High Courts07 Apr 2000
Bombay Gas Public Ltd. and Others Vs Bombay Gas Company Employees Union and Others
Bombay High Court · (2000) 3 ALLMR 230 : (2000) 86 FLR 162 : (2000) 2 LLJ 509
Industrial Disputes Act, 1947 — Section 25O(2), 25R
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,264 of 3,665
High Courts07 Apr 2000
Sharfunnisa Vs Maruti Sakharam Kale
Bombay High Court · (2000) 04 BOM CK 0005
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 73, 78
High Courts06 Apr 2000
The Philips Workers'' Union Vs Philips India Ltd. and others
Bombay High Court · (2000) 3 ALLMR 201 : (2000) 4 BomCR 72 : (2000) 2 BOMLR 834 : (2000) 4 MhLj 502
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 18(1), 19(4), 2, 22
High Courts06 Apr 2000
Pimpri Chinchwad Municipal Transport Vs Shri Jagannath Narayan Shelar
Bombay High Court · (2000) 3 BomCR 860 : (2000) 2 BOMLR 591 : (2000) 86 FLR 673
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44
High Courts06 Apr 2000Dismissed
Gaurihar Baburao Batane and Others Vs Ashok Banudas Gajare and Another
Bombay High Court · (2001) 1 BOMLR 609 : (2001) 1 CivCC 501 : (2000) 4 MhLj 667
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 97
High Courts06 Apr 2000
Shivaji Mahadu Pagar Vs The Sarvangin Vikas Mandal and others
Bombay High Court · (2000) 3 ALLMR 810 : (2000) 4 BomCR 376 : (2000) 4 MhLj 307
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 11Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28
High Courts06 Apr 2000
Mrs. Suman Nivrutti Takale Vs Shri Amarchand Ramchandra Patwa
Bombay High Court · (2000) 3 ALLMR 552 : (2000) 4 BomCR 70 : (2000) 85 FLR 791
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 50
High Courts06 Apr 2000
M/s. Harrai Desai and Sons Stores Vs Smt. Leelavati S. Vaza
Bombay High Court · (2000) 4 BomCR 66 : (2000) 85 FLR 783 : (2000) 2 LLJ 835 : (2000) 3 MhLj 540
Constitution of India, 1950 — Article 227Industrial Disputes (Bombay) Rules, 1957 — Rule 26(2)Industrial Disputes Act, 1947 — Section 10(1), 12(5), 17
High Courts06 Apr 2000
Gaurihar Baburao Batane and Others Vs Ashok Banudas Gajare and Others
Bombay High Court · (2001) 1 BOMLR 609 : (2000) 4 MhLj 667
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 105, Order 21 Rule 16, Order 21 Rule 22
High Courts06 Apr 2000Dismissed
Shivaji Mahadu Pagar Vs Sarvangin Vikas Mandal and Another
Bombay High Court · (2000) 3 ALLMR 810 : (2000) 4 BomCR 376 : (2000) 4 MhLj 307
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 342, 354, 376, 405
High Courts04 Apr 2000
Union of India Vs M/s. R.K. Goel and Associates
Bombay High Court · (2000) 3 BomCR 666 : (2000) 3 MhLj 616
Arbitration Act, 1940 — Section 23, 24, 31(3), 33Arbitration and Conciliation Act, 1996 — Section 21, 85(2)Limitation Act, 1963 — Section 14
High Courts04 Apr 2000
Vishwasrao Mahadeo Shelke Vs Ramsharan Hariprasad Bellarikar and others
Bombay High Court · (2000) 4 BomCR 80 : (2000) 4 MhLj 162
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 5Constitution of India, 1950 — Article 226, 227Industrial Disputes (Bombay) Rules, 1957 — Rule 26(2)
High Courts04 Apr 2000Allowed
Tourist Hotel Vs Balaram Shripati Kamble and Another
Bombay High Court · (2000) 3 ALLMR 783 : (2000) 4 BomCR 782 : (2001) 88 FLR 423
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11
High Courts04 Apr 2000Allowed
Ramkishan Vithal Kodgire Vs State of Maharashtra and others
Bombay High Court · (2000) 04 BOM CK 0010
Bombay Entertainments Duty Act, 1923 — Section 10A, 4, 4B, 9A, 9B
High Courts04 Apr 2000
Ulhas Dattaram Mayekar and others Vs State
Bombay High Court · (2001) 1 RCR(Criminal) 262
Bombay Prevention of Gambling Act, 1887 — Section 4, 5Drugs and Cosmetics Act, 1940 — Section 18, 27, 27(a), 27(a)(ii), 27(b)(ii)Marine Zones of India (Regulations of Fishing by Foreign Vessels) Act, 1981 — Section 10, 11, 12
High Courts03 Apr 2000
Ramesh Deshpande Vs Punjab and Sindh Bank and Others
Bombay High Court · (2001) BomCR(Cri) 113 : (2000) 2 BOMLR 300 : (2001) 2 CivCC 130 : (2001) 2 RCR(Criminal) 137
Negotiable Instruments Act, 1881 (NI) — Section 124, 138, 5, 50, 6
High Courts03 Apr 2000
Municipal Transport Workers Union Vs The Commissioner, Kolhapur Municipal Corporation and others
Bombay High Court · (2000) 3 ALLMR 529 : (2000) 3 BomCR 622
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts03 Apr 2000
Grasim Industries Ltd. Vs Assistant Commissioner of Income Tax and Others
Bombay High Court · (2000) 163 CTR 486 : (2000) 245 ITR 677
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts03 Apr 2000
Smt. Suman Subhash Jagtap and others Vs M/s. Raymond Woolen Mills Ltd. and another
Bombay High Court · (2000) 3 BomCR 859 : (2001) 1 LLJ 186
Bombay Industrial Relations Act, 1946 — Section 84, 85Industrial Disputes Act, 1947 — Section 33(2)
High Courts03 Apr 2000
The Maharashtra State Road Transport Corporation and Another Vs Shri Vasant Ramchandra Shelar
Bombay High Court · (2000) 4 BomCR 246 : (2001) 1 LLJ 319
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 11(A), 12(5)