High Courts23 Feb 2001Dismissed
Sudhakar Pralhad Phagade Vs Subhash Mahadeo Tokekar and Others
Bombay High Court · (2001) 3 BomCR 432
Provincial Small Cause Courts Act, 1887 — Section 16Transfer of Property Act, 1882 — Section 105, 107
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,222 of 3,665
High Courts23 Feb 2001Allowed
Devidayal Stainless Steel Industries Pvt. Ltd. Vs Sharda S. Rao and Others
Bombay High Court · (2001) 2 ALLMR 641 : (2001) 3 BomCR 392 : (2001) 91 FLR 798 : (2002) 1 LLJ 733
High Courts23 Feb 2001Dismissed
Shri Tulsiram K. Gothad Vs The Superintendent, Mahatma Gandhi Memorial Hospital and Another
Bombay High Court · (2001) 4 BomCR 160 : (2001) 3 BOMLR 654 : (2001) 91 FLR 1246 : (2001) 3 MhLj 662
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23, 29Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts22 Feb 2001Dismissed
Manilal Premji Gala Vs Boman P. Irani and Others
Bombay High Court · (2001) 2 ALLMR 634 : (2001) 3 BOMLR 15
Civil Procedure Code, 1908 (CPC) — Section 10, 11
High Courts22 Feb 2001Allowed
The Brihan Mumbai Municipal Corporation, The Bombay Electric Supply and Transport Undertaking Vs The General Secretary Best Worker''s Union and Others
Bombay High Court · (2002) 104 BOMLR 230
Bombay Industrial Relations Act, 1946 — Section 42, 78, 79Constitution of India, 1950 — Article 226
High Courts22 Feb 2001Dismissed
M/s. Hotel Rosalia (P.) Ltd. Vs M/s. Metro Hotels and Others
Bombay High Court · (2001) 3 BomCR 400 : (2001) 3 BOMLR 1 : (2001) 2 MhLj 881
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 108
High Courts22 Feb 2001
M/s. Warden and Company (India) Limited Vs Akhil Maharashtra Kamgar Union
Bombay High Court · (2001) 3 ALLMR 82 : (2001) 3 BomCR 375 : (2001) 2 BOMLR 959 : (2001) 90 FLR 233 : (2001) 2 LLJ 217 : (2001) 2 MhLj 484
Bombay Industrial Relations Act, 1946 — Section 27A, 32, 33, 33AIndustrial Disputes Act, 1947 — Section 36Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20(2), 21, 21(1), 22, 28
High Courts22 Feb 2001
Smt. Sabina Shaikh Vs Shri M. N. Singh, Commissioner of Police, Greater Bombay and Another
Bombay High Court · (2001) ALLMR(Cri) 814
Arms Act, 1959 — Section 25, 27, 3Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 1, 3(1)
High Courts22 Feb 2001Dismissed
Association of Engineering Workers Vs Crompton Greaves Limited and Others
Bombay High Court · (2001) 4 BomCR 156 : (2001) 3 BOMLR 171 : (2001) 89 FLR 1047 : (2001) 2 LLJ 529
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(O), 25NMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30(2)
High Courts22 Feb 2001
All India Federation of Tax Practitioners and Others and Indian Institute of Architects Vs Union of India (UOI) and Others
Bombay High Court · (2001) 168 CTR 24 : (2002) 256 ITR 401
Constitution of India, 1950 — Article 14, 19, 19(1), 246(1)Finance (No. 2) Act, 1998 — Section 116, 68Service Tax Rules, 1994 — Rule 6, 6(3)
High Courts22 Feb 2001Dismissed
Malanbai Ratnaparkhi Vs Govind R. Motade and Another
Bombay High Court · (2002) BomCR(Cri) 481 : (2002) CriLJ 1188
Evidence Act, 1872 — Section 106General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts22 Feb 2001
All India Federation of Tax Practitioners Vs Union of India
Bombay High Court · (2001) 116 TAXMAN 418
Constitution of India, 1950 — Article 226Finance Act, 1998 — Section 116
High Courts22 Feb 2001
Bhagwan Tapiram Sapkale and Others Vs State of Maharashtra
Bombay High Court · (2001) 5 BomCR 689
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Feb 2001
Mahadeo Mahadule and Others etc. Vs State of Maharashtra and Others etc.
Bombay High Court · AIR 2001 Bom 434 : (2001) 3 ALLMR 72 : (2001) 3 MhLj 379
Forest Act, 1927 — Section 2(4), 2(6), 2(7)
High Courts21 Feb 2001
Annasaheb Rajaram Nagane and Another Vs Rajaram Maruti Nagane and Others
Bombay High Court · AIR 2001 Bom 303 : (2001) 3 MhLj 53
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 11, 45Limitation Act, 1963 — Article 136
High Courts21 Feb 2001Dismissed
Usha Suryakant Guram Vs Lyka Labs Limited and Another
Bombay High Court · (2001) 3 ALLMR 430 : (2001) 4 BomCR 297 : (2001) 91 FLR 1227 : (2002) 4 LLJ 971
Constitution of India, 1950 — Article 226
High Courts21 Feb 2001
Kunwar Prasad Vs Creative Garments and Another
Bombay High Court · (2001) 2 ALLMR 548 : (2001) 3 BomCR 613 : (2001) 89 FLR 556 : (2002) 4 LLJ 920
Industrial Disputes Act, 1947 — Section 25F
High Courts21 Feb 2001
Permanent Magnets Ltd. Vs Vasant Ganu Patekar and Another
Bombay High Court · (2001) 3 BomCR 738 : (2001) 89 FLR 247 : (2001) 1 LLJ 1358
Industrial Disputes Act, 1947 — Section 9A
High Courts21 Feb 2001Allowed
Chhotalal Gajanan Khole Vs Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2001) 4 ALLMR 291 : (2001) 4 BomCR 291 : (2001) 4 MhLj 151
Constitution of India, 1950 — Article 226
High Courts20 Feb 2001
Jetu Jacques Taru Lalvani Vs Solestrap Industries Pvt. Ltd. and Others
Bombay High Court · (2001) 3 ALLMR 282 : (2001) 4 BOMLR 737 : (2002) 110 CompCas 831 : (2001) 3 CompLJ 35 : (2001) 3 MhLj 389
Contract Act, 1872 — Section 126Negotiable Instruments Act, 1881 (NI) — Section 30, 37, 80Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 25