High Courts09 Nov 2001Allowed
J.K. Pansare Vs Smt. Suman D. Patil and others
Bombay High Court · (2001) 11 BOM CK 0039
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 6 of 52
High Courts09 Nov 2001Dismissed
Cipla Employees Union Vs Cipla Limited and Others
Bombay High Court · (2002) 93 FLR 960 : (2002) 2 LLJ 393
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(2), 25(5)
High Courts09 Nov 2001
Prakash Rewadmal Gupta Vs Lonavala Municipal Council and Others
Bombay High Court · (2002) 1 ALLMR 993 : (2002) 2 BomCR 484
Maharashtra Regional and Town Planning Act, 1966 — Section 127, 2(3), 22
High Courts09 Nov 2001
Shankar Vasudeo Masurkar and Another Vs Shree Sitaram Mills and Another
Bombay High Court · (2002) 3 BomCR 156 : (2002) 94 FLR 236 : (2002) 2 MhLj 247
Bombay Industrial Relations Act, 1946 — Section 78(1)A
High Courts09 Nov 2001Dismissed
Associated Cement Staff Union Vs Associated Cement Companies Limited
Bombay High Court · (2002) 2 ALLMR 705 : (2002) 3 BomCR 108 : (2002) 94 FLR 244 : (2002) 2 MhLj 205
Industrial Disputes Act, 1947 — Section 36, 36(2)
High Courts09 Nov 2001Allowed
Shetkari Shikshan Prasarak Mandal, Ashti, Dist. Beed Vs State of Maharashtra and Others
Bombay High Court · (2002) 2 ALLMR 283 : (2002) 2 BOMLR 535 : (2012) 2 MhLj 948 : (2002) 1 MhLj 814
Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 82(5)
High Courts09 Nov 2001
Ratnakar D. Patade and Others Vs Smita P. Dalvi and Others
Bombay High Court · (2002) 2 ALLMR 356
Contempt of Courts Act, 1971 — Section 2
High Courts09 Nov 2001Dismissed
University of Pune Vs Vidya Kisan Gargote
Bombay High Court · (2002) 2 BomCR 117 : (2002) 1 BOMLR 805 : (2002) 2 MhLj 540
Maharashtra Universities Act, 1994 — Section 14(5), 14(6)
High Courts08 Nov 2001Dismissed
Antonio Filipe Faleiro Vs Smt. Sandra Faleiro
Bombay High Court · (2002) 2 DMC 58
High Courts08 Nov 2001
Sopan Genu Dhavale Vs Pune Municipal Corporation and another
Bombay High Court · (2001) 11 BOM CK 0046
Constitution of India, 1950 — Article 226
High Courts08 Nov 2001Allowed
Podar Mills (Process House) Vs Kamlakar Ganpat Sawant
Bombay High Court · (2002) 92 FLR 1004 : (2002) 2 LLJ 191
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44
High Courts08 Nov 2001Allowed
Madhukar Vishwanath Sonawane Vs State of Maharashtra and Others
Bombay High Court · (2002) 2 MhLj 414
Criminal Procedure Code, 1973 (CrPC) — Section 340, 340(1)Penal Code, 1860 (IPC) — Section 191, 193, 211, 482
High Courts08 Nov 2001Allowed
Mottammed Yusuf Mohammed Sharif Rahimi and Kamaluddin Tambillebbe Vs State of Maharashtra
Bombay High Court · (2002) 82 ECC 279
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50, 57
High Courts07 Nov 2001
Nucleus Securities Limited Vs Union of India (UOI)
Bombay High Court · (2003) 151 ELT 264
Central Excises and Salt Act, 1944 — Section 11B
High Courts07 Nov 2001
Bharat Co-op. Bank (Mumbai) Ltd. Vs Union of India
Bombay High Court · (2002) 122 TAXMAN 264
Income Tax Act, 1961 — Section 148
High Courts06 Nov 2001
The Premier Construction Co. Ltd. Vs Ms. Pashabhai Patel and Company and Others
Bombay High Court · (2003) 105 BOMLR 588
Civil Procedure Code, 1908 (CPC) — Section 121, 151Constitution of India, 1950 — Article 227
High Courts06 Nov 2001Dismissed
Divisional Controller, M.S.R.T. Corporation Vs M.N. Vijapure
Bombay High Court · (2003) 2 BomCR 392
Industrial Disputes Act, 1947 — Section 17Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts06 Nov 2001
Association of Engineering Workers, Mumbai Vs A.T.V. Limited, Mumbai and Another
Bombay High Court · (2002) 2 BomCR 51 : (2002) 93 FLR 528 : (2002) 2 MhLj 419
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2), 4, 6
High Courts06 Nov 2001
Pyloff Packaging Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2002) 142 ELT 31
Central Excises and Salt Act, 1944 — Section 35F
High Courts05 Nov 2001Dismissed
Prabhakar Shankar Deodhar Vs Union of India (UOI) and Others
Bombay High Court · (2002) 2 BomCR 106
Constitution of India, 1950 — Article 226