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Bombay High Court judgments

73,375 judgments · page 1,910 of 3,669

High Courts21 Dec 2005

Rajkumar Kesarwani Vs Returning Officer and Tahsildar and Others

Bombay High Court · (2006) 1 ALLMR 682 : (2006) 2 BomCR 32 : (2006) 1 MhLj 445

Constitution of India, 1950 — Article 58Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 35, 35(1), 35(4), 35A, 36Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1), 13(2), 14(1), 19(1), 2(1)
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High Courts21 Dec 2005

Pratibha Naitthani Vs Union of India (UOI) and Others

Bombay High Court · AIR 2006 Bom 259 : (2006) 3 ALLMR 213 : (2006) 2 BomCR 41 : (2006) 4 CompCas 544

Cable Television Networks (Regulation) Act, 1995 — Section 11, 11(1), 12, 16, 2Cable Television Networks (Regulation) Ordinance, 1994 — Section 22(1)Cable Television Networks Rules, 1994 — Rule 6, 6(1), 6(5), 7
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High Courts19 Dec 2005Allowed

Kamal Vs Sawate Education Society and Others

Bombay High Court · (2006) 2 ALLMR 64 : (2006) 2 MhLj 675

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9, 9(1), 9(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 2, 3, 3(3), 8(1)
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High Courts19 Dec 2005Dismissed

Subhash Joshi and Another Vs Mohd. Sultan and Another

Bombay High Court · AIR 2006 Bom 153 : (2006) 2 MhLj 612

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115, 15, 7, 96Constitution of India, 1950 — Article 133(1), 136
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High Courts19 Dec 2005

Amit Kumar Vs Indian Airlines Ltd.

Bombay High Court · (2006) 2 BomCR 592 : (2006) 109 FLR 387 : (2006) 2 LLJ 699 : (2006) 2 MhLj 210

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B, 2, 33(2)
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