COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,297 of 3,665

High Courts16 Aug 1999

Indur Varun shankar Vs The State of Maharashtra and another

Bombay High Court · AIR 2000 Bom 13 : (1999) 4 ALLMR 374 : (2000) 2 BomCR 810 : (1999) 3 MhLj 802

Constitution of India, 1950 — Article 226Maharashtra Govt. Rules for Admission to M.B.B.S. and B.A.M.S. Courses, 1994 — Rule 95Maharashtra Govt. Rules for Admission to M.B.B.S. and B.A.M.S. Courses, 1997 — Rule 98

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High Courts16 Aug 1999

CDR. Anil Prabhakar Koshti and Others Vs Union of India and another

Bombay High Court · (2000) 1 ALLMR 146 : (2000) 1 BomCR 781 : (2000) 2 MhLj 198

General Clauses Act, 1897 — Section 6Merchant Shipping Act, 1958 — Section 76, 78, 79, 80

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High Courts16 Aug 1999Dismissed

Indur Varun Shankar Vs State of Maharashtra and another

Bombay High Court · AIR 2000 Bom 13 : (1999) 4 ALLMR 374 : (2000) 2 BomCR 810 : (1999) 3 MhLj 802

Constitution of India, 1950 — Article 14, 226

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High Courts16 Aug 1999Allowed

Shyam Madanmohan Ruia and Others Vs State of Maharashtra and Others

Bombay High Court · (2000) 84 FLR 751 : (2000) 1 LLJ 1140

Factories Act, 1948 — Section 61, 83, 92

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High Courts13 Aug 1999

Mr. Gaspar G. Furtado Vs Mrs. Filomena Cota and others

Bombay High Court · (2000) 1 ALLMR 605 : (2000) 2 BomCR 118 : (2000) 2 MhLj 87

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 9 Rule 13

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High Courts13 Aug 1999

Manhar Shivji Shethia and others Vs Lilavati Madhusudan Shethia and others

Bombay High Court · (1999) 4 ALLMR 433 : (2000) 1 BomCR 817 : (2000) 2 MhLj 341

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 75English Trust Act, 1925 — Section 41

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High Courts13 Aug 1999

Shri Nirakar Deu Desai and others Vs Shri Nirakar Devasthan of Palolem and others

Bombay High Court · (2000) 2 ALLMR 125

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 3, 115Land Acquisition Act, 1894 — Section 10, 11, 12, 14, 18

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High Courts13 Aug 1999

Kachara Vahatuk Shramik Sangh Vs Bombay Municipal Corporation and Others

Bombay High Court · (2000) 84 FLR 223 : (1999) 2 LLJ 1370

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2), 12, 7Municipal Corporation Act, 1888 — Section 61

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High Courts13 Aug 1999Allowed

Katkar Engineers Vs M.M.T.C. Limited

Bombay High Court · (2000) 102 BOMLR 128

Arbitration and Conciliation Act, 1996 — Section 11, 16

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High Courts13 Aug 1999Dismissed

Dattaram Deu Desai and others Vs Nirakar Devasthan of Palolem, Goa and others

Bombay High Court · (1999) 08 BOM CK 0030

Land Acquisition Act, 1894 — Section 10, 11, 12, 12(2), 14

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High Courts12 Aug 1999Dismissed

Segar @ Sekar K. Nadar Vs R. H. Mendonca and others

Bombay High Court · (1999) 08 BOM CK 0116

Penal Code, 1860 (IPC) — Section 307

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High Courts12 Aug 1999

Madhukar Chandrabhan Mohite Vs Balkrishna Govind Sulakhe

Bombay High Court · (1999) 101 BOMLR 824

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 28, 29Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 225, 226, 227, 228

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High Courts12 Aug 1999Allowed

Kazi Syed Zahiruddin Vs Industrial Court, Amravati Bench and Another

Bombay High Court · (2001) 3 LLJ 511

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High Courts12 Aug 1999Dismissed

Bharati N. Wadhwana and Others Vs Arjun Kishandas Jaisingh and Another

Bombay High Court · (2000) BomCR(Cri) 436 : (2003) 115 CompCas 298 : (1999) 3 MhLj 853 : (2000) 3 RCR(Criminal) 320

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts12 Aug 1999

SNP Shipping Services Pvt. Ltd. Vs Kara Mara Shipping Co. Ltd. and Others

Bombay High Court · AIR 2000 Bom 57 : (1997) 3 BOMLR 651 : (2000) 2 CivCC 84 : (2000) 1 MhLj 699

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151Merchant Shipping Act, 1958 — Section 352B

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High Courts12 Aug 1999

Harilal Jechand Doshi Ghatkopar Hindu Sabha Hospital Vs Maharashtra General Kamgar Union and another

Bombay High Court · (1999) 3 ALLMR 742 : (2000) 1 BomCR 620 : (2000) 1 LLJ 419 : (2000) 2 MhLj 123

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 12(1), 2Minimum Wages Act, 1948 — Section 27, 3(1), 4(1)

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High Courts12 Aug 1999Allowed