High Courts09 Oct 2001
R.P. Kunder and Others Vs Indian Oil Corporation Limited and Others
Bombay High Court · (2002) 2 LLJ 285
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 11 of 52
High Courts08 Oct 2001Dismissed
Shri Ekveera Devi Sanskrutik Mandal and Another Vs State of Maharashtra and Another
Bombay High Court · (2002) 3 BomCR 177
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28(1)
High Courts08 Oct 2001Allowed
R.C. Goenka Vs Chase Trading Co. and Another
Bombay High Court · (2002) 3 BomCR 201 : (2002) 1 MhLj 774
Arbitration and Conciliation Act, 1996 — Section 2(4), 43, 43(4)Securities Contracts (Regulation) Act, 1956 — Section 9
High Courts08 Oct 2001Allowed
Sairabi Sayyad Abdul Aziz deceased through her L.Rs. and Others Vs Abdul Rashid Abdul Majid
Bombay High Court · (2002) 3 BomCR 139
Civil Procedure Code, 1908 (CPC) — Section 10, 11
High Courts08 Oct 2001Allowed
Chamarsha @ Tiru Koreti Vs State of Maharashtra
Bombay High Court · (2002) 1 MhLj 159
Criminal Procedure Code, 1973 (CrPC) — Section 313, 465Penal Code, 1860 (IPC) — Section 302
High Courts06 Oct 2001
Suhas Dashrathe and Another Vs State of Maharashtra and Others
Bombay High Court · (2001) 2 ALLMR 184 : (2002) 2 BomCR 211
Constitution of India, 1950 — Article 226, 227, 341, 342
High Courts06 Oct 2001Allowed
Qari Mohammed Zakir Hussain and Others Vs Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2002) 2 BomCR 98
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10A, 9Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 42
High Courts06 Oct 2001
Niranjan Dadarao Punwatkar Vs State of Maharashtra
Bombay High Court · (2001) 10 BOM CK 0003
Constitution of India, 1950 — Article 161, 32, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433(A)Penal Code, 1860 (IPC) — Section 302, 55
High Courts05 Oct 2001Allowed
Indchemie Health Specialities Pvt. Ltd., Mumbai Vs Naxpar Labs Pvt. Ltd. and Another
Bombay High Court · (2002) 2 MhLj 513
Trade and Merchandise Marks Act, 1958 — Section 29(1), 29(2)
High Courts05 Oct 2001
Mr. Tanaji Ramkrishna Honkalas and Another Vs State of Maharashtra (Pydhonie Police Station)
Bombay High Court · (2002) 104 BOMLR 801
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438
High Courts05 Oct 2001
The Pravara Sahakari Sakhar Karkhana Ltd. Vs The Express Industrial Corporation
Bombay High Court · AIR 2002 Bom 185 : (2002) 2 BomCR 355
Contract Act, 1872 — Section 73, 74Sales of Goods Act, 1930 — Section 37, 57, 61, 64A
High Courts05 Oct 2001
Pune District Central Co-operative Bank Limited Vs Bank Karmachari Sangh and Another
Bombay High Court · (2000) 4 ALLMR 160 : (2002) 2 LLJ 890
Bombay Industrial Relations Act, 1946 — Section 101(2B)
High Courts05 Oct 2001
Seagate Trading and Investment (Pvt.) Ltd. Vs Vora and Vora and Others
Bombay High Court · (2002) 1 ALLMR 406
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2
High Courts05 Oct 2001Dismissed
Sidramappa Nagappa Abdulpurkar and Another Vs Guru Mahashivsharani Basavambikadevi and Others
Bombay High Court · (2002) 3 BomCR 145
Bombay Public Trusts Act, 1950 — Section 50, 51Civil Procedure Code, 1908 (CPC) — Section 9
High Courts05 Oct 2001
Sunil Girdharilal Shah Vs Sanjay Navneetdas Shah and Others
Bombay High Court · (2002) 3 BomCR 355
Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 11, 34Partnership Act, 1932 — Section 69(2)
High Courts04 Oct 2001Allowed
Ravindra V. Gaikwad and others Vs State of Maharashtra and others
Bombay High Court · (2001) 10 BOM CK 0095
Constitution of India, 1950 — Article 166(3)General Clauses Act, 1897 — Section 3(60)Maharashtra Co-operative Societies Act, 1960 — Section 105, 12, 13, 14, 152
High Courts04 Oct 2001
Maharashtra State Electricity Board, Bombay Vs Sunil More and others
Bombay High Court · (2001) 10 BOM CK 0094
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30
High Courts04 Oct 2001
Suresh Ranganath Bhaybhang (Dr.) Vs State of Maharashtra and Others
Bombay High Court · (2002) 2 ALLMR 485 : (2002) 3 BomCR 197
Land Acquisition Act, 1894 — Section 5
High Courts04 Oct 2001Dismissed
Oyster Marine Inc. Vs Chandrakant R. Ugale
Bombay High Court · (2002) 92 FLR 137 : (2002) 1 LLJ 710
Industrial Disputes Act, 1947 — Section 2, 25F, 33C(2)
High Courts04 Oct 2001Allowed
State Bank of India Vs Keshav Baburao Dalvi and Others
Bombay High Court · (2002) 1 MhLj 844
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6