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Bombay High Court judgments

73,375 judgments · page 1,938 of 3,669

High Courts08 Aug 2005

The Akola Oil Industries Vs State Bank of India

Bombay High Court · (2006) 1 BomCR 362

Companies Act, 1956 — Section 125, 19(19), 442, 446, 446(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 24, 24(2), 25Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3), 13(4), 13(9), 17
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High Courts08 Aug 2005

Pradeep R. Mafatlal and Others

Bombay High Court · (2006) 1 ALLMR 147 : (2005) 5 BomCR 515 : (2005) 4 MhLj 530

Bombay Public Trusts Act, 1950 — Section 2(4), 50, 50(4), 52, 85Civil Procedure Code, 1908 (CPC) — Section 92, 93
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High Courts05 Aug 2005

Smt. Savitri Poto Gaonkar, Master Manohar Poto Gaonkar minor represented by his next friend Smt. Savitri Poto Gaonkar, Smt. Kashi Narayan Gaonkar and Shri Narayan Babu Gaonkar Vs Shri Jaganath Cau Bhomkar (since deceased Smt. Mirabai Jagannath Bhomkar and Others) and Others

Bombay High Court · AIR 2006 Bom 111 : (2006) 1 BomCR 802 : (2006) 108 BOMLR 280

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 21 Rule 2, Order 21 Rule 66(2), Order 21 Rule 88Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 16
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High Courts04 Aug 2005

Manohar Kulkarni and Another Vs State of Maharashtra and Others

Bombay High Court · (2005) CriLJ 4653 : (2005) 4 MhLj 588 : (2006) 1 RCR(Criminal) 537

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 258Protection of Civil Rights Act, 1955 — Section 7Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 7
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