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Bombay High Court judgments

73,288 judgments · page 1,391 of 3,665

High Courts07 Dec 2011Dismissed

M/s. Vishnu Packaging Vs Union of India, The Secretary, Foods and Drugs Administration Department, Mantralaya, Mumbai 400032, The Joint Commissioner, Food and Drugs Administration, Greater Mumbai, Mumbai 400051 and The Joint Commissioner (K.D.), Food and Drugs Administration (MS), Thane M/s. Kaipan Panmasala Private Limited and M/s. Shree Hanuman Tobacco Vs Union of India, The Secretary, Foods and Drug Administration Department, Mantralaya, Mumbai and Commissioner, Food and Drug Administration, Maharashtra State

Bombay High Court · (2012) 1 ALLMR 880 : (2012) 2 BomCR 699 : (2012) BomCR(Cri) 87 : (2012) 114 BOMLR 330 : (2012) 2 MhLj 756

Constitution of India, 1950 — Article 14, 19, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 14A, 23, 24, 7
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High Courts05 Dec 2011

Shri Eknath Waman Jadhav, Shri Jagannath Ganpat Jadhav and Shri Raghunath Damu Jadhav Vs Shri Namdeo Pandharinath Jadhav, Shri Damodhar Pandharinath Jadhav, Shri Dashrath Pandharinath Jadhav and Smt. Velhubai Pandharinath Jadhav

Bombay High Court · (2012) 1 ALLMR 825 : (2012) 3 BomCR 116 : (2012) 2 MhLj 747

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(2), Order 21 Rule 32(3), Order 21 Rule 32(4)Constitution of India, 1950 — Article 227
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High Courts02 Dec 2011

Municipal Corporation of Gr. Mumbai and The Municipal Commissioner, Municipal Corporation of Gr. Mumbai Vs Municipal Mazdoor Union, Mumbai Bal Dandavate Smruti, 237-239, N.M. Joshi Marg, Opp. Bawla Masjid, Mumbai 400 012

Bombay High Court · (2012) 2 ALLMR 436 : (2012) 1 BomCR 18 : (2012) 114 BOMLR 51 : (2012) 3 LLJ 463 : (2012) 2 MhLj 693

Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 2, 22, 23, 24, 25Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1), 30(2)
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