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Bombay High Court judgments, 2025

2,384 judgments · page 112 of 120

High Courts07 Mar 2025Allowed

Mangalsingh Amarsingh Rathod Vs Mahatma Phule Shikshan Sanstha, Nimgaon, Thr. President And Conveynor Of Inquiry,K.R. Ingle And Ors

Bombay High Court · (2025) 03 BOM CK 0217

Maharashtra Employees of Private Schools (Condition of Service) Regulation Act, 1977 - Section 2(7), 2(26), 9, 9(1), 9(2), 11(2)(a), 11(2)(b), 11(2)(e), 11(2)(f), 11(3),78, 79Bombay Industrial Relations Act, 1949 - Section 3(13)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 10, 36(2)(a)(ii), 36(2)(b)(ii), 37(2)(c)
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High Courts05 Mar 2025Allowed

Devendra Rajiv Patil Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 03 BOM CK 0215

Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 155(2), 156(1), 196, 196(1A), 482Indian Penal Code, 1860 - Section 143, 147, 148, 149, 298, 307, 326, 332, 341, 342, 353, 427, 505, 505(2), 505(3), 506, 507
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