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Bombay High Court judgments

73,289 judgments · page 1,630 of 3,665

High Courts30 Jul 2009Allowed

Gyanodaya Shikshan Pracharak Samiti''s, Gyanodaya B.Ed. College Vs The State of Maharashtra and The Regional Director, Western Region Committee, NCTE Habib Educational and Welfare Society and Late Khatija College of Education Vs The State of Maharashtra and The Regional Director, National Council for Teacher Education, Western Regional Committee Shri Kanhaiyalal Maharaj Shaishanik and Samajik Trust, Sainath Shikshanshastra Mahavidyalaya B.Ed. (M) College Vs The State of Maharashtra and The Regional Director, National Council for Teacher Education, Western Regional Committee Somnatharpan Shikshan Prasarak Sanstha''s (B.Ed. Women''s College) Vs The State of Maharashtra and The Regional Director, National Council for Teacher Education, Western Regional Committee

Bombay High Court · (2009) 6 MhLj 177 : (2009) 7 SLR 585

Maharashtra Universities Act, 1994 — Section 82, 83National Council for Teacher Education Act, 1993 — Section 14(6)
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High Courts30 Jul 2009

Shri Venkatesh Naidu Vs State

Bombay High Court · (2009) 07 BOM CK 0073

Goa Childrens Act, 2003 — Section 8(2)Penal Code, 1860 (IPC) — Section 375, 376, 376(1), 376(2)Probation of Offenders Act, 1958 — Section 4
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