COURT ARCHIVE

Bombay High Court judgments, 2021

754 judgments · page 11 of 38

High Courts16 Nov 2021Disposed Of

Samruddhi Umesh Samant And Anr Vs In The Matter Between And Others

Bombay High Court · (2021) 11 BOM CK 0064

Code Of Criminal Procedure, 1973 — Section 393Indian Penal Code, 1860 — Section 302

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High Courts15 Nov 2021Dismissed

Umesh Devaji Burande And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 11 BOM CK 0087

Constitution Of India, 1950 — Article 14, 16, 16(4), 299

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High Courts15 Nov 2021Partly Allowed

Vidarbha Youth Welfare And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 11 BOM CK 0086

Constitution Of India, 1950 — Article 14, 16Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 28, 28(1)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2), 5(3), 5(5), 9, 9(1), 11(2)(e), 22

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High Courts15 Nov 2021Dismissed

National Integration And Education Welfare Society Vs Presiding Officer And Others

Bombay High Court · (2021) 11 BOM CK 0085

Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 2(c), 2(9), 11(2)(a), 11(2)(b), 28(5), 33, 33(1), 33(2), 34, 35, 36, 36(1), 36(2), 36 (2)(a), 36(2)(b), 37, 37(2)(a), 37(2)(c), 37(2)(d), 37(2)(d)(ii), 37(2)(iii)37(3), 37(6)

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High Courts15 Nov 2021Dismissed/Disposed Of

Rajkumar Bhujangrao Dhakane Vs Sanjay Saxsena & Anr

Bombay High Court · (2021) 11 BOM CK 0074

Constitution Of India, 1950 — Article 14, 226Maharashtra State Police Complaints Authority Conditions Of Service Rules 2016 — Rule 10Indian Penal Code, 1860 — Section 143, 147, 224, 307, 323, 504, 506

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High Courts15 Nov 2021Disposed Of

Francis @ Franky Nadar And Others Vs State Of Goa

Bombay High Court · (2021) 11 BOM CK 0063

Indian Penal Code, 1860 — Section 120, 120B, 143, 147, 148, 149, 302, 307, 450Arms Act, 1959 — Section 5, 25, 27

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High Courts15 Nov 2021Allowed

Ramchandra Maharaj Seva Bhavi Vs State Of Maharashtra And Others

Bombay High Court · (2021) 11 BOM CK 0062

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High Courts15 Nov 2021Disposed Of

Rohan Sunil Abbott Vs State Of Maharashtra

Bombay High Court · (2021) 11 BOM CK 0061

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 436, 437(1), 437(2), 437(5), 439(2)Indian Penal Code, 1860 — Section 304(A), 304II, 279, 337, 338, 427

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High Courts15 Nov 2021Disposed Of