COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,279 of 3,665

High Courts23 Dec 1999

Cotton Corporation of India Ltd. Vs Sharad Shetkari Soot Girni Niyamit

Bombay High Court · (2000) 2 ALLMR 46 : (2000) 2 BomCR 878 : (2000) 3 MhLj 96

Arbitration Act, 1940 — Section 11, 2, 34, 4, 8Bombay Civil Courts Act, 1869 — Section 24

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High Courts23 Dec 1999

Bankay Bihari G. Agrawal Vs M/s. Bhagwanji Meghji and others

Bombay High Court · (2000) 2 ALLMR 10 : (2000) 3 BomCR 302

Bombay High Court (Original Side) Rules, 1980 — Rule 220, 227Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, 148, 151

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High Courts23 Dec 1999

Shaikh Rasheed Shaikh Imam and others Vs Saheb Begum Gulam Mohamed Deshmukh, through her Constituted Attorney and Agent Mukhtyar Abdul Mannan Gulam Mohamed Deshmukh and others

Bombay High Court · (2000) 2 ALLMR 298 : (2000) 4 BomCR 190 : (2000) 4 MhLj 177

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 64(7)

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High Courts23 Dec 1999

Poise Securities and Exchange Ltd. Vs D.V. Lonkar and others

Bombay High Court · (2000) 1 ALLMR 620 : (2000) 01 ALLMR 620 : (2000) 3 BomCR 101 : (2000) 3 MhLj 64

Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 18, 3

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High Courts23 Dec 1999

Satyawadi Pimple and another Vs Sow. Aruna Narwade and another

Bombay High Court · (2000) 2 ALLMR 305 : (2000) 3 BomCR 182 : (2000) 2 MhLj 322

Central Excises and Salt Act, 1944 — Section 11BCivil Procedure Code, 1908 (CPC) — Section 115, 9Constitution of India, 1950 — Article 227

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High Courts22 Dec 1999Allowed

Atul B. Munim Vs Registrar of Companies and Others

Bombay High Court · (2000) 102 BOMLR 288

COMPANIES ACT, 1956 — Section 5, 73Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts22 Dec 1999

Darius Jehangir Vs Lyla Minoo Ghaswala and others

Bombay High Court · AIR 2000 Bom 372 : (2000) 2 ALLMR 32 : (2000) 3 BomCR 447 : (2000) 2 BOMLR 108

Guardians and Wards Act, 1890 — Section 29Succession Act, 1925 — Section 119, 120, 131, 132, 74

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High Courts22 Dec 1999

Shri Ramdas G. Patil Vs General Manager BEST Undertaking

Bombay High Court · (2000) 2 ALLMR 414 : (2000) 3 BomCR 152 : (2000) 86 FLR 180 : (2000) 2 MhLj 129

Bombay Industrial Relations Act, 1946 — Section 42(4), 78, 79, 84Constitution of India, 1950 — Article 226, 227

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High Courts22 Dec 1999

Lalit @ Lallu Vinodchandra Shaha Vs The State of Maharashtra

Bombay High Court · (2000) 102 BOMLR 284

Penal Code, 1860 (IPC) — Section 307, 324, 504, 506

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High Courts21 Dec 1999

Rajasthan Rajya Sahakari Kraya-Vikray Sangh Ltd. Vs Gill and Co. Ltd.

Bombay High Court · (2000) 2 ALLMR 19 : (2000) 3 BomCR 103 : (2000) 2 BOMLR 332 : (2000) 3 MhLj 300

Arbitration Act, 1940 — Section 33Contract Act, 1872 — Section 69, 70

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High Courts20 Dec 1999Dismissed

Madhula Devappa Manere Vs Jay Maharashtra Gul and Khandasari Udyog Ltd.

Bombay High Court · (2002) 109 CompCas 403

Companies Act, 1956 — Section 10, 10(2), 437

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High Courts17 Dec 1999

Raman Wasudev Walawalkar Vs Larsen and Toubro Ltd. and Another

Bombay High Court · (2000) 1 ALLMR 243 : (2000) 2 BomCR 552 : (2000) 1 BOMLR 618 : (2000) 3 MhLj 192

Arbitration Act, 1940 — Section 13, 2, 3, 8, 9

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High Courts17 Dec 1999

Union of India Vs The Tata Hydro Electric Power Supply Co. Ltd. and others

Bombay High Court · AIR 2000 Bom 272 : (2000) 1 ALLMR 475 : (2000) 2 BomCR 547 : (2000) 3 CivCC 419 : (2000) 3 MhLj 856

Arbitration Act, 1940 — Section 34Electricity Act, 1910 — Section 26

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High Courts17 Dec 1999

Sahebrao Narayanrao Patil and another Vs State of Maharashtra and others

Bombay High Court · (1999) 12 BOM CK 0013

Maharashtra Co-operative Societies Act, 1960 — Section 144D, 73G(2), 73G(2), 73H, 77A

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High Courts16 Dec 1999

Shri Sonaba Baburao Dalvi Vs Factory Manager and Others

Bombay High Court · (2000) 2 ALLMR 313 : (2000) 2 BomCR 597 : (2000) 84 FLR 941 : (2000) 2 LLJ 13

Bombay Industrial Relations Act, 1946 — Section 78, 79Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11

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High Courts16 Dec 1999

Procter and Gamble India Ltd. and another Vs Endolabs Limited and others

Bombay High Court · (2000) 3 BomCR 136 : (2000) 1 BOMLR 938

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7Trade and Merchandise Marks Act, 1958 — Section 106

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High Courts16 Dec 1999

ICI India Limited Vs Presiding Officer, Industrial Tribunal and others

Bombay High Court · (2000) 2 ALLMR 214 : (2000) 2 BomCR 590

Industrial Disputes Act, 1947 — Section 10, 11

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High Courts16 Dec 1999

Tukaram Pandurang Gaikwad Vs Smt. Hababi Eabumiya Shaikh and Others

Bombay High Court · (2000) 102 BOMLR 654

Bombay Civil Courts Act, 1869 — Section 26Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20

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High Courts15 Dec 1999

Bijaysingh Mansingh Baid and others Vs Mansingh H. Baid

Bombay High Court · (2000) 2 ALLMR 668 : (2000) 2 BomCR 580 : (2000) 1 BOMLR 760 : (2000) 4 MhLj 217

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 37, Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1Presidency Towns Insolvency Act, 1909 — Section 9(2), 9(3), 9(4), 9(5)Presidency Towns Insolvency Rules — Rule 52A

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High Courts15 Dec 1999

M/s. Grace Engineers Vs Union of India and Others

Bombay High Court · AIR 2000 Bom 158 : (2000) 1 ALLMR 1 : (2000) 2 BomCR 478 : (2000) 1 BOMLR 958 : (2000) 3 MhLj 344

Arbitration Act, 1940 — Section 11, 12, 20

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