COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 17 of 52

High Courts31 Aug 2001

Laxmikant Shankarlal Sarda Vs State of Maharashtra and Another

Bombay High Court · (2002) BomCR(Cri) 170 : (2002) CriLJ 1040 : (2002) 2 MhLj 471

Bombay Police Act, 1951 — Section 5Criminal Procedure Code, 1973 (CrPC) — Section 10A, 110, 41(2), 438Essential Commodities Act, 1955 — Section 10AA, 14, 3, 7

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High Courts31 Aug 2001Dismissed

Dalmia Cement (Bharat) Ltd. Vs Indian Seamless Steels and Alloys Ltd.

Bombay High Court · (2002) 112 CompCas 314

Companies Act, 1956 — Section 433, 434

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High Courts31 Aug 2001Dismissed

Mumbai Labour Union Vs Indo French Time Industries Ltd.

Bombay High Court · (2002) 3 BOMLR 201 : (2002) 110 CompCas 408 : (2001) 91 FLR 1194 : (2002) 2 MhLj 405

Companies Act, 1956 — Section 433, 434, 439

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High Courts31 Aug 2001

B.R. Thadani Vs Oriental Bank of Commerce

Bombay High Court · (2002) 2 BomCR 263

Contract Act, 1872 — Section 128Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22

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High Courts31 Aug 2001Dismissed

In Re: Indo French Time Industries Ltd.

Bombay High Court · (2001) 08 BOM CK 0025

Companies Act, 1956 — Section 397, 398, 433, 434, 439Constitution of India, 1950 — Article 226

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High Courts30 Aug 2001

Anand Narain Poharkar Vs Lokmat Newspaper Charitable Trust

Bombay High Court · (2001) 08 BOM CK 0047

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High Courts30 Aug 2001Dismissed

Shivkumar Karlekar Vs State of Maharashtra and Others

Bombay High Court · (2002) 3 BomCR 745

Constitution of India, 1950 — Article 226, 243Evidence Act, 1872 — Section 3, 61

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High Courts29 Aug 2001Dismissed

Ratan A. Lokhande and Another Vs Bank of Maharashtra and Others

Bombay High Court · (2002) 2 MhLj 526

Constitution of India, 1950 — Article 16

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High Courts28 Aug 2001Dismissed

Bal Pharma Ltd. Vs Centaur Laboratories Pvt. Ltd. and Another

Bombay High Court · (2002) 24 PTC 226

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29, 33(1)

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High Courts27 Aug 2001

Girni Kamgar Sangharsh Samiti Vs Matulya Mills Ltd.

Bombay High Court · (2002) 2 BomCR 725 : (2002) 1 LLJ 347

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17(3), 18, 22A

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High Courts27 Aug 2001Allowed

Rajendra Naik Vs State

Bombay High Court · (2002) 1 DMC 38

Penal Code, 1860 (IPC) — Section 107, 306

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High Courts27 Aug 2001

Pushpa Suresh Bhutada and Another Vs Subhash Bansilal Maheshwari and Others

Bombay High Court · AIR 2002 Bom 126 : (2001) 4 ALLMR 600 : (2002) 1 BomCR 152

Legal Services Authorities Act, 1987 — Section 19(5), 20

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High Courts27 Aug 2001

Bhaurao Laxman Honde Vs Namdeo Laxman Honde

Bombay High Court · (2001) 08 BOM CK 0005

Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 4(2), 5, 8

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High Courts24 Aug 2001Dismissed

Ranjana Kumar Vs Indian Dyestuff Industries Ltd.

Bombay High Court · (2001) 107 CompCas 579

Companies Act, 1956 — Section 433

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High Courts24 Aug 2001

Bombay Transport and Dock Workers Union Vs Aryadoot Transport Ltd. and Others

Bombay High Court · (2002) 93 FLR 1016 : (2002) 4 LLJ 71

Industrial Disputes Act, 1947 — Section 25F, 25G

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High Courts23 Aug 2001

Yeshaswinee Merchant and Others Vs Air India Ltd. and Others

Bombay High Court · (2002) 3 MhLj 701 : (2002) 1 MhLj 701

Air Corporations Act, 1953 — Section 34Constitution of India, 1950 — Article 14, 16Equal Remuneration Act, 1976 — Section 5

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High Courts23 Aug 2001Dismissed

Anil Shankarrao Zade Vs State of Maharashtra

Bombay High Court · (2002) 1 MhLj 592

Criminal Procedure Code, 1973 (CrPC) — Section 27, 33, 432, 433, 434Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 32APrisons (Bombay Furlough and Parole) Rules, 1959 — Rule 10, 11, 12, 13, 14

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High Courts23 Aug 2001Allowed