COURT ARCHIVE

Bombay High Court judgments, 2000

1,001 judgments · page 33 of 51

High Courts02 May 2000

Procter and Gamble (India) Ltd. and another Vs Endolabs Limited and another

Bombay High Court · (2000) 1 ALLMR 306 : (2000) 4 BomCR 394 : (2000) 3 MhLj 637

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 4Trade and Merchandise Marks Act, 1958 — Section 105

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High Courts02 May 2000

Mrs. Jyoti S. Doshi Vs M/s Hindustan Hosiery Mills

Bombay High Court · AIR 2000 Bom 474 : (2000) 4 ALLMR 389 : (2000) 3 BomCR 813 : (2000) 3 BOMLR 408 : (2000) 4 MhLj 228

Bombay Court Fees Act, 1959 — Section 41, 46Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 39 Rule 2

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High Courts02 May 2000

Naresh Amritlal Shah and Others Vs Kantilal Chunilal Shah and Others

Bombay High Court · (2001) 2 ALLMR 379 : (2001) 1 BOMLR 482 : (2001) 1 MhLj 572

Bombay Public Trusts Act, 1950 — Section 2(13), 50, 51Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 9 , 92Constitution of India, 1950 — Article 25, 26

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High Courts28 Apr 2000

M/s. Precipenium Valve Manufacturers Vs The Presiding Officer and others

Bombay High Court · (2000) 4 BomCR 269 : (2001) 3 MhLj 114

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 2Penal Code, 1860 (IPC) — Section 324

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High Courts28 Apr 2000

Newage Fincorp (India) Ltd. Vs Asia Corp Securities Limited

Bombay High Court · (2000) 4 BomCR 273 : (2000) 2 BOMLR 624 : (2000) 4 MhLj 134

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 5Securities Contracts (Regulation) Act, 1956 — Section 2, 30, 9

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High Courts28 Apr 2000

Kishore Textiles Mills Vs Union of India

Bombay High Court · (2000) 3 BomCR 688 : (2000) 3 MhLj 395

Arbitration and Conciliation Act, 1996 — Section 30, 31, 32, 34

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High Courts28 Apr 2000

The Godrej and Boyce Manufacturing Company Private Limited Vs Kherulla Hasanalli Pathan and another

Bombay High Court · (2000) 4 BomCR 30

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33

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High Courts28 Apr 2000

M/s. Precipenium Valve Manufacturers Vs The Presiding Officer and Another

Bombay High Court · (2001) 3 LLJ 757

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25FPenal Code, 1860 (IPC) — Section 324

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High Courts28 Apr 2000Dismissed

M. Sector Industries Charitable Trust Vs State of Maharashtra and Others

Bombay High Court · (2000) 3 ALLMR 306 : (2002) 1 BomCR 725

Constitution of India, 1950 — Article 226, 243Q, 243ZFMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 341F, 341M

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High Courts28 Apr 2000

Rajesh Premchand Suryawanshi Vs Ujwala Rajesh Suryawanshi

Bombay High Court · AIR 2000 Bom 369 : (2000) 3 ALLMR 554 : (2002) 1 DMC 536 : (2000) 3 MhLj 822

Divorce Act, 1869 — Section 10, 17

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High Courts27 Apr 2000

Shri Ramesh Sudam Sonar Vs Arjun Rambhau Khandekar and others

Bombay High Court · (2000) 4 BomCR 31

Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 181, 195Workmens Compensation Act, 1923 — Section 23

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High Courts27 Apr 2000

Nazir Abdul Karim Shaikh Vs Pimpari Chinchwad Municipal Transport Corporation and another

Bombay High Court · (2000) 3 ALLMR 679 : (2000) 4 BomCR 436 : (2001) 89 FLR 636 : (2000) 4 MhLj 479

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts27 Apr 2000

Janseve Dudh Utpadak Sahakari Society Ltd. Vs Bhausaheb Dattu Pharne since deceased by his heirs Smt. Rukmini Bhausaheb Pharne and others

Bombay High Court · (2000) 4 BomCR 442 : (2000) 3 MhLj 850

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts27 Apr 2000

Florence Gabriel Sequeira and another Vs M/s. Hindustan Petroleum Corporation Ltd. and another

Bombay High Court · (2000) 3 BomCR 681

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1Contract Act, 1872 — Section 10, 73Major Port Trusts Act, 1963 — Section 120

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High Courts27 Apr 2000

The Divisional Controllers, Maharashtra State Road Transport Corporation Vs Shri Santosh Nivrutti Ghorpade

Bombay High Court · (2000) 4 BomCR 505 : (2000) 86 FLR 187 : (2000) 3 MhLj 827

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)

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High Courts27 Apr 2000

Smt. Krishnabai C. Kadam and others Vs Wellworth Developers and others

Bombay High Court · AIR 2001 Bom 9 : (2000) 4 ALLMR 200 : (2000) 4 BomCR 757 : (2000) 4 MhLj 532

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 16, Order 7 Rule 7Contract Act, 1872 — Section 65Specific Relief Act, 1963 — Section 16, 29, 37

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High Courts27 Apr 2000Dismissed