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Bombay High Court judgments

72,742 judgments · page 303 of 3,638

High Courts03 Aug 2022Disposed Of

Rohan Dhungat And Others Vs State Of Goa And Others

Bombay High Court · (2022) 08 BOM CK 0017

Goa Prisons Rules, 2006 — Rule 324, 335, 398, 398(1)(iv), 399, 400, 401, 402, 403, 404(1), 404(2)Code Of Criminal Procedure, 1973 — Section 432(2), 433, 433AConservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 12
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High Courts02 Aug 2022Dismissed

Dagdu Vs Sau. Meenabai And Others

Bombay High Court · (2022) 08 BOM CK 0014

Registration Act, 1908 — Section 17(1)(B)Evidence Act, 1872 — Section 36, 60, 91, 92Code Of Civil Procedure, 1908 — Section 100
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High Courts29 Jul 2022Dismissed

Bhagwanrao And Others Vs State Of Maharashtra

Bombay High Court · (2022) 07 BOM CK 0082

Maharashtra Civil Services (Pension) Rules, 1982 — Rule 9(40), 9(53), 30, 46, 66, 66(2)Maharashtra Employees Of Private School (Condition Of Service Regulation) Rules, 1981 — Rule 40Central Civil Services (Pension) Rules, 1972 — Rule 26(1), 26(2)
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High Courts27 Jul 2022Disposed Of

Uttam Energy Ltd Vs M/s. Shivratna Udyog Ltd

Bombay High Court · (2022) 07 BOM CK 0083

Arbitration And Conciliation Act, 1996 — Section 11, 11(6), 11(6A), 11(6B), 11(8), 12(1), 29A, 95(4), 95(6)Commercial Courts Act, 2015 — Section 1(3), 2(1)(e), 3(1), 6, 10, 10(1), 10(2), 10(3), 10(4), 10(5), 10(6), 10(7), 10(8)Code Of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20
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High Courts27 Jul 2022Dismissed

Mirza Sharique Baig And Others Vs Mohd. Nasim

Bombay High Court · (2022) 07 BOM CK 0077

Code Of Civil Procedure, 1908 — Section 47, Order 23 Rule 3, Order 32 Rule 7Evidence Act, 1872 — Section 58Maharashtra Rent Control Act, 1999 — Section 10, 10(3)(e), 16, 16(1)(e)(ii), 16(1)(e)(g), 33, 33(1)(c), 33(2), 34(4)
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