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Bombay High Court judgments

73,158 judgments · page 755 of 3,658

High Courts16 Sept 2016Disposed Off

Tantrik Shikshan Karmachari Sahakari Pat Sanstha Maryadit, Regd. No. N.G.P./B.N.K./129/1966, Office : Industrial Training Institute, Shraddhanand Peth, Nagpur, through its Secretary Purushottam Marotrao Milmile - Petitioner @HASH Assistant Commissioner of

Bombay High Court · (2017) 2 AIRBomR 318 : (2016) 6 ALLMR 616 : (2017) 1 CLR 112 : (2016) 151 FLR 861 : (2017) LabLR 98 : (2017) 1 LLJ 248 : (2017) 2 MhLJ 844

Minimum Wages Act, 1948 - Section 2(4), Section 2(g), Section 20, Section 27
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High Courts15 Sept 2016Dismissed

Zuber Baig Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 318 : (2017) ALLMRCri 1005 : (2017) 3 MhLJCrl 329

Criminal Procedure Code, 1973 (CrPC) - Section 190, Section 201, Section 460Electricity Act, 2003 - Section 135, Section 138(D), Section 151, Section 153, Section 154
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High Courts15 Sept 2016Disposed Off

Ku. Yogita Vs State of Maharashtra

Bombay High Court · (2017) 3 BCR 481 : (2017) 1 MhLJ 643 : (2017) 3 RCRCivil 7

Constitution of India, 1950 - Article 136, Article 342Maharashtra Land Revenue Code, 1966 - Section 36Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 - Section 2(j), Section 3
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High Courts15 Sept 2016Dismissed

Sau. Sarika Vs Sachin

Bombay High Court · (2016) 6 ALLMR 711 : (2017) 1 CivCC 460 : (2017) 1 HLR 587 : (2016) 6 MhLJ 788 : (2017) 2 RCRCivil 389

Hindu Marriage Act, 1955 - Section 13(1)(i-a)
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High Courts14 Sept 2016Disposed Off

Mrs. Nadia Maggie de Costa Vs State of Goa

Bombay High Court · (2017) ALLMRCri 878 : (2017) 2 MhLJCrl 682

Criminal Procedure Code, 1973 (CrPC) - Section 482Immigration Act, 1983 - Section 10, Section 24, Section 25Penal Code, 1860 (IPC) - Section 34, Section 417, Section 420
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High Courts14 Sept 2016Dismissed

Shaikh Yunus Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4297 : (2017) 1 BomCR(Cri) 506

Criminal Procedure Code, 1973 (CrPC) — Section 482Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 3Penal Code, 1860 (IPC) — Section 34, 353, 379
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