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Bombay High Court judgments, 2019

1,580 judgments · page 2 of 79

High Courts19 Dec 2019

Dhiraj And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 12 BOM CK 0045

Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977 — Section 2(7), 4(1), 2(26), 16, 16(2)(a)Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 2(j), 2(k), 6, 7, 25
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High Courts19 Dec 2019

Gurukul Shikshan Prasarak Mandal And Ors Vs Sharda Ashok Suryagandh And Ors

Bombay High Court · (2019) 12 BOM CK 0043

Maharashtra Employees Of Private Schools (Condition Of Service) Regulation Act, 1977 — Section 5(3)Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 28(5), 36(2)(a), 36(1), 36(2), 36(3), 36, 37, 37(1), 37(2), 37(3), 37(4), 37(5), 37(6), 37(2)(c), 37(2)(f)Constitution Of India, 1950 — Article 226
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High Courts18 Dec 2019

Jasraj Lalaji Oswal Vs Raziya Mehboob Patel And Anr

Bombay High Court · (2019) 12 BOM CK 0076

Code Of Civil Procedure, 1908 — Section 115, Order 7 Rule 11, Order 7 Rule 11(a), Order 18 Rule 16, Order 23 Rule 1, Order 9 Rule 4Provincial Small Cause Courts Act, 1887 — Section 15, 16, 17, 26A, 28, 29, 33, 34Maharashtra Rent Control Act, 1999 — Section 29, 29(3), 33, 34, 34(1), 34(4), 35, 36, 37, 38, 33(2)(c)
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