COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,278 of 3,665

High Courts13 Jan 2000Allowed

Ramdas Govind Bakhle Vs Maharashtra State Financial Corporation

Bombay High Court · (2000) 85 FLR 59 : (2000) 1 LLJ 1307

Bombay State Financial Corporation (Staff) Regulations, 1954 — Regulation 25, 26, 40, 7Constitution of India, 1950 — Article 226

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High Courts13 Jan 2000

Sayyed Hussain Ali Asiq Ali Vs Mr. R.H. Mendonca, Commissioner of Police and Others

Bombay High Court · (2000) 5 BomCR 636 : (2000) BomCR(Cri) 636 : (2000) 1 BOMLR 474 : (2000) 4 RCR(Criminal) 177

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3

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High Courts13 Jan 2000

B.T. Shipping London Ltd. and another Vs Smt. Arati Narayanan and others

Bombay High Court · (2001) ACJ 2096 : (2000) 2 ALLMR 86 : (2000) 3 BomCR 381 : (2000) 86 FLR 901 : (2000) 2 MhLj 832

Constitution of India, 1950 — Article 226Railways Act, 1989 — Section 2, 3, 4Workmens Compensation Act, 1923 — Section 17, 19(2), 2(4), 22, 4

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High Courts13 Jan 2000

Shri K.V. Acharya and another Vs The State of Maharashtra and others

Bombay High Court · (2000) 2 ALLMR 283 : (2000) 3 BomCR 372 : (2000) CriLJ 2038 : (2000) 3 MhLj 90

Bombay Police Act, 1951 — Section 110, 33, 35Constitution of India, 1950 — Article 226

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High Courts12 Jan 2000Allowed

Bapu alias Sanjay Sopan Hanmagar Vs The State of Maharashtra

Bombay High Court · (2000) 102 BOMLR 43(1)

Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 302, 304

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High Courts12 Jan 2000Allowed

Ramchandra alias Ramyadada Gopinath Pawar Vs R.H. Mendonca and Others

Bombay High Court · (2000) CriLJ 2114 : (2000) 3 MhLj 94

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts12 Jan 2000Allowed

Smt. Kusum Mangala Singh Vs R.H. Mendonca and Others

Bombay High Court · (2000) CriLJ 2363 : (2000) 3 MhLj 370

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts12 Jan 2000Allowed

Shri S.P. Apsingekar, Inspector of Security Guards Board Vs The Palghar Taluka Society Industrial Co-Op. Estate Ltd. and Others

Bombay High Court · (2000) 102 BOMLR 222

Criminal Procedure Code, 1973 (CrPC) — Section 206, 257, 260

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High Courts11 Jan 2000Allowed

Shantaram Keshav Javadekar Vs Pune Municipal Corporation and Others

Bombay High Court · (2000) 102 BOMLR 33

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133, 482

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High Courts10 Jan 2000

Voltas Switchgear Plant Employees'' Union Vs M/s. Voltas Switchgear Limited

Bombay High Court · (2001) 2 BomCR 299 : (2001) 2 BOMLR 455 : (2001) 89 FLR 268 : (2001) 2 MhLj 24

Factories Act, 1946 — Section 46Industrial Disputes Act, 1947 — Section 9Maharashtra Factories Rules, 1963 — Rule 79, 80, 81, 82, 83

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High Courts10 Jan 2000

Mr. Manzoor @ Mansoor @ Manoj Ahmed Sayed Ahmed Vs Shri R.H. Mendonca, Commissioner of Police and others

Bombay High Court · (2000) 5 BomCR 632 : (2000) BomCR(Cri) 632 : (2000) 2 BOMLR 696 : (2000) 3 MhLj 398

Arms Act, 1959 — Section 3(25)Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3

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High Courts10 Jan 2000Allowed

Savita Prakash Manjrekar Vs R.H. Mendonca and others

Bombay High Court · (2000) 01 BOM CK 0008

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 326, 34

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High Courts24 Dec 1999

Vishwanathan Ramachandran Iyer Vs Trustees of the Port of Bombay and Others

Bombay High Court · (2000) 1 ALLMR 481 : (2000) 84 FLR 756 : (2000) 3 LLJ 423 : (2000) 3 MhLj 263

Bombay Port Trust (Grant of Advance for purchase of Motor Car and Motor Cycles) Regulations, 1976 — Regulation 14, 15, 16Bombay Port Trust Conduct Regulations, 1976 — Section 15(1), 15(4), 19B(7), 19B(8)

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High Courts24 Dec 1999Allowed

Bajaj Auto Limited Vs R.P. Sawant and Others

Bombay High Court · (2000) 2 ALLMR 286 : (2000) 2 LLJ 17

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30

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High Courts24 Dec 1999Allowed

Hindustan Lever Ltd. Vs Hindustan Lever Employees Union

Bombay High Court · (1999) 1 ALLMR 607 : (2000) 1 LLJ 783 : (2000) 3 MhLj 155

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 23

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High Courts23 Dec 1999

Poise Securities and Exchange Ltd. Vs Mansu Investment Pvt. Ltd. and Others

Bombay High Court · (2000) 2 ALLMR 84 : (2000) 2 BomCR 876 : (2000) 1 BOMLR 613 : (2000) 3 MhLj 84

Arbitration and Conciliation Act, 1996 — Section 16, 34Companies Act, 1956 — Section 434Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts23 Dec 1999

The Secretary and another Vs Shri Chintamani Birjaprasad Dubey and others

Bombay High Court · (2000) 2 ALLMR 64 : (2000) 2 BomCR 601 : (2000) 2 BOMLR 648 : (2000) 2 MhLj 267

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 3, 5Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

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High Courts23 Dec 1999Dismissed

Cosmo Films Limited Vs Union of India (UOI)

Bombay High Court · (2001) 127 ELT 18

Central Excise Rules, 1944 — Rule 57

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High Courts23 Dec 1999Allowed

Chudaman Shrawanji Gulabe Vs Indira Education Society, Nagpur and others

Bombay High Court · (1999) 12 BOM CK 0060

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High Courts23 Dec 1999

Mrs. Perviz Sarosh Batliwalla and another Vs Mrs. Viloo Plumber and another

Bombay High Court · AIR 2000 Bom 189 : (2000) 2 ALLMR 78 : (2000) 3 BomCR 404 : (2000) 3 MhLj 39

Probate and Administration Act, 1881 — Section 81Succession Act, 1925 — Section 250, 263, 51

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