High Courts20 Aug 2001Dismissed
Deepak Hiralal Gobil and Another Vs Bombay Port Trust
Bombay High Court · (2003) 3 LLJ 326
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 18 of 52
High Courts20 Aug 2001Dismissed
Sandipan Bhagwant Thorat Vs Ramdas Bandu Athavale
Bombay High Court · AIR 2002 Bom 110 : (2002) 1 BomCR 168 : (2002) 1 BOMLR 498 : (2002) 1 MhLj 754
Representation of the People Act, 1951 — Section 81
High Courts18 Aug 2001Allowed
Parshuram Vithoba Bhandare Vs State of Maharashtra and Another
Bombay High Court · (2001) 4 ALLMR 471 : (2002) 2 BomCR 740 : (2001) 4 MhLj 587
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 30, 57
High Courts18 Aug 2001
Kalpana Gopalkrishna Singhania and Others Vs Naresh M. Kabra
Bombay High Court · (2002) 2 ALLMR 858 : (2002) 5 BomCR 370
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 5, 6Transfer of Property Act, 1882 — Section 101, 102, 103, 104, 105
High Courts18 Aug 2001Allowed
Cherie Ginwalla (Dr.) Vs Medical Council of India and Others
Bombay High Court · (2002) 2 BOMLR 272 : (2002) 1 MhLj 906
Indian Medical Council Act, 1956 — Section 13(3), 15(1), 25
High Courts18 Aug 2001Dismissed
Madhukar Deorao Kulkarni Vs State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 2050 : (2002) 1 DMC 769
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 34, 498A
High Courts17 Aug 2001Dismissed
Shaikh Mohamad Suleman Noor Mohmad Vs Sayyed Isaq Sayyed Dadu
Bombay High Court · (2002) 2 ALLMR 537 : (2002) 4 MhLj 668
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts17 Aug 2001
Ramesh Kumar Vs National Insurance Co. Ltd. and Others
Bombay High Court · (2002) 104 BOMLR 609 : (2002) 1 MhLj 269
Motor Vehicles Act, 1988 — Section 147
High Courts17 Aug 2001Allowed
Dayanand Education Society and Another Vs Bhagwan Patil and Another
Bombay High Court · (2002) 1 ALLMR 854 : (2002) 104 BOMLR 220
Marathwada University Act, 1974 — Section 2(6)
High Courts16 Aug 2001Dismissed
Shaikh Babbu Vs Rashida and Another
Bombay High Court · (2002) BomCR(Cri) 279 : (2002) 3 BOMLR 818 : (2002) 2 MhLj 495
Criminal Procedure Code, 1973 (CrPC) — Section 125(1), 125(3)
High Courts16 Aug 2001Allowed
Pujya Sane Guruji Vidya Prasarak Mandal and others Vs Prakash M. Patil and another
Bombay High Court · (2001) 08 BOM CK 0006
Contract Act, 1872 — Section 200Maharashtra Co-operative Societies Act, 1960 — Section 73, 73BMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16, 4
High Courts16 Aug 2001Allowed
Cosmo Films Ltd. Vs Sunil Vasudeorao Deshmukh
Bombay High Court · (2002) 4 MhLj 709
Industrial Disputes Act, 1947 — Section 9A
High Courts14 Aug 2001
Krishi Utpanna Bazar Samiti, Aurangabad Vs State of Maharashtra and Others
Bombay High Court · (2002) 1 ALLMR 560 : (2001) 4 BomCR 609 : (2002) 1 BOMLR 531 : (2002) 1 MhLj 45
Constitution of India, 1950 — Article 154, 164(2), 166, 166(1), 166(2)General Clauses Act, 1897 — Section 21Land Acquisition (Companies) Rules, 1963 — Rule 3, 4
High Courts14 Aug 2001
Delta Construction Systems Ltd., Hyderabad Vs Narmada Cement Company Ltd., Mumbai
Bombay High Court · (2002) 2 BOMLR 225 : (2002) 1 MhLj 684
Arbitration and Conciliation Act, 1996 — Section 1, 32(3), 36, 9
High Courts14 Aug 2001Allowed
Amrut Vs State of Maharashtra
Bombay High Court · (2002) 2 DMC 168
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts13 Aug 2001
Shantilal Jethabai Khona Vs Anandrai Shivlal Dave and Others
Bombay High Court · (2002) 3 BomCR 346 : (2002) 2 MhLj 339
Transfer of Property Act, 1882 — Section 52, 52(1), 52(2)
High Courts13 Aug 2001
Shashikant Make and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 1 ALLMR 782 : (2002) 3 BomCR 739
Constitution of India, 1950 — Article 16, 226Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 — Rule 5
High Courts13 Aug 2001
Sandvik Asia Limited Vs Sandvik Asia Employees'' Union and Others
Bombay High Court · (2002) 92 FLR 625 : (2002) 1 LLJ 1043
High Courts13 Aug 2001Dismissed
Electropathy Medicos of India Vs State of Maharashtra and Others
Bombay High Court · AIR 2002 Bom 22 : (2002) 1 ALLMR 105 : (2002) 2 BomCR 734 : (2002) 1 BOMLR 9 : (2001) 4 MhLj 553
Constitution of India, 1950 — Article 14, 19, 226
High Courts13 Aug 2001
Raju Sureshsingh Thakur Vs State of Maharashtra
Bombay High Court · (2001) 08 BOM CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302