Bombay High Court Judgments

High Courts01 Apr 2005Allowed

Anglo-French Drugs and Industries Ltd. Vs Roche/Anglo-French Employees'' Union

Bombay High Court · (2005) 5 BomCR 284 : (2005) 3 LLJ 862 : (2005) 3 MhLj 1120

Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23Industrial Disputes Act, 1947 — Section 2, 25FFA, 25FFF, 33, 33(1)

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High Courts01 Apr 2005

Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Sudha Shripad Naik Dessai

Bombay High Court · (2005) 04 BOM CK 0002

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts31 Mar 2005Dismissed

Hitkari Fibres Ltd. Vs Kamgar Utkarsha Sabha

Bombay High Court · (2005) 4 BomCR 78

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

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High Courts31 Mar 2005Allowed

Ramchandra Gopal Belekar and Another Vs Commissioner, Amravati Division

Bombay High Court · (2005) 3 MhLj 546

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 17, 18, 19, 20, 21

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High Courts31 Mar 2005Dismissed

Anant Balaji Todkar and Others Vs Smt. Vijaya Ramkrishna Girde and Another

Bombay High Court · (2006) 2 BomCR 880 : (2005) 4 MhLj 90

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 35, Order 21 Rule 36Constitution of India, 1950 — Article 372Limitation Act, 1963 — Section 3, 5

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High Courts31 Mar 2005

Smita Ambalal Patel Vs Ila Vipin Pandya and Another

Bombay High Court · (2005) 3 ALLMR 419 : (2005) 4 BomCR 605 : (2005) 2 MhLj 1118

Civil Procedure Code, 1908 (CPC) — Section 153BEvidence Act, 1872 — Section 74, 74(1), 76

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High Courts31 Mar 2005Dismissed

P.B. Samant Vs Union of India (UOI)

Bombay High Court · (2005) 3 ALLMR 345 : (2005) 4 BomCR 684

Constitution of India, 1950 — Article 123, 124, 154(1), 155, 166

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High Courts31 Mar 2005Dismissed

Shailendra Sahedeo Mondkar Vs The Union of India (UOI) and The Sr. Supdt. of Post Offices, Bombay City South Division

Bombay High Court · (2005) 3 ALLMR 690 : (2005) 3 LLJ 602 : (2005) 3 MhLj 379

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 3(1)Penal Code, 1860 (IPC) — Section 34, 406, 409, 418

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High Courts31 Mar 2005

Manoj Gulabrao Patel Vs The State of Maharashtra, The Commissioner State Excise, The Collector and The Superintendent State Excise

Bombay High Court · (2005) 4 ALLMR 68

Maharashtra Country Liquor Rules, 1973 — Rule 31, 31(4), 33

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High Courts31 Mar 2005Allowed

Sindhu Co-Operative Housing Society Vs State of Maharashtra and Others

Bombay High Court · (2005) 3 ALLMR 876 : (2005) 3 MhLj 624

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High Courts31 Mar 2005Allowed

The Brihanmumbai Municipal Corporation Vs Mr. Javid Abdul Mulla

Bombay High Court · (2005) 4 BomCR 692 : (2006) 108 FLR 665

Bombay Industrial Relations Act, 1946 — Section 3(13), 3(5)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 13, 28, 42Prevention of Corruption Act, 1988 — Section 7

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High Courts31 Mar 2005

Special Land Acquisition Officer (South Goa), Konkan Railway Corporation Limited and Chief Engineer, Konkan Railway Corporation Ltd. Vs Amaral Pereira

Bombay High Court · (2005) 03 BOM CK 0020

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts31 Mar 2005Allowed

Datta Jagannath Manera Vs State of Maharashtra

Bombay High Court · (2005) 03 BOM CK 0019

Penal Code, 1860 (IPC) — Section 354, 376, 451

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High Courts30 Mar 2005Dismissed

Bales Sardara Paracha Vs The Municipal Corporation of Greater Bombay and Tikam Chetvani

Bombay High Court · (2005) 3 ALLMR 218 : (2005) 4 BomCR 577

Maharashtra Regional and Town Planning Act, 1966 — Section 149, 52, 52(1), 55, 55(1)

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High Courts30 Mar 2005

Madura Coats Limited Vs Madura Coats Employees Union and Another

Bombay High Court · (2006) 2 BomCR 897 : (2006) 110 FLR 600 : (2005) 3 LLJ 539 : (2005) 3 MhLj 122

Industrial Disputes Act, 1947 — Section 17

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High Courts30 Mar 2005Allowed

Lalchand Govindrao Dhoke Vs Industrial Court, Maharashtra Nagpur Bench and Others

Bombay High Court · (2006) 2 BomCR 886 : (2005) 106 FLR 1081 : (2005) 3 MhLj 497

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

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High Courts30 Mar 2005Allowed

Nandu Vs State of Maharashtra

Bombay High Court · (2005) 03 BOM CK 0129

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 201, 302

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High Courts30 Mar 2005Dismissed

The Manmad St. Xavier''s Society and Fr. Alex Colaco of Nasik Vs The State of Maharashtra, The Secretary to Govt., Education and Employment Dept., The Presiding Officer, Schools Tribunal and Philip D. Ubale

Bombay High Court · (2005) 107 BOMLR 194 : (2006) 3 MhLj 852

Constitution of India, 1950 — Article 14, 19, 287, 30Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11(3), 13, 8, 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 29, 30, 31, 32

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High Courts30 Mar 2005

Madura Coats Employees Union Vs Madura Coats Ltd. and Another

Bombay High Court · (2005) 3 LLJ 577

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 9A

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High Courts30 Mar 2005

Bombay Hospital Trust Vs Miss Rita Minwani and Another

Bombay High Court · (2005) 5 BomCR 438 : (2005) 106 FLR 541 : (2005) 3 MhLj 59

Industrial Disputes Act, 1947 — Section 11A, 17B

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