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Bombay High Court judgments

73,375 judgments · page 2,073 of 3,669

High Courts19 Aug 2003Dismissed

Rambilas Dinaram Shivlal Vs (Smt. Shantadevi Sitaram Agrawal, Shri Rajesh Sitaram Agarawal, Smt. Shobha Harishchandra Mittal, Smt. Sarla Madhusudan Agrawal, Smt. Asha Basantkumar Mittal and Smt. Ushadevi Manohar Singhaniya) L.Rs. of Original Defendant No. 1, Gajanan Dal Mills and Madanlal Chitlange Asha Traders Vs Rambilas Dinaram Shival, Gajanan Dal Mill and Madanlal Chitlange

Bombay High Court · (2004) 1 ALLMR 248 : (2004) 2 BC 285 : (2004) 2 BomCR 744

Civil Procedure Code, 1908 (CPC) — Section 34Negotiable Instruments Act, 1881 (NI) — Section 79, 80
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High Courts14 Aug 2003Dismissed

Radheshyam Rathod, (Deceased) through L.Rs. (Smt. Lilabai Rathod, Subhash Rathod, Omprakash Rathod, Suresh Rathod, Sunil Rathod and Smt. Lata Mawre) and Nandan Gupta, (Deceased) through L.Rs. (Smt. Kamalabai Gupta, Basantlal Gupta, Sanjay Gupta and Geeta Sahu) Vs Corporation of the City of Nagpur

Bombay High Court · (2003) 08 BOM CK 0037

City of Nagpur Corporation Act, 1948 — Section 25, 384, 70, 70(2), 74(2)Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 52
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High Courts13 Aug 2003Dismissed

Vasantrao Shankarrao Bhosle Vs Suhas Ramchandra Apte

Bombay High Court · (2004) 1 ALLMR 199 : (2004) 4 BomCR 314 : (2004) 1 MhLj 461

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12, 12(1), 12(2), 12(3)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106
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