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Bombay High Court judgments

73,013 judgments · page 478 of 3,651

High Courts08 May 2019

Poonam Agarwal Vs State Of Maharashtra & Anr

Bombay High Court · (2019) 05 BOM CK 0018

Indian Penal Code, 1860 — Section 34, 107, 306, 307, 441, 442, 451, 499, 500Officials Secrets Act, 1923 — Section 2(8), 3, 3(1)(c), 7Code Of Criminal Procedure, 1973 — Section 482
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High Courts04 May 2019

Suresh Martandro Kapgate And Ors Vs District Deputy Registrar And Ors

Bombay High Court · (2019) 05 BOM CK 0031

Maharashtra Agricultural Produce Marketing (Development And Regulation) Act, 1963 — Section 7(1), 9, 29, 45(1)Maharashtra Agricultural Produce And Marketing (Development And Regulation) Rules, 1967 — Rule 6(5)(b), 33, 100(5)Constitution Of India, 1950 — Article 227
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High Courts04 May 2019Disposed Off

Syed Burhan Syed Nabi And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 05 BOM CK 0025

Indian Forest Act, 1927 — Section 2(3), 2(4), 2(6), 41, 42, 43, 44, 52, 52(1), 52(1A), 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 64, 65, 66, 67, 68, 69, 61A, 61B, 61C, 61D, 61E, 61F, 61G, 69Code Of Criminal Procedure, 1973 — Section 451, 452, 457Bombay Forest Rules, 1942 — Rule 66, 68, 70, 71(3), 71(4), 71(5), 71(6), 71(7), 72, 75, 76, 80, 81, 82, 84, 85(2), 86, 88, 102, 104, 105, 107, 109, 113, 129
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High Courts03 May 2019

Prakash And Ors Vs Union Of India And Ors

Bombay High Court · (2019) 05 BOM CK 0030

Code Of Criminal Procedure, 1973 — Section 161Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 55BPunjab Civil Services (Punishment And Appeal) Rules, 1970 — Rule 17(a)(iii)
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High Courts03 May 2019Partly Allowed

Sapna Vs Pravin Ishwarbhai Patel And Ors

Bombay High Court · (2019) 05 BOM CK 0024

Protection Of Women from Domestic Violence Act, 2005 — Section 2(a), 2(f), 3, 3(iv), 12, 26(3)Code Of Civil Procedure, 1908 — Section 10
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High Courts03 May 2019

Mumbai Vidyapeeth Kamgar Sanghatna Vs University Of Mumbai

Bombay High Court · (2019) 05 BOM CK 0022

Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 3(7), 4, 5, 6, 9, 11, 21(1), 27, 28, 30, 30(A), 30(1), 30(2), 79, 79(1), 81(1)Maharashtra Public Universities Act, 2016 — Section 3(1), 4, 5, 5(5), 5(7), 5(32), 5(35), 5(37), 5(40), 5(11), 8(1), 8(2)(d)(ii), 8(2), 8(1)(a), 9, 14(6), 14(6)(b), 16, 31(w), 30, 30(1)(b), 31, 31(zg), 8, 26, 30, 31, 57, 59, 71, 79, 79(6), 80, 81, 82, 84, 85, 105Industrial Disputes Act, 1947 — Section 2(j), 2(s), 2(s)(1), 2(s)(2), 2(s)(3), 2(s)(4), 25
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High Courts03 May 2019

Sahyadri Central Consumer Co Op. Wholesale And Retail Stores Ltd. Vs The Controller Of Accommodation General Admn. Department And 2 Ors

Bombay High Court · (2019) 05 BOM CK 0020

Bombay Land Requisition Act, 1948 — Section 8C(1), 8B(1), 8C(2), 8C(1), 8C(a), 8C(1)(iii), 8C(i)(iv), 8C(b)(iv), 8D, 11, 13, 16Bombay Rent, Hotel And Lodging House Rates Control Act, 1947 — Section 5, 5(1A), 9(8), 15B, 15B(1), 15B(1A)Bombay Government Premises Eviction Act, 1955 — Section 2(b)
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High Courts03 May 2019

Krishna Education Society Vs State Of Maharashtra

Bombay High Court · (2019) 05 BOM CK 0015

Right Of Children To Free And Compulsory Education Act, 2009 — Section 2(f), 2(c), 2(7), 2(20), 3, 4, 12, 16, 16(2)Maharashtra Employees Of Private Schools (Condition Of Service) Regulation Act, 1977 — Section 16Maharashtra Employees Of Private Schools(Conditions Of Service)Rules, 1981 — Rule 8, 9, 9(7), 10
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High Courts03 May 2019Dismissed

Imamsaheb Vs BadshahaAnd Ors

Bombay High Court · (2019) 05 BOM CK 0002

Evidence Act, 1872 — Section 13(a), 32(7)Specific Relief Act, 1963 — Section 6Transfer Of Property Act, 1882 — Section 52
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