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Bombay High Court judgments

72,538 judgments · page 244 of 3,627

High Courts03 Apr 2023Allowed

Shankar Vs State Of Maharashtra

Bombay High Court · (2023) 04 BOM CK 0027

Indian Penal Code, 1860 — Section 376(1), 376(2)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6Code Of Criminal Procedure, 1973 — Section 164, 313, 437A
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High Courts03 Apr 2023Dismissed

Sangli Shikshan Sanstha, Sangli And Others Vs Shankar Gopal Umrani And Others

Bombay High Court · (2023) 04 BOM CK 0010

Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rules, 1981 — Rule 29(5), 36, 37, 37(2)(a)(ii), 37(2)(d)(iii), 37(2)(f), 37(4)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 4(6), 11, 13Code Of Civil Procedure, 1908 — Section 2(14)
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High Courts03 Apr 2023Partly Allowed

Vijay Vs State Of Maharashtra

Bombay High Court · (2023) 04 BOM CK 0009

Protection Of Children From Sexual Offences Act, 2012 — Section 5,5(I), 6, 7, 8, 12, 17, 29Indian Penal Code, 1860 — Section 109, 212, 354A, 363, 366, 376, 366Code Of Criminal Procedure, 1973 — Section 313
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High Courts03 Apr 2023Dismissed

Himanshu Vs Commissioner Of Police And Others

Bombay High Court · (2023) 04 BOM CK 0004

Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Blackmarketing Of Essential Commodities Act, 1981 — Section 3, 3(1), 3(2), 3(3), 8, 9, 12, 13Code Of Civil Procedure, 1908 — Section 110Indian Penal Code, 1860 — Section 34, 307, 384
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High Courts30 Mar 2023Disposed Of

Mansukhlal Kanji Shah Vs Sunita Anant Mehta

Bombay High Court · (2023) 03 BOM CK 0109

Bombay High Court (Original Side) Rules, 1980 — Rule 384Evidence Act, 1872 — Section 63, 63(a), 63(c), 67, 68, 69, 114(g)Indian Succession Act, 1925 — Section 63, 63(c)
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High Courts28 Mar 2023Dismissed

Sunil Jagannath Tale Vs Aurangabad Electricals Limited And Others

Bombay High Court · (2023) 03 BOM CK 0112

Industrial Disputes Act, 1947 — Section 2(s), 2(s)(iii), 2s(iv), 28Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 3(5)Sales Promotion Employees (Conditions Of Service) Act, 1976 — Section 2
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