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Bombay High Court judgments

73,288 judgments · page 1,204 of 3,665

High Courts10 Jul 2013

Ku. Vijaya Deorao Nandanwar Vs Chief Officer Raju Vs State of Maharashtra, Shri Shivaji High School and Jr. College, Shri Shivaji Shikshan Sanstha and The Education Officer Ku. Chhaya Vs The Scheduled Tribe Caste Certificate Scrutiny Committee, The Education Officer (Secondary), Jaibharat Shikshan Prasarak Mandal and Bhimrao Bapu Deshmukh Adarsh Vidyalaya Mrs. Arundhati Vs Joint Director of Higher Education and Smt. L.R.T. College of Commerce

Bombay High Court · (2013) 6 ABR 418 : (2013) 5 ALLMR 849 : (2014) 3 BomCR 345 : (2013) 5 MhLj 153

Constitution of India, 1950 — Article 14, 141, 142, 144, 16Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 9Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10
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High Courts10 Jul 2013Allowed

Sau. Kalpna Vs Pankaj

Bombay High Court · (2013) 5 ABR 51 : AIR 2013 Bom 146 : (2013) 6 ALLMR 345 : (2013) 6 BomCR 161 : (2014) 1 MhLj 32

Penal Code, 1860 (IPC) — Section 498A
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High Courts10 Jul 2013Partly Allowed

Balu Sitaram Kamble Vs The State of Maharashtra

Bombay High Court · (2014) ALLMR(Cri) 1785 : (2013) 4 BomCR(Cri) 611

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 300, 302, 304, 324
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