COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 759 of 3,658

High Courts31 Aug 2016Partly Allowed

Smt. Prajwala Bhatu Khalane, Age 37 years, Occ. Service Assistant Teacher in Smt. T.T. Khalane Mahajan High School and Late Bapusaheb G.D.Mali Guruji Junior College, Deopur, Dhule R/o House No. 62, Shrihari Colony, Sakri Road, Taluka and District Dhule -

Bombay High Court · (2016) 6 AIRBomR 400 : (2017) 1 MhLJ 348

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5

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High Courts31 Aug 2016Allowed

Salim Gulab Mulla Vs The State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 798 : (2016) 6 ALLMR 194 : (2017) 3 BCR 134 : (2016) LIC 4452 : (2016) 6 MhLJ 617

Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 &mdash

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High Courts31 Aug 2016Partly Allowed

Ambadas Vs Kintetic Engineering Ltd.

Bombay High Court · (2016) 151 FLR 414 : (2016) LabLR 1220 : (2016) 3 LLN 575 : (2017) 1 MhLJ 209

Constitution of India, 1950 — Article 226

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High Courts31 Aug 2016Allowed

Shri Ashok Ramkrishna Kalbande Vs Smt. Pournima Bhimrao Kewate

Bombay High Court · (2016) 5 ALLMR 915

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts30 Aug 2016Allowed

Rahul Vs Divisional Joint Registrar

Bombay High Court · (2017) 1 MhLJ 147

Maharashtra Co-operative Societies Act, 1960 - Section 73-AAA(3), Section 77-A(3)

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High Courts30 Aug 2016Dismissed

Kamlakar S/o Keshavrao Joshi Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 94 : (2017) ALLMRCri 2245

Evidence Act, 1872 - Section 113APenal Code, 1860 (IPC) - Section 306, Section 498A

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High Courts30 Aug 2016Dismissed

Siddhivinayak Audyogik Vasahat Maryadit Vs Murlidhar Vedu Jadhav

Bombay High Court · (2017) 2 ALLMR 13 : (2017) 3 MhLJ 326

Specific Relief Act, 1963 - Section 20

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High Courts30 Aug 2016Partly Allowed

Vithhalrao S/o Kondiba Waghmare Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 434 : (2017) ALLMRCri 517 : (2016) 4 BomCR(Cri) 186 : (2016) 6 MhLJCrl 612

Criminal Procedure Code, 1973 (CrPC) — Section 399, 401

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High Courts30 Aug 2016Disposed Off

M/s Rachana Developers And Marketing And Others - Applicants @HASH M/s Rachana Developers And Marketing And Others - Defendants/Applicants

Bombay High Court · (2016) 6 ALLMR 222

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 11 (2), Section 148, Section 151

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High Courts30 Aug 2016Disposed Off

P. Shankaranarayan Vs State of Maharashtra

Bombay High Court · (2016) 5 ALLMR 906

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F

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High Courts30 Aug 2016Allowed

Mr. Nitin Naresh Daki Vs Zilla Parishad, Raigad

Bombay High Court · (2016) 5 ALLMR 884

Constitution of India, 1950 — Article 226

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High Courts30 Aug 2016Disposed Off

Eros International Media Ltd. Vs Bharat Sanchar Nigam Ltd.

Bombay High Court · (2016) 08 BOM CK 0030

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High Courts29 Aug 2016Dismissed

Head Master, Vivek Vardhini Madhyamik Vidyalaya Vs Alka Namdeo Khalekar

Bombay High Court · (2017) 2 BCR 701 : (2017) 1 MhLJ 105

Constitution of India, 1950 - Article 14Industrial Disputes Act, 1947 - Section 11-AMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5

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High Courts29 Aug 2016Dismissed

Ramesh Dewoo Dhamankar Vs The Bank of India Officers Association

Bombay High Court · (2017) 1 CLR 145 : (2017) 153 FLR 463

Constitution of India, 1950 - Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 8, Section 9Trade Unions Act, 1926 - Section 28A(1)

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High Courts29 Aug 2016Allowed