COURT ARCHIVE

Bombay High Court judgments

73,375 judgments · page 1,981 of 3,669

High Courts27 Jan 2005

The State of Maharashtra and Secretary, General Administrative Department Vs S.S. Pakhare, Chief Engineer, Maharashtra Krishna Valley Development Corporation and Others

Bombay High Court · (2005) 4 BomCR 365 : (2005) 2 MhLj 325

Maharashtra Service of Engineers Class I and the Maharashtra Service of Engineers Class II (Regulation of Seniority and Preparation and Revision of Seniority Lists) Rules, 1983 — Rule 1, 2, 4, 4(1), 4(2)

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High Courts27 Jan 2005

Novartis India Ltd. Vs Association of Chemical Workers and Others

Bombay High Court · (2005) 3 BomCR 752 : (2005) 2 LLJ 964 : (2005) 2 MhLj 448

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12(3), 17, 18(1), 18(3)

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High Courts27 Jan 2005

Biswas A.K. and Others Vs Union of India (UOI) and Others

Bombay High Court · (2005) 2 LLJ 304 : (2005) 4 MhLj 1008

Administrative Tribunals Act, 1985 — Section 28Factories Act, 1948 — Section 59, 59(1)Industrial Disputes Act, 1947 — Section 2, 33C(2)

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High Courts27 Jan 2005

A.K. Biswas and Others Vs Union of India (UOI)

Bombay High Court · (2005) 3 ALLMR 194 : (2006) 2 BomCR 922 : (2006) 110 FLR 105

Administrative Tribunals Act, 1985 — Section 28Factories Act, 1948 — Section 59, 59(1)Industrial Disputes Act, 1947 — Section 2, 33C(2)

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High Courts27 Jan 2005Dismissed

Jayendragiri Anandgiri Goswami Vs Narcotics Control Bureau and Another

Bombay High Court · (2005) CriLJ 3190

Constitution of India, 1950 — Article 21, 22, 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 57, 67(1), 71Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 29, 37, 41, 41(1), 42

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High Courts27 Jan 2005

D.S. Jadhav Vs Official Liquidator

Bombay High Court · (2005) 4 CompLJ 62 : (2006) 68 SCL 70

Companies (Court) Rules, 1959 — Rule 308, 309

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High Courts25 Jan 2005Allowed

Nusratulla Baig and Others Vs State of Maharashtra and Another

Bombay High Court · (2005) 3 ALLMR 95 : (2005) 4 BomCR 361 : (2005) 2 MhLj 1049

Constitution of India, 1950 — Article 227

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High Courts25 Jan 2005Allowed

M.K. Unnikrishnan Vs Export Inspection Council of India and Others

Bombay High Court · (2005) 3 BomCR 739 : (2005) 2 MhLj 637

Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Export Inspection Agency Employees (Classification, Control and Appeal) Rules, 1978 — Rule 9(1)

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High Courts25 Jan 2005Allowed

Dattaram Panchal and Others Vs Nirlon Limited and Others

Bombay High Court · (2005) 3 ALLMR 394 : (2005) 3 BomCR 795 : (2005) 105 FLR 662 : (2005) 3 LLJ 554 : (2005) 2 MhLj 256

Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 3(13), 3(5)Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2

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High Courts25 Jan 2005Dismissed

Bomi Jal Mistry and Others Vs Joint Charity Commissioner of Mumbai and Others

Bombay High Court · (2005) 3 BomCR 133 : (2005) 2 MhLj 430

Bombay Government Premises (Eviction) Act, 1955 — Section 4, 5, 7Bombay Public Trusts Act, 1950 — Section 41E, 41E(5), 50Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts25 Jan 2005Dismissed