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Bombay High Court judgments

73,288 judgments · page 1,522 of 3,665

High Courts17 Sept 2010Dismissed

Mr. Aatif Nasir Mulla and Others Vs The Central POTA review Committee, The Union of India (UOI) and The State of Maharshtra Saquib Abdul Hamid Nachan (Presently in Judicial Custody at Central Jail) Vs Union of India (UOI) Ministry of Home Affairs and State of Maharashtra

Bombay High Court · (2010) 112 BOMLR 4326

Criminal Procedure Code, 1973 (CrPC) — Section 321General Clauses Act, 1897 — Section 6Prevention of Terrorism (Repeal) Act, 2004 — Section 2(2), 2(3), 2(3), 2(4), 2(4)
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High Courts17 Sept 2010

Director, Postal Services, Senior Superintendent of Post Offices, Mofussil Division, Post Master General and Union of India (UOI) Vs Sanjay Chandurkar Assistant Superintendent of Post Offices, North Sub-Division, Senior Superintendent of Post Offices, Nagpur Mofussil Division and Union of India (UOI) Vs Vilas Pardhi and Shrawan Bapusa Salam Director, Postal Services, Senior Superintendent of Post Offices, Nagpur Mofussil Division, Sub Divisional Inspector (Post), Gondia Sub Division and Union of India (UOI) Vs Umesh Pritamlal Yede Union of India (UOI) and Senior Superintendent of Post Offices, Mofussil Division Vs Manoj Bansod

Bombay High Court · (2011) 1 ALLMR 165 : (2011) 2 MhLj 65

Gramin Dak Sevak (Conduct and Employment) Rules, 2001 — Rule 4(3)
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High Courts17 Sept 2010Dismissed

Smt. Zaibunnisa and Mr. Riyazur Rahim Vs Rushi Moon

Bombay High Court · (2011) 1 ALLMR 160 : (2011) 1 BomCR 84

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, Order 9 Rule 5(1), Order 9 Rule 5(2), Order 9 Rule 6, Order 9 Rule 6(1)Constitution of India, 1950 — Article 226, 227
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