High Courts27 Nov 2001
Rashtriya Kamgar Kranti Union Vs Darabshaw B. Cursetjee''s Sons (Bom.) Pvt. Ltd. and Another
Bombay High Court · (2002) 2 BomCR 519 : (2002) 93 FLR 801
Industrial Disputes Act, 1947 — Section 10(1), 17, 25J
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,184 of 3,665
High Courts27 Nov 2001Allowed
Dayanand Shankarrao Lokhande and others Vs Union of India (UOI) and others
Bombay High Court · (2001) 11 BOM CK 0004
Constitution of India, 1950 — Article 226
High Courts26 Nov 2001Dismissed
Shamala Shrirang Gune Vs Secretary, Education and Social Welfare Department and another
Bombay High Court · (2001) 11 BOM CK 0055
Constitution of India, 1950 — Article 226
High Courts26 Nov 2001
Commissioner of Income Tax Vs Camco Colour Co.
Bombay High Court · (2002) 173 CTR 255 : (2002) 122 TAXMAN 336
Income Tax Act, 1961 — Section 260A
High Courts26 Nov 2001Dismissed
Commissioner of Income Tax Vs Camoo Colour Co.
Bombay High Court · (2002) 3 MhLj 278
Income Tax Act, 1961 — Section 260A
High Courts26 Nov 2001Partly Allowed
Commissioner of Income Tax Vs Shri Panchganga S.S.K. Ltd.
Bombay High Court · (2002) 258 ITR 119 : (2003) 132 TAXMAN 916
Income Tax Act, 1961 — Section 37
High Courts26 Nov 2001
Saraswati Seva Sangh Vs Education Officer (Secondary Section) Zilla Parishad, Thane and others
Bombay High Court · (2001) 11 BOM CK 0002
High Courts09 Nov 2001Dismissed
Omprakash Dinodia Vs Smt. Ashalata Karmarkar and Others
Bombay High Court · (2002) 2 ALLMR 108 : (2002) 104 BOMLR 843
Constitution of India, 1950 — Article 227
High Courts09 Nov 2001
Ramvilas G. Heda Vs Achaldas D. Oswal and Others
Bombay High Court · AIR 2002 Bom 133 : (2002) 3 BomCR 82 : (2002) 2 MhLj 347
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8, Order 34 Rule 8(1)Limitation Act, 1963 — Article 61Transfer of Property Act, 1882 — Section 60
High Courts09 Nov 2001Allowed
J.K. Pansare Vs Smt. Suman D. Patil and others
Bombay High Court · (2001) 11 BOM CK 0039
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
High Courts09 Nov 2001Dismissed
Cipla Employees Union Vs Cipla Limited and Others
Bombay High Court · (2002) 93 FLR 960 : (2002) 2 LLJ 393
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24(2), 25(5)
High Courts09 Nov 2001
Prakash Rewadmal Gupta Vs Lonavala Municipal Council and Others
Bombay High Court · (2002) 1 ALLMR 993 : (2002) 2 BomCR 484
Maharashtra Regional and Town Planning Act, 1966 — Section 127, 2(3), 22
High Courts09 Nov 2001
Shankar Vasudeo Masurkar and Another Vs Shree Sitaram Mills and Another
Bombay High Court · (2002) 3 BomCR 156 : (2002) 94 FLR 236 : (2002) 2 MhLj 247
Bombay Industrial Relations Act, 1946 — Section 78(1)A
High Courts09 Nov 2001Dismissed
Associated Cement Staff Union Vs Associated Cement Companies Limited
Bombay High Court · (2002) 2 ALLMR 705 : (2002) 3 BomCR 108 : (2002) 94 FLR 244 : (2002) 2 MhLj 205
Industrial Disputes Act, 1947 — Section 36, 36(2)
High Courts09 Nov 2001Allowed
Shetkari Shikshan Prasarak Mandal, Ashti, Dist. Beed Vs State of Maharashtra and Others
Bombay High Court · (2002) 2 ALLMR 283 : (2002) 2 BOMLR 535 : (2012) 2 MhLj 948 : (2002) 1 MhLj 814
Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 82(5)
High Courts09 Nov 2001
Ratnakar D. Patade and Others Vs Smita P. Dalvi and Others
Bombay High Court · (2002) 2 ALLMR 356
Contempt of Courts Act, 1971 — Section 2
High Courts09 Nov 2001Dismissed
University of Pune Vs Vidya Kisan Gargote
Bombay High Court · (2002) 2 BomCR 117 : (2002) 1 BOMLR 805 : (2002) 2 MhLj 540
Maharashtra Universities Act, 1994 — Section 14(5), 14(6)
High Courts08 Nov 2001Dismissed
Antonio Filipe Faleiro Vs Smt. Sandra Faleiro
Bombay High Court · (2002) 2 DMC 58
High Courts08 Nov 2001
Sopan Genu Dhavale Vs Pune Municipal Corporation and another
Bombay High Court · (2001) 11 BOM CK 0046
Constitution of India, 1950 — Article 226
High Courts08 Nov 2001Allowed
Podar Mills (Process House) Vs Kamlakar Ganpat Sawant
Bombay High Court · (2002) 92 FLR 1004 : (2002) 2 LLJ 191
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44