COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,207 of 3,665

High Courts14 Jun 2001Allowed

Sudarshan Khaitan and Another Vs Patheja forgings auto parts and manufacturers Ltd. and Another

Bombay High Court · (2001) ALLMR(Cri) 1990 : (2001) BomCR(Cri) 888 : (2001) 3 BOMLR 565 : (2001) CriLJ 3872 : (2001) 4 MhLj 62 : (2001) 4 RCR(Criminal) 728

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts14 Jun 2001

Metal Box India Limited Vs Association of Engineering Workers Union and Others

Bombay High Court · (2002) 1 BomCR 545 : (2001) 91 FLR 469 : (2002) 4 LLJ 946

Industrial Disputes Act, 1947 — Section 23, 23(C), 24(1), 24(3)

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High Courts14 Jun 2001Allowed

Hiten Sagar and Another Vs IMC Ltd. and Another

Bombay High Court · (2001) BomCR(Cri) 890 : (2001) 3 BOMLR 563 : (2001) 3 CivCC 571 : (2001) CriLJ 4311 : (2001) 3 MhLj 659 : (2002) 1 RCR(Criminal) 75

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts14 Jun 2001

Chanda Nazma Abdul Razak Vs Education Officer (Primary), Zilla Parishad, Solapur and others

Bombay High Court · (2001) 06 BOM CK 0004

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High Courts14 Jun 2001Dismissed

State of Maharashtra Vs Subhash Sitaram Sangare

Bombay High Court · (2001) ALLMR(Cri) 1541 : (2002) BomCR(Cri) 218 : (2001) CriLJ 4468 : (2002) 1 RCR(Criminal) 485

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)Penal Code, 1860 (IPC) — Section 354, 376, 417

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High Courts13 Jun 2001

Smt. Reeta Bharat Arora Vs Bharat Yasodanandan Arora @ Dhingra and Others

Bombay High Court · (2001) 4 BomCR 1 : (2001) 3 BOMLR 636 : (2002) 1 DMC 136 : (2002) 1 MhLj 7

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 126, 133(1), 227Contempt of Courts Act, 1971 — Section 10, 12, 2

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High Courts13 Jun 2001

Reeta Bharat Arora Vs Bharat Yasodanandan Arora @ Dhingra and Others

Bombay High Court · (2001) 3 ALLMR 649 : (2002) 1 MhLj 7

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 123, 126, 133(1), 227Contempt of Courts Act, 1971 — Section 12

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High Courts13 Jun 2001Dismissed

Dady Nowroji Adenwalla and Others Vs Burjor H. Antia and Others

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

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 28, 5Transfer of Property Act, 1882 — Section 54

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High Courts13 Jun 2001Dismissed

Mandabai Balnath Rohom and Others Vs Ashok Fakira Chandar and Others

Bombay High Court · (2002) 2 ALLMR 316 : (2002) 2 BomCR 772 : (2002) 1 MhLj 916

Bombay Village Panchayats Act, 1959 — Section 176, 35(1), 35(2)

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High Courts13 Jun 2001Dismissed

The Divisional Manager, Division Wanprakalpa Office (West), Forest Development Corporation of Maharashtra Ltd. Vs Chimna Arjun Jadhav

Bombay High Court · (2001) 3 ALLMR 633 : (2001) 4 BOMLR 5 : (2001) 4 MhLj 97

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20(1), 30, 32

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High Courts13 Jun 2001Dismissed

Amrita Daulata Pawar (Dead) and Others Vs Shri Shahu Co-operative Housing Society and Others

Bombay High Court · (2001) 3 ALLMR 317 : (2001) 4 BomCR 356

Constitution of India, 1950 — Article 226 , 227Limitation Act, 1963 — Article 113Maharashtra Co-operative Societies Act, 1960 — Section 90, 91, 92

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High Courts13 Jun 2001Allowed

Bal Shikshan Mandal and Another Vs Poonam Rameshwar Joshi and Another

Bombay High Court · (2001) 4 ALLMR 789 : (2002) 4 MhLj 848

Bombay University Act, 1974 — Section 42CMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10(1), 8

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High Courts12 Jun 2001Allowed

Namdeo Dyanoba Garad Vs Superintendent, Pay Distribution Unit and Others

Bombay High Court · (2001) 4 ALLMR 791 : (2001) 4 BomCR 380 : (2002) 4 BOMLR 252 : (2002) 92 FLR 186 : (2002) 3 MhLj 431

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High Courts12 Jun 2001Allowed

Ashwinikumar Sarvansingh Chauhan Vs State of Maharashtra

Bombay High Court · (2002) BomCR(Cri) 157 : (2002) 104 BOMLR 353 : (2001) 4 MhLj 57 : (2002) 1 RCR(Criminal) 195

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 42, 48, 50

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High Courts12 Jun 2001

Rallis Group Employees Union Vs Rallis India Limited and Others

Bombay High Court · (2001) 91 FLR 462 : (2002) 1 LLJ 173

Industrial Disputes Act, 1947 — Section 25FF

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High Courts12 Jun 2001Dismissed

Esteem Mercantile Pvt. Ltd. Vs K.H. Parekh and Another

Bombay High Court · (2002) 2 ALLMR 112 : (2002) 1 BOMLR 619 : (2002) 2 CivCC 239 : (2002) 2 MhLj 216

Arbitration and Conciliation Act, 1996 — Section 34(3)Limitation Act, 1963 — Section 5

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High Courts12 Jun 2001Dismissed

Canbank Financial Services Ltd. Vs M/S. V.B. Desai and Another

Bombay High Court · AIR 2002 Bom 247 : (2002) 2 ALLMR 182 : (2002) 112 CompCas 143

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Securities Contracts (Regulation) Act, 1956 — Section 16

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High Courts11 Jun 2001

Wadala Shri Ram Industrial Premises Co-operative Society Limited Vs Kotecha and Company and Others

Bombay High Court · AIR 2001 Bom 464 : (2001) 4 ALLMR 26 : (2001) 4 BomCR 365 : (2001) 4 MhLj 616

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High Courts09 Jun 2001Dismissed

Bank of Maharashtra Officers'' Association Vs Bank of Maharashtra and Another

Bombay High Court · (2001) 3 ALLMR 833 : (2001) 4 BomCR 382 : (2001) 4 BOMLR 230 : (2001) 90 FLR 1088 : (2001) 2 LLJ 1533 : (2001) 4 MhLj 330

Constitution of India, 1950 — Article 14

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High Courts09 Jun 2001Partly Allowed

C.C. Yi Vs Janakidevi Anantlal Gupta and Others

Bombay High Court · (2001) 3 ALLMR 324 : (2001) 4 BomCR 834 : (2001) 4 BOMLR 19 : (2001) 4 MhLj 114

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(1), 14(1)Constitution of India, 1950 — Article 226, 227

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