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Bombay High Court judgments

73,004 judgments · page 361 of 3,651

High Courts15 Nov 2021Partly Allowed

Vidarbha Youth Welfare And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 11 BOM CK 0086

Constitution Of India, 1950 — Article 14, 16Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 28, 28(1)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2), 5(3), 5(5), 9, 9(1), 11(2)(e), 22
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High Courts15 Nov 2021Dismissed/Disposed Of

Rajkumar Bhujangrao Dhakane Vs Sanjay Saxsena & Anr

Bombay High Court · (2021) 11 BOM CK 0074

Constitution Of India, 1950 — Article 14, 226Maharashtra State Police Complaints Authority Conditions Of Service Rules 2016 — Rule 10Indian Penal Code, 1860 — Section 143, 147, 224, 307, 323, 504, 506
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High Courts15 Nov 2021Disposed Of

Rohan Sunil Abbott Vs State Of Maharashtra

Bombay High Court · (2021) 11 BOM CK 0061

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 436, 437(1), 437(2), 437(5), 439(2)Indian Penal Code, 1860 — Section 304(A), 304II, 279, 337, 338, 427
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