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Bombay High Court judgments

73,288 judgments · page 1,504 of 3,665

High Courts29 Oct 2010

Murlidhar Kale, Vice President, Bhaurao Wadatkar, Member, Kamal Gawande, Member and Pramila Sahebaro Bhingare, Member, Sategaon Education Society Vs State of Maharashtra, School Education Department, The Deputy Director of Education, Amravti Division, The Education Officer (Secondary), Zilla Parishad and The President, Sategaon Education Society

Bombay High Court · (2011) 1 ALLMR 374 : (2011) 3 BomCR 850 : (2010) 112 BOMLR 4693 : (2011) 1 MhLj 849

Bombay Public Trusts Act, 1950 — Section 17, 17(1), 17(2), 18(1), 18(1A)Bombay Public Trusts Rules, 1951 — Rule 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 3(1), 3(2), 3(3), 3(4)
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High Courts29 Oct 2010

Sahebrao Kharat, Bagwan Tamijabee Shaikh Ahmed and Shaikh Khurshid Ahemad Gulam Jilani Vs The Collector, Acting as Authority under the Maharashtra Local Authority Members Disqualification Act and Others

Bombay High Court · (2011) 1 ALLMR 781 : (2011) 6 BomCR 115

Constitution of India, 1950 — Article 226, 227Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3, 3(1), 4, 5, 7Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 3(1), 6, 7, 8
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High Courts28 Oct 2010

Anindya Mukherjee Vs Clean Coats Pvt. Ltd.

Bombay High Court · (2011) 7 ALLMR 48 : (2011) 2 ARBLR 241 : (2011) 3 BomCR 70 : (2011) 1 MhLj 573 : (2011) 8 RCR(Civil) 2652

Arbitration and Conciliation Act, 1996 — Section 28, 31, 34Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 23, 27
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