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Bombay High Court judgments, 2000

1,001 judgments · page 36 of 51

High Courts07 Apr 2000

Sharfunnisa Vs Maruti Sakharam Kale

Bombay High Court · (2000) 04 BOM CK 0005

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 73, 78
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High Courts06 Apr 2000

Shivaji Mahadu Pagar Vs The Sarvangin Vikas Mandal and others

Bombay High Court · (2000) 3 ALLMR 810 : (2000) 4 BomCR 376 : (2000) 4 MhLj 307

Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28
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High Courts06 Apr 2000

Mrs. Suman Nivrutti Takale Vs Shri Amarchand Ramchandra Patwa

Bombay High Court · (2000) 3 ALLMR 552 : (2000) 4 BomCR 70 : (2000) 85 FLR 791

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 50
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High Courts04 Apr 2000

Ulhas Dattaram Mayekar and others Vs State

Bombay High Court · (2001) 1 RCR(Criminal) 262

Bombay Prevention of Gambling Act, 1887 — Section 4, 5Drugs and Cosmetics Act, 1940 — Section 18, 27, 27(a), 27(a)(ii), 27(b)(ii)Marine Zones of India (Regulations of Fishing by Foreign Vessels) Act, 1981 — Section 10, 11, 12
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