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Bombay High Court judgments

73,045 judgments · page 498 of 3,653

High Courts05 Feb 2019Disposed Off

Sumanta And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 2 AllMR 406 : (2019) 3 BCR 350

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 18, 19Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Rules, 1995 — Rule 12Constitution Of India, 1950 — Article 21A
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High Courts04 Feb 2019Dismissed

Mandhana Industries Ltd Vs Principal Commissioner Of Income Tax (Central) 1 & Anr

Bombay High Court · (2019) 02 BOM CK 0051

Income Tax Act, 1961 — Section 142(2A), 143(3), 153A, 245A, 245C, 245C(1A), 245C(1), 245BA, 245BA(5A), 245BA5, 245BD, 245D(2B), 245C, 245C(1), 245D(2C), 245D(3), 245D(1), 245D(4), 245D(5), 245D(6), 245D(7), 245F, 245H, 245HA, 245HA(1), 245HA(2), 245I, 245F, 245F(1), 245F(2), 245D, 245D(4), 245D(7), 245F(4), 254C, 264Income Tax Settlement Commission (Procedure) Rules, 1997 — Rule 9, 9A
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High Courts04 Feb 2019Dismissed

Babarao Vs Kalavati

Bombay High Court · (2019) 2 AllMR 1 : (2019) 3 BCR 363

Code Of Civil Procedure, 1908 — Order 6 Rule 17
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High Courts01 Feb 2019Allowed

Rashtrapal And Ors Vs Divisional Commissioner And Ors

Bombay High Court · (2019) 2 AllMR 363 : (2019) 3 BCR 44

Maharashtra Village Panchayats Act, 1958 — Section 33, 33(5)Bombay Village Panchayats (Sarpanch And Upa-Sarpanch) Election Rules, 1964 — Rule 6, 9, 10Bombay Village Panchayats Election Rules, 1959 — Rule 8
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High Courts01 Feb 2019Allowed

Maharashtra Vidya Prasarak Mandal Khamgaon And Ors Vs Vijay Sukhalal Rajput And Ors

Bombay High Court · (2019) 3 BCR 34

Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5, 9, 11Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification of) Caste Certificate Act, 2000 — Section 10, 11Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 36, 37
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High Courts31 Jan 2019Dismissed

Shantaram Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 2 AllMR 375

Indian Penal Code, 1860 — Section 302Representation Of Peoples Act, 1951 — Section 8(1), 8(2), 8(3)Agricultural Produce Market Committee Rules, 1966 — Rule 41, 41(1)(a)
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High Courts31 Jan 2019Partly Allowed

Khalil Ahamad Khan Vs Amolakchand Mahavidyalaya And Ors

Bombay High Court · (2019) 2 AllMR 339

Maharashtra University Act, 1994 — Section 59Maharashtra Non-Agricultural Universities And Affiliated Colleges Standard Code (Terms And Conditions Of Service Of Non-teaching Employees) Rules, 1984 — Rule 8, 8(h), 8(2)(h), 14, 14(4), 14(7)
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High Courts31 Jan 2019

Jyoti H. Mehta And Ors Vs Kishore J. Janani And Ors

Bombay High Court · (2019) 01 BOM CK 0136

Special Court (Trial Of Offences Relating to Transactions in Securities) Act, 1992 — Section 3(4)Code Of Criminal Procedure, 1973 — Section 10, 11, 102Securities Contracts (Regulation) Rules, 1957 — Rule 15
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