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Bombay High Court judgments, 2016

2,269 judgments · page 11 of 114

High Courts17 Nov 2016Dismissed

Hitendra Ramesh Deshmukh Vs The Returning Officer

Bombay High Court · (2017) 3 ALLMR 29 : (2017) 2 BCR 94 : (2017) 2 MhLJ 338

Maharashtra Election Symbols (Reservation and Allotment) Order, 2009 - Rule 8Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Election Rules, 1966 - Rule 9
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High Courts16 Nov 2016Dismissed

Narendra Vs Bank of Baroda

Bombay High Court · (2017) 3 AIRBomR 14 : (2017) 1 ALLMR 612 : (2017) 1 MhLJ 622

Bank of Baroda Officers Employees (Discipline and Appeal) Regulations, 1976 - Regulation 6Constitution of India, 1950 - Article 14, Article 16
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High Courts16 Nov 2016Allowed

Devidas Vs Gangubai

Bombay High Court · (2017) 1 ALLMR 147 : (2017) 1 BomCR(Cri) 23 : (2017) 1 MhLJ 225

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Limitation Act, 1963 - Section 5Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 111
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High Courts16 Nov 2016Disposed Off

"X" Vs "Y"

Bombay High Court · (2017) 1 AIRBomR 205

Hindu Marriage Act, 1955 - Section 13(1)(ia), Section 26
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High Courts16 Nov 2016Disposed Off

Dattu Vs Range Forest Officer

Bombay High Court · (2017) 7 FLT 71

Bombay Forest Rules, 1942 - Rule 35, Rule 41, Rule 66, Rule 78, Rule 88(1)Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 120B, Section 379, Section 395
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