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Bombay High Court judgments

73,045 judgments · page 503 of 3,653

High Courts15 Jan 2019Dismissed

Mahadev Gurling Kamble Vs State Of Maharashtra

Bombay High Court · (2019) 01 BOM CK 0050

Indian Penal Code, 1860 — Section 354, 354A(i)(2)Protection of Children from Sexual Offences Act, 2012 — Section 8, 10, 12Registration of Birth and Death Act, 1969 — Section 12, 17
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High Courts14 Jan 2019Disposed Off

Pramod s/o. Prabhakar Pokale Vs State of Maharashtra

Bombay High Court · (2019) 01 BOM CK 0167

Maharashtra Employees of Private Schools [Conditions of Service] Regulation Act, 1977 — Section 5, 5(1), 5(2)Right of Children to Free and Compulsory Education Act, 2009 — Section 19, 25Constitution Of India, 1950 — Article 21A, 226
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High Courts14 Jan 2019Dismissed

Rajendra Pundlikrao Deore Vs State Of Maharashtra

Bombay High Court · (2019) 01 BOM CK 0091

Maharashtra Agricultural Produce Marketing (Development And Regulation) Act, 1963 — Section 29(1), 29(2), 34B, 34C, 40, 40(e), 41(1), 45(1), 57Maharashtra Agricultural Produce Marketing Committee (Development And Regulation) Rules, 1967 — Rule 20, 20(3), 20(3)(1), 24, 117, 117(1)
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