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Bombay High Court judgments

73,009 judgments · page 456 of 3,651

High Courts16 Aug 2019Dismissed

Mahesh Pralhad Salunke Vs Bharati Sahakari Bank Ltd And Anr

Bombay High Court · (2019) 08 BOM CK 0058

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)Code Of Criminal Procedure, 1973 — Section 200, 202, 204, 482Negotiable Instruments Act, 1881 — Section 138
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High Courts16 Aug 2019Dismissed

Rajesh Dalal Vs State Of Maharaashtra And Anr

Bombay High Court · (2019) 08 BOM CK 0057

Indian Penal Code, 1860 — Section 34, 202, 419, 420, 499Trade Marks Act, 1999 — Section 104, 114Code Of Criminal Procedure, 1973 — Section 178, 179, 202, 482
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High Courts16 Aug 2019Dismissed

Sangeeta Santosh Kadam Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 08 BOM CK 0056

Indian Penal Code, 1860 — Section 34, 211, 323, 403, 406, 407, 420, 427, 467, 471, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 204, 482Negotiable Instruments Act, 1881 — Section 138
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High Courts14 Aug 2019Disposed Off

Vikas Yuvraj Waydande And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 08 BOM CK 0115

Maharashtra Unaided Private Professional Educational Institutions (Regulation Of Admissions And Fees) Act, 2015 — Section 2(r), 2(q), 3, 3(1), 3(2), 7, 10, 23University Grants Commission Act, 1956 — Section 3, 4, 4(a), 4(b), 4(c)Constitution Of India, 1950 — Article 14, 226
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High Courts14 Aug 2019Disposed Off

M/s. Porwal Sales Vs M/s. Flame Control Industries

Bombay High Court · (2019) 08 BOM CK 0076

Arbitration And Conciliation Act, 1996 — Section 7, 7(1), 11, 11(6), 11(6A), 11(8), 12(1), 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81Micro, Small And Medium Enterprises Development Act, 2006 — Section 15, 16, 17, 18, 19, 20, 21, 22, 23, 18(1), 18(4), 24
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