Bombay High Court Judgments 2000 — Page 15

High Courts31 Aug 2000Allowed

Rahibai Ladkya Patil since deceased by her heir Waman Narayan Patil Vs Mathuradas Ramchandra Agarwal, since deceased by his heirs

Bombay High Court · (2001) 1 BomCR 420 : (2001) 1 MhLj 242

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 18A, 32G

High Courts31 Aug 2000Allowed

Mr. M.K. Bhuvaneshwaran Vs Premier Tyres Ltd. and Another

Bombay High Court · (2001) 1 BomCR 766 : (2000) 102 BOMLR 692 : (2001) 2 MhLj 84

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

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High Courts31 Aug 2000Allowed

Bhuvaneshwaran M.K. Vs Premier Tyres Ltd. and Another

Bombay High Court · (2001) 88 FLR 300 : (2001) 3 LLJ 669

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

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High Courts30 Aug 2000

Sudesh Handa Vs Abdul Ajiz and another

Bombay High Court · (2001) 2 CivCC 443 : (2001) 2 RCR(Civil) 362

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts30 Aug 2000Allowed

Farzana Salam Nakhawa (Smt.) Vs Shri R.H. Mendonca Commissioner of Police and Others

Bombay High Court · (2001) 5 BomCR 144 : (2000) 4 MhLj 778

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 7(2)

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High Courts30 Aug 2000

Ashraf Yunus Motiwala and Another Vs State of Maharashtra and Others

Bombay High Court · (2000) 08 BOM CK 0014

Constitution of India, 1950 — Article 226, 243ZG(b)

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High Courts30 Aug 2000

Smt. Sudesh Vs Abdul Ajiz

Bombay High Court · (2000) 08 BOM CK 0003

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts29 Aug 2000Dismissed

State Vs Datta Ramnath Naik (Shri)

Bombay High Court · (2001) 5 BomCR 423 : (2001) 1 MhLj 942

Criminal Procedure Code, 1973 (CrPC) — Section 377Prevention of Food Adulteration Act, 1954 — Section 16, 2

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High Courts29 Aug 2000Dismissed

Bhimrao Gedam Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 113 : (2001) 5 BomCR 346 : (2001) CriLJ 4920 : (2001) 1 MhLj 550

Criminal Procedure Code, 1973 (CrPC) — Section 235, 428Evidence Act, 1872 — Section 8, 9Penal Code, 1860 (IPC) — Section 302, 304, 32

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High Courts29 Aug 2000Dismissed

National Textile Corporation (NM) Ltd. Vs Shivaji Gopal Gorule and Another

Bombay High Court · (2001) 1 BomCR 753 : (2001) 88 FLR 602 : (2002) 4 LLJ 301 : (2001) 2 MhLj 120

Bombay Industrial Relations Act, 1946 — Section 42(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts28 Aug 2000

Sindhu Education Society Vs The Municipal Corporation of City of Ulhasnagar and Others

Bombay High Court · AIR 2001 Bom 145 : (2001) 2 BomCR 523 : (2001) 2 BOMLR 43 : (2001) 1 MhLj 894

Constitution of India, 1950 — Article 226

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High Courts28 Aug 2000Dismissed

Pratap B. Nalage Vs The State of Maharashtra and Others

Bombay High Court · (2001) 2 MhLj 682

Constitution of India, 1950 — Article 14, 16, 226, 299

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High Courts28 Aug 2000Dismissed

Dunstan Savio Mcness @ Tony Vs R.H. Mendonca, Commissioner of Police, Greater Mumbai and Others

Bombay High Court · (2001) ALLMR(Cri) 436 : (2001) BomCR(Cri) 211 : (2001) 1 BOMLR 184 : (2000) 4 MhLj 760

Bombay General Clauses Act, 1904 — Section 21Constitution of India, 1950 — Article 22, 22(5)

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High Courts28 Aug 2000

Ravindra R. Tondulkar Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2000) 4 ALLMR 301 : (2001) 1 BomCR 744 : (2001) 88 FLR 65 : (2001) 2 MhLj 13

Bombay Municipal Corporation Act, 1888 — Section 83Constitution of India, 1950 — Article 14, 226

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High Courts28 Aug 2000

Mr. Dunstan Savio McNess @ Tony Vs Shri R.H. Mendonca, The Commissioner of Police, Greater Mumbai and Others

Bombay High Court · (2001) ALLMR(Cri) 436 : (2001) BomCR(Cri) 211 : (2001) 1 BOMLR 184 : (2000) 4 MhLj 760

Bombay General Clauses Act, 1904 — Section 21Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 14(1), 3(1), 8(1), 9(1)

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High Courts25 Aug 2000Dismissed

Govinddas W. Shah Vs Administrator, Saswad Mali Sahakari Sakhar Karkhana Ltd. and Others

Bombay High Court · (2001) 1 BomCR 415 : (2001) 88 FLR 377 : (2002) 4 LLJ 281 : (2001) 2 MhLj 136

Industrial Disputes Act, 1947 — Section 25F, 25FF

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High Courts25 Aug 2000Allowed

Narayan Ganpat Bhoite Vs Rampyari Suchitram Gupta (Smt.) and Others

Bombay High Court · (2000) 4 ALLMR 713 : (2001) 2 BomCR 158 : (2001) 3 MhLj 234

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Article 52, 66, 67

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High Courts25 Aug 2000