High Courts12 Oct 2001
Ranbaxy Laboratories Ltd. Vs Indohemie Health Specialities Pvt. Ltd.
Bombay High Court · (2002) 3 BomCR 186 : (2002) 24 PTC 510
Trade and Merchandise Marks Act, 1958 — Section 28, 29
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 10 of 52
High Courts12 Oct 2001Allowed
Hindustan Coca Cola Bottling S/W Pvt. Ltd. and Another Vs Bhartiya Kamgar Sena and Others
Bombay High Court · (2002) 3 BomCR 129 : (2002) 1 BOMLR 123 : (2002) 92 FLR 160 : (2002) 1 MhLj 559
Industrial Disputes Act, 1947 — Section 10, 32, 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 25, 26, 28, 36
High Courts12 Oct 2001
Bhansali V. and Others Vs Union of India (UOI) and Others
Bombay High Court · (2002) 4 LLJ 894
High Courts12 Oct 2001
Tata International Ltd., Mumbai Vs Trisuns Chemical Industry Ltd., Kutch
Bombay High Court · (2002) 2 BomCR 88 : (2002) 2 MhLj 242
Arbitration and Conciliation Act, 1996 — Section 2, 47, 49
High Courts12 Oct 2001Allowed
R.D. Jindal Cotton Factory Vs Surjeet Udyog, Kotkapura
Bombay High Court · (2001) 10 BOM CK 0021
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Oct 2001
Bombay Environmental Action Group and Another Vs State of Maharashtra and Others
Bombay High Court · (2001) 4 ALLMR 684 : (2002) 104 BOMLR 902
Maharashtra Land Revenue Code, 1966 — Section 336, 45
High Courts11 Oct 2001Allowed
Sayyed Jabbar Ali Vs Saheba Fatima
Bombay High Court · (2002) BomCR(Cri) 425 : (2002) 2 CivCC 172 : (2002) CriLJ 1332 : (2002) 1 DMC 231 : (2002) 1 MhLj 623 : (2002) 2 RCR(Criminal) 435
Criminal Procedure Code, 1973 (CrPC) — Section 125, 498
High Courts11 Oct 2001
Tata Finance Ltd. Vs Kanoria Sugar and General Manufacturing Company Ltd.
Bombay High Court · (2002) 3 BomCR 173 : (2002) 1 BOMLR 187 : (2002) 112 CompCas 507 : (2002) 2 CompLJ 187 : (2002) 1 MhLj 617
Companies Act, 1956 — Section 396, 397, 398, 433(2), 434
High Courts10 Oct 2001Allowed
Rajinder Kumar Nangia Vs Rashtriya Chemicals and Fertilizers Ltd.
Bombay High Court · (2002) 1 ALLMR 1031 : (2002) 92 FLR 689 : (2002) 1 MhLj 518
Central Services (Pension) Rules, 1972 — Rule 3, 69(1), 71, 73, 9Payment of Gratuity Act, 1972 — Section 4(1), 4(6)Rashtriya Chemicals and Fertilizers Employees (Conduct, Discipline and Appeal) Rules, 1993 — Rule 38, 41, 45
High Courts09 Oct 2001
Sharma Transports, Bangalore Vs Airport Authority of India and Another
Bombay High Court · (2002) 3 BomCR 291 : (2002) 3 MhLj 83
High Courts09 Oct 2001Dismissed
Shri Mohd. Yusuf Hasan Qureshi Vs Shri M.N. Singh, Commissioner of Police and Others
Bombay High Court · (2002) 104 BOMLR 111
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 22, 226Penal Code, 1860 (IPC) — Section 34, 342, 392, 397
High Courts09 Oct 2001
Somnath Samel and Another Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2002) 2 BomCR 643
Constitution of India, 1950 — Article 226
High Courts09 Oct 2001
Tropic Shipping Company Limited Vs Kothari Global Limited
Bombay High Court · (2002) 2 BomCR 93 : (2002) 3 BOMLR 44 : (2002) 2 MhLj 585
High Courts09 Oct 2001Dismissed
D.S. Veer Ranji Vs Ciba Speciality Chemicals (I) Ltd. and Others
Bombay High Court · (2002) 2 BomCR 29 : (2002) 92 FLR 1048 : (2002) 2 LLJ 569
Constitution of India, 1950 — Article 226
High Courts09 Oct 2001
Icon Line Vs Commissioner of Customs
Bombay High Court · (2002) 143 ELT 528
Constitution of India, 1950 — Article 226
High Courts09 Oct 2001
Punjaji C. Halde Vs State of Maharashtra and Others
Bombay High Court · AIR 2002 Bom 238 : (2002) 2 ALLMR 839
Maharashtra Land Revenue Code, 1966 — Section 36
High Courts09 Oct 2001Allowed
Anand Chintamani Dighe and Another Vs State of Maharashtra and Others
Bombay High Court · (2001) 3 ALLMR 151 : (2002) 1 BomCR 57 : (2002) 1 BOMLR 671 : (2002) CriLJ 8 : (2002) 2 MhLj 14
Constitution of India, 1950 — Article 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 95, 95(1), 96, 96(4)Penal Code, 1860 (IPC) — Section 153A, 153A(1), 295A
High Courts09 Oct 2001Dismissed
Rambhau Patil, Secretary, National Fish Workers'' Forum and Maharashtra Macchimar Kriti Samiti and Others Vs Maharashtra State Road Development Corporation Ltd. and Others
Bombay High Court · (2002) 1 ALLMR 385 : (2002) 1 BomCR 76
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 3Environment (Protection) Rules, 1986 — Rule 5, 5(3), 5(4)
High Courts09 Oct 2001
Kuddus Khan Gaffarkhan and Another Vs Mohammad Yakub Pir Mohammad and Another
Bombay High Court · (2002) 2 ALLMR 776 : (2002) 2 BomCR 82
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Limitation Act, 1963 — Section 5
High Courts09 Oct 2001Allowed
Madhukar Gulabrao Khadse Vs State of Maharashtra
Bombay High Court · (2002) CriLJ 2445
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7