COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,227 of 3,665

High Courts30 Jan 2001Allowed

Obedur Rehaman Shaikh Vs Suresh J. Khade and Another

Bombay High Court · (2001) 90 FLR 456 : (2002) 4 LLJ 918

Industrial Disputes (Bombay) Rules, 1957 — Rule 26(2)Industrial Disputes (Central) Rules, 1957 — Rule 22, 24Industrial Disputes Act, 1947 — Section 17A

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High Courts30 Jan 2001

Lalmani Ramnath Tiwari Vs Bhimrao Govind Pawar

Bombay High Court · (2001) 2 ALLMR 415 : (2001) 3 BomCR 21 : (2001) 2 BOMLR 479 : (2001) 2 MhLj 342

Bombay General Clauses Act, 1904 — Section 28Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227

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High Courts29 Jan 2001Dismissed

Universal Prime Aluminium Limited Vs Colgate Palmolive (India) Limited

Bombay High Court · (2001) 4 ALLMR 347 : (2001) 3 BOMLR 593

Sales of Goods Act, 1930 — Section 10, 9Specific Relief Act, 1963 — Section 39

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High Courts29 Jan 2001

Air India Ltd. Vs N.P. Wadkar

Bombay High Court · (2001) 3 ALLMR 755 : (2001) 3 BomCR 420 : (2001) 90 FLR 782 : (2001) 1 LLJ 1150 : (2001) 3 MhLj 98

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts25 Jan 2001Dismissed

ANZ Grindlays Bank Vs General Secretary, Grindlays Bank Employees Union and Others

Bombay High Court · (2001) 3 ALLMR 279 : (2001) 3 BomCR 720 : (2001) 89 FLR 375 : (2001) 1 LLJ 1238 : (2001) 3 MhLj 422

Industrial Disputes Act, 1947 — Section 25F, 2A

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High Courts25 Jan 2001

Pralhad Sitaram Yeole Vs State of Maharashtra

Bombay High Court · (2002) 3 MhLj 377

Criminal Procedure Code, 1973 (CrPC) — Section 374, 389(1), 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

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High Courts25 Jan 2001

Abdul Rehman Fakir Mohd. Durani Vs The State of Maharashtra

Bombay High Court · (2001) BomCR(Cri) 517 : (2001) 2 BOMLR 752 : (2001) CriLJ 4844

Criminal Procedure Code, 1898 (CrPC) — Section 510Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 159, 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 29, 42, 42(1)

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High Courts25 Jan 2001Dismissed

Bank of Maharashtra Vs Kalawatibai and Another

Bombay High Court · (2001) 3 ALLMR 445 : (2001) 3 BomCR 236

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts25 Jan 2001

Shri Vinod Vithal Rane Vs Shri R.H. Mendonca and Others

Bombay High Court · (2001) BomCR(Cri) 537 : (2001) 2 BOMLR 307 : (2001) 2 MhLj 437

Bombay Police Act, 1951 — Section 56Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 109, 110, 149, 151

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High Courts24 Jan 2001Dismissed

Hindustan Lever Limited Vs Hindustan Lever Employees Union and Another

Bombay High Court · (2001) 2 ALLMR 294 : (2001) 3 BomCR 363 : (2001) 3 BOMLR 450 : (2001) 88 FLR 943 : (2001) 1 LLJ 861 : (2001) 2 MhLj 837

Constitution of India, 1950 — Article 226Maharashtra Contract Labours (Regulation and Abolition) Rules, 1971 — Rule 25(2)

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High Courts24 Jan 2001Dismissed

Consolidated Pneumatic Tools Co. (India) Limited Vs President, Association of Engineering Workers and Others

Bombay High Court · (2001) 3 BomCR 412 : (2001) 88 FLR 1011 : (2001) 1 LLJ 884

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)

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High Courts24 Jan 2001Dismissed

Tata Hydro Companies Employees Union Vs The Tata Power Company Ltd. and Others

Bombay High Court · (2001) 4 BomCR 261 : (2001) 3 BOMLR 770 : (2001) 88 FLR 917 : (2001) 1 LLJ 919 : (2001) 4 MhLj 765

Bombay Industrial Relations Act, 1946 — Section 3, 3(13), 33, 42, 42(1)

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High Courts23 Jan 2001

SBI Home Finance Limited Vs Credential Finance Limited and Others

Bombay High Court · AIR 2001 Bom 179 : (2001) 2 ALLMR 1

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 58, Order 21 Rule 61, Order 21 Rule 63, Order 38 Rule 10Transfer of Property Act, 1882 — Section 53

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High Courts23 Jan 2001Dismissed

J. Kapur, Mumbai Vs Union of India and others

Bombay High Court · AIR 2001 Bom 193 : (2001) 2 BomCR 304 : (2001) 2 BOMLR 327 : (2001) 3 MhLj 688

Constitution of India, 1950 — Article 19(1)(d), 21

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High Courts23 Jan 2001

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

Bombay High Court · (2001) 89 FLR 638 : (2001) 1 LLJ 1252 : (2001) 2 MhLj 1

Industrial Disputes Act, 1947 — Section 2, 25K, 25K(I)

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High Courts23 Jan 2001Allowed

Rukhaminabai Vithalrao Jogdand Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 955 : (2001) CriLJ 2109 : (2001) 3 MhLj 473

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 313, 34, 498A

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High Courts23 Jan 2001

The Bank of Tokyo-Mitsubishi Ltd. Vs M/s. Chembra Estates and Others

Bombay High Court · (2001) 2 ALLMR 10 : (2001) 1 BomCR 842 : (2001) 2 BOMLR 501 : (2001) 105 CompCas 52

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19(22), 2, 31

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High Courts23 Jan 2001Dismissed

Bapurao Shankar Chavan Vs M.N. Singh, Commissioner of Police, G.R. Bombay and Others

Bombay High Court · (2001) ALLMR(Cri) 803

Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 8

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High Courts22 Jan 2001

The Principal, B.M. Ruia Mahila Mahavidyalaya and Another Vs Mrs. Nini Gulla and Others

Bombay High Court · (2001) 2 ALLMR 664 : (2001) 3 BomCR 140 : (2001) 2 BOMLR 774 : (2001) 88 FLR 1056 : (2001) 4 MhLj 379

Constitution of India, 1950 — Article 226

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High Courts22 Jan 2001Dismissed

Girish Uskaikar Vs Chief Secretary and Another

Bombay High Court · (2001) 4 BomCR 122

Central Motor Vehicles Rules, 1989 — Rule 273Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1988 — Section 129

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