Constitution Of India, 1950 — Article 226, 227Maharashtra Regional And Town Planning Act, 1966 — Section 22, 126, 127, 127(2)Land Acquisition Act, 1894 — Section 6

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High Courts06 Dec 2022Disposed Of

Stoughton Street Tech Labs Pvt. Ltd Vs Godlike Esports Pvt. Ltd And Others

Bombay High Court · (2022) 12 BOM CK 0039

Code Of Civil Procedure, 1908 — Order 39 Rule 1Indian Contract Act, 1872 — Section 188Specific Relief Act, 1963 — Section 10, 14, 14(1), 14(1)(c), 14(d), 16, 16(b), 16(c), 41, 41(e), 41(i), 42

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High Courts06 Dec 2022Dismissed

State Of Maharashtra Vs Bharat Constructions

Bombay High Court · (2022) 12 BOM CK 0038

Arbitration And Conciliation Act, 1996 — Section 34

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High Courts06 Dec 2022Dismissed

Sadanand Raghunath Gharat Vs Union Of India And Anr

Bombay High Court · (2022) 12 BOM CK 0037

Constitution Of India, 1950 — Article 226Central Civil Services (Pension) Rules 1972 — Rule 48, 48(1), 48A, 48A(2), 48A(2), 48(1), 48(1)(a)Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 10(1), 14

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High Courts05 Dec 2022Allowed

Shantaram Dattatray Kekan And Others Vs Bhausaheb Karbhari Kekan And Others

Bombay High Court · (2022) 12 BOM CK 0035

Code Of Civil Procedure, 1908 — Section 75, Order 26 Rule 9

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High Courts05 Dec 2022Dismissed

Ajitkumar Vs Central Bank Of India And Others

Bombay High Court · (2022) 12 BOM CK 0034

Industrial Disputes Act, 1947 — Section 11A

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High Courts02 Dec 2022Dismissed

M/S. Pinak Bharat And Company Vs Anil Ramrao Naik And Others

Bombay High Court · (2022) 12 BOM CK 0114

Negotiable Instruments Act, 1881 — Section 20, 87, 138, 139Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 415

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High Courts02 Dec 2022Allowed

Arunkumar Vs State Of Maharashtra And Others

Bombay High Court · (2022) 12 BOM CK 0036

Constitution Of India, 1950 — Article 32, 226, 227Bombay Prohibition Act, 1949 — Section 137, 138Indian Partnership Act, 1932 — Section 4, 42, 46, 48

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High Courts02 Dec 2022Partly Allowed

M/S Skoda Auto Volkswagen India Vs M/S Commercial Auto Products Private Limited

Bombay High Court · (2022) 12 BOM CK 0033

Arbitration And Conciliation Act, 1996 — Section 11(6), 21, 34, 31(7)(b), 37Arbitration And Conciliation (Amendment) Act, 2016 — Section 26Interest Act, 1978 — Section 2(b)

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High Courts02 Dec 2022Dismissed

M/S. Mehra & Company Vs State Of Maharashtra And Others

Bombay High Court · (2022) 12 BOM CK 0032

Arbitration And Conciliation Act, 1996 — Section 11, 11(6)

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High Courts02 Dec 2022Dismissed/Disposed Of

City And Industrial Development And Others Vs Vijaysingh Vithalsingh Pardeshi And Others

Bombay High Court · (2022) 12 BOM CK 0031

Land Acquisition Act, 1894 — Section 11A

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High Courts02 Dec 2022Dismissed/Disposed Of

Bhagwat And Others Vs State Election Commissioner And Others

Bombay High Court · (2022) 12 BOM CK 0030

Constitution Of India, 1950 — Article 226Maharashtra Village Panchayat Act, 1959 — Section 12, 15, 15(1), 15(2)Representation Of People Act, 1951 — Section 21, 22, 24

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