COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,285 of 3,665

High Courts01 Nov 1999

M/s. Indian Hotels Company Ltd. Vs Shri Bhaniram P. Chunera

Bombay High Court · (2000) 1 ALLMR 299 : (2000) 2 BomCR 226 : (2000) 2 BOMLR 296 : (2000) 84 FLR 458 : (2000) 1 MhLj 469

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11

Read judgment

High Courts29 Oct 1999Dismissed

Smt. Poonam Waringe Vs Shri B.S. Mohite and Others

Bombay High Court · (2000) 102 BOMLR 605 : (2000) 2 MhLj 47

Penal Code, 1860 (IPC) — Section 353, 427

Read judgment

High Courts29 Oct 1999

Rolta India Ltd. and another Vs Venire Industries Ltd. and others

Bombay High Court · (2000) 2 ALLMR 549 : (2000) 2 BomCR 241 : (2000) 100 CompCas 19 : (2000) 3 MhLj 700

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 252, 286, 300, 397, 398Constitution of India, 1950 — Article 113, 117

Read judgment

High Courts29 Oct 1999

Nagorao Narayan Diewane Since deceased through heirs Vs Narayan Awadutrao Dighe Since deceased through heirs

Bombay High Court · (2000) 1 ALLMR 555 : (2000) 4 BomCR 165 : (2000) 1 BOMLR 857 : (2000) 2 MhLj 273

Benami Transactions (Prohibition) Act, 1988 — Section 2Central Provinces Land Revenue Act, 1881 — Section 80(3)Civil Procedure Code, 1908 (CPC) — Section 100, 102

Read judgment

High Courts29 Oct 1999Dismissed

Jaisingh Vithoba Girase Vs State of Maharashtra and Others

Bombay High Court · AIR 2000 Bom 317 : (2000) 2 ALLMR 518

Bombay General Clauses Act, 1904 — Section 28Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 13(1), 23A, 23A, 23A(2), 60

Read judgment

High Courts29 Oct 1999Allowed

Pefco Foundry Vs Baban Ananda Dhotre and Others

Bombay High Court · (2000) 86 FLR 24 : (2000) 3 LLJ 658

Industrial Disputes Act, 1947 — Section 10(1), 11A, 12, 17B

Read judgment

High Courts28 Oct 1999

Prabhakar Rajaram Gangan Vs C.B. Asmar and others

Bombay High Court · (1999) 4 ALLMR 496 : (2000) 1 BomCR 826 : (2000) 1 BOMLR 275 : (2000) 85 FLR 50 : (2000) 2 LLJ 9 : (2000) 2 MhLj 65 : (2000) 2 MhLj 6

Bombay Industrial Relations Act, 1946 — Section 35, 71Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

Read judgment

High Courts28 Oct 1999Dismissed

Harish Ghularam Zode Vs M.D., Vacuum Plant and Instruments Manufacturing Co. Pvt. Ltd. and Others

Bombay High Court · (2000) 85 FLR 417 : (2000) 3 LLJ 573

Industrial Disputes Act, 1947 — Section 2, 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

Read judgment

High Courts28 Oct 1999

Lakshminarayanapuram Subramanian Natarajan Vs A.P. Lakhanikar or his successor and another

Bombay High Court · (2000) 3 ALLMR 275 : (2000) 2 BomCR 164 : (2000) 1 BOMLR 273 : (2000) 85 FLR 56 : (2000) 2 MhLj 103

Industrial Disputes Act, 1947 — Section 10(1), 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24

Read judgment

High Courts28 Oct 1999

Chandrashekhar Narayan Karandikar since deceased through his legal hiers and representatives Vs Vasant Dada Sugar Institute and Another

Bombay High Court · (1999) 4 ALLMR 507 : (2000) 1 BomCR 562 : (2000) 1 BOMLR 232 : (2000) 2 LLJ 28 : (2000) 1 MhLj 225

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

Read judgment

High Courts28 Oct 1999

Hemant Govind Vaidya Vs Vasant Dada Sugar Institute and Another

Bombay High Court · (2000) 1 BomCR 558 : (2000) 1 BOMLR 197 : (2000) 86 FLR 49

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

Read judgment

High Courts28 Oct 1999

Sakharam Govind Kadam Vs M/s. David Brown Greaves Ltd. and another

Bombay High Court · (1999) 4 ALLMR 493 : (2000) 1 BomCR 552 : (2000) 1 MhLj 644

Industrial Disputes Act, 1947 — Section 10(1), 25

Read judgment

High Courts28 Oct 1999

The Ammunition Factory Co-operative Credit Society Ltd. Vs Balasaheb Ramchandra Ghule and another

Bombay High Court · (1999) 4 ALLMR 511 : (2000) 1 BomCR 555 : (2000) 1 BOMLR 955 : (2000) 85 FLR 596 : (2000) 1 MhLj 238

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44

Read judgment

High Courts28 Oct 1999Allowed

Standard Motor Union Vs Shakuntala P. Shene and Another

Bombay High Court · (2000) 85 FLR 428 : (2000) 3 LLJ 273

Industrial Disputes Act, 1947 — Section 12, 25F

Read judgment

High Courts28 Oct 1999Dismissed

S.R. Bhosale Vs Finolex Cables Ltd. and Others

Bombay High Court · (2000) 84 FLR 996 : (2000) 3 LLJ 579

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A

Read judgment

High Courts28 Oct 1999Dismissed

Mumbai Mazdoor Sangh Vs Regional Provident Fund Commissioner and Others

Bombay High Court · (2000) 84 FLR 764 : (2000) 1 LLJ 1225

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2A, 7A

Read judgment

High Courts27 Oct 1999

Mohmadbhai and Others Vs The State of Maharashtra and others

Bombay High Court · (2000) 2 ALLMR 351 : (2000) 1 BomCR 841 : (2000) 1 MhLj 729

Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 10, 11, 18, 3, 4Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 151, 40(1)

Read judgment

High Courts27 Oct 1999Dismissed

Mohmadbhai and others Vs State of Maharashtra and others

Bombay High Court · (2000) 2 ALLMR 351 : (2000) 1 BomCR 841 : (2000) 1 MhLj 729

Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 10, 11, 11A, 18, 3Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 126(2), 128, 129

Read judgment

High Courts27 Oct 1999

Goa Auto Accessories Ltd. Vs The Commissioner of Sales Tax and another

Bombay High Court · (2000) 3 BomCR 122 : (2000) 1 BOMLR 132 : (2000) 2 MhLj 732

Goa Sales Tax Act, 1964 — Section 27, 4, 7(1), 9

Read judgment

High Courts27 Oct 1999

Dayandev Mohiniraj Nipunage and another Vs The State of Maharashtra and others

Bombay High Court · (2000) 2 ALLMR 371 : (2000) 2 BomCR 849

Bombay Village Panchayats Act, 1958 — Section 35(2)Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 49(3)

Read judgment