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Bombay High Court judgments

73,045 judgments · page 506 of 3,653

High Courts04 Jan 2019Allowed

Hiraji Natthurao Bangare Vs Dyan Prasarak Shikshan Mandal And Ors

Bombay High Court · (2019) 4 MahLJ 132 : (2019) 1 BomCR 864 : (2019) 1 AIR BomR 816

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4(1), 5Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 3Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 3(2), 5, 6, 8(2), 9(4)(a), 16, 17(6), 26(2)(ii), 3(1), 35(4), 37(2)(f)
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High Courts04 Jan 2019Dismissed

Phoenix ARC Private Limited Vs Sunil Solvent Extraction Private Limited And Ors

Bombay High Court · (2019) 2 BomCR 111 : (2019) 2 AIR BomR 514 : AIR 2019 Bom 82 : (2019) 5 MahLJ 811

Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13, 13(2), 13(4), 13(3A)Consumer Protection Act, 1986 — Section 13Arbitration & Conciliation (Amendment) Act, 2015 — Section 34, 34(5), 34(6)
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