COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,267 of 3,665

High Courts16 Mar 2000

M/s. Subhash Silk Mills Ltd. Vs Mill Mazdoor Sabha and others

Bombay High Court · (2000) 3 ALLMR 424 : (2000) 4 BomCR 226 : (2000) 2 BOMLR 639 : (2000) 86 FLR 760 : (2000) 2 LLJ 716 : (2000) 4 MhLj 246

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 28, 32, 59

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High Courts16 Mar 2000

Sau. Shobha Thakare Vs Narendra Hulke and others

Bombay High Court · (2000) 2 ALLMR 490 : (2000) 4 BomCR 56 : (2000) 2 MhLj 471

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 148, 149, 151Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 5, 6

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High Courts16 Mar 2000Dismissed

Laxman Marotirao Paunikar Vs Keshaorao Rambhau Paunikar

Bombay High Court · (2001) 3 CivCC 147 : (2002) 2 RCR(Civil) 460

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 9 Rule 7

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High Courts16 Mar 2000Dismissed

Dhruba Kumar Changkokoti Vs Travel Corporation of India Ltd. and Others

Bombay High Court · (2001) 3 LLJ 751

Industrial Disputes Act, 1947 — Section 2

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High Courts15 Mar 2000

Finolex Industries Ltd. Vs Mr. Anil Ramchand Chhabria

Bombay High Court · (2000) 3 BomCR 644 : (2000) 2 BOMLR 336 : (2008) 144 CompCas 738 : (2000) 4 MhLj 81 : (2000) 4 MhLj 181

Companies Act, 1956 — Section 43Depositories Act, 1996 — Section 28

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High Courts15 Mar 2000

Dr. Shardul Dongaonkar Vs State of Maharashtra and others

Bombay High Court · (2000) 2 ALLMR 501 : (2000) 4 BomCR 52 : (2000) 2 MhLj 431

Constitution of India, 1950 — Article 14, 16, 226

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High Courts15 Mar 2000Dismissed

Rashtriya Mill Mazdoor Sangh and Another Vs Ranjeet Bhimsing Patil and Others

Bombay High Court · (2002) 2 MhLj 165

Bombay Trade Unions Regulations, 1927 — Regulation 23Trade Unions Act, 1926 — Section 28(1A)

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High Courts15 Mar 2000Dismissed

State of Maharashtra Vs Dr. Rustom Franroze Hakim

Bombay High Court · (2001) ALLMR(Cri) 345 : (2000) CriLJ 3401 : (2000) 85 FLR 625 : (2000) 1 LLJ 1123 : (2000) 2 MhLj 462

Employees State Insurance (General) Regulations, 1950 — Regulation 2, 59(2)Employees State Insurance Act, 1948 — Section 93Penal Code, 1860 (IPC) — Section 161, 21

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High Courts15 Mar 2000

Ganesh Ramachandra Naik Vs Sitaram Bhoir and others

Bombay High Court · AIR 2000 Bom 294 : (2000) 3 ALLMR 189 : (2000) 4 BomCR 250 : (2000) 2 BOMLR 86 : (2001) 2 MhLj 735

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Representation of the People Act, 1951 — Section 81, 82, 86(4), 87

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High Courts15 Mar 2000

Sk. Usman and Sk. Raheman Vs State of Maharashtra

Bombay High Court · (2000) CriLJ 3301

Criminal Procedure Code, 1973 (CrPC) — Section 313, 433APenal Code, 1860 (IPC) — Section 201, 302, 34, 498A

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High Courts15 Mar 2000Allowed

Ganesh Lingam Tevar Rajan and Others Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1611 : (2000) 102 BOMLR 911

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 42, 50, 8

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High Courts14 Mar 2000

The Federal Bank Ltd. Vs M/s. H and P. Textiles and others

Bombay High Court · (2000) 3 ALLMR 26 : (2000) 3 BomCR 505

Contract Act, 1872 — Section 10, 8Evidence Act, 1872 — Section 101, 3

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High Courts14 Mar 2000

The National Union of Seafarers and others Vs The Director General of Shipping and another

Bombay High Court · AIR 2000 Bom 333 : (2000) 3 ALLMR 705 : (2000) 3 BomCR 760

Merchant Shipping Act, 1958 — Section 100, 101, 103, 2(13), 299

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High Courts14 Mar 2000

Shashank Suresh Khade and Others Vs The State of Maharashtra

Bombay High Court · (2001) 2 BOMLR 695

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 324, 326, 34

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High Courts14 Mar 2000Dismissed

Hawkers Merchants Welfare Association (Regd.) and Another Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (2000) 102 BOMLR 382

Constitution of India, 1950 — Article 19

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High Courts13 Mar 2000

Ku. Jayashree Vs The Secretary Nagpur Shikshan Mandal and others

Bombay High Court · (2000) 2 ALLMR 504 : (2000) 4 BomCR 199 : (2000) 3 BOMLR 147 : (2000) 2 MhLj 528

Constitution of India, 1950 — Article 16(4), 226Fundamental Rules — Rule 9(4)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4, 57(4)

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High Courts13 Mar 2000