High Courts21 Sept 2001Allowed
Narharrao Deshpande Vs State of Maharashtra and others
Bombay High Court · (2002) 1 LLJ 535
Constitution of India, 1950 — Article 14, 309
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 14 of 52
High Courts21 Sept 2001Allowed
Shashank Bhalchandra Subhedar (Dr.) Vs Dir. Gen. of Health Services
Bombay High Court · (2003) 151 ELT 486
Customs Act, 1962 — Section 28
High Courts20 Sept 2001
Satara Zilla Parishad, Satara Vs Shri Dilip Bhaushaheb Pawar
Bombay High Court · (2002) 104 BOMLR 381
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts20 Sept 2001
Bal Modak Vs Godavari Garments Ltd. and Others
Bombay High Court · (2002) 3 BomCR 296
Constitution of India, 1950 — Article 226
High Courts20 Sept 2001
Safiabi and others Vs Delfina Gomes and others
Bombay High Court · (2001) 09 BOM CK 0048
Transfer of Property Act, 1882 — Section 111(g)
High Courts20 Sept 2001Allowed
Aslam Noorani Vs M.N. Singh and Others
Bombay High Court · (2001) ALLMR(Cri) 2249 : (2002) BomCR(Cri) 166 : (2002) CriLJ 1102
Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 323, 354, 395, 427, 452
High Courts20 Sept 2001Allowed
A. Jayant Vs Inspector General of Police, C.B.I.
Bombay High Court · (2002) CriLJ 1164
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Sept 2001
State of Maharashtra Vs Shankar Narayan Wagh
Bombay High Court · (2001) 09 BOM CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 239Penal Code, 1860 (IPC) — Section 109, 120B, 197(1), 406, 409
High Courts19 Sept 2001
Dharamsi Morarji Chemical Company Limited Vs The Rajasthan Navsagar Manufacturers and Suppliers and Others
Bombay High Court · (2002) 2 BomCR 162 : (2002) 1 BOMLR 812 : (2002) 25 PTC 372
Trade and Merchandise Marks Act, 1958 — Section 11, 12(1), 12(3), 18(1)
High Courts18 Sept 2001Allowed
Gokuldas Vaingankar Naik and Others Vs State of Goa
Bombay High Court · (2002) 1 DMC 1
Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts18 Sept 2001
Bhimrao Chandru Patil and Others Vs Balkrishna Dattatraya Joshi and Others
Bombay High Court · (2002) 3 BomCR 731 : (2002) 1 BOMLR 500 : (2002) 1 MhLj 125
Bombay Municipal Corporation Act, 1888 — Section 314Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 41, 50Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 10A, 11, 13, 27
High Courts18 Sept 2001Dismissed
Vinod Vishnu Wani and Others Vs Permanent Magnets Ltd.
Bombay High Court · (2002) 4 ALLMR 137 : (2002) 3 BomCR 334 : (2002) 94 FLR 66 : (2002) 2 LLJ 1123
High Courts17 Sept 2001
Fattuji Dajiba Gedam Vs Superintendent of Police, Akola and Others
Bombay High Court · (2002) ACJ 1307 : (2002) BomCR(Cri) 371 : (2002) CriLJ 914 : (2002) 1 MhLj 273
Constitution of India, 1950 — Article 21, 22, 22(1), 226, 32Penal Code, 1860 (IPC) — Section 302, 323, 325, 34, 380
High Courts17 Sept 2001
Dr. Amins Pathology Laboratory Vs P.N. Prasad, Joint Commissioner of Income Tax and Others (No.2).
Bombay High Court · (2001) 252 ITR 683
Income Tax Act, 1961 — Section 147, 148, 44AB
High Courts17 Sept 2001
Amin''s Pathology Laboratory Vs P.N. Prasad, Joint Commissioner of Income Tax and Others
Bombay High Court · (2002) 2 ALLMR 369 : (2002) 172 CTR 696 : (2001) 252 ITR 673
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 145, 145(1)
High Courts17 Sept 2001
Fattuji Dajiba Gedam Vs Superintendent of Police and Others
Bombay High Court · (2003) 1 ACC 434 : (2002) 1 MhLj 273 : (2002) 3 RCR(Criminal) 176
Penal Code, 1860 (IPC) — Section 302, 34, 380, 511
High Courts17 Sept 2001Dismissed
Narayan R. Bhosekar Vs Municipal Corporation for Greater Bombay and Others
Bombay High Court · (2002) 1 ALLMR 1034 : (2002) 3 BomCR 340 : (2002) 94 FLR 55 : (2002) 1 MhLj 576
Payment of Gratuity Act, 1972 — Section 4(6)
High Courts14 Sept 2001
General Manager, Telecom, Nagpur and another Vs Anita Dharamdas Tagde
Bombay High Court · (2001) 09 BOM CK 0075
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts14 Sept 2001Dismissed
Dr. Sameer Anant Deshpande Vs The State of Maharashtra and Others
Bombay High Court · (2002) 1 ALLMR 510 : (2002) 104 BOMLR 878 : (2001) 4 MhLj 870
Constitution of India, 1950 — Article 14, 141
High Courts14 Sept 2001Dismissed
Dilnawaz Kohinoory and Others Vs Boman Kohinoor and Others
Bombay High Court · (2002) 1 ALLMR 1019 : (2002) 3 BomCR 316 : (2002) 1 MhLj 549
Arbitration and Conciliation Act, 1996 — Section 11, 19, 23(1), 25, 32Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 226