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Bombay High Court judgments

73,005 judgments · page 406 of 3,651

High Courts27 Apr 2020Dismissed

Udyavara R. Acharya And Anr Vs Mr. Jugal Kishore Sharda

Bombay High Court · (2020) 04 BOM CK 0013

Bombay Rent, Hotel And Lodging Control Act, 1947 — Section 15(1), 15AMaharashtra Rent Control Act, 1999 — Section 25, 26Code Of Civil Procedure, 1908 — Section 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 54, Order 1 Rule 10(2), Order 21 Rule 35, Order 21 Rule 58, Order 21 Rule 97, Order 21 Rule 97(2) Rule, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 106
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High Courts27 Apr 2020Dismissed

M/S K.B. Lohoti And Comnapy And Ors Vs Shri Champalal Vithuram Jajoo (Deceased) Thr. Lrs And Ors

Bombay High Court · (2020) 04 BOM CK 0011

Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 11, 11(1), 11(3), 12, 12(3), 12(3)(a), 12(3)(b), 12(1)(g), 12(1)(i), 13(2), 13(3), 13(1)(g), 13(1)(i), 15, 15(6)Maharashtra Regional And Town Planning Act, 1966 — Section 37(1), 154, 154(1)Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 6 Rule 17, Section 115
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High Courts21 Apr 2020Partly Allowed/ Disposed Of

N Sampath Ganesh Vs Union Of India And Anr

Bombay High Court · (2020) 04 Bom CK 0018

Companies Act, 2013 — Section 132, 132(4), 138, 139, 140, 140(5), 141, 141(1)(h), 142, 147, 164, 167(ii)(e), 167(ii)(f), 177, 212, 212(6), 212(7), 212(11), 212(12), 212(14), 212(15), 223(4), 223(5), 241, 241(3(a), 242(4A), 242, 242(1)(A), 243, 243(1A), 243(1)(A), 408, 409, 419, 420, 424(4), 425, 430, 432, 435, 435(1), 436, 447Code Of Criminal Procedure, 1973 — Section 4(2), 169, 170, 173, 173(3), 199(2), 199(4), 209, 210, 223, 309, 309(2), 436, 438(1), 439Chartered Accountancy Act, 1949 — Section 2(1), 8, 21(2), 21(A)(2), 21(A)(3), 21(B), 22
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High Courts21 Apr 2020Dismissed

Deodutta Gangadhar Marathe Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 04 BOM CK 0016

Indian Penal Code, 1860 — Section 34, 109, 120(B), 406, 409, 420, 465, 468, 471, 474Prevention Of Corruption Act, 1988 — Section 13(1)(C)(D), 13(2)Maharashtra Slum (Improvement, Removal And Development) Act, 1971 — Section 3K
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High Courts08 Apr 2020Dismissed

Rashtrasant Tukdoji Maharaj Nagpur University Vs State Of Maharashtra

Bombay High Court · (2020) 04 BOM CK 0003

Constitution Of India, 1950 — Article 226Rules of Legal Education, 2008 — Rule 1(c), 2(iv), 2(xxiv), 3, 5, 8, 11, 14, 14(1), 16, 18, 19, 26, 42, 44, 45, 46Advocates Act, 1961 — Section 3(1), 4(1), 7, 7(1)(h), 7(1)(i), 10(2)(b), 18, 19, 24, 24(1)(c), 24(1)(c)(iii), 24(1)(c)(iii-a), 49, 49(1)(d), 49(1)(af), 49(1)(ag)
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High Courts20 Mar 2020Dismissed

Aero Club Vs Solar Creations Pvt. Ltd.

Bombay High Court · (2020) 03 CK 0006

Arbitration And Conciliation Act, 1996 — Section 2(1)(c), 16, 19, 31(1), 31(2), 31(3), 31(6), 32, 32(1), 32(2), 34, 34(2), 36, 37, 37(2)(a)
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High Courts20 Mar 2020Dismissed

Nelco Limited Vs Union Of India Through Revenue Secretary And Ors

Bombay High Court · (2020) 03 BOM CK 0053

Central Goods And Services Tax Act, 2017 — 8(4), 13, 13(1), 13(3), 13(4)(g), 16(4), 25,28, 29, 30, 32, 37,38, 40, 43, 49, 50, 52, 53, 53A, 54, 84, 118, 120, 120A, 121, 139, 140, 140(1), 140(2), 140(3), 140(5), 141, 142(11)(c), 164, 164 (1), 164(2), 174Central Goods And Services Tax Rules, 2017 — Rule 117, 117(1), 117(1A), 118, 120Additional Duties Of Excise (Goods Of Special Importance) Act, 1957 — Section 3
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