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Bombay High Court judgments

73,288 judgments · page 1,444 of 3,665

High Courts17 Jun 2011

Narangs International Hotels Private Limited and Mr. Ramesh Narang Joint Managing Director of Petitioner 1 Vs Union of India (UOI), Bureau of Civil Aviation Security (BCAS) Ministry of Civil Aviations Government of India, Mr. Rama Narang Chairman and Managing Director Narangs International Hotels Private Limited and Mr. Rajesh Narang Whole Time Director Narangs International Hotels Private Limited

Bombay High Court · (2011) 113 BOMLR 2335

Aircraft Act, 1934 — Section 5(2), 5A, 5A(1)Aircraft Rules, 1937 — Rule 90, 90(1), 90(2), 90(3)
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High Courts16 Jun 2011Dismissed

The Secretary, Pratibha Shikshan Prasarak Mandal and The Principal, Gulam Nabi Azad Arts and Commerce College Vs The Presiding Officer, The University and College Tribunal and Ravindra Bhatkar

Bombay High Court · (2011) 6 BomCR 605 : (2011) 4 MhLj 896

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30(2)Maharashtra Universities Act, 1994 — Section 59
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