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Bombay High Court judgments

73,375 judgments · page 1,808 of 3,669

High Courts19 Jun 2007Allowed

Seva Sadan Education Society Vs Shri Pyarelal Ramdeo

Bombay High Court · (2007) 5 ALLMR 296 : (2007) 5 BomCR 383

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 311Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 33, 35
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High Courts16 Jun 2007Allowed

Chabada Petrol Pump Vs Shaikh Hasan Shaikh Husain

Bombay High Court · (2007) 5 ALLMR 573 : (2007) 6 BomCR 624 : (2007) 114 FLR 593 : (2007) 5 MhLj 738

Industrial Disputes (Bombay) Rules, 1957 — Rule 26, 26(1), 26(2), 31(2), 31AIndustrial Disputes Act, 1947 — Section 11, 11A, 12, 13, 14
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High Courts15 Jun 2007Allowed

Radhu Gokul Gawali, died, through LRs., Shamlal Gokul Gawali, died, through LRs., Shankar Gokul Gawali died, through LRs. and Babulal Gukul Gawali died, through LRs. Vs Mohan Kishan Gawali, died throgh LRs., Bajrang Kishan Gawli, Kishor Someshwar Varma and The Maharashtra Revenue Tribunal, Aurangabad

Bombay High Court · (2007) 4 ALLMR 339 : (2007) 5 BomCR 93 : (2007) 109 BOMLR 1314 : (2007) 6 MhLj 117

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 32Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32, 84Limitation Act, 1963 — Section 13
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