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Bombay High Court judgments

73,375 judgments · page 1,794 of 3,669

High Courts20 Aug 2007Dismissed

Deepak Shankarlal Jaiswal and Another Vs State of Maharashtra and Others

Bombay High Court · (2007) 6 ALLMR 670 : (2008) 2 BomCR 331

Maharashtra Local Authority Members Disqualification Act, 1986 — Section 7Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 6, 7, 8Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 51, 51(2), 51A, 51A(1), 51A(2)
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High Courts16 Aug 2007Dismissed

Kamal K. Sahasrabuddhe Vs Controller of Accommodation and Others

Bombay High Court · (2007) 6 ALLMR 641 : (2008) 1 BomCR 779

Bombay Government Premises (Eviction) Act, 1955 — Section 2Bombay Land Requisition Act, 1948 — Section 8A, 8C(2), 9, 9(8)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1), 158, 158(1), 15B
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High Courts16 Aug 2007Allowed

Priyadarshini Education Trust and The Head Master, National Urdu High School Vs Ratis (Rafia) Bano

Bombay High Court · (2007) 6 ALLMR 238 : (2007) 6 BomCR 79 : (2007) 109 BOMLR 1663 : (2007) 6 MhLj 667

Constitution of India, 1950 — Article 12, 14, 15(4), 16, 16(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 28, 5, 5(1), 5(2), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 28(1), 9, 9(2), 9(3)
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High Courts16 Aug 2007Dismissed

Shri Mansinh Hansraj Khatau Vs Union of India (UOI), The Director of Inspection, (Investigation)-II, The Deputy Director of Inspection, (Investigation) and/or (Intelligence) Unit-I and The Assistant Director of Inspection (Investigation) and/or (Intelligence) Unit-I(3)

Bombay High Court · (2008) 229 ELT 344 : (2008) 303 ITR 147

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5(2)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106, 114, 70
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