COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,183 of 3,665

High Courts03 Dec 2001Allowed

Daka Company (Ceramics and Chemplast Pvt. Ltd.) and Another Vs Municipal Corporation and Others

Bombay High Court · (2002) 1 ALLMR 1011 : (2002) 2 BomCR 41

Constitution of India, 1950 — Article 14Maharashtra Vacant Lands (Further Interim Protection to Occupiers from Eviction and Recovery of Arrears of Rent) Act, 1980 — Section 4A(1)

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High Courts30 Nov 2001

Ratnakar Samuel Gaikwad Vs J.G. Glass Industries Ltd. and Another

Bombay High Court · (2002) 1 ALLMR 986 : (2002) 93 FLR 347 : (2002) 4 LLJ 63

Industrial Disputes Act, 1947 — Section 11A

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High Courts30 Nov 2001

Sandvik Asia Ltd. Vs Secretary, Pune Mazdoor Sabha and Others

Bombay High Court · (2002) 92 FLR 900 : (2002) 2 LLJ 125

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts30 Nov 2001Dismissed

Tata Iron and Steel Company Ltd. and Another Vs Adil K. Patel

Bombay High Court · (2002) 2 LLJ 383

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High Courts29 Nov 2001Dismissed

Atlaz Degi-Tel Pvt. Ltd. and Others Vs Atlaz Technology Pvt. Ltd. and Another

Bombay High Court · (2002) 3 BomCR 70 : (2002) BomCR(Cri) 325

Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts29 Nov 2001Allowed

Municipal Corporation of Greater Mumbai and Others Vs Ratiloku Shetty

Bombay High Court · AIR 2002 Bom 94 : (2002) 2 BomCR 501 : (2002) 1 MhLj 611

Mumbai Municipal Corporation Act, 1888 — Section 328, 328A

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High Courts29 Nov 2001Dismissed

Manik Guglaji Zine and Others Vs Director of Social Forestry, Maharashtra State, Pune and Others

Bombay High Court · (2002) 3 BomCR 703 : (2002) 2 MhLj 61

Constitution of India, 1950 — Article 14, 16

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High Courts29 Nov 2001Dismissed

Pune Municipal Corporation and Others Vs Ashok Sakharam Jadhav and Others

Bombay High Court · (2002) 2 ALLMR 104 : (2002) 2 BomCR 47 : (2002) 93 FLR 523

Bombay Provincial Municipal Corporations Act, 1949 — Section 51(4)Industrial Employment (Standing Orders) Act, 1946 — Section 13

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High Courts29 Nov 2001

Union of India (UOI) Vs Tolani Bulk Carriers Limited

Bombay High Court · (2002) 2 BomCR 256

Arbitration and Conciliation Act, 1996 — Section 11, 12, 13, 2, 34Civil Procedure Code, 1908 (CPC) — Section 120, 20

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High Courts29 Nov 2001Dismissed

Catarina Fernandes and others Vs Victoria Gonsalves and others

Bombay High Court · (2001) 11 BOM CK 0007

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 21, 22

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High Courts28 Nov 2001

Vimal S. Roy (Captain) Vs N.E.P.C. Airlines, Chennai and Others

Bombay High Court · (2002) 2 BomCR 506 : (2002) 3 BOMLR 214 : (2002) 93 FLR 956 : (2002) 2 MhLj 378

Industrial Disputes Act, 1947 — Section 25M, 25M(8), 33C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 59

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High Courts28 Nov 2001Dismissed

Shripat C. Mahajan Vs Sanjay Radheshyam Jaiswal and Others

Bombay High Court · AIR 2002 Bom 211 : (2002) 2 ALLMR 769 : (2002) 3 BomCR 752

Bombay Prohibition Act, 1949 — Section 146Civil Procedure Code, 1908 (CPC) — Section 115, 9Maharashtra Country Liquor Rules, 1973 — Rule 146, 28

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High Courts28 Nov 2001Allowed

Jasbir Kaur Dhaliwal Vs NEPC Airlines and Others

Bombay High Court · (2002) 2 BomCR 514 : (2002) 93 FLR 951 : (2002) 1 MhLj 606

Industrial Disputes Act, 1947 — Section 10(1), 2, 25, 25C

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High Courts28 Nov 2001

M.V. "Sea Success I" Vs Liverpool and London Steamship Protection and Indemnity Association Ltd. and Another

Bombay High Court · AIR 2002 Bom 151 : (2002) 2 BomCR 537

Admiralty Courts Act, 1861 — Section 5Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts28 Nov 2001

G. Tech Stone Limited Vs BFIL Finance Limited

Bombay High Court · (2002) 2 BomCR 271

Arbitration and Conciliation Act, 1996 — Section 28, 31, 34Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts28 Nov 2001

Union of India (UOI) and Others Vs Ram Pal Singh K. and Others

Bombay High Court · (2002) 2 BomCR 509 : (2002) 93 FLR 945

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts27 Nov 2001Dismissed

Girdharilal Radhakishan Madhyan Vs State of Maharashtra and Another

Bombay High Court · (2002) 3 ALLMR 544 : (2002) 2 BomCR 201

Bombay Entertainments Duty Act, 1923 — Section 3(1), 3(3), 9

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High Courts27 Nov 2001Dismissed

Anant Bapu Kharat Vs General Manager, B.E.S.T. Undertaking and Another

Bombay High Court · (2002) 4 LLJ 67

Bombay Industrial Relations Act, 1946 — Section 42(4)Bombay Industrial Relations Rules, 1947 — Rule 53(1)

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High Courts27 Nov 2001Dismissed

Eagle Cement Pipes Company Vs Regional Provident Fund Commissioner and Another

Bombay High Court · (2002) 93 FLR 9 : (2002) 1 LLJ 916

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 2A

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High Courts27 Nov 2001Allowed

Mahadeo Ramgonda Patil and Others Vs State of Maharashtra and Others

Bombay High Court · (2002) 3 ALLMR 180 : (2002) 2 BomCR 110 : (2002) 2 MhLj 370 : (2002) 2 MhLj 365

Maharashtra Land Revenue Code, 1966 — Section 2(12), 2(15), 2(23)Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11, 12, 2(10)

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