CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,004 judgments · page 370 of 3,651

High Courts01 Oct 2021Disposed Of

Deepak Raheja Vs Ganga Taro Vazirani

Bombay High Court · (2021) 10 BOM CK 0006

Code Of Civil Procedure, 1908 — Section 9, 80, Order 7 Rule 2(a), Order 15A, Order 20, Order 37 Rule 2(3)Commercial Courts (Pre-Institution Mediation And Settlement) Rules, 2018 — Rule 2(c), 3, 3(1), 3(3), 4, 5, 6, 7, 11Negotiable Instruments Act, 1881 — Section 138, 143A, 148
Read judgment
High Courts01 Oct 2021Dismissed

Jalindar Tukaram Kharat Vs State Of Maharashtra And Others

Bombay High Court · (2021) 10 BOM CK 0002

Maharashtra Co-Operative Societies (Election To Committee) Rules, 2014 — Rule 8, 9, 9(1), 9(3), 10, 10(2), 10(3), 10(4), 11, 11(1), 11(2)Maharashtra Specified Co-Operative Societies (Election To Committees) Rules, 1971 — Rule 4, 6, 6(1), 6(4), 6(5), 6(6)Maharashtra Co-Operative Societies Act, 1960 — Section 11, 27, 27(1A), 27(3), 27(7), 27(3A), 73(1A)(a), 73CA(1)(i), 77A, 78A
Read judgment
High Courts01 Oct 2021Disposed Of

Yuvraj Ananda Kamble And Others Vs State Of Maharashtra

Bombay High Court · (2021) 10 BOM CK 0001

Constitution Of India, 1950 — Article 226Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 9, 11, 41Maharashtra Employees Of Private Schools (Conditions Of Service), Regulation Act, 1977 — Section 2(7)
Read judgment