High Courts22 Nov 1999
Girni Kamgar Sangharsha Samiti Vs Matulya Mills Ltd. and Others
Bombay High Court · (2000) 85 FLR 843 : (2000) 2 LLJ 343
Constitution of India, 1950 — Article 21, 32
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,284 of 3,665
High Courts19 Nov 1999
Rangrao Kulkarni Vs Syed Hakim and others
Bombay High Court · (2000) 1 ALLMR 417 : (2000) 2 BomCR 211 : (2000) 2 BOMLR 542 : (2000) 2 MhLj 659
High Courts19 Nov 1999
Avinash Ramesh Mandape Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 572 : (2000) BomCR(Cri) 572 : (2000) 1 MhLj 833
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 45, 59, 8, 9Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts19 Nov 1999
Faircot S.A. Vs Tata SSI Ltd.
Bombay High Court · (2000) 2 BomCR 429 : (2000) 1 BOMLR 525 : (2000) 2 MhLj 223
Arbitration Act, 1940 — Section 31(2), 32, 33, 5Evidence Act, 1872 — Section 115Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3, 6, 7
High Courts19 Nov 1999
The Factory Manager, Nanded Textile Mills Vs Dinkar Rambhau Bijjamwar and Others
Bombay High Court · (2000) 1 ALLMR 383 : (2000) 2 BomCR 144 : (2000) 86 FLR 644 : (2000) 2 LLJ 106
Evidence Act, 1872 — Section 101Payment of Wages Act, 1936 — Section 15(2)
High Courts19 Nov 1999Dismissed
Nihalchandji Chhogmalji, Since Deceased, by his heir and Others Vs Babulal Kisturchandji
Bombay High Court · (2000) 102 BOMLR 240
Stamp Act, 1899 — Section 34, 43
High Courts17 Nov 1999Dismissed
United Breweries Ltd. Vs Commissioner of Excise
Bombay High Court · (1999) 11 BOM CK 0047
Companies Act, 1956 — Section 394
High Courts17 Nov 1999Dismissed
Madan Ramkishan Panchal and others Vs State of Maharashtra
Bombay High Court · (1999) 11 BOM CK 0039
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Nov 1999
Shankar Mangelal Lokhande Vs The State of Maharashtra
Bombay High Court · (2000) 5 BomCR 554 : (2000) BomCR(Cri) 554 : (2000) 2 BOMLR 302 : (2001) 1 DMC 30 : (2000) 3 MhLj 524 : (2000) 4 RCR(Criminal) 229
Evidence Act, 1872 — Section 32, 45, 59Penal Code, 1860 (IPC) — Section 107, 306, 498
High Courts16 Nov 1999
Jagdish R. Vora and another Vs Asit C. Mehta and another
Bombay High Court · (2000) 2 ALLMR 403 : (2000) 2 BomCR 84 : (2000) 1 BOMLR 6 : (2000) 3 MhLj 451
Arbitration Act, 1940 — Section 12, 28, 33, 36, 37
High Courts16 Nov 1999Allowed
Vasudeo Wadiraj Rao Vs Hotel Padma and Others
Bombay High Court · (2000) 102 BOMLR 138
Arbitration Act, 1940 — Section 34, 8Arbitration and Conciliation Act, 1996 — Section 10, 11, 34, 7, 8
High Courts16 Nov 1999
Hawaldar Singh Vs M/s. Taigrania Metal and Steel Industries and another
Bombay High Court · (2000) 1 ALLMR 296 : (2000) 2 BomCR 171 : (2000) 1 BOMLR 547 : (2000) 85 FLR 408 : (2000) 2 MhLj 220
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44
High Courts16 Nov 1999
Shri M.D. Kawade and another Vs Mahindra Engineering and Chemical Products Ltd. and another
Bombay High Court · (2000) 1 ALLMR 10 : (2000) 2 BomCR 166 : (2000) 85 FLR 217
Evidence Act, 1872 — Section 115Industrial Disputes Act, 1947 — Section 10(1), 11
High Courts16 Nov 1999
Mr. Franco D''Souza Vs State of Goa
Bombay High Court · (2000) 5 BomCR 890 : (2000) CriLJ 1985 : (2000) 4 MhLj 91 : (2000) 4 MhLj 9
Criminal Procedure Code, 1973 (CrPC) — Section 165, 235Evidence Act, 1872 — Section 27, 45, 61, 9Penal Code, 1860 (IPC) — Section 201, 27, 302, 304
High Courts16 Nov 1999Dismissed
Hariharrao Pandurangrao Patwardhan Vs ManojKumar Mahavir Shah
Bombay High Court · (2000) 102 BOMLR 387
Contempt of Courts Act, 1971 — Section 2
High Courts15 Nov 1999
Divisional Controller, Maharashtra State Road Transport Corporation Vs Rajjak Abbas Shaikh and Others
Bombay High Court · (2000) 3 LLJ 417
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A
High Courts15 Nov 1999
Bhausaheb Savalgonda Patil and another Vs Sou. Shamim Sultan Fakir and another
Bombay High Court · (2000) 5 BomCR 569 : (2000) BomCR(Cri) 569 : (2000) CriLJ 1235
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts15 Nov 1999
Rajendra Vasantrao Khode Vs Laxmikant Shantilal Choudhari and another
Bombay High Court · (2000) 5 BomCR 559 : (2000) BomCR(Cri) 559 : (2000) 3 CivCC 524 : (2000) CriLJ 1195 : (2000) 1 MhLj 401 : (2000) 4 RCR(Criminal) 49
Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts15 Nov 1999
Shayam Dwarkadas Chabria Vs The Regional Passport Officer and another
Bombay High Court · (2000) 2 BomCR 609 : (2000) CriLJ 2942
Criminal Procedure Code, 1973 (CrPC) — Section 482Passports Act, 1967 — Section 2, 6(2)Penal Code, 1860 (IPC) — Section 109, 120
High Courts15 Nov 1999
Rajmal Khushalchand Bora Vs Joint Secretary (Technical) M.S.E.B. and others
Bombay High Court · (2000) 1 ALLMR 454 : (2000) 2 BomCR 181 : (2000) 1 MhLj 393
Constitution of India, 1950 — Article 14, 15, 16, 226