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Bombay High Court judgments

73,375 judgments · page 2,145 of 3,669

High Courts07 Aug 2002Allowed

BFIL Finance Ltd. Vs G. Tech Stone Ltd.

Bombay High Court · (2002) 4 ALLMR 646 : (2003) 1 ARBLR 184 : (2002) 6 BomCR 573 : (2002) 4 BOMLR 449 : (2002) 4 MhLj 434

Arbitration and Conciliation Act, 1996 — Section 31(1), 31(2), 34, 36
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High Courts06 Aug 2002Allowed

Pankaj Suryakant Lohar Vs Mayuri Pankaj Lohar

Bombay High Court · (2002) 4 ALLMR 416 : (2003) 1 BomCR 85 : (2002) 4 BOMLR 330 : (2003) 1 DMC 746 : (2002) 4 MhLj 828

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20, 21Hindu Adoptions and Maintenance Act, 1956 — Section 18
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High Courts02 Aug 2002Dismissed

Harshadrai O. Mody Vs Bank of India

Bombay High Court · AIR 2003 Bom 125 : (2002) 4 ALLMR 1 : (2002) 6 BomCR 518 : (2003) 1 BOMLR 780 : (2003) 115 CompCas 97 : (2002) 4 MhLj 492

Civil Procedure Code, 1908 (CPC) — Section 13, 44A, 44A(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22, 22(2), 34
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High Courts02 Aug 2002

Govind Vishwanath Kulkarni Vs The Yogeshwari Education Society and The Swami Ramanand Teerth Mahavidyalaya The Yogeshwari Education Society, Ambajogai, Dist. Beed and The Principal, Swami Ramanand Teerth Mahavidyalaya, Ambajogai, Dist. Beed Vs Govindrao Vishwanthrao Kulkarni

Bombay High Court · (2003) 2 ALLMR 197 : (2003) 1 MhLj 210

Agra University Act, 1926 — Section 25CDr. Babasaheb Ambedkar Marathwada University Act, 1974 — Section 43(3)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
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