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Bombay High Court judgments, 2021

754 judgments · page 28 of 38

High Courts21 Jun 2021Dismissed

Duncan Engineering Ltd Vs Ajay C. Shelke And Others

Bombay High Court · (2021) 06 BOM CK 0057

Constitution Of India, 1950 — Article 141, 226, 227Industrial Disputes Act, 1947 — Section 10, 10 (1)(d), 24(a), 24(b), 24(k), 24(l), 24(w), 25FFA, 25G, 25O, 31(1), 33, 33(1), 33(2), 33(2)(a), 33(2)(b), 33A, 33C
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High Courts19 Jun 2021Dismissed

Karnaram Lumbaji Choudhary Vs Union Of India And Others

Bombay High Court · (2021) 06 BOM CK 0058

Constitution Of India, 1950 — Article 226Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(b), 7(1)(b), 16Code Of Criminal Procedure, 1973 — Section 82
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High Courts18 Jun 2021Disposed Of

Kuldeep S/O. Sanjay Deshmukh Vs State Of Maharashtra

Bombay High Court · (2021) 06 BOM CK 0056

Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis) Nomadic Tribe, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate (Amendment) Act, 2018 — Section 3, 4, 4A
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High Courts14 Jun 2021Allowed

Roshan Govind Dayare Vs State Of Maharashtra

Bombay High Court · (2021) 06 BOM CK 0049

Indian Penal Code, 1860 — Section 120B, 169, 347, 394, 395, 397, 412, 452, 504, 506Arms Act, 1959 — Section 4(25)Maharashtra Control Of Organised Crime Act, 1999 — Section 3(1)(ii), 3(2), 3(4)
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