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Bombay High Court judgments, 2006

1,385 judgments · page 9 of 70

High Courts15 Nov 2006

Shri Vaijanath Shinde Vs The Secretary, Marathwada Shikshan Prasarak Mandal, Jeevanrao Deshmukh and The Education Officer (Primary), Zilla Parishad

Bombay High Court · (2006) 6 ALLMR 823 : (2006) 6 BomCR 804 : (2006) 6 MhLj 682 : (2007) 3 UPLBEC 82

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(5)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 2(1), 3, 3(1), 6
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High Courts15 Nov 2006Allowed

Rama Vs State of Maharashtra

Bombay High Court · (2007) 5 RCR(Criminal) 767

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(c), 8
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High Courts13 Nov 2006Dismissed

All India State Bank Officers Federation and State Bank of India Officers Association Vs Union of India (UOI), Central Board of Direct Taxes and State Bank of India All India Reserve Bank Employees'' Association, Reserve Bank of India Employees Association and Shri P.B. More Vs Union of India (UOI), Central Board of Direct Taxes, Reserve Bank of India and Assistant Commissioner of Income Tax Shri Sunil A. Bendre Vs Reserve Bank of India, Union of India (UOI) and The 1st Income Tax Officer, Salaries Branch, TDS Section

Bombay High Court · (2006) 206 CTR 562 : (2007) 288 ITR 614

Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3GConstitution of India, 1950 — Article 14, 21Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6C
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