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Bombay High Court judgments

73,005 judgments · page 401 of 3,651

High Courts24 Jul 2020Dismissed

Ashu Dutt Vs Aneesha Dutt

Bombay High Court · (2020) 07 BOM CK 0018

Indian Penal Code, 1860 — Section 498(A)Constitution Of India, 1950 — Article 227
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High Courts23 Jul 2020Dismissed

Nuziveedu Seeds Ltd And Ors Vs Mahyco Monsanto Biotech (India) Pvt. Ltd And Ors

Bombay High Court · (2020) 07 BOM CK 0017

Arbitration And Conciliation Act, 1996 — Section 2(3), 5, 7, 7(1), 8, 9, 16, 16(1), 16(2), 17, 17(1)(e), 17(2), 20, 21, 23, 29(A), 29(A)(1), 29(A)(iv), 33, 34, 34(2)(a), 34(2)(b), 34(2)(iv), 34(2)(b)(i), 38, 38(2), 43, 50Competition Act, 2002 — Section 2(e), 2(3), 3, 3(1), 3(2), 3(4), 4, 4(2)(e), 4(2)(i), 4(2)(a)(i), 4(2)(a)(ii), 18, 19(1), 19(1)(a), 19(1)(b), 19(3), 20, 26, 26(1), 26(2), 26(7), 27, 27(d), 27(d)(e), 28, 33, 36, 41, 41(2), 42(A), 45, 53(A), 53(A)(1), 53(N), 53(N)(3), 53(N)(4), 53(Q)(2), 60, 61, 62Companies Act, 2013 — Section 48
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High Courts16 Jul 2020Disposed Of

Vikas And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 07 BOM CK 0005

Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 2(i), 47Rights Of Persons With Disabilities Act, 2016 — Section 20, 20(4)Ccs (Pension) Rules, 1972 — Rule 38
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High Courts15 Jul 2020Disposed Of

Smita P. Doshi Vs Pravinchandra H. Doshi And Ors

Bombay High Court · (2020) 07 BOM CK 0004

Presidency Small Cause Courts Act, 1882 — Section 41AMaharashtra Rent Control Act, 1999 — Section 7(15)Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 5(11), 5(11)(c), 5(11)(c)(i), 28
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High Courts10 Jul 2020Dismissed

Devanand Vs State Of Maharashtra

Bombay High Court · (2020) 07 BOM CK 0013

Protection Of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 3, 4, 29, 30Indian Penal Code, 1860 — Section 375, 376(2)(f), 506(2)Code Of Criminal Procedure, 1973 — Section 313, 428
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High Courts09 Jul 2020Dismissed

Ravindra Vs Union Of India And Ors

Bombay High Court · (2020) 07 BOM CK 0012

Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 32, 33
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High Courts03 Jul 2020Allowed

Kalpataru Ltd Vs Union Of India And Ors

Bombay High Court · (2020) 07 BOM CK 0010

Aircraft Act, 1934 — Section 5, 5A, 9A, 9A(1), 9A(2), 14, 14AMinistry Of Civil Aviation (Height Restrictions For Safeguarding Of Aircraft Operations) Rules, 2015 Rule 3, 5, 11, 11(2)Constitution Of India, 1950 — Article 226
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High Courts03 Jul 2020Disposed Of

Siddhi Real Estate Developers Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 07 BOM CK 0003

Maharashtra Regional And Town Planning Act, 1966 — Section 2, 2(2), 31, 44, 45, 47(2), 113A, 126, 126(1), 126(1)(b), 158Development Control Regulations, 1994 — Regulation 47, 47(2)Constitution Of India, 1950 — Article 226
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High Courts02 Jul 2020Allowed

Shahaji Nivrutti Gaikwad And Ors Vs Shripati Rangrao Chavan And Ors

Bombay High Court · (2020) 07 BOM CK 0002

Maharashtra Prevention Of Fragmentation And Consolidation Of Holdings Act, 1947 — Section 5 (3), 6, 6(1), 6(2), 7, 7(1), 8, 9, 31, 31(A), 31(1), 35, 36AMaharashtra Land Revenue Code, 1966 — Section 150(2)Code Of Civil Procedure, 1908 — Section 148, 149
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High Courts30 Jun 2020Dismissed

Dr Amol Vs State Of Maharashtra

Bombay High Court · (2020) 06 BOM CK 0031

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 188Maharashtra Police Act, 1951 — Section 124
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