Bombay High Court Judgments 2001 — Page 51

High Courts22 Jan 2001

Hindustan Lever Limited Vs Hindustan Lever Mazdoor Sabha

Bombay High Court · (2001) 2 ALLMR 302 : (2001) 3 BomCR 160 : (2001) 3 BOMLR 377 : (2001) 88 FLR 1069 : (2001) 1 LLJ 877 : (2001) 3 MhLj 81

Industrial Disputes (Bombay) Rules, 1957 — Rule 26Industrial Disputes Act, 1947 — Section 10, 10(1), 2

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High Courts19 Jan 2001

Shri Giridhar H. Pednekar Vs The Municipal Corporation of Greater Bombay and Others

Bombay High Court · (2001) 2 ALLMR 589 : (2001) 3 BomCR 129 : (2001) 2 BOMLR 451 : (2000) 85 FLR 825 : (2001) 3 MhLj 638

Constitution of India, 1950 — Article 226Municipal Servants Conduct and Discipline Rules — Rule 45, 46, 47, 53

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High Courts19 Jan 2001

R.K. Soni Vs Central Bureau of Investigation

Bombay High Court · (2001) ALLMR(Cri) 494 : (2001) 5 BomCR 681

Evidence Act, 1872 — Section 145, 3, 8, 9Penal Code, 1860 (IPC) — Section 409, 511Prevention of Corruption Act, 1988 — Section 13(1)

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High Courts19 Jan 2001Dismissed

Shri Sheriyar D. Foujdar Vs Maharashtra State Textile Corporation Limited and Others

Bombay High Court · (2001) 2 ALLMR 310 : (2001) 2 BomCR 756 : (2001) 2 BOMLR 269 : (2001) 90 FLR 397 : (2001) 1 LLJ 1207

Central India Spinning, Weaving and Manufacturing Company Limited, the Empress Mills Nagpur (Acquisition and Transfer of Undertaking) Act, 1986 — Section 12(3)Companies Act, 1956 — Section 445(3)Industrial Disputes Act, 1947 — Section 14, 17, 2, 3

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High Courts19 Jan 2001

The Zoroastrian Radih Society Vs Mrs. Pervin Nariman Jogina and Another

Bombay High Court · (2001) 2 ALLMR 675 : (2001) 2 BomCR 621 : (2001) 2 BOMLR 399 : (2001) 3 MhLj 450

Constitution of India, 1950 — Article 25(2), 26, 29Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 10

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High Courts19 Jan 2001Dismissed

Raju alias Rajesh Dongre Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 470 : (2001) 5 BomCR 647

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(2)Evidence Act, 1872 — Section 45, 61, 8, 9Penal Code, 1860 (IPC) — Section 299, 302, 34

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High Courts18 Jan 2001Allowed

Vithal Ramchandra Devkhar and Another Vs State of Maharashtra and Others

Bombay High Court · (2001) 3 ALLMR 872 : (2001) 2 BomCR 760 : (2001) 3 MhLj 31

Maharashtra Regional and Town Planning Act, 1966 — Section 37, 45, 52, 54

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High Courts18 Jan 2001

Shashikant A. Alavane Vs State of Maharashtra and Others

Bombay High Court · (2001) BomCR(Cri) 502 : (2001) 2 BOMLR 182 : (2001) CriLJ 1503

Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts18 Jan 2001

Henry Fernandes and etc. Vs Succorinha Fernandes and etc.

Bombay High Court · AIR 2001 Bom 208 : (2001) 2 ALLMR 93 : (2001) 3 BomCR 360 : (2001) 2 DMC 536 : (2001) 2 MhLj 806 : (2002) 2 RCR(Civil) 253

Divorce Act, 1869 — Section 10

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High Courts18 Jan 2001

Dayanand Ramahaskutti Vs State

Bombay High Court · (2001) 5 BomCR 902

Criminal Procedure Code, 1973 (CrPC) — Section 235, 397Penal Code, 1860 (IPC) — Section 279, 304A, 337

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High Courts17 Jan 2001Dismissed

Jaysing Daulatsing Rawal and Others Vs State of Maharashtra

Bombay High Court · (2002) 2 MhLj 177

Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 56

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High Courts16 Jan 2001

Malan Satish Lawande and Another Vs Edwin M.A. D''Souza and Another

Bombay High Court · (2001) 2 ACC 404 : (2002) ACJ 1131

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High Courts15 Jan 2001Dismissed

Homi Nariman Bhiwandiwala Vs Zoroastrian Co-operative Credit Bank Ltd. and Another

Bombay High Court · AIR 2001 Bom 267 : (2001) 3 BomCR 352

Bombay Public Trusts Act, 1950 — Section 50Limitation Act, 1963 — Section 3

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High Courts15 Jan 2001

Shri Kalpesh Suhas Pawar etc. Vs Mah. State Board of Secondary and Higher Secondary Education and Others

Bombay High Court · AIR 2001 Bom 168 : (2001) 2 ALLMR 96 : (2001) 2 BomCR 670 : (2001) 2 MhLj 911 : (2001) 2 MhLj 910

Constitution of India, 1950 — Article 226

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High Courts15 Jan 2001Dismissed

Wipro Limited Vs S.M. Tripathi and Others

Bombay High Court · (2001) 4 ALLMR 813 : (2001) 2 BomCR 799

Constitution of India, 1950 — Article 14, 19(1)Evidence Act, 1872 — Section 115

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High Courts15 Jan 2001Dismissed

Marawthwada Wakf Board Vs Rajaram Ramjivan Manthri and Others

Bombay High Court · AIR 2002 Bom 144 : (2002) 1 ALLMR 211 : (2001) 3 MhLj 73

Civil Procedure Code, 1908 (CPC) — Section 115Waqf Act, 1995 — Section 6

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High Courts12 Jan 2001Dismissed

Ghatge Patil Industries Limited Vs Dattaraya Gangaram Lokhande and Others

Bombay High Court · (2001) 89 FLR 151 : (2001) 1 LLJ 1553

Industrial Disputes Act, 1947 — Section 25F

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High Courts12 Jan 2001Dismissed

Mrinal Namdev Waghmare Vs Smt. Reva Nayyar and Others

Bombay High Court · (2001) ALLMR(Cri) 1583 : (2001) BomCR(Cri) 631 : (2001) CriLJ 1141 : (2001) 1 MhLj 946

Constitution of India, 1950 — Article 22(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 10(1), 3(1)

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High Courts12 Jan 2001

Polaroid India Private Limited Vs Nav Nirman Co. and Others

Bombay High Court · (2001) 2 BomCR 657 : (2001) 2 BOMLR 145 : (2001) 1 CompLJ 415

Companies Act, 1913 — Section 271Companies Act, 1956 — Section 425, 433, 434, 435, 436Evidence Act, 1872 — Section 91, 92

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High Courts12 Jan 2001

Shilpa S. Shetty Vs Magna Publications Co. Ltd. and Others

Bombay High Court · AIR 2001 Bom 176 : (2001) 2 ALD(Cri) 272 : (2001) ALLMR(Cri) 587 : (2001) 2 BomCR 649 : (2001) 3 BOMLR 134

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Penal Code, 1860 (IPC) — Section 499

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Bombay High Court judgments, 2001