High Courts30 Aug 2002
Subramanian V. Iyer Vs Air India
Bombay High Court · (2003) 1 BomCR 579 : (2002) 4 BOMLR 860 : (2003) 96 FLR 624 : (2003) 2 LLJ 678 : (2003) 1 MhLj 871
Air India Employees Service Regulations, 2000 — Regulation 44(2)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,140 of 3,669
High Courts30 Aug 2002Dismissed
Sivanandam Vivekanand Babu and Another Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 BomCR 700
Constitution of India, 1950 — Article 14, 15, 16, 226
High Courts30 Aug 2002
Deccan Mechanical and Chemical Industries Ltd. Vs Pratibha Waman Kulkarni and Others
Bombay High Court · (2003) 2 BomCR 259
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts30 Aug 2002
Union Bank of India Employees Union Vs Union of India (UOI) and Others
Bombay High Court · (2003) 1 BomCR 800 : (2003) 2 BOMLR 375 : (2003) 96 FLR 806 : (2003) 1 LLJ 171 : (2003) 1 MhLj 348
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(5), 9A
High Courts30 Aug 2002Dismissed
Laffans India Pvt. Ltd. Vs Pancham Singh Rawat and Another
Bombay High Court · (2002) 6 BomCR 462 : (2003) 96 FLR 310 : (2002) 4 MhLj 470
Industrial Disputes Act, 1947 — Section 10(1)
High Courts30 Aug 2002Dismissed
Herdillia Chemicals Employees Union and Others Vs Herdillia Chemicals Ltd. and Another
Bombay High Court · (2003) 1 BomCR 546 : (2003) 97 FLR 972 : (2002) 4 MhLj 851
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 24(1), 25(1), 25(5)
High Courts30 Aug 2002Dismissed
Sadanand Ramesh Samsi Vs Kirloskar Cummins Ltd. and Others
Bombay High Court · (2003) 2 BomCR 166 : (2003) 2 BOMLR 171 : (2002) 4 MhLj 804
Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts30 Aug 2002Partly Allowed
Madhukar Narayan Rao since deceased by his heirs Malati Madhukar Rao and Others Vs Ramchandra Rajaram Wani and Another
Bombay High Court · (2003) 1 ALLMR 687 : (2003) 1 BomCR 796 : (2003) 2 BOMLR 154 : (2002) 4 MhLj 462
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 17, 17(1)Limitation Act, 1963 — Article 137, 28, 29(2)
High Courts30 Aug 2002
Manisha Koirala Vs Shashilal Nair and Others
Bombay High Court · (2003) 1 ALLMR 426 : (2003) 2 BomCR 136
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts30 Aug 2002Allowed
J.R. Kulkarni and Others Vs Directorate of Health Services and Others
Bombay High Court · (2003) CriLJ 1203 : (2003) 2 RCR(Criminal) 660
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 353
High Courts29 Aug 2002Dismissed
Shri Nilesh K. Shah Vs Shri S. M. Shangari, Commissioner of Police, The State of Maharashtra and The Superintendent, Nasik Road Central Prison
Bombay High Court · (2003) BomCR(Cri) 368
High Courts29 Aug 2002
Vinod Balap Vs Smt. Chhaya Balap
Bombay High Court · (2003) BomCR(Cri) 184 : (2003) 1 CivCC 9 : (2003) 1 DMC 580 : (2002) 4 MhLj 937 : (2003) 2 RCR(Criminal) 152
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 10(2)
High Courts29 Aug 2002Dismissed
Shri Ashok Babanrao Viskhande and Shri Subhash Babanrao Viskhande Vs Shri Murlidhar Ramratan Bhandari and Shri Ashok Lalchand Telisara
Bombay High Court · (2002) 08 BOM CK 0110
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Constitution of India, 1950 — Article 227
High Courts29 Aug 2002Allowed
Chief Engineer (Generation), M.S.E.B. Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 BomCR 370 : (2003) 1 MhLj 890
Maharashtra Land Revenue Code, 1966 — Section 110, 111, 112, 113, 114
High Courts29 Aug 2002
Sonal Garments Vs Trimbak Shankar Karve
Bombay High Court · (2002) 6 BomCR 529 : (2003) 96 FLR 498
Industrial Disputes Act, 1947 — Section 10(1)
High Courts29 Aug 2002
Hydroclave System Corporation and Others Vs Jain Hydraulic Pvt. Ltd. and Another
Bombay High Court · (2003) 1 ALLMR 54 : (2003) 1 BomCR 642 : (2003) 1 BOMLR 407 : (2003) 2 MhLj 670
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts29 Aug 2002Dismissed
Nagorao alias Arun Yerawar, Sunil Yerawar and Sou. Mandakini Yerawar Vs Narayan Yerawar and Sou. Sudhabai Yerawar
Bombay High Court · AIR 2003 Bom 178 : (2003) 2 BomCR 148 : (2002) 4 MhLj 615
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, Order 39 Rule 5
High Courts29 Aug 2002Dismissed
Padmaranjana Deshmukh Vs Dilip Tote and Another
Bombay High Court · (2003) 2 BomCR 750 : (2002) 4 MhLj 403
High Courts29 Aug 2002Allowed
Babasaheb Dadasaheb Koli Vs State of Maharashtra
Bombay High Court · (2003) 2 BOMLR 283 : (2003) 3 MhLj 366
Bombay Prevention of Gambling Act, 1887 — Section 12Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 154
High Courts29 Aug 2002Dismissed
Kautikrao Totaram Thale Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 BomCR 799
Marathwada University Act, 1974 — Section 77A