High Courts07 Sept 2001Dismissed
Aniruddhakumar Dhote Vs State of Maharashtra
Bombay High Court · (2002) 3 BomCR 324 : (2002) 94 FLR 44 : (2002) 3 LLJ 400
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 16 of 52
High Courts06 Sept 2001Dismissed
Anil Madhav Gore Vs Bombay Municipal Corporation of Greater Bombay
Bombay High Court · (2001) 4 ALLMR 464 : (2002) 1 BomCR 146
Bombay Municipal Corporation Act, 1888 — Section 351Civil Procedure Code, 1908 (CPC) — Section 35
High Courts06 Sept 2001Allowed
Kalpana Omprakash Nighot Vs Omprakash Bhauraoji Nighot
Bombay High Court · (2001) ALLMR(Cri) 2299 : (2002) BomCR(Cri) 441 : (2002) 1 BOMLR 709 : (2002) 1 MhLj 79
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Rules, 1988 — Rule 22
High Courts06 Sept 2001Dismissed
Shankar M. Pawar (Deceased) and Others Vs Anusayabai alias Ambabai Avhad and Another
Bombay High Court · (2002) 1 ALLMR 542 : (2002) 2 BomCR 184
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29(1), 32(1B)Limitation Act, 1963 — Article 137
High Courts06 Sept 2001
Pacific International Traders Vs Union of India (UOI)
Bombay High Court · (2002) 142 ELT 544
Customs Act, 1962 — Section 48
High Courts06 Sept 2001Dismissed
Gadge Maharaj Mission and Another Vs Wasudeo Ramji Patil and Another
Bombay High Court · (2002) 4 BomCR 371
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(24), 9
High Courts06 Sept 2001Allowed
New India Assurance Company Ltd. Vs Babasaheb Anna Mali and Others
Bombay High Court · (2002) 1 ACC 642 : (2002) ACJ 642 : AIR 2002 Bom 27 : (2002) 2 BomCR 682 : (2002) 1 BOMLR 22 : (2001) 4 MhLj 562
Motor Vehicles Act, 1939 — Section 92A, 95, 95(1)
High Courts05 Sept 2001Allowed
Chandradevi Jaiswal Vs M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2001) ALLMR(Cri) 1991 : (2001) 4 BOMLR 433
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 170, 34, 365, 376, 392
High Courts04 Sept 2001
Javid Ghorashian Vs State of Maharashtra and Another
Bombay High Court · AIR 2002 Bom 1 : (2002) 2 BomCR 688 : (2001) 4 BOMLR 906 : (2001) 4 MhLj 814
Family Courts Act, 1984 — Section 7
High Courts04 Sept 2001Partly Allowed
Saroj Iyer and Another Vs Maharashtra Medical of Indian Medicine, Bombay and Another
Bombay High Court · AIR 2002 Bom 97 : (2002) 3 BomCR 416 : (2002) 1 BOMLR 504 : (2002) 1 MhLj 737
Maharashtra Medical Council Act, 1965 — Section 22Maharashtra Medical Council Rules, 1967 — Rule 67, 68, 69, 70, 71
High Courts04 Sept 2001Allowed
Ramesh Ratilal Tanna Vs Gautam Jayantilal Nagarwala
Bombay High Court · (2002) BomCR(Cri) 545 : (2002) 2 CivCC 10 : (2002) 2 MhLj 301 : (2002) 2 RCR(Criminal) 746
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts04 Sept 2001Dismissed
Ashok Maharu Thakare and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 3 ALLMR 909 : (2002) 3 MhLj 358
High Courts03 Sept 2001
Uttam Jagannathrao Bodke Vs State of Maharashtra and Others
Bombay High Court · (2002) 3 BomCR 182
Constitution of India, 1950 — Article 12, 226
High Courts03 Sept 2001
Sudhir Kondiram Jadhav and Others Vs Bajaj Auto Limited and Others
Bombay High Court · (2002) 92 FLR 614 : (2002) 1 LLJ 670
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
High Courts03 Sept 2001Dismissed
Victoria Timber Supply Co. and Another Vs State of Maharashtra and Another
Bombay High Court · (2002) 1 ALLMR 508 : (2002) 1 BomCR 149 : (2002) 1 MhLj 407
Environment (Protection) Act, 1986 — Section 3
High Courts31 Aug 2001
Cipla Limited, Mumbai and Another Vs Union of India (UOI) and Others
Bombay High Court · (2002) 1 ALLMR 75 : (2002) 1 BOMLR 62 : (2002) 2 MhLj 631
Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3
High Courts31 Aug 2001Dismissed
Bennet Coleman and Co. Ltd. Vs RSA Fox Advertising Private Ltd.
Bombay High Court · (2001) 107 CompCas 133
Companies Act, 1956 — Section 433, 434
High Courts31 Aug 2001Allowed
Rajeshkumar Babulal Sharma Vs State of Maharashtra
Bombay High Court · (2002) 1 MhLj 484
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 34, 342, 392, 397, 452
High Courts31 Aug 2001Dismissed
Ravindra H. Bhandari and another Vs Surya Jeno Mashelkar and others
Bombay High Court · (2001) 08 BOM CK 0054
Constitution of India, 1950 — Article 226, 227Goa, Daman And Diu Agricultural Tenancy Act, 1964 — Section 2(13), 8A
High Courts31 Aug 2001
Wilberg Peter Torbjorn Florentin Vs Inspector of Customs, Mumbai and Another
Bombay High Court · (2002) 3 MhLj 123
Evidence Act, 1872 — Section 164Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50, 53, 67