COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,213 of 3,665

High Courts10 Apr 2001Allowed

Vasantlal Thakorlal Bhagat and Others Vs State of Maharashtra and Others

Bombay High Court · (2001) 4 BomCR 473 : (2002) 1 MhLj 231

Bombay Land Requisition of Bombay Government Premises (Eviction) (Amendment) Act, 1996 — Section 5, 5(1A)Maharashtra Rent Control Act, 1999 — Section 16, 27, 27, 7(2), 7(2)

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High Courts10 Apr 2001Allowed

Vasantlal Thakorlal Bhagat and Others Vs The State of Maharashtra and Others

Bombay High Court · (2001) 4 ALLMR 190 : (2002) 1 MhLj 231

Bombay Land Requisition Act, 1948 — Section 9Bombay Rents, Hotel and Lodging House Rates Control, Bombay Land Requisition and Bombay Government Premises (Eviction) (Amendment) Act, 1996 — Section 15, 5, 5(1A), 7Maharashtra Rent Control Act, 1999 — Section 27, 7(2)

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High Courts10 Apr 2001

N.E.P.C. Airlines and Others Vs Captain A.K. Singh and Others

Bombay High Court · (2001) 3 BOMLR 570

Industrial Disputes Act, 1947 — Section 2

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High Courts10 Apr 2001

Voltas Limited Vs Voltas Employee''s Union

Bombay High Court · (2001) 3 BOMLR 828 : (2001) 2 LLJ 522 : (2001) 4 MhLj 698

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 9AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts10 Apr 2001Allowed

Union of India (UOI) Vs Narayana M. and Others

Bombay High Court · (2001) 90 FLR 210 : (2002) 4 LLJ 912

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts10 Apr 2001Dismissed

C.R. Ashok Kumar Vs K.V. Salvi and Others

Bombay High Court · AIR 2001 Bom 404 : (2001) 4 ALLMR 391

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High Courts09 Apr 2001

Usmangani Jikari Mohd. Shaikh and Another Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1427 : (2001) 3 BOMLR 502

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 109, 120, 161, 302, 34

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High Courts09 Apr 2001Dismissed

Pralhad Lokram Dodeja and Others Vs The State of Maharashtra and Others

Bombay High Court · (2001) 4 BomCR 35 : (2001) 3 BOMLR 65

Bombay Town Planning Act, 1954 — Section 81 , 84Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(2)Constitution of India, 1950 — Article 226

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High Courts04 Apr 2001Dismissed

Smt. Zebunnisa Abdul Majid Vs Shri M.N. Singh, Commissioner of Police, Brihan Mumbai and Others

Bombay High Court · (2001) 3 BOMLR 41 : (2001) CriLJ 2759 : (2001) 3 MhLj 365

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(1)Penal Code, 1860 (IPC) — Section 34, 384, 387, 504, 506Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(1)

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High Courts04 Apr 2001

Dilipsing Bhagwat Patil Vs Principal, Kisan Mahavidyalaya and Others

Bombay High Court · (2001) 4 ALLMR 809 : (2001) 4 BomCR 449

Constitution of India, 1950 — Article 226

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High Courts04 Apr 2001Allowed

Union of India Vs Shri P.S. Pansora and Others

Bombay High Court · (2001) 4 ALLMR 58 : (2001) 3 BOMLR 672

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C, 33C(2)

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High Courts04 Apr 2001

Annaji Raut Shikshan Sanstha, Umri and another Vs Secretary, Department of Education and Employment, Bombay and others

Bombay High Court · (2001) 04 BOM CK 0008

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High Courts03 Apr 2001

Union of India Vs The Divisional Secretary Paschim Rly. Karmachari Parishad and Another

Bombay High Court · (2001) 3 BOMLR 786 : (2001) 90 FLR 172 : (2001) 4 MhLj 675

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts03 Apr 2001Dismissed

Sheshrao Bhagwanji Hirulkar and etc. Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1882 : (2002) BomCR(Cri) 391 : (2001) CriLJ 3193 : (2001) 4 MhLj 807

Bombay Village Panchayats Act, 1958 — Section 39Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 34, 409, 420

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High Courts02 Apr 2001

Northcote Nursing Home Pvt. Ltd. and Another Vs Dr. (Ms) Zarine H. Rahina and Another

Bombay High Court · (2001) 4 ALLMR 333 : (2001) 3 BOMLR 714 : (2001) 89 FLR 955 : (2001) 3 MhLj 476

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5)

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High Courts02 Apr 2001Dismissed