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Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation - (31 Jul 2026)

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Bombay High Court held that an incorrect travel distance claim for transport allowance alone does not constitute misappropriation. It added that courts may interfere with a dismissal if mitigating circumstances exist and the punishment is shockingly disproportionate to the misconduct proved.

Tags : TRAVEL; MISAPPROPRIATION; EMPLOYER  

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