COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 41 of 52

High Courts12 Mar 2001

Pragati Metal Works Vs The Regional Provident Fund Commissioner

Bombay High Court · (2001) 4 BomCR 555 : (2001) 3 BOMLR 228 : (2001) 89 FLR 981 : (2001) 4 MhLj 646

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16(1), 17, 7A

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High Courts12 Mar 2001Allowed

Bharatiya Arogya Nidhi Vs Bombay Labour Union and Another

Bombay High Court · (2001) 4 ALLMR 118 : (2001) 3 BOMLR 809 : (2001) 2 LLJ 292 : (2001) 4 MhLj 64

Bombay Industrial Relations Act, 1946 — Section 101, 101(1)Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12, 22

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High Courts12 Mar 2001

Western India Spinning and Manufacturing Mills Vs T.N. Mantri, Member of Industrial Tribunal and Others

Bombay High Court · (2001) 4 ALLMR 362 : (2001) 89 FLR 626 : (2001) 1 LLJ 1491 : (2001) 4 MhLj 222

Bombay Industrial Relations Act, 1946 — Section 3(18)Industrial Disputes Act, 1947 — Section 25N

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High Courts12 Mar 2001

Sarva Mazdoor Sangh Vs Crompton Greaves Ltd. and Others

Bombay High Court · (2001) 4 ALLMR 380 : (2002) 1 LLJ 190

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

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High Courts12 Mar 2001Dismissed

Subhash Amrutrao Dhone Vs Bharat Petroleum Corporation Ltd. and Others

Bombay High Court · (2001) 3 BomCR 785

Constitution of India, 1950 — Article 227Prevention of Corruption Act, 1988 — Section 7

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High Courts12 Mar 2001Allowed

B.A. Shelar Vs M.S. Menon and Another

Bombay High Court · (2001) ALLMR(Cri) 812 : (2001) 3 BOMLR 63 : (2002) CriLJ 788 : (2001) 3 MhLj 105

Contempt of Courts Act, 1971 — Section 15(2), 2

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High Courts12 Mar 2001

Pragati Metal Works Vs Regional Provident Fund Commissioner

Bombay High Court · (2001) 3 ALLMR 295 : (2001) 2 LLJ 55

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16(1)

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High Courts10 Mar 2001Dismissed

Prakash Tarachand Sakhre Vs Ashok Pundloikrao Wajge and Another

Bombay High Court · (2001) CriLJ 3024

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 399, 45, 451Evidence Act, 1872 — Section 73Motor Vehicles Act, 1939 — Section 31, 50

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High Courts09 Mar 2001

Vasudeo Tulsiram Jambhale Vs Raghuvir Singh Thakur and Another

Bombay High Court · (2001) 3 ALLMR 61 : (2002) 3 MhLj 596

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts09 Mar 2001Dismissed

Udhav Uttam Patil Vs Daga Holkya Bhil since deceased through L.Rs. and Others

Bombay High Court · (2001) 3 ALLMR 841 : (2001) 2 BomCR 597 : (2001) 4 BOMLR 249 : (2001) 3 MhLj 916

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84CConstitution of India, 1950 — Article 46Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

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High Courts09 Mar 2001Allowed

Mahanagar Telephone Nigam Ltd. and Others Vs Umesh Korga Bhandari and Others

Bombay High Court · (2001) 90 FLR 713 : (2001) 2 LLJ 157

Constitution of India, 1950 — Article 309Industrial Disputes Act, 1947 — Section 10(1), 2, 25F

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High Courts09 Mar 2001Dismissed

State of Maharashtra Vs Abdul Majid Abdul Raheman Sayyed

Bombay High Court · (2001) 03 BOM CK 0103

Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 307, 326, 34Probation of Offenders Act, 1958 — Section 4

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High Courts09 Mar 2001Dismissed

Deokar Exports Pvt. Ltd. Vs New India Assurance Co. Ltd.

Bombay High Court · (2001) 2 ACC 364 : AIR 2001 Bom 327 : (2001) 3 ALLMR 1 : (2001) 4 BomCR 526

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 11Contract Act, 1872 — Section 73Insurance Act, 1938 — Section 64VB

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High Courts09 Mar 2001

Shri Jayantilal Modi and Another Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 601 : (2001) BomCR(Cri) 908 : (2001) 3 BOMLR 385 : (2002) 81 ECC 33 : (2001) 2 MhLj 615 : (2002) 1 RCR(Criminal) 326

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 42(1), 42(2), 43

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High Courts09 Mar 2001Dismissed

Azad Kamgar Union Vs M/s. Metagraphs Pvt. Ltd.

Bombay High Court · (2001) 4 ALLMR 87 : (2001) 3 BOMLR 147 : (2001) 90 FLR 798 : (2002) 4 LLJ 923

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25

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High Courts09 Mar 2001

Bhagwan Sahebrao Sonawane and Others Vs Ranjanabai Sahebrao Sonawane and Others

Bombay High Court · (2001) 3 ALLMR 439 : (2002) 1 DMC 49

Hindu Adoptions and Maintenance Act, 1956 — Section 20

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High Courts08 Mar 2001

Smt. Malati Rajaram Bhat Vs Shri M.N. Singh, Commissioner of Police, Greater Bombay and Others

Bombay High Court · (2001) ALLMR(Cri) 792 : (2001) BomCR(Cri) 785 : (2001) 2 BOMLR 347

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts08 Mar 2001Dismissed