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Bombay High Court judgments, 2000

1,001 judgments · page 31 of 51

High Courts01 Jun 2000

The Bombay Municipal Corporation Vs Shri S. B. Parulekar

Bombay High Court · (2000) 3 ALLMR 293 : (2000) 4 BomCR 356 : (2000) 86 FLR 400

Bombay Municipal Corporation Act, 1888 — Section 105, 64Industrial Disputes Act, 1947 — Section 10(1)Industrial Employment (Standing Orders) Act, 1946 — Clause 22(d)(1), Clause 24(d)(1)
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High Courts05 May 2000

Smt. Jayashree Sunil Chavan Vs The State of Maharashtra and Others

Bombay High Court · AIR 2000 Bom 394 : (2000) 3 ALLMR 465 : (2000) 3 BomCR 803 : (2000) 3 MhLj 605 : (2002) 1 UPLBEC 157

Constitution of India, 1950 — Article 14, 16, 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 2, 3Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 2(1), 6, 66
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High Courts05 May 2000

State of Goa Vs M/s. Heera Constructions

Bombay High Court · AIR 2001 Bom 45 : (2000) 4 BomCR 574

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 14, 17, 4, 85Civil Procedure Code, 1908 (CPC) — Section 151
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High Courts05 May 2000

Romila Jaidev Shroff Vs Jaidev Rajnikant Shroff

Bombay High Court · AIR 2000 Bom 356 : (2000) 4 BomCR 122 : (2000) 3 BOMLR 14 : (2000) 2 DMC 600 : (2000) 3 MhLj 468 : (2001) 1 RCR(Civil) 20

Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 2(4), 20Family Courts Act, 1984 — Section 20, 7, 8Trade and Merchandise Marks Act, 1958 — Section 105, 2
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High Courts05 May 2000

C.S. Dixit Vs Bajaj Tempo Ltd.

Bombay High Court · (2001) 2 BomCR 289 : (2000) 86 FLR 491 : (2000) 2 LLJ 561 : (2000) 4 MhLj 261

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 59
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