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Bombay High Court judgments

73,375 judgments · page 2,012 of 3,669

High Courts09 Aug 2004Allowed

Subhash Bhimashankar Kalase Vs State Bank of India

Bombay High Court · AIR 2005 Bom 165 : (2004) 4 ALLMR 473 : (2005) 1 BC 519 : (2004) 6 BomCR 20 : (2005) 3 CivCC 61 : (2005) 2 MhLj 878

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 38 Rule 10, Order 38 Rule 5, Order 38 Rule 8, 64Transfer of Property Act, 1882 — Section 40Trusts Act, 1882 — Section 54, 91
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High Courts06 Aug 2004

Sujit Vasant Patil Vs State of Maharashtra and Others

Bombay High Court · AIR 2005 Bom 1 : (2004) 4 ALLMR 537 : (2004) 5 BomCR 497 : (2004) 4 CTC 572 : (2004) 3 MhLj 1109

Constitution of India, 1950 — Article 243O, 243ZGMaharashtra Municipal Corporations and Municipal Councils, Nagar Panchayats and Industrial Townships (Amendment) Act, 2002 — Section 1Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 1, 10(4), 6(2)
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High Courts06 Aug 2004

V.V. Benadikar Vs N.G. Kulkarni

Bombay High Court · AIR 2004 Bom 475 : (2005) 1 BomCR 221

Chartered Accountants Act, 1949 — Section 21Chartered Accountants Regulations, 1988 — Regulation 32B, 45
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High Courts05 Aug 2004

ICAI Vs S.R. Khanna

Bombay High Court · (2004) 140 TAXMAN 671

Chartered Accountants Act, 1949 — Section 21(5)Companies Act, 1956 — Section 227
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