High Courts22 Mar 2001Allowed
Tulsiani Chambers Premises Co-operative Society Ltd. Vs Shrikant V. Gawas
Bombay High Court · (2001) 4 ALLMR 125 : (2001) 4 BomCR 573 : (2001) 89 FLR 565
Industrial Disputes Act, 1947 — Section 25
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,216 of 3,665
High Courts22 Mar 2001Allowed
Laxman Dhanu Laman and Others Vs Maharashtra Revenue Tribunal and Others
Bombay High Court · (2002) 2 ALLMR 834 : (2002) 104 BOMLR 175 : (2001) 4 MhLj 435
High Courts21 Mar 2001
Pennar Industries Ltd. Vs Dynamic Logistics (P.) Ltd.
Bombay High Court · (2001) 4 ALLMR 757 : (2001) 3 BomCR 735
Companies Act, 1956 — Section 433
High Courts21 Mar 2001Dismissed
Narayan Ganpat Wadekar Vs M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2001) 3 BOMLR 323 : (2001) CriLJ 4810 : (2001) 2 MhLj 846
Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 34, 387
High Courts21 Mar 2001
Agromore (P) Ltd. and Another Vs Chembond Chemicals Ltd. and Another
Bombay High Court · (2002) 2 ALLMR 711 : (2002) 5 BomCR 392 : (2002) 1 BOMLR 853 : (2002) 25 PTC 532
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 105, 44, 44(1)Trade and Merchandise Marks Act, 1958 — Section 105, 12(3), 33, 38
High Courts21 Mar 2001Allowed
Dr. Rupali Dhurv Hankre and etc. Vs College of Physician and Surgeons of Bombay and Others
Bombay High Court · AIR 2001 Bom 354 : (2001) 4 BomCR 216 : (2002) 1 BOMLR 83
Constitution of India, 1950 — Article 226
High Courts21 Mar 2001
Marine Container Services (I) Pvt. Ltd. Vs Rajesh Dhirajlal Vora
Bombay High Court · (2001) 3 ALLMR 699 : (2002) 104 BOMLR 273 : (2002) 1 CivCC 43 : (2001) 4 MhLj 353
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts20 Mar 2001
Deepak Misrimal Jain Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2001) 4 ALLMR 38 : (2001) 4 BOMLR 425 : (2001) 3 MhLj 651
Constitution of India, 1950 — Article 12, 14, 226
High Courts20 Mar 2001Dismissed
Shri Anil Dattatray Pawar Vs State of Maharashtra and Others
Bombay High Court · AIR 2001 Bom 366 : (2001) 3 BOMLR 544 : (2001) 2 MhLj 919
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 227Explosive Substances Act, 1908 — Section 4, 5
High Courts20 Mar 2001Dismissed
Tata Consulting Engineers and Associates'' Staff Union Vs Tata Sons Ltd. and Another
Bombay High Court · (2001) 4 BomCR 565 : (2001) 90 FLR 1066 : (2002) 4 LLJ 899
High Courts20 Mar 2001Allowed
Shankarlal Khimji Patel and Another Vs The Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2001) 4 BomCR 605 : (2001) 4 BOMLR 441 : (2001) 4 MhLj 21
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 88
High Courts20 Mar 2001Dismissed
Lipi Boilers Private Ltd. Vs Union of India (UOI)
Bombay High Court · (2001) 133 ELT 26
Central Excise Rules, 1944 — Rule 173B, 233B, 233B(1), 233B(2), 233B(4)Central Excises and Salt Act, 1944 — Section 11, 11B, 11B(1), 11B(5), 12AConstitution of India, 1950 — Article 226
High Courts19 Mar 2001
Competition Printing Press Vs Jaiprakash Singh and Another
Bombay High Court · (2001) 89 FLR 809 : (2001) 2 LLJ 1341 : (2001) 4 MhLj 90
Industrial Disputes Act, 1947 — Section 12, 12(5), 25F
High Courts16 Mar 2001Allowed
Punjaji Dagdu Gaikwad Vs State of Maharashtra and Others
Bombay High Court · (2001) 4 BOMLR 197 : (2001) 3 MhLj 926
Bombay Police Act, 1951 — Section 56, 56(1), 59
High Courts16 Mar 2001Dismissed
General Education Academy Vs Sudha Vasudeo Desai and Others
Bombay High Court · (2001) 4 ALLMR 718 : (2001) 4 BomCR 103 : (2001) 89 FLR 1015 : (2001) 2 LLJ 273 : (2001) 3 MhLj 308
Constitution of India, 1950 — Article 21, 39, 41, 43Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(17), 2(26)Payment of Gratuity Act, 1972 — Section 2
High Courts16 Mar 2001Allowed
C.V. George Vs Union of India (UOI) and Others
Bombay High Court · (2002) 4 LLJ 895
Cantonments Fund Servants Rules, 1937 — Rule 12Constitution of India, 1950 — Article 226
High Courts16 Mar 2001
Arvind Kanhaiyalal Pashine and another Vs Tata Finance Limited, Bombay
Bombay High Court · (2001) 03 BOM CK 0090
Arbitration Act, 1940 — Section 14(2), 30, 31Civil Procedure Code, 1908 (CPC) — Section 20, 47Contract Act, 1872 — Section 20, 23, 28
High Courts16 Mar 2001Dismissed
Babu Bhau Chipre, Since Deceased by His Heir Shri Bhoopal Babu Chipre Vs The Director of Resettlement, Secretary to the Government of Maharashtra and Others
Bombay High Court · AIR 2001 Bom 348 : (2001) 3 BOMLR 237 : (2001) 2 MhLj 770
Land Acquisition Act, 1894 — Section 4, 6Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 10, 11, 11(1), 12, 12(1)
High Courts16 Mar 2001
Wajed Khan Vs Mohasinabi and Another
Bombay High Court · (2001) 3 CivCC 556 : (2001) 2 DMC 116 : (2001) 3 MhLj 880
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Mar 2001Dismissed
First Flight Courier Ltd. Vs Indian Express Newspapers (Bombay) Ltd.
Bombay High Court · (2001) 4 ALLMR 51 : (2001) 4 BomCR 519 : (2002) 108 CompCas 568
Companies Act, 1956 — Section 433