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Bombay High Court judgments

73,288 judgments · page 1,556 of 3,665

High Courts09 Jun 2010

Shri Vinayak Vidhyadayini Trust and Sai Vidya Mandir Vs Smt. Aruna T. Prabhu, Sanjay Vasantrao Patil, Asst. Teacher, The Education Inspector, (West Zone) and The State of Maharashtra

Bombay High Court · (2010) 4 BomCR 543 : (2011) 1 MhLj 550

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 5(3), 5(4), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 14, 15, 15(1), 15(2), 15(3)
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High Courts07 Jun 2010

Shakuntala Bharat Kachare, Hemant Bharat Kachare, Shyam alias Ghanashyam Bharat Kachare and Ajay Bharat Kachare Vs Subhash Prataprao Chavan and Others Subhash Prataprao Chavan and Others Vs Sub-Registrar, The Dy. Registrar, Co-operative Societies, The State of Maharashtra and Bharat alias Arjun Mahadev Kachare (since deceased through his legal heirs Shakuntala Bharat Kachare, Hemant Bharat Kachare, Shyam alias Ghanashyam Bharat Kachare and Ajay Bharat Kachare)

Bombay High Court · (2011) 1 BomCR 842

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High Courts07 Jun 2010Dismissed

Mr. A.S. Manjrekar Vs Bombay Port Trust and Another

Bombay High Court · (2011) 1 SLR 225

Bombay Port Trust Employees (Classification, Control and Appeal) Regulations, 1976 — Regulation 22(2), 3.1, 7.3Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 381
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