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Bombay High Court judgments

73,375 judgments · page 1,930 of 3,669

High Courts09 Sept 2005

Sayeed Khan Faujdar Khan Vs Zaheba Begum

Bombay High Court · AIR 2006 Bom 39 : (2006) 2 DMC 294

Constitution of India, 1950 — Article 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
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High Courts08 Sept 2005Dismissed

Manda R. Pande Vs Smt. Jankibai S. Dubey

Bombay High Court · AIR 2005 Bom 397 : (2006) 1 ALLMR 517 : (2006) 2 CivCC 58 : (2006) 2 MhLj 162

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 97Constitution of India, 1950 — Article 226, 227Succession Act, 1925 — Section 370, 371, 372, 374, 376
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High Courts05 Sept 2005Allowed

Shri Vijay C. Puljal Vs State of Maharashtra and Others Indian Seamless Financial Services Ltd. and Others Vs Abhinay C. Deshmukh and Another Uday Manohar Acharya Vs State of Maharashtra and Another S.M. Khanna and Others Vs Alda Coelho and Others Subhash Sadashiv Karkhanis and Others Vs The Senior Inspector of Police and Others Pratap V. Padode, Sanjay Padode and Rajesh Padode Vs Shripad C. Thakur and Others Vinayak Gopinath Vengurlekar Vs Sunil More and Another Purshottam Radheshyam Khandelwal Vs Union of India (UOI) and Others Hariram Mohandas wadhwa and Others Vs Indic Farms and Others Sanjay Chandrakant Kirloskar and Others Vs Vivekanand Vithal Awale and Others Dr. V. Parameshvara Vs Kirloskar Investment and Finance Ltd. and Others M. V. Patwardhan Vs Vishnjukant Bapurao Urankar and Others M. V. Patwardhan Vs Vishnjukant Bapurao Urankar and Others Maheen Sanjay Chandrakant Kirloskar Vs Vishnukant Bapurao Urankar and Others Maheen Sanjay Chandrakant Kirloskar Vs Usha Prabhakar Vaishampayan and Others Prabhakar Dattatraya Gune Vs Narhar Madhav Panditrao and Others

Bombay High Court · (2005) 5 BomCR 481 : (2005) 107 BOMLR 983 : (2005) 128 CompCas 196 : (2005) 4 CTC 705 : (2005) 4 MhLj 5 : (2005) 64 SCL 589

Banking Regulation Act, 1949 — Section 4, 5, 5(3)Companies Act, 1956 — Section 10E, 3, 4, 45I, 45JAConstitution of India, 1950 — Article 132(1), 134A, 19(1), 19(2), 19(3)
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