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Bombay High Court judgments

76,821 judgments · page 147 of 3,842

High Courts24 Nov 2025Disposed Of

Yasin Musa Inamdar Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 11 BOM CK 2985

Maharashtra 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 Rules, 2012-Rule 12, 13, Sub-rule (1) of Rule 13, Clause (d) of sub-Rule 1 of Rule 13
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High Courts17 Nov 2025Disposed Of

Chhatrapati Sambhaji Maharaj Charitable Trust's English Medium School & Anr. Vs Union Of India & Ors.

Bombay High Court · (2025) 11 BOM CK 2995

Right of Children to Free and Compulsory Education Act, 2009-Section 2, 3, 12, 12(1), 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 Courts17 Nov 2025Disposed Of

Nirmal Shishu Vihar Primary School & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 11 BOM CK 2991

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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