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Bombay High Court judgments, 2000

1,001 judgments · page 34 of 51

High Courts25 Apr 2000Dismissed

Mohammad Salam Anamul Haque Vs S.A. Azmi and Others

Bombay High Court · (2000) 3 ALLMR 762 : (2000) 87 FLR 414 : (2000) 3 LLJ 1028 : (2001) 1 MhLj 249

Contempt of Courts Act, 1971 — Section 10Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10, 11, 12l, 9
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High Courts24 Apr 2000

Shri Madhukar Namdeo Patil Vs Chairman Sudhagad Education Society and others

Bombay High Court · (2000) 3 ALLMR 789 : (2000) 4 BomCR 698 : (2000) 4 MhLj 206

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4(6)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28.5, 33(5), 34, 35Penal Code, 1860 (IPC) — Section 34, 408, 468, 471
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High Courts24 Apr 2000

Sharad Dinkar Dongare Vs R. V. Ingale and others

Bombay High Court · (2000) 4 BomCR 702 : (2001) 88 FLR 235 : (2000) 4 MhLj 357

Bombay Industrial Relations Act, 1946 — Section 42(4), 78, 79, 84Bombay Industrial Relations Rules, 1947 — Rule 53(1)Constitution of India, 1950 — Article 226, 227
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High Courts19 Apr 2000

Azambhai Fakhirbhai Pansare Vs Shri Gajanan Dharamshi Babar and others

Bombay High Court · (2000) 3 ALLMR 310 : (2000) 3 BomCR 778 : (2000) 2 BOMLR 752

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 6 Rule 15, Order 6 Rule 16, Order 7 Rule 11, 102Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 100(1), 123(3), 81(1), 81(3), 83(1)
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