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Bombay High Court judgments

73,078 judgments · page 613 of 3,654

High Courts29 Nov 2017

Nitesh Vs Jalgaon City Municipal

Bombay High Court · (2017) 11 BOM CK 0108

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 148, O
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High Courts29 Nov 2017

Uma Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 11 BOM CK 0009

Maharashtra Employees of Private Schools (Conditions of Service) Act, 1977, - Section 5(2), Section 9(1)(a)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981, - Rule 26(2), Rule 25-A
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High Courts28 Nov 2017

Premla Vs State

Bombay High Court · (2017) 11 BOM CK 0093

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 506(ii) - Punishment for criminal ,intimidation
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High Courts28 Nov 2017

Shivkant Chaudhary Vs Dinesh Chandra Maingi

Bombay High Court · (2017) 11 BOM CK 0059

Companies Act, 1956, Section 543(1), Section 454(5), Section 542(1) - Power of Tribunal to assess damages against delinquent directors, etc - Statement of affairs to be ma
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High Courts28 Nov 2017

Sou. Bhamabai Vs Sudhir & Ors.

Bombay High Court · (2017) 11 BOM CK 0028

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtTransfer of Property Act, 1882, Section 106 - Duration of certain leases
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