COURT ARCHIVE

Bombay High Court judgments, 1999

1,047 judgments · page 8 of 53

High Courts28 Oct 1999Dismissed

Harish Ghularam Zode Vs M.D., Vacuum Plant and Instruments Manufacturing Co. Pvt. Ltd. and Others

Bombay High Court · (2000) 85 FLR 417 : (2000) 3 LLJ 573

Industrial Disputes Act, 1947 — Section 2, 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts28 Oct 1999

Lakshminarayanapuram Subramanian Natarajan Vs A.P. Lakhanikar or his successor and another

Bombay High Court · (2000) 3 ALLMR 275 : (2000) 2 BomCR 164 : (2000) 1 BOMLR 273 : (2000) 85 FLR 56 : (2000) 2 MhLj 103

Industrial Disputes Act, 1947 — Section 10(1), 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24

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High Courts28 Oct 1999

Chandrashekhar Narayan Karandikar since deceased through his legal hiers and representatives Vs Vasant Dada Sugar Institute and Another

Bombay High Court · (1999) 4 ALLMR 507 : (2000) 1 BomCR 562 : (2000) 1 BOMLR 232 : (2000) 2 LLJ 28 : (2000) 1 MhLj 225

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

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High Courts28 Oct 1999

Hemant Govind Vaidya Vs Vasant Dada Sugar Institute and Another

Bombay High Court · (2000) 1 BomCR 558 : (2000) 1 BOMLR 197 : (2000) 86 FLR 49

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

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High Courts28 Oct 1999

Sakharam Govind Kadam Vs M/s. David Brown Greaves Ltd. and another

Bombay High Court · (1999) 4 ALLMR 493 : (2000) 1 BomCR 552 : (2000) 1 MhLj 644

Industrial Disputes Act, 1947 — Section 10(1), 25

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High Courts28 Oct 1999

The Ammunition Factory Co-operative Credit Society Ltd. Vs Balasaheb Ramchandra Ghule and another

Bombay High Court · (1999) 4 ALLMR 511 : (2000) 1 BomCR 555 : (2000) 1 BOMLR 955 : (2000) 85 FLR 596 : (2000) 1 MhLj 238

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

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High Courts28 Oct 1999Allowed

Standard Motor Union Vs Shakuntala P. Shene and Another

Bombay High Court · (2000) 85 FLR 428 : (2000) 3 LLJ 273

Industrial Disputes Act, 1947 — Section 12, 25F

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High Courts28 Oct 1999Dismissed

S.R. Bhosale Vs Finolex Cables Ltd. and Others

Bombay High Court · (2000) 84 FLR 996 : (2000) 3 LLJ 579

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A

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High Courts28 Oct 1999Dismissed

Mumbai Mazdoor Sangh Vs Regional Provident Fund Commissioner and Others

Bombay High Court · (2000) 84 FLR 764 : (2000) 1 LLJ 1225

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2A, 7A

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High Courts27 Oct 1999

Mohmadbhai and Others Vs The State of Maharashtra and others

Bombay High Court · (2000) 2 ALLMR 351 : (2000) 1 BomCR 841 : (2000) 1 MhLj 729

Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 10, 11, 18, 3, 4Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 151, 40(1)

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High Courts27 Oct 1999

Kapus Ekadhikar Karmachari Sangh and others Vs The State of Maharashtra and others

Bombay High Court · (2000) 2 ALLMR 344 : (2000) 2 BomCR 854 : (2000) 2 BOMLR 671 : (2000) 1 LLJ 575 : (2000) 1 MhLj 369

Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 18(1), 2

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High Courts27 Oct 1999Dismissed

Mohmadbhai and others Vs State of Maharashtra and others

Bombay High Court · (2000) 2 ALLMR 351 : (2000) 1 BomCR 841 : (2000) 1 MhLj 729

Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 10, 11, 11A, 18, 3Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 126(2), 128, 129

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High Courts27 Oct 1999

Goa Auto Accessories Ltd. Vs The Commissioner of Sales Tax and another

Bombay High Court · (2000) 3 BomCR 122 : (2000) 1 BOMLR 132 : (2000) 2 MhLj 732

Goa Sales Tax Act, 1964 — Section 27, 4, 7(1), 9

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High Courts27 Oct 1999

Dayandev Mohiniraj Nipunage and another Vs The State of Maharashtra and others

Bombay High Court · (2000) 2 ALLMR 371 : (2000) 2 BomCR 849

Bombay Village Panchayats Act, 1958 — Section 35(2)Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 49(3)

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High Courts27 Oct 1999

In the Matter of Manuel Theodore D''Souza

Bombay High Court · (2000) 2 BomCR 244 : (2000) 2 DMC 292

Constitution of India, 1950 — Article 10, 123, 13(3), 14, 141Guardians and Wards Act, 1890 — Section 3, 7, 8Hindu Adoptions and Maintenance Act, 1956 — Section 27

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High Courts26 Oct 1999