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Bombay High Court judgments

73,158 judgments · page 756 of 3,658

High Courts08 Sept 2016Partly Allowed

Kailas Sambhaji Lohakre Vs State of Maharashtra

Bombay High Court · (2017) 170 AIC 283 : (2017) 1 BCR 159 : (2016) 6 MhLJ 956

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 15(1)(a), Section 19(1)Penal Code, 1860 (IPC) - Section 323, Section 324, Section 34, Section 504, Section 506
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High Courts08 Sept 2016Partly Allowed

Anil Vs Siddeshwar Krida Mandal

Bombay High Court · (2017) 1 ALLMR 180 : (2017) 2 BCR 839 : (2016) 6 MhLJ 933

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 28, Rule 9
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High Courts08 Sept 2016Dismissed

Regional Provident Vs Tata Consultancy Services

Bombay High Court · (2017) 2 ALLMR 574 : (2017) 1 CLR 419 : (2017) 152 FLR 237 : (2016) 151 FLR 865 : (2017) LabLR 341 : (2017) LabLR 180 : (2017) LabLR 15 : (2017) 1 LLJ 245 : (2016) 6 MhLJ 821

Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 5, Section 7(1)
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High Courts07 Sept 2016Allowed

Dhimant Mehta Vs M/s. Ramdil Resorts P. Ltd.

Bombay High Court · (2017) 172 AIC 485 : (2016) 3 AIRBomRCri 688 : (2016) ALLMRCri 4448 : (2016) 4 BomCR(Cri) 40 : (2017) 2 CivCC 59 : (2016) 3 Crimes 478 : (2016) 3 MadWNCri 138 : (2017) 1 MhLJ 582 : (2016) 6 MhLJCrl 353

Criminal Procedure Code, 1973 (CrPC) — Section 258Negotiable Instruments Act, 1881 (NI) — Section 138
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