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Bombay High Court judgments

73,288 judgments · page 1,372 of 3,665

High Courts10 Feb 2012

Bhartiya Kamgar Sena and Others Vs The State of Maharashtra and Others Bhartiya Kamgar Sena and Others Vs The State of Maharashtra and Others Bhartiya Kamgaar Sena Vs University Grants Commission, Bahadur Saha Jafar Marg, New Delhi and Others

Bombay High Court · (2012) 2 ALLMR 597 : (2013) 1 BomCR 466 : (2012) 114 BOMLR 1086 : (2012) 3 MhLj 872

All India Council for Technical Education Act, 1987 — Section 10 , 3Constitution of India, 1950 — Article 226, 246, 248, 254, 39Maharashtra Non-Agricultural Universities and Affiliated Colleges Standard Code (Terms and Conditions of Service of Non-Teaching Employees) Rules, 1984 — Rule 16, 16(2), 17, 3, 39(4)
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High Courts10 Feb 2012Dismissed

Ku. Rakshasingh, Petitioner being Minor, is acting through and represented by her Natural Guardian (Mother) Mrs. Anurama Bais Vs Maharashtra State Board of Secondary and Higher Secondary Education, The Deputy Director of Education, Secondary and Higher Secondary Education, Office at Opposite Patwardhan High School, Zero Miles, Nagpur. and Sandipani Junior College, Hazari Pahad, Near Friends Colony, Amravati Katol Bypass, Nagpur

Bombay High Court · (2012) 3 ALLMR 393 : (2012) 2 BomCR 517 : (2012) 114 BOMLR 842 : (2012) 2 MhLj 653

Constitution of India, 1950 — Article 226
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High Courts09 Feb 2012

Om Prakash Kashiram Puri Vs Maharashtra State Electricity Board, Mercantitle Bank Building, M.G. Road, Fort, Mumbai. and Chief Engineer (Gen. O and M), Maharashtra State Electricity Board, Vidyut Bhavan, Katol Road, Nagpur., Chief Engineer (O and M), Maharashtra State Electricity Distribution Co. Ltd., Coal office, Vidyut Bhavan, Katol Road, Nagpur

Bombay High Court · (2012) 2 ALLMR 472 : (2012) 3 BomCR 75 : (2012) 2 MhLj 835

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 70Specific Relief Act, 1963 — Section 26
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