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Bombay High Court judgments

73,013 judgments · page 469 of 3,651

High Courts09 Jul 2019Dismissed

Kaynet Finance Limited Vs Verona Capital Limited

Bombay High Court · (2019) 07 BOM CK 0032

Arbitration And Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 18Companies Act, 2013 — Section 152(3), 164, 164(1), 164(2), 164(2)(a), 167, 167(1), 167(1)(a), 188, 248(5), 250, 252
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High Courts09 Jul 2019Dismissed

Jyoti Deepak Chavan And Ors Vs Election Commissioner And Ors

Bombay High Court · (2019) 07 BOM CK 0028

Maharashtra Village Panchayat Act, 1959 — Section 14(1)(J5), 10A, 10A(4), 15, 15A, 27, 30Representation Of The People Act, 1951 — Section 100Constitution Of India, 1950 — Article 40, 226, 243K, 243O(b), 324, 329, 329(b)
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High Courts08 Jul 2019Dismissed

Suresh Nakra Vs Murugesan Adimoolam & Anr

Bombay High Court · (2019) 07 BOM CK 0132

Negotiable Instrument Act, 1881 — Section 118, 138, 139, 141Transfer Of Property Act, 1882 — Section 54Indian Registration Act, 1908 — Section 17, 49
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High Courts08 Jul 2019Allowed

Noopur Vs Schedule Tribe Caste Certificate Scrutiny Committee And Anr

Bombay High Court · (2019) 07 BOM CK 0095

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of Caste) Certificate Act, 2000 — Section 3, 4, 6Maharashtra Scheduled Tribes (Regulation Of Issuance And Verification of) Certificate Rules, 2003 — Rule 4, 12
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High Courts08 Jul 2019Allowed

Dinesh Laxman Chavan Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 07 BOM CK 0093

Indian Penal Code, 1860 — Section 34, 302, 307, 341, 363Bombay Money-Lenders Act, 1946 — Section 32B, 33Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(i)(vi)(2)(v)
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High Courts06 Jul 2019Disposed Off

Kinetic Engineering Ltd Vs Barku

Bombay High Court · (2019) 07 BOM CK 0088

Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 44Industrial Disputes Act, 1947 — Section 2(g), 17B, 25B
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