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Bombay High Court judgments

73,375 judgments · page 1,983 of 3,669

High Courts14 Jan 2005Dismissed

Takdirullahkhan Vs Rashidkhan and Others

Bombay High Court · (2005) 2 ALLMR 638 : (2005) 4 BomCR 351 : (2005) 2 MhLj 902

Constitution of India, 1950 — Article 226, 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 27, 29(1), 29(2), 29(3)
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High Courts14 Jan 2005Dismissed

Ramchandra Maruti Mirokhe, Bhausaheb Maruti Mirokhe (since deceased by heirs: Smt. Anusaya Bhausaheb Mirokhe, Anandrao Bhausaheb Mirokhe, Sanjay Bhausaheb Mirokhe, Sou. Malan Kisan Pisal and Sou. Sunanda Suresh Khebade) and Patangrao Maruti Mirokhe Vs Sambhu Gopala Chavan (since deceased by heirs: Dattu Sambhu Chavan, Kisan Sambhu Chavan (since deceased by heirs: Smt. Tarubai Kisan @ Krishna Chavan, Ramchandra Kisan @ Krishna Chavan, Suresh Kisan @ Krishna Chavan and Sharad Kisan @ Krishna Chavan), Sanjay Ganpati Chavan, Sou. Janabai Tukaram Shinde and Sou. Tarubai @ Dwarkabai) and Patangrao Mirokhe

Bombay High Court · (2005) 01 BOM CK 0040

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(6), 32, 32G, 4, 4(1)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145
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High Courts13 Jan 2005Dismissed

Vilas Kaware Vs Ganesh Builders and Others

Bombay High Court · (2005) 2 ALLMR 634 : (2005) 4 BomCR 788 : (2005) 2 MhLj 912 : (2006) 1 MPLJ 100

Arbitration and Conciliation Act, 1996 — Section 12, 13, 13(3), 13(5), 14Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 52
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High Courts13 Jan 2005

Sangeeta B. Kadam Vs Balkrishna Ramchandra Kadam

Bombay High Court · AIR 2005 Bom 262 : (2005) 2 BomCR 515 : (2006) 1 DMC 296 : (2006) 1 MhLj 206

Civil Procedure Code, 1908 (CPC) — Section 149, 151Family Courts Act, 1984 — Section 7, 7(1)Hindu Marriage Act, 1955 — Section 27
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High Courts13 Jan 2005Dismissed

Shalini Kirwai and Others Vs Shankar Neelanth Iyer

Bombay High Court · (2005) 3 ALLMR 754 : (2005) 4 BomCR 778 : (2005) 195 CTR 581 : (2005) 2 MhLj 53

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Income Tax Act, 1961 — Section 269UC, 269UC, 269UC(1), 269UC(2), 269UC(3)Income Tax Rules, 1962 — Rule 48L, 48L(2)
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High Courts13 Jan 2005Dismissed

Pushpa D. Sood Vs Bobcards Ltd.

Bombay High Court · (2005) 3 ALLMR 513 : (2005) 3 BomCR 747 : (2005) 2 CivCC 679 : (2005) 2 MhLj 349

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 3(6), 151Constitution of India, 1950 — Article 227
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