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Bombay High Court judgments, 2016

1,794 judgments · page 69 of 90

High Courts24 Feb 2016Disposed off

Vidya Rambhaji Ambhore Vs The State of Maharashtra and Others

Bombay High Court · (2016) 3 AIRBomR 44 : (2016) 5 ALLMR 497 : (2016) 3 BCR 819 : (2016) LIC 2175 : (2016) 3 MhLJ 537

Maharashtra Educational Institutions (Management) Act, 1976 - Section 3, Section 4, Section 5, Section 6Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5
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High Courts24 Feb 2016Allowed

Kashiram and Others Vs Mansaram and Others

Bombay High Court · (2016) 164 AIC 277 : (2016) 3 AIRBomR 286 : (2016) 4 ALLMR 927 : (2016) 4 BCR 819 : (2016) 3 CivilLJ 514 : (2016) 3 MhLJ 713

Specific Relief Act, 1963 - Section 16(c)Transfer of Property Act, 1882 - Section 53A, Section 53-A
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High Courts24 Feb 2016partly Allowed

The Secretary, Krishi Vigyan Kendra Vs Ghansham

Bombay High Court · (2016) 3 BCR 433 : (2016) 2 CLR 594 : (2016) 149 FLR 417 : (2016) MCR 1097 : (2016) 3 MhLJ 512

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 20, Section 23, Section 28, Section 30, Section 30(1)(b), Section 32Payment of Gratuity Act, 1972 - Section 1, Section 1(3)(b), Section 1(3)
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High Courts24 Feb 2016Allowed

Arun Atmaram Patil and Others Vs Sandhya Arun Patil and Others

Bombay High Court · (2016) 2 AICLR 415 : (2016) ALLMRCri 4183 : (2016) 2 BomCR(Cri) 268 : (2016) 3 MhLJCrl 350 : (2016) 2 RCRCivil 324 : (2016) 2 RCRCriminal 336

Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 320 (8)Dowry Prohibition Act, 1961 - Section 3, Section 4Hindu Marriage Act, 1955 - Section 9
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