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Bombay High Court judgments, 2016

2,269 judgments · page 108 of 114

High Courts15 Jan 2016Partly Allowed

Satish Vs The State of Maharashtra and Others

Bombay High Court · (2016) 2 BCR 331 : (2016) MCR 763 : (2016) 3 MhLJ 682

Constitution of India, 1950 - Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5, Section 5[1]
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High Courts15 Jan 2016Dismissed

Shobha and Others Vs Namdeo and Others

Bombay High Court · (2016) 161 AIC 407 : (2016) 2 AIRBomR 481 : (2016) AIRCC 1384 : (2016) 1 ALLMR 845 : (2016) 3 BCR 812 : (2016) 2 CivCC 380 : (2016) 2 ICC 380 : (2016) 2 MhLJ 178

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 8 Rule 9
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High Courts14 Jan 2016Disposed Off

Nana Vs The State of Maharashtra and Others

Bombay High Court · (2016) 01 BOM CK 0240

Constitution of India, 1950 - Article 226, Article 32Land Acquisition Act, 1894 - Section 11, Section 18, Section 24, Section 24(2), Section 31, Section 31(1), Section 31(2), Section 32, Section 33, Section 34, Section 4, Section 48(1), Secti
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High Courts14 Jan 2016Allowed

Rajesh Babu Walundra and Others Vs The State of Maharashtra

Bombay High Court · (2016) 01 BOM CK 0238

Criminal Procedure Code, 1973 (CrPC) - Section 222Penal Code, 1860 (IPC) - Section 109, Section 114, Section 224, Section 225, Section 225B, Section 323, Section 34, Section 361, Section 363, Section 366A, Section 376, Section 506, Section 51
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High Courts14 Jan 2016Allowed

State of Maharashtra and Others Vs Vijaysing

Bombay High Court · (2016) 162 AIC 311 : (2016) 2 AIRBomR 203 : (2017) 1 ALLMR 193 : (2016) 2 BCR 339 : (2016) 2 CivilLJ 599 : (2016) 2 MhLJ 833

Consumer Protection Act, 1986 - Section 10, Section 10 (1-A), Section 10 (2), Section 10 (3), Section 10(3), Section 2 (n), Section 30 (2), Section 30(2)
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