High Courts04 Sept 2000
Murablack India Ltd. Vs UBS AG and Others
Bombay High Court · (2001) 1 BomCR 371 : (2003) 115 CompCas 210 : (2004) 52 SCL 38
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(3)
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,243 of 3,665
High Courts04 Sept 2000Dismissed
Bharat Education Society''s Junior College of Commerce and Economics and Others Vs Shri Balaraman Vembulu
Bombay High Court · (2001) 1 BomCR 367 : (2001) 88 FLR 226 : (2000) 4 MhLj 849
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26, 26(1), 26(2), 26(9)
High Courts04 Sept 2000Dismissed
Uday Mohanlal Acharya Vs State of Maharashtra
Bombay High Court · (2001) CriLJ 4563
Bombay Police Act, 1951 — Section 96Constitution of India, 1950 — Article 254(1)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 309, 436
High Courts31 Aug 2000Allowed
Rahibai Ladkya Patil since deceased by her heir Waman Narayan Patil Vs Mathuradas Ramchandra Agarwal, since deceased by his heirs
Bombay High Court · (2001) 1 BomCR 420 : (2001) 1 MhLj 242
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 18A, 32G
High Courts31 Aug 2000Allowed
Mr. M.K. Bhuvaneshwaran Vs Premier Tyres Ltd. and Another
Bombay High Court · (2001) 1 BomCR 766 : (2000) 102 BOMLR 692 : (2001) 2 MhLj 84
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44
High Courts31 Aug 2000Allowed
Bhuvaneshwaran M.K. Vs Premier Tyres Ltd. and Another
Bombay High Court · (2001) 88 FLR 300 : (2001) 3 LLJ 669
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44
High Courts30 Aug 2000
Sudesh Handa Vs Abdul Ajiz and another
Bombay High Court · (2001) 2 CivCC 443 : (2001) 2 RCR(Civil) 362
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts30 Aug 2000Allowed
Farzana Salam Nakhawa (Smt.) Vs Shri R.H. Mendonca Commissioner of Police and Others
Bombay High Court · (2001) 5 BomCR 144 : (2000) 4 MhLj 778
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 7(2)
High Courts30 Aug 2000
Ashraf Yunus Motiwala and Another Vs State of Maharashtra and Others
Bombay High Court · (2000) 08 BOM CK 0014
Constitution of India, 1950 — Article 226, 243ZG(b)
High Courts30 Aug 2000
Smt. Sudesh Vs Abdul Ajiz
Bombay High Court · (2000) 08 BOM CK 0003
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts29 Aug 2000Dismissed
State Vs Datta Ramnath Naik (Shri)
Bombay High Court · (2001) 5 BomCR 423 : (2001) 1 MhLj 942
Criminal Procedure Code, 1973 (CrPC) — Section 377Prevention of Food Adulteration Act, 1954 — Section 16, 2
High Courts29 Aug 2000Dismissed
Bhimrao Gedam Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 113 : (2001) 5 BomCR 346 : (2001) CriLJ 4920 : (2001) 1 MhLj 550
Criminal Procedure Code, 1973 (CrPC) — Section 235, 428Evidence Act, 1872 — Section 8, 9Penal Code, 1860 (IPC) — Section 302, 304, 32
High Courts29 Aug 2000Dismissed
National Textile Corporation (NM) Ltd. Vs Shivaji Gopal Gorule and Another
Bombay High Court · (2001) 1 BomCR 753 : (2001) 88 FLR 602 : (2002) 4 LLJ 301 : (2001) 2 MhLj 120
Bombay Industrial Relations Act, 1946 — Section 42(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts28 Aug 2000
Sindhu Education Society Vs The Municipal Corporation of City of Ulhasnagar and Others
Bombay High Court · AIR 2001 Bom 145 : (2001) 2 BomCR 523 : (2001) 2 BOMLR 43 : (2001) 1 MhLj 894
Constitution of India, 1950 — Article 226
High Courts28 Aug 2000Dismissed
Pratap B. Nalage Vs The State of Maharashtra and Others
Bombay High Court · (2001) 2 MhLj 682
Constitution of India, 1950 — Article 14, 16, 226, 299
High Courts28 Aug 2000Dismissed
Dunstan Savio Mcness @ Tony Vs R.H. Mendonca, Commissioner of Police, Greater Mumbai and Others
Bombay High Court · (2001) ALLMR(Cri) 436 : (2001) BomCR(Cri) 211 : (2001) 1 BOMLR 184 : (2000) 4 MhLj 760
Bombay General Clauses Act, 1904 — Section 21Constitution of India, 1950 — Article 22, 22(5)
High Courts28 Aug 2000
Ravindra R. Tondulkar Vs Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2000) 4 ALLMR 301 : (2001) 1 BomCR 744 : (2001) 88 FLR 65 : (2001) 2 MhLj 13
Bombay Municipal Corporation Act, 1888 — Section 83Constitution of India, 1950 — Article 14, 226
High Courts28 Aug 2000
Mr. Dunstan Savio McNess @ Tony Vs Shri R.H. Mendonca, The Commissioner of Police, Greater Mumbai and Others
Bombay High Court · (2001) ALLMR(Cri) 436 : (2001) BomCR(Cri) 211 : (2001) 1 BOMLR 184 : (2000) 4 MhLj 760
Bombay General Clauses Act, 1904 — Section 21Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 14(1), 3(1), 8(1), 9(1)
High Courts25 Aug 2000Dismissed
Govinddas W. Shah Vs Administrator, Saswad Mali Sahakari Sakhar Karkhana Ltd. and Others
Bombay High Court · (2001) 1 BomCR 415 : (2001) 88 FLR 377 : (2002) 4 LLJ 281 : (2001) 2 MhLj 136
Industrial Disputes Act, 1947 — Section 25F, 25FF
High Courts25 Aug 2000Allowed
Narayan Ganpat Bhoite Vs Rampyari Suchitram Gupta (Smt.) and Others
Bombay High Court · (2000) 4 ALLMR 713 : (2001) 2 BomCR 158 : (2001) 3 MhLj 234
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Article 52, 66, 67