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Bombay High Court judgments, 2018

1,998 judgments · page 12 of 100

High Courts21 Nov 2018Disposed Off

Akhil Ismail Pingari Vs State Of Maharashtra

Bombay High Court · (2018) 11 BOM CK 0066

Indian Penal Code, 1860 — Section 166A, 354A, 354B, 354C, 354D, 370, 370A, 375, 376, 376A, 376C, 376D, 376E 509 354, 354AProtection of Children from Sexual Offences Act, 2012 — Section 7, 8, 42General Clauses Act, 1897 — Section 26
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High Courts21 Nov 2018Partly Allowed

Seema Ambadas Khedkar Vs Ambadas Jagannath Khedkar

Bombay High Court · (2018) 11 BOM CK 0040

Constitution of India, 1950 — Article 20, 21Code of Civil Procedure, 1908 — Order 26 Rule 10A, Order 32 Rule 15, Order 41 Rule 23A, Section 75(e), 100(c), 151,Maharashtra Court Fees Act, 1959 — Section 15
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High Courts21 Nov 2018Partly Allowed

Stree Shikshan Prasarak Mandal, Nagpur Thr. Secretary, Mrs. Meera Satish Chafekar And Others Vs State Of Maharashtra, Thr. Secretary, Department Of School Education And Sports, Mumbai And Others

Bombay High Court · (2018) 11 BOM CK 0036

Constitution of India, 1950 — Article 14, 16, 19(1)(g), 19(1)(g)(6), 311(2)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 4, 4(1), 4(2), 4(6), 5(1), 5(1)(c), 5(3), 7, 8, 9, 11, 11(2), 16, 16(1), 16(2)(a)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Rules, 1981 — Rule 2(1)(i), 2(b1), 4(2), 2(e1), 2(i) , 5(3), 6, 6(1), 6(2), 6(3), 9(1), 9(2), 9(2A), 9(2B), 9(3), 16(1), 16(2)(a)
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