomCR 461 : (2006) 2 RCR(Civil) 478

Electricity (Supply) Act, 1948 — Section 28, 42Electricity Act, 1910 — Section 12, 13, 14, 15, 16Maharashtra Land Revenue Code, 1966 — Section 25
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High Courts08 Dec 2005Dismissed

Shamrao Deoba Kathole Vs Hawada Naoboudha and Another

Bombay High Court · (2006) 2 ALLMR 530 : (2006) 4 BomCR 474 : (2006) 3 MhLj 78

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100, 120, 36(1), 46(1), 49A(1)
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High Courts08 Dec 2005Allowed

Dama Gongale and Others Vs Bija Khobragade

Bombay High Court · (2006) 2 ALLMR 47 : (2006) 3 MhLj 384 : (2006) 2 MhLj 384

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High Courts08 Dec 2005Allowed

Anjanaben Hasmukhchandra Shah and Others Vs Bholanath Pannalal Jain since deceased through his legal heirs and representatives

Bombay High Court · (2006) 2 ACC 670 : (2006) 2 ALLMR 641 : (2006) 5 BomCR 871

Motor Vehicles Act, 1939 — Section 110Motor Vehicles Act, 1988 — Section 122
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