COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,188 of 3,665

High Courts15 Oct 2001Allowed

Suresh Vishnu Vs State of Maharashtra and Others

Bombay High Court · (2002) 82 ECC 274

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226

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High Courts15 Oct 2001Allowed

Suresh Vishnu Vs The State of Maharashtra and Others

Bombay High Court · (2002) 104 BOMLR 303

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226

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High Courts15 Oct 2001Allowed

Ruby Mills Limited and Another Vs Textile Commissioner, Bombay and Others

Bombay High Court · (2002) 1 ALLMR 366 : (2002) 1 BomCR 1 : (2002) 2 BOMLR 170 : (2002) 1 MhLj 551

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3), 38Constitution of India, 1950 — Article 226Defence of India Rules, 1937 — Rule 119, 8(1), 8(2)

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High Courts15 Oct 2001Dismissed

Pramila Mahesh Shah Vs Employees'' State Insurance Corporation, Nagpur and Another

Bombay High Court · (2002) CriLJ 2454 : (2002) 2 MhLj 100

Criminal Procedure Code, 1973 (CrPC) — Section 204(2), 204(3)

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High Courts13 Oct 2001Dismissed

Ulhas Sanvordekar Vs Tilak Raj Bhalla

Bombay High Court · (2002) 2 BomCR 84

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1

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High Courts12 Oct 2001

Relief Road Housing Societies Association, Bombay and Another Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 ALLMR 372 : (2002) 1 BomCR 15 : (2002) 3 BOMLR 796 : (2002) 3 MhLj 173

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High Courts12 Oct 2001Dismissed

Dr. Sushil Indoria and Others Vs State of Maharashtra

Bombay High Court · (2002) 104 BOMLR 33

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3

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High Courts12 Oct 2001

Ranbaxy Laboratories Ltd. Vs Indohemie Health Specialities Pvt. Ltd.

Bombay High Court · (2002) 3 BomCR 186 : (2002) 24 PTC 510

Trade and Merchandise Marks Act, 1958 — Section 28, 29

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High Courts12 Oct 2001Allowed

Hindustan Coca Cola Bottling S/W Pvt. Ltd. and Another Vs Bhartiya Kamgar Sena and Others

Bombay High Court · (2002) 3 BomCR 129 : (2002) 1 BOMLR 123 : (2002) 92 FLR 160 : (2002) 1 MhLj 559

Industrial Disputes Act, 1947 — Section 10, 32, 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 25, 26, 28, 36

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High Courts12 Oct 2001

Bhansali V. and Others Vs Union of India (UOI) and Others

Bombay High Court · (2002) 4 LLJ 894

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High Courts12 Oct 2001

Tata International Ltd., Mumbai Vs Trisuns Chemical Industry Ltd., Kutch

Bombay High Court · (2002) 2 BomCR 88 : (2002) 2 MhLj 242

Arbitration and Conciliation Act, 1996 — Section 2, 47, 49

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High Courts12 Oct 2001Allowed

R.D. Jindal Cotton Factory Vs Surjeet Udyog, Kotkapura

Bombay High Court · (2001) 10 BOM CK 0021

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts12 Oct 2001

Bombay Environmental Action Group and Another Vs State of Maharashtra and Others

Bombay High Court · (2001) 4 ALLMR 684 : (2002) 104 BOMLR 902

Maharashtra Land Revenue Code, 1966 — Section 336, 45

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High Courts11 Oct 2001Allowed

Sayyed Jabbar Ali Vs Saheba Fatima

Bombay High Court · (2002) BomCR(Cri) 425 : (2002) 2 CivCC 172 : (2002) CriLJ 1332 : (2002) 1 DMC 231 : (2002) 1 MhLj 623 : (2002) 2 RCR(Criminal) 435

Criminal Procedure Code, 1973 (CrPC) — Section 125, 498

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High Courts11 Oct 2001

Tata Finance Ltd. Vs Kanoria Sugar and General Manufacturing Company Ltd.

Bombay High Court · (2002) 3 BomCR 173 : (2002) 1 BOMLR 187 : (2002) 112 CompCas 507 : (2002) 2 CompLJ 187 : (2002) 1 MhLj 617

Companies Act, 1956 — Section 396, 397, 398, 433(2), 434

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High Courts10 Oct 2001Allowed

Rajinder Kumar Nangia Vs Rashtriya Chemicals and Fertilizers Ltd.

Bombay High Court · (2002) 1 ALLMR 1031 : (2002) 92 FLR 689 : (2002) 1 MhLj 518

Central Services (Pension) Rules, 1972 — Rule 3, 69(1), 71, 73, 9Payment of Gratuity Act, 1972 — Section 4(1), 4(6)Rashtriya Chemicals and Fertilizers Employees (Conduct, Discipline and Appeal) Rules, 1993 — Rule 38, 41, 45

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High Courts09 Oct 2001