High Courts17 Aug 2000Dismissed
BSES Limited Vs Union of India (UOI)
Bombay High Court · AIR 2001 Bom 128 : (2001) 1 BomCR 394
Environment (Protection) Act, 1986 — Section 3(3)
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,245 of 3,665
High Courts17 Aug 2000Dismissed
Prabhulal Jadhaoji Rathod Vs South Eastern Railway
Bombay High Court · (2002) 1 CivCC 279 : (2002) 3 RCR(Civil) 330
Interest Act, 1978 — Section 3
High Courts16 Aug 2000Dismissed
Zakir Hussain and Others Vs State of Maharashtra and Another
Bombay High Court · (2001) 1 ACC 219 : AIR 2001 Bom 21 : (2001) 1 MhLj 442
Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1988 — Section 115
High Courts14 Aug 2000
The Commissioner of Income Tax Vs Indo Nippon Chemical Co. Ltd.
Bombay High Court · (2000) 164 CTR 78 : (2000) 245 ITR 384 : (2000) 112 TAXMAN 555
Central Excise Rules, 1944 — Rule 57Income Tax Act, 1961 — Section 44
High Courts12 Aug 2000Dismissed
Divisional Controller, Maharashtra State Road Transport Corporation Vs Maharashtra S.R.T. Kamgar Sanghatana
Bombay High Court · (2001) 2 ALLMR 207 : (2001) 3 BomCR 825 : (2001) 90 FLR 99 : (2002) 4 LLJ 278 : (2001) 2 MhLj 90
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts11 Aug 2000
Balaji Mahadeo Sayam Vs Madhya Pradesh State Road Transport Corporation
Bombay High Court · (2000) 4 BomCR 645
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28Road Transport Corporations Act, 1950 — Section 34
High Courts11 Aug 2000Allowed
Vijaykumar Deshpande Vs Ramkrishna Champat Ekhar and Others
Bombay High Court · (2001) 2 BomCR 199
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 38
High Courts11 Aug 2000Dismissed
Executive Engineer and Another Vs Moreshwar Mahadeorao Wakhare and Others
Bombay High Court · (2001) 2 ALLMR 474 : (2001) 3 BomCR 838 : (2001) 91 FLR 596 : (2002) 4 LLJ 436
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)
High Courts10 Aug 2000Dismissed
National Textile Corporation (Maharashtra North) Limited Vs Anant Parshuram Joshi and Another
Bombay High Court · (2001) 1 LLJ 187
Industrial Disputes Act, 1947 — Section 25OTextile Undertakings (Taking Over of Management) Act, 1983 — Section 14
High Courts10 Aug 2000Dismissed
UCO Bank Vs Nathu (alias) Bandu Upasrao Wasnik and Others
Bombay High Court · (2001) 1 BomCR 532 : (2001) 89 FLR 94 : (2001) 2 LLJ 411
Industrial Disputes Act, 1947 — Section 2
High Courts10 Aug 2000Dismissed
Keshaorao Acharya and Others Vs Smt. Kaushi Deurkar and Others
Bombay High Court · (2001) 1 BomCR 515
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 46(1), 49A, 6
High Courts10 Aug 2000Dismissed
Tukaram Vithoba Jogi Vs Western Coalfields Ltd., Chandrapur
Bombay High Court · (2000) 08 BOM CK 0002
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14
High Courts10 Aug 2000
Burroughs Welcome (I) Ltd. Vs D.H. Ghosle and Others
Bombay High Court · (2001) 1 BomCR 713 : (2000) 87 FLR 740 : (2001) 3 LLJ 57 : (2001) 2 MhLj 54
Constitution of India, 1950 — Article 226
High Courts09 Aug 2000Dismissed
Baburao Virupaksha Kore and Others Vs Murgha Rajendra Co-operative Bank Ltd. Miraj and Others
Bombay High Court · AIR 2000 Bom 466 : (2000) 4 ALLMR 680 : (2001) 2 BomCR 191 : (2001) 1 MhLj 376
High Courts09 Aug 2000
Uday Mohanlal Acharya Vs The State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 28 : (2001) BomCR(Cri) 42
Criminal Procedure Code, 1973 (CrPC) — Section 367(1)Penal Code, 1860 (IPC) — Section 406, 420
High Courts09 Aug 2000
Udayanraje Pratapsinhraje Bhosale Vs The State of Maharashtra
Bombay High Court · (2001) 1 BOMLR 663
Bombay Police Act, 1951 — Section 135, 37(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 34, 36, 439Evidence Act, 1872 — Section 106
High Courts09 Aug 2000Allowed
Pramod Prabhakar Kulkarni Vs Balasaheb Desai Sahakari Sakhar Karkhana Ltd. and Another
Bombay High Court · (2000) 4 ALLMR 733 : (2001) 88 FLR 395 : (2001) 3 LLJ 741
Bombay Industrial Relations Act, 1946 — Section 42(4)
High Courts09 Aug 2000Allowed
Brihanmumbai Municipal Corporation Vs Jagnarayan M. Kahar
Bombay High Court · (2001) 1 BomCR 705 : (2002) 4 LLJ 422
Constitution of India, 1950 — Article 226
High Courts09 Aug 2000
Gulab Babusaheb Bargiri Vs Executive Engineer, Maharashtra State Electricity Board and Others
Bombay High Court · (2001) 1 BomCR 390 : (2001) 1 CivCC 461 : (2001) 1 MhLj 63 : (2001) 2 RCR(Civil) 751
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3, Order 1 Rule 8A, 115
High Courts09 Aug 2000Allowed
Devidas Bajirao Lakhade Vs State of Maharashtra
Bombay High Court · (2001) 5 BomCR 34
Evidence Act, 1872 — Section 3, 63, 8, 9Penal Code, 1860 (IPC) — Section 302