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Bombay High Court judgments

73,004 judgments · page 343 of 3,651

High Courts03 Mar 2022Dismissed/Disposed Of

Mahendra Vs Premsukh And Others

Bombay High Court · (2022) 03 BOM CK 0019

Code Of Civil Procedure, 1908 — Order 41 Rule 27Registration Act, 1908 — Section 32, 33Transfer Of Property Act 1882 — Section 53A, 54
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High Courts03 Mar 2022Dismissed

Sachin Nivrutti Pote Vs State Of Maharashtra

Bombay High Court · (2022) 03 BOM CK 0014

Indian Penal Code, 1860 — Section 109, 120B, 143, 147, 148, 149, 302, 427Code Of Criminal Procedure, 1973 — Section 389Arms Act, 1959 — Section 3(25), 4 (25)
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High Courts28 Feb 2022Disposed Of

Pigments & Allieds Vs Carboline (India) Pvt. Ltd And Others

Bombay High Court · (2022) 02 BOM CK 0086

Constitution Of India, 1950 — Article 5(h)(A)(iii)(b), 32Arbitration And Conciliation Act, 1996 — Section, 10(a), 11, 11(5), 11(6), 11(6)(a), 11(8), 12(1), 19, 33, 34Maharashtra Stamp Act, 1958 — Section 3, 3(7), 7, 7(2), 30, 32A, 33, 34, 35, 40
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High Courts28 Feb 2022Dismissed

Larsen & Toubro Limited Vs Girish Dave And Others

Bombay High Court · (2022) 02 BOM CK 0076

Constitution Of India, 1950 — Article 12, 226Income Tax Act, 1961 — Section 9, 9(1)(iv), 10(23D), 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 43A, 44BB, 44BB(1), 44D, 44DA, 115A, 194LB,, 194LC, 194LD, 195, 195(2), 264, 293AMines And Minerals (Development And Regulation) Act, 1957 — Section 2(j), 2(jj), 3(a), 3(b)
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