COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,217 of 3,665

High Courts16 Mar 2001Dismissed

Arvind Kanhaiyaial Pashine and Another Vs Tata Finance Limited, Bombay

Bombay High Court · (2002) 1 CivCC 462

Arbitration Act, 1940 — Section 14(2), 30, 31Civil Procedure Code, 1908 (CPC) — Section 20, 47Contract Act, 1872 — Section 20, 23, 28

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High Courts16 Mar 2001Dismissed

Syed Nasiruddin Vs N.B. Shaikh and others

Bombay High Court · (2001) 03 BOM CK 0003

Constitution of India, 1950 — Article 141, 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2)

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High Courts15 Mar 2001

Tulsidas P. Kheraj and Another Vs Association of Engineering Workers and Others

Bombay High Court · (2001) 4 ALLMR 79 : (2001) 3 BOMLR 395 : (2002) 4 LLJ 941 : (2001) 3 MhLj 572

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts15 Mar 2001Allowed

Shri Anantnathji Maharaj Jain Temple and its Sadharan Funds Vs Shri Rajan G. Pandey and Another

Bombay High Court · (2001) 3 BomCR 746

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(A)

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High Courts15 Mar 2001Allowed

Lotan Fakira Patil Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 ALLMR 585 : (2002) 1 MhLj 255

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 14, 21, 45, 45(2)

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High Courts15 Mar 2001Dismissed

Ganesh Harsingh Patil Vs State of Maharashtra

Bombay High Court · (2002) 1 MhLj 74

Criminal Procedure Code, 1973 (CrPC) — Section 177, 182, 182(2), 201Penal Code, 1860 (IPC) — Section 109, 494, 495

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High Courts15 Mar 2001Dismissed

Vijaya Bank Vs Maker Development Services Pvt. Limited

Bombay High Court · (2001) 4 ALLMR 143 : (2001) 3 BomCR 652

Arbitration Act, 1940 — Section 30, 33, 39, 8Arbitration and Conciliation Act, 1996 — Section 28(1), 34, 34(2), 34(3), 34(4)Bombay City Civil Court Act, 1948 — Section 3

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High Courts15 Mar 2001

I.T.C. Limited Vs Shri S. Mariadasan and Another

Bombay High Court · (2001) 90 FLR 415

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High Courts15 Mar 2001Dismissed

The Dyes and Chemical Workers Union Vs Bombay Oil Industries Ltd. and Another

Bombay High Court · (2001) 2 ALLMR 654 : (2001) 2 BomCR 631 : (2001) 3 BOMLR 663 : (2001) 2 MhLj 1

Industrial Disputes Act, 1947 — Section 2, 25, 25F, 25FF, 25FFA

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High Courts15 Mar 2001Allowed

Dagadu Sakharam Patil and Bhikkan Dagadu Patil and Others Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 ALLMR 589 : (2002) 1 BOMLR 494 : (2002) 1 MhLj 119

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 114Limitation Act, 1963 — Section 12, 14, 4, 5Maharashtra Land Revenue Code, 1966 — Section 315, 315(1), 320, 322, 322(1)

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High Courts15 Mar 2001Allowed

State of Maharashtra Vs Ritesh Wanjari

Bombay High Court · (2001) BomCR(Cri) 492

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 109, 120B, 201, 3, 302

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High Courts15 Mar 2001Allowed

Anantnathji Maharaj Jain Temple and its Sadharan Funds Vs Rajan G. Pandey and Another

Bombay High Court · (2001) 89 FLR 944 : (2002) 4 LLJ 916

Industrial Disputes Act, 1947 — Section 11A

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High Courts15 Mar 2001

M. Visvesvaraya Industrial Research and Development Centre Vs Income Tax Appellate Tribunal and Others

Bombay High Court · (2003) 179 CTR 130 : (2001) 251 ITR 852 : (2001) 116 TAXMAN 760

Companies Act, 1956 — Section 25, 5Income Tax Act, 1961 — Section 11, 12, 12A, 143, 143(3)

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High Courts15 Mar 2001Dismissed

Brihanmumbai Municipal Corporation Vs Mohanrao B. Shinde and Others

Bombay High Court · (2001) 3 ALLMR 478 : (2001) 4 BomCR 563 : (2002) 94 FLR 241 : (2002) 4 LLJ 960 : (2001) 3 MhLj 816

Industrial Disputes Act, 1947 — Section 11A

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High Courts15 Mar 2001Allowed

I.T.C. Limited (India Tobacco Division) Vs General Labour Union and Another

Bombay High Court · (2001) 4 BomCR 516 : (2002) 92 FLR 1006 : (2001) 3 MhLj 470

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High Courts14 Mar 2001Allowed

Group Captain A.S. Gangoli and Others Vs Union of India and Others

Bombay High Court · (2001) 3 ALLMR 535 : (2001) 3 BOMLR 316 : (2001) 3 MhLj 752

Constitution of India, 1950 — Article 14

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High Courts14 Mar 2001

Commissioner of Income Tax Vs Bharat Petroleum Corporation Ltd.

Bombay High Court · (2001) 169 CTR 119 : (2001) 252 ITR 43 : (2001) 116 TAXMAN 775

Income Tax Act, 1961 — Section 260A, 28, 40A(9), 43B

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High Courts14 Mar 2001Dismissed

Gain Financial Consultants Pvt. Ltd. Vs The Regional Provident Fund Commissioner, Maharashtra and Goa and Others

Bombay High Court · (2001) 4 ALLMR 55 : (2001) 90 FLR 1096 : (2001) 2 LLJ 1050

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7(A)

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High Courts14 Mar 2001Dismissed

Smt. Rekha Pradeep Nandoskar Vs Shri R.H. Mendonca, Commissioner of Police, Greater Bombay and Others

Bombay High Court · (2001) ALLMR(Cri) 624 : (2001) BomCR(Cri) 598 : (2001) 3 BOMLR 326 : (2001) CriLJ 3097 : (2001) 3 MhLj 64 : (2002) 3 RCR(Criminal) 575

Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135, 37Constitution of India, 1950 — Article 22(5)

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High Courts14 Mar 2001Dismissed

Riyazuddin Ahmed and Others Vs Tayyab Razak Chimthanwala

Bombay High Court · (2002) 4 BomCR 781 : (2001) 3 MhLj 434

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9, 9AConstitution of India, 1950 — Article 25(1), 26

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