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Bombay High Court judgments

73,045 judgments · page 511 of 3,653

High Courts12 Dec 2018Dismissed

Dr. Pravin Balisingh Raghuvanshi Vs Sant Gadgebaba Amravati University, Amravati Through Its Registrar And Others

Bombay High Court · (2018) 12 BOM CK 0035

Maharashtra Universities Act, 1994 — Section 10, 24Maharashtra Public Universities Act, 2016 — Section 2(4), 2(7), 9(3)(b), 15(2), 26(4), 26(5), 28, 28(2)(d), 28(5), 29(2)(a) to 29(2)(za), 30, 30(4), 30(4)(f), 30(4)(g), 30(4)(h), 30(4)(i), 31, 34(2), 34(4)(a), 36(2)(b), 36(2), 37(2)(a), 37(2)(b), 37(2)(c), 146(1), 146(4), 146(5), 146(6)
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High Courts12 Dec 2018Allowed

Kishore S/O Uttamrao Gajbhiye Vs Election Commission Of India Through Chief Election Commissioner, New Delhi (Deleted) And Others

Bombay High Court · (2018) 12 BOM CK 0034

Representation of the People Act, 1951 — Section 81, 82, 83, 86, 100, 100(1), 100(1)(a), 100(1)(b), 100(1)(c), 100(1)(d), 101, 117, 123, 123(3), 123(3A)Conduct of Elections Rules, 1961 — Rule 94, 94ACode of Civil Procedure, 1908 — Order 6 Rule 15, Order 7 Rule 11, Order 7 Rule 11(a)
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