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Bombay High Court judgments

73,158 judgments · page 802 of 3,658

High Courts29 Feb 2016Allowed

Atmaram Vs Banarasibai

Bombay High Court · (2016) 02 BOM CK 0245

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31, Section 103(b)Evidence Act, 1872 - Section 92Transfer of Property Act, 1882 - Section 53A, Section 53-A, Section 54
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High Courts29 Feb 2016Disposed off

S.A. Sinha Vs Leo Rebello

Bombay High Court · (2016) 1 AIRBomRCri 857 : (2016) ALLMRCri 3321 : (2016) 2 BomCR(Cri) 39 : (2016) 1 Crimes 598 : (2016) 3 MhLJCrl 247

Constitution of India, 1950 - Article 219Contempt of Courts Act, 1971 - Section 15, Section 15(2), Section 2(c), Section 2(c)(i)Criminal Procedure Code, 1973 (CrPC) - Section 209, Section 258
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High Courts29 Feb 2016Allowed

Milind and Others Vs Pramod

Bombay High Court · (2016) 02 BOM CK 0096

Arbitration and Conciliation Act, 1996 - Section 37(1), Section 8, Section 8(1)Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3, Order 37 Rule 37
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High Courts26 Feb 2016Allowed

Swati and Others Vs Abhay and Others

Bombay High Court · (2016) 02 BOM CK 0244

Civil Procedure Code, 1908 (CPC) - Section 9Evidence Act, 1872 - Section 107, Section 108, Section 18Specific Relief Act, 1963 - Section 34
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High Courts26 Feb 2016Dismissed

Maratwada Wakf Board Vs Vibhawari and Others

Bombay High Court · (2016) 3 BCR 357 : (2016) 3 CivilLJ 451 : (2016) 3 ICC 174 : (2016) 3 MhLJ 753

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 25, Section 100, Section 100(5), Section 96Criminal Procedure Code, 1973 (CrPC) - Section 145Limitation Act, 1963 - Section 3
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