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Bombay High Court judgments

73,158 judgments · page 739 of 3,658

High Courts06 Dec 2016Dismissed

M/s. Sonu Textiles Vs Punjab National Bank

Bombay High Court · (2017) 172 AIC 491 : (2017) 1 MhLJ 634

Debts Recovery Tribunal (Procedure) Rules, 1993 - Rule 12(6)Recovery of Debts Due To Banks And Financial Institutions Act, 1993 - Section 17, Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security
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High Courts05 Dec 2016Dismissed

Dr. Kishor Chimasaheb Nimbalkar Vs State of Maharashtra

Bombay High Court · (2017) 2 BC 67 : (2017) 2 MhLJ 645 : (2017) 1 NIJ 798

Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 14
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High Courts05 Dec 2016Allowed

Mr. Anil Ambashankar Joshi Vs Mrs. Reena Anil Joshi

Bombay High Court · (2017) ALLMRCri 338 : (2017) 1 BomCR(Cri) 779 : (2016) 6 MhLJCrl 597

Civil Procedure Code, 1908 (CPC) - Order 18 Rule 4 (1)Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 126Family Courts Act, 1984 - Section 10
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High Courts01 Dec 2016Disposed Off

Asset Reconstruction Company Vs Florita Buildcon Private Limited

Bombay High Court · (2017) AIR(Bombay) 25 : (2017) 1 AIRBomR 245 : (2017) 1 BC 342 : (2017) 1 BCR 4 : (2017) 1 DCR 456 : (2017) 1 DRTC 526 : (2017) 1 NIJ 812

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(4), Section 17Transfer of Property Act, 1882 - Section 55
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High Courts01 Dec 2016Disposed Off

Shri Shivram Dodanna Shetty Aged 54 years, Occupation : Service, Residing at Building No. 40, Sumrite Co-Op. Society, Room No. 2, Sector-7, New Panvel, Dist. Raigad. - Appellant @HASH Sou. Sharmila Shivram Shetty Aged 31 years, Occupation : Service,Residi

Bombay High Court · (2017) 172 AIC 496 : (2017) AIR(Bombay) 1 : (2017) 1 AIRBomR 221 : (2017) 1 ALLMR 48 : (2017) 1 BCR 308 : (2017) 1 CivCC 598 : (2016) 6 CTC 772 : (2017) 1 DMC 46 : (2017) 1 ESC 385 : (2017) 1 ESC 58 : (2017) 1 MhLJ 281 : (2017) 1 RCRCivil 17

Family Courts Act, 1984 - Section 19(1), Section 20Hindu Marriage Act, 1955 - Section 28(4)
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