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Bombay High Court judgments, 2025

1,916 judgments · page 52 of 96

High Courts05 Dec 2025

Deep English Medium School Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2546

Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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High Courts05 Dec 2025

Sou. Ambubai English Medium School And Science College, Gokul Shirgaon Through Principal Mrs. Shakuntala Krishna Patil Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2544

Right of Children to Free and Compulsory Education Act, 2009-Section 2, 3, 12, 12(2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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High Courts05 Dec 2025

Kilbil English Medium School Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2543

Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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High Courts05 Dec 2025

Adarsh English Medium School, Wakare Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2541

Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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High Courts05 Dec 2025

Royal English School, Unchagaon Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2539

Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, sub-section (1), 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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High Courts05 Dec 2025

Rajveer Public School, Washi Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2538

Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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High Courts05 Dec 2025

Brrilliant English Medium School Narande Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2537

Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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High Courts05 Dec 2025

Vakratund English Medium School Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2536

Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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High Courts05 Dec 2025

Genius English Medium School Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2532

Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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High Courts05 Dec 2025

Gurukul Vidyalaya And Junior College Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2507

Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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High Courts05 Dec 2025

Anand Gurukul English Medium School, Sarawade Through Principal Mr. Rajendra Krishnat Vharkat Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2505

Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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High Courts05 Dec 2025

S. P. Vidyaniketan, Jainapur Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2600

Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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