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Bombay High Court judgments

73,289 judgments · page 1,628 of 3,665

High Courts06 Aug 2009Dismissed

The Secretary, Smt. Phundabi Shikshan Prasarak Mandal Sanchalit Janpir Vidyalaya, The Head Master, Janpir Vidyalaya and Pathan Harun Khan Vs Subhash Jadhavar, The Education Officer (Secondary) Zilla Parishad and The Presiding Officer, School Tribunal

Bombay High Court · (2009) 5 BomCR 39 : (2009) 111 BOMLR 3787

Constitution of India, 1950 — Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 28(1), 9(7), 9(9)
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High Courts04 Aug 2009

Dr. Dadasaheb Tarte Vs The State of Maharashtra, The State Appropriate Authority and Additional Director of Health Services, State Family Welfare Department and The District Counselling Authority and District Civil Surgeon District Civil Hospital

Bombay High Court · (2009) 111 BOMLR 3650 : (2010) 2 MhLj 110

Constitution of India, 1950 — Article 14, 226, 227Pre-conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) (Amendment) Act, 2003 — Section 23(1), 25, 29(1), 5Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996 — Rule 12, 17(2), 6(2)(5), 8(2)
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High Courts04 Aug 2009Dismissed

Ku. Saroj Pundlikrao Datir Vs Dr. Prakash Nandurkar, Secretary, Satchikitsa Prasarak Mandal, Smt. Jaishree Mishra, Incharge, The Head Mistress, Dr. Nandurkar Vidyalaya, The Education Officer (Secondary) and Shri Laxmikant Pande, Deputy Director of Education, Government Adhyapak Vidyalaya

Bombay High Court · (2009) 5 BomCR 13 : (2009) 5 BOMLR 13 : (2009) 6 MhLj 235

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 12, 20Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 13
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