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Bombay High Court judgments, 2024

716 judgments · page 19 of 36

High Courts26 Apr 2024Dismissed

Jobi Joseph Vs M/s. Cadbury India Ltd And Others

Bombay High Court · (2024) 04 BOM CK 0065

Constitution Of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2(d), 2(s)Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 3(5), 28
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High Courts25 Apr 2024Dismissed

State Of Maharashtra And Others Vs Omprakash

Bombay High Court · (2024) 04 BOM CK 0067

Maharashtra Prevention Of Delay In Discharge Of Official Duties Rules, 2013 — Rule 10, 11, 12, 13Limitation Act, 1963 — Section 3, 5Maharashtra Government Servents Regulation Of Transfers And Prevention Of Delay In Discharge Of Official Duties Act, 2005 — Section 10, 10(1), 10(2), 10(3)
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High Courts25 Apr 2024Dismissed/Disposed Of

Deepika Vs Nitin

Bombay High Court · (2024) 04 BOM CK 0066

Constitution Of India, 1950 — Article 142(1)Code Of Civil Procedure, 1908 — Section 100Hindu Marriage Act, 1955 — Section 13(1)(ia), 13 (1A)(ii)
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High Courts19 Apr 2024Allowed/Dismissed

Secretary And Others Vs Venkatrao Dnyanoba Mane And Others

Bombay High Court · (2024) 04 BOM CK 0058

Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 22 (2)(d), 28(3), 28(5), 36, 36(4), 37, 37(5), 376(6)Code Of Civil Procedure, 1908 — Order 28 Rule 4, Order 41 Rule 27, Order 41 Rule 27 (1)(bMaharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 9, 11(2)
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High Courts17 Apr 2024Disposed Of

Saddam Hussain Qureshi Vs Union Of India & Anr

Bombay High Court · (2024) 04 BOM CK 0047

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 19, 24, 27A, 37, 67Indian Penal Code, 1860 — Section 34, 307, 323, 504, 506
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High Courts16 Apr 2024Dismissed

Gopal Suresh Malik Vs State Of Maharashtra And Others

Bombay High Court · (2024) 04 BOM CK 0053

Constitution Of India, 1950 — Article 226Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black-Marketing Of Essential Commodities Act, 1981 — Section 2(b1), 3(2)Code Of Criminal Procedure, 1973 — Section 110
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High Courts16 Apr 2024Allowed

Shikha Lodha Vs Suketu Shah And Others

Bombay High Court · (2024) 04 BOM CK 0046

Hindu Marriage Act, 1955 — Section 1, 13 (1)(ia), 19, 19(i), 19(ii), 19(iii),19(iiia), 19(1)(iii), 19(iv)Code Of Criminal Procedure, 1882 — Section 488(8)
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