Bombay High Court Judgments 1999 — Page 7

High Courts17 Nov 1999

Shankar Mangelal Lokhande Vs The State of Maharashtra

Bombay High Court · (2000) 5 BomCR 554 : (2000) BomCR(Cri) 554 : (2000) 2 BOMLR 302 : (2001) 1 DMC 30 : (2000) 3 MhLj 524 : (2000) 4 RCR(Criminal) 229

Evidence Act, 1872 — Section 32, 45, 59Penal Code, 1860 (IPC) — Section 107, 306, 498

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High Courts16 Nov 1999

Mohd. Yousuf Mohd. Ibrahim Vs The Zilla Parishad Parbhani and Others

Bombay High Court · (2000) 1 ALLMR 639 : (2000) 2 BomCR 17 : (2000) 1 MhLj 504

Maharashtra Civil Services (Joining Time, Foreign Service and Payment during Suspension, Dismissal and Removal) Rules, 1981 — Rule 70(2)Maharashtra Public Services (Subordinate) Selection Board (Repeal) Act, 1983 — Section 4Maharashtra Zilla Parishads and Panchayat Samitis (Amendment) Act, 1990 — Section 249

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High Courts16 Nov 1999

Jagdish R. Vora and another Vs Asit C. Mehta and another

Bombay High Court · (2000) 2 ALLMR 403 : (2000) 2 BomCR 84 : (2000) 1 BOMLR 6 : (2000) 3 MhLj 451

Arbitration Act, 1940 — Section 12, 28, 33, 36, 37

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High Courts16 Nov 1999Allowed

Vasudeo Wadiraj Rao Vs Hotel Padma and Others

Bombay High Court · (2000) 102 BOMLR 138

Arbitration Act, 1940 — Section 34, 8Arbitration and Conciliation Act, 1996 — Section 10, 11, 34, 7, 8

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High Courts16 Nov 1999

Hawaldar Singh Vs M/s. Taigrania Metal and Steel Industries and another

Bombay High Court · (2000) 1 ALLMR 296 : (2000) 2 BomCR 171 : (2000) 1 BOMLR 547 : (2000) 85 FLR 408 : (2000) 2 MhLj 220

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

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High Courts16 Nov 1999

Shri M.D. Kawade and another Vs Mahindra Engineering and Chemical Products Ltd. and another

Bombay High Court · (2000) 1 ALLMR 10 : (2000) 2 BomCR 166 : (2000) 85 FLR 217

Evidence Act, 1872 — Section 115Industrial Disputes Act, 1947 — Section 10(1), 11

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High Courts16 Nov 1999

Mr. Franco D''Souza Vs State of Goa

Bombay High Court · (2000) 5 BomCR 890 : (2000) CriLJ 1985 : (2000) 4 MhLj 91 : (2000) 4 MhLj 9

Criminal Procedure Code, 1973 (CrPC) — Section 165, 235Evidence Act, 1872 — Section 27, 45, 61, 9Penal Code, 1860 (IPC) — Section 201, 27, 302, 304

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High Courts16 Nov 1999Dismissed

Hariharrao Pandurangrao Patwardhan Vs ManojKumar Mahavir Shah

Bombay High Court · (2000) 102 BOMLR 387

Contempt of Courts Act, 1971 — Section 2

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High Courts15 Nov 1999

Divisional Controller, Maharashtra State Road Transport Corporation Vs Rajjak Abbas Shaikh and Others

Bombay High Court · (2000) 3 LLJ 417

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A

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High Courts15 Nov 1999

Bhausaheb Savalgonda Patil and another Vs Sou. Shamim Sultan Fakir and another

Bombay High Court · (2000) 5 BomCR 569 : (2000) BomCR(Cri) 569 : (2000) CriLJ 1235

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420

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High Courts15 Nov 1999

Rajendra Vasantrao Khode Vs Laxmikant Shantilal Choudhari and another

Bombay High Court · (2000) 5 BomCR 559 : (2000) BomCR(Cri) 559 : (2000) 3 CivCC 524 : (2000) CriLJ 1195 : (2000) 1 MhLj 401 : (2000) 4 RCR(Criminal) 49

Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts15 Nov 1999

Shayam Dwarkadas Chabria Vs The Regional Passport Officer and another

Bombay High Court · (2000) 2 BomCR 609 : (2000) CriLJ 2942

Criminal Procedure Code, 1973 (CrPC) — Section 482Passports Act, 1967 — Section 2, 6(2)Penal Code, 1860 (IPC) — Section 109, 120

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High Courts15 Nov 1999

Rajmal Khushalchand Bora Vs Joint Secretary (Technical) M.S.E.B. and others

Bombay High Court · (2000) 1 ALLMR 454 : (2000) 2 BomCR 181 : (2000) 1 MhLj 393

Constitution of India, 1950 — Article 14, 15, 16, 226

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High Courts01 Nov 1999

M/s. Indian Hotels Company Ltd. Vs Shri Bhaniram P. Chunera

Bombay High Court · (2000) 1 ALLMR 299 : (2000) 2 BomCR 226 : (2000) 2 BOMLR 296 : (2000) 84 FLR 458 : (2000) 1 MhLj 469

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11

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High Courts29 Oct 1999Dismissed

Smt. Poonam Waringe Vs Shri B.S. Mohite and Others

Bombay High Court · (2000) 102 BOMLR 605 : (2000) 2 MhLj 47

Penal Code, 1860 (IPC) — Section 353, 427

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High Courts29 Oct 1999

Rolta India Ltd. and another Vs Venire Industries Ltd. and others

Bombay High Court · (2000) 2 ALLMR 549 : (2000) 2 BomCR 241 : (2000) 100 CompCas 19 : (2000) 3 MhLj 700

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 252, 286, 300, 397, 398Constitution of India, 1950 — Article 113, 117

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High Courts29 Oct 1999

Nagorao Narayan Diewane Since deceased through heirs Vs Narayan Awadutrao Dighe Since deceased through heirs

Bombay High Court · (2000) 1 ALLMR 555 : (2000) 4 BomCR 165 : (2000) 1 BOMLR 857 : (2000) 2 MhLj 273

Benami Transactions (Prohibition) Act, 1988 — Section 2Central Provinces Land Revenue Act, 1881 — Section 80(3)Civil Procedure Code, 1908 (CPC) — Section 100, 102

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High Courts29 Oct 1999Dismissed

Jaisingh Vithoba Girase Vs State of Maharashtra and Others

Bombay High Court · AIR 2000 Bom 317 : (2000) 2 ALLMR 518

Bombay General Clauses Act, 1904 — Section 28Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1), 23A, 23A, 23A(2), 60

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High Courts29 Oct 1999Allowed

Pefco Foundry Vs Baban Ananda Dhotre and Others

Bombay High Court · (2000) 86 FLR 24 : (2000) 3 LLJ 658

Industrial Disputes Act, 1947 — Section 10(1), 11A, 12, 17B

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High Courts28 Oct 1999

Prabhakar Rajaram Gangan Vs C.B. Asmar and others

Bombay High Court · (1999) 4 ALLMR 496 : (2000) 1 BomCR 826 : (2000) 1 BOMLR 275 : (2000) 85 FLR 50 : (2000) 2 LLJ 9 : (2000) 2 MhLj 65 : (2000) 2 MhLj 6

Bombay Industrial Relations Act, 1946 — Section 35, 71Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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Bombay High Court judgments, 1999