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Bombay High Court judgments

72,742 judgments · page 314 of 3,638

High Courts13 May 2022Allowed

Ratta Vs Union Of India

Bombay High Court · (2022) 05 BOM CK 0062

Railways Act, 1989 — Section 2, 2(29), 55, 55(1), 123A, 123(b), 123(c), 123(c)(2), 124A, 124A(b), 124(b)Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3(1), 23Motor Vehicles Act, 1988 — Section 163
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High Courts13 May 2022Allowed

Nishant Vs Union Of India

Bombay High Court · (2022) 05 BOM CK 0061

Railway Accidents And Untoward Incidents (Compensation) Rules, 1990 — Rule 3(1)Railways Act, 1989 — Section 123(b), 124, 124A, 124B, 125, 125(b), 125(1)(d)Railway Claims Tribunal Act, 1987 — Section 13(1A), 16, 16(1), 17, 17(1), 17(2)
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High Courts13 May 2022Disposed Of

Shankar M. Gowekar Vs Divisional Transport Officers

Bombay High Court · (2022) 05 BOM CK 0058

Railway Servants (Discipline & Appeal) Rules, 1968 — Rule 10, 11, 13, 22, 26, 28Maharashtra Recognition Of Trade Unions Short Title. And Prevention Of Unfair Labour Practices Act, 1971 — Section 44
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High Courts12 May 2022

Harsimran Singh Vs State

Bombay High Court · (2022) 05 BOM CK 0054

Indian Penal Code, 1860 — Section 354D, 503, 504, 506, 509Information Technology Act, 2000 — Section 67ACode Of Criminal Procedure, 1973 — Section 438
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High Courts10 May 2022Allowed

Gaurav V. Ghugare Vs State

Bombay High Court · (2022) 05 BOM CK 0055

Indian Penal Code, 1860 — Section 354A, 354D, 506Information Technology Act, 2000 — Section 67ACode Of Criminal Procedure, 1973 — Section 438
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High Courts05 May 2022Partly Allowed/ Dismissed

Dr. Pallavi Manohar Dalvi And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 05 BOM CK 0046

Constitution Of India, 1950 — Article 226State Of Maharashtra Framed The Maharashtra Unaided Private Professional Educational Institutions (Regulation Of Admission To The Postgraduate Ayurved, Unani And Homeopathy Courses) Rules, 2016 — Rule 9Maharashtra Unaided Private Professional Educational Institutions (Regulation Of Admission And Fees) Act, 2015 — Section 3, 5
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