CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

72,742 judgments · page 290 of 3,638

High Courts30 Sept 2022Allowed

Rajeshkumar Vs Bank Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0159

Bank Of Maharashtra Officer Employees� (Discipline And Appeal) Regulations, 1976 — Regulation 4(a), 4(b), 4(c), 4(d), 4(e), 6, 8Evidence Act, 1872 — Section 6
Read judgment
High Courts30 Sept 2022Dismissed

Lokmat Shramik Sanghatana Vs Member And Others

Bombay High Court · (2022) 09 BOM CK 0158

Constitution Of India, 1950 — Article 226, 227, 309Industrial Disputes (Bombay) Rules, 1957 — Rule 2(c), 3, 21, 37, 38Industrial Disputes Act, 1947 — Section 2b, 2(bb), 2(ra), 2(o), 2(oo), 2(oo)(bb), 3, 6, 7, 8, 9A, 10, 10(1), 12, 12(3), 12(4), 12(5), 13, 14, 15, 25F, 25G, 25H, 25U, 28, 33, 33(1)
Read judgment
High Courts28 Sept 2022Disposed Of

Madanlal Zumberlal Nahar And Others Vs Chief Officer And Others

Bombay High Court · (2022) 09 BOM CK 0142

Constitution Of India, 1950 — Article 142, 226Maharashtra Regional And Town Planning Act, 1966 — Section 21, 22, 23, 24, 25, 26, 27, 28, 30, 31, 31(6), 38, 40(1), 49, 50, 113A, 125, 126, 126(2), 126(4), 127, 127(1), 128Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 19
Read judgment