Bombay High Court Judgments

High Courts22 Jan 2002Allowed

Keki Bomi Dadiseth and Others Vs The State of Maharashtra

Bombay High Court · (2002) BomCR(Cri) 761 : (2002) 3 MhLj 246

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 254, 482Negotiable Instruments Act, 1881 (NI) — Section 141

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High Courts22 Jan 2002

Jayashree Dattatraya Chavan Vs Parvatabai Baburao Chavan and Others

Bombay High Court · (2002) 3 BomCR 516

Guardians and Wards Act, 1890 — Section 25

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High Courts22 Jan 2002Allowed

Nnalini Ramkrishana Thakur Vs Shobha Devidas Mokal

Bombay High Court · (2002) 3 BomCR 540

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32GConstitution of India, 1950 — Article 227

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High Courts21 Jan 2002

Sub-Divisional Officer and Another Vs Bhagwan Shankar Shinde

Bombay High Court · (2002) 4 BomCR 224 : (2002) 94 FLR 891

Industrial Disputes Act, 1947 — Section 10(1), 12(5)

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High Courts21 Jan 2002Dismissed

Ajinath Vs The State of Maharashtra, The Chief Executive Officer, Zilla Parishad, Aurangabad, The Education Officer, Zilla Parishad, Aurangabad, The Block Development Officer, Panchayat Samiti, Vaijapur and Head Master,Zilla Parishad Primary School, Talwada

Bombay High Court · (2002) 01 BOM CK 0057

Maharashtra Civil Services (Pension) Rules, 1982 — Rule 57

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High Courts21 Jan 2002Dismissed

Rameshwar Prasad Thakurdin Pande Vs Deputy Collector (ENC) and Another

Bombay High Court · AIR 2003 Bom 150

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High Courts18 Jan 2002Allowed

Madhusudan Vs The Assistant Registrar for Cooperative Societies, Anjangaon Surji, District-Amravati and Others

Bombay High Court · (2002) 2 ALLMR 846 : (2002) 3 BomCR 645 : (2002) 2 MhLj 285

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High Courts18 Jan 2002Allowed

Madhusudan Parashramji Gujar Vs Assistant Registrar for Co-operative Societies, Dist. Amravati and Others

Bombay High Court · (2002) 2 ALLMR 846 : (2002) 3 BomCR 645 : (2002) 2 MhLj 285

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High Courts17 Jan 2002Allowed

Pandurang Tatoba Gurav since deceased through L.Rs. Parvati Pandurang Gurav and Others Vs Narayan Bhau Pawar and Others

Bombay High Court · (2002) 3 BomCR 575 : (2002) 3 MhLj 695

Bombay Public Trusts Act, 1950 — Section 50A, 50A(3)

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High Courts17 Jan 2002Dismissed

Pune Municipal Transport Vs Maruti Nana Chaware

Bombay High Court · (2002) 4 BomCR 290 : (2002) 94 FLR 769

Industrial Disputes Act, 1947 — Section 33C

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High Courts17 Jan 2002

Baburao Yadavrao Nareddiwar Vs State of Maharashtra and Others

Bombay High Court · (2003) 1 BomCR 350 : (2002) 4 BOMLR 86 : (2002) 3 MhLj 515

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High Courts17 Jan 2002

Rustom A. Phirozemand Vs Miss Roshan Boman Bozargi and Others

Bombay High Court · (2003) 1 BomCR 339 : (2002) 3 BOMLR 811 : (2002) 2 MhLj 678

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 5Transfer of Property Act, 1882 — Section 105

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High Courts17 Jan 2002

Anant Janardan Patil Vs State of Maharashtra and Others

Bombay High Court · AIR 2002 Bom 87 : (2002) 2 ALLMR 80 : (2002) 4 BomCR 270 : (2002) 2 BOMLR 40 : (2002) 2 MhLj 238

Bombay Village Panchayats Act, 1959 — Section 15Bombay Village Panchayats Election Rules, 1959 — Rule 11(2A), 8Constitution of India, 1950 — Article 226, 243(4), 243O

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High Courts17 Jan 2002Dismissed

Universal Ferro and Allied Chemicals Limited Vs Member, Industrial Court, Civil Lines, Nagpur, Shivanand, Ashok and Maharashtra Ferro Alloys Mazdoor Sangh

Bombay High Court · (2002) 3 ALLMR 191 : (2002) 3 BomCR 650 : (2002) 94 FLR 554

Bombay Industrial Relations Act, 1946 — Section 30, 30(3)Constitution of India, 1950 — Article 136, 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21(2)

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High Courts17 Jan 2002Dismissed

Tata Consulting Engineers and Associates Staff Union Vs Tata Consulting Engineers and Another

Bombay High Court · (2002) 93 FLR 370 : (2002) 2 LLJ 323

Industrial Disputes Act, 1947 — Section 18(1)

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High Courts17 Jan 2002Dismissed

Goldmine Builders Pvt. Ltd. Vs Nazareth Joseph Perriera and Others

Bombay High Court · (2002) 104 BOMLR 908(1)

Civil Procedure Code, 1908 (CPC) — Section 115, 151

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High Courts17 Jan 2002Dismissed

Universal Ferro and Allied Chemicals Ltd., Bhandara Vs Member, Industrial Court, Nagpur and others

Bombay High Court · (2002) 3 ALLMR 191 : (2002) 3 BomCR 650 : (2002) 94 FLR 554

Bombay Industrial Relations Act, 1946 — Section 30Constitution of India, 1950 — Article 136, 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21(2), 28, 30

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High Courts16 Jan 2002Dismissed

Dilip Girdhar Chaudhari Vs Nirabai Dilip Choudhari and Another

Bombay High Court · (2003) 2 BomCR 848 : (2002) 3 BOMLR 379 : (2002) 1 MhLj 7(1)

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High Courts16 Jan 2002

Bhavanrao Thorat Vs Mahatma Phule Krishi Vidyapeeth and Others

Bombay High Court · (2003) 2 MhLj 710

Seniority Regulations, 1972 — Rule 10(b), 13(a)

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High Courts16 Jan 2002

Anandrao Vs Collector, Chandrapur, Sahakari Shetki Kharedi Vikri Sanstha, Bhadravati and Chandrapur District Central Co-operative Bank Limited, Chandrapur

Bombay High Court · (2002) 2 ALLMR 874 : (2002) 3 BomCR 27 : (2002) 2 MhLj 274

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