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Bombay High Court judgments

76,821 judgments · page 136 of 3,842

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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High Courts04 Dec 2025Disposed Of

Priyanka Yogesh Gavhane Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3724

Maharashtra Municipal Councils and Nagar Panchayats Election Rules, 1966-Rule 4, 12, 12(2), 13, 13(2), 13(4), 13(5), 13(6), 15, 15(1), 15(2), 15(7), 15(9), 15(10)Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965-Section 9, 10, 10(2), 14(2), 341BMaharashtra Municipal Councils, Nagar Panchayats and Industrial Townships (Amendment) Act, 2021
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