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High Courts27 Aug 2026Dismissed

J. S. Cotton Industries Vs C. A Galiakotwala and Compnay Private Limited

Bombay High Court · (2026) 08 BOM CK 3668

Arbitration and Conciliation Act, 1996-Section 34, 75, 81, 34(2)(b)(ii), Explanation 1 to Section 34(2), sub-section (2-A) of Section 34, Explanation (2) to Section 34(2)(b)(ii), 48, 18, 34(2)(a)(iii), Explanation 2 to Section 48(2)(b)(ii), 31(3), 34(4)Cotton Association of India Byelaws-Byelaw No. 38(E), Byelaw No. 34AArbitration Rules of the Association-Rule 12
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High Courts27 Aug 2026Allowed

Shri Girdhari Dhapodkar Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 5003

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes, Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Rule 12(2), 12Constitution of India-Article 226
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