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Bombay High Court judgments

72,742 judgments · page 319 of 3,638

High Courts20 Apr 2022Allowed

State Of Maharashtra And Others Vs Zilla Krida Vs

Bombay High Court · (2022) 04 BOM CK 0086

Industrial Court Regulations, 1975 — Regulation 120, 121, 122, 123, 124, 125Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 4, 33, 33(2)
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High Courts20 Apr 2022Dismissed

Ravindra Vs Devendra And Others

Bombay High Court · (2022) 04 BOM CK 0085

Constitution Of India, 1950 — Article 137, 226, 227Code Of Civil Procedure, 1908 — Order 23 Rule 2Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(ii), 43
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High Courts20 Apr 2022

Sachin Vs President Shahu Maharaj Shikshan Sanstha And Others

Bombay High Court · (2022) 04 BOM CK 0081

Constitution Of India, 1950 — Article 21AMaharashtra Employees Of Private Schools (Condition Of Service) Rules, 1981 — Rule 28, 28(1)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 4(6), 5, 5(3), 9
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High Courts19 Apr 2022Dismissed

Barun Kumar And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0077

Constitution Of India, 1950 — Article 14, 142, 226All India Council For Technical Education. Act, 1987 — Section 2(b), 3, 10, 10(k), 11, 121Maharashtra Public Universities Act, 2016 — Section 12(3), 12(7), 71, 71(20), 108(1)(j), 121, 121(2), 121(3)
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