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Bombay High Court judgments

73,005 judgments · page 433 of 3,651

High Courts28 Nov 2019Dismissed

Arvind Jeram Kotecha And Ors Vs Prabhudas Damodar Kotecha And Ors

Bombay High Court · (2019) 11 BOM CK 0094

Foreign Judgments (Reciprocal Enforcement) Act, 1993 — Section 10Code of Civil Procedure (Amendment) Act, 1937 — Section 2, 13, 13(a), 13(b), 13(c), 13(d), 13(e), 13(f), 14, 35(3), 44A, 44A(2), 47Code Of Civil Procedure, 1908 — Order 21 Rule 22(1)(b), Order 21 Rule 22
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High Courts27 Nov 2019Disposed Of

Satish Ramakant Naik Vs State Of Goa And Anr

Bombay High Court · (2019) 11 BOM CK 0138

Indian Penal Code, 1860 — Section 302, 380, 411, 454Code Of Criminal Procedure, 1973 — Section 162, 451, 452, 452(1), 457, 517Evidence Act, 1872 — Section 25
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High Courts26 Nov 2019Allowed

Hindustan Unilever Ltd Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 11 BOM CK 0072

Maharashtra Stamp Act, 1958 — Section 31, 31(1), 31(2), 31(4), 32, 32(1), 32(1)(a), 32(1)(b), 32(2), 32(3), 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 53, 53AIndian Stamp Act, 1899 — Section 33Constitution Of India, 1950 — Article 25(da), 226
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High Courts25 Nov 2019Dismissed

Dr. Rameshkumar Bapuraoji Gajbe Vs Election Commission Of India And Ors

Bombay High Court · (2019) 11 BOM CK 0100

Representation Of The People Act, 1951 — Section 9a, 58, 58A, 64A, 66, 80, 80A(2), 81, 82, 83, 84, 83(1), 83(1)(b), 86, 87, 86(1), 97, 98(a), 100, 100(1), 100(1)(d), 100(1)(d)(iv), 101, 117Code Of Civil Procedure, 1908 — Order 7 Rule 11(a), Order 6 Rule 16, Order 7 Rule 11Elections Rules, 1961 — Rule 49A, 49B, 49L, 49P, 49S, 49T, 49U, 49V, 49MA, 54A, 55, 55C, 56C, 56D, 56, 56A, 57C, 57, 60, 61, 62, 63, 64, 65, 66, 66A
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High Courts25 Nov 2019Dismissed

Raju Vs Mukund And Ors

Bombay High Court · (2019) 11 BOM CK 0099

Code Of Civil Procedure, 1908 — Section 47Maharashtra Rent Control Act, 1999 — Section 15(3)
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