COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 19 of 52

High Courts13 Aug 2001Allowed

Shri Cyril George Mathew K.A. alias Vishnu Vs The Commissioner of Police and Others

Bombay High Court · (2001) ALLMR(Cri) 2256 : (2002) BomCR(Cri) 5 : (2002) 104 BOMLR 432 : (2001) 4 MhLj 543

Arms Act, 1959 — Section 25, 3, 5Bombay Police Act, 1951 — Section 37Constitution of India, 1950 — Article 226

Read judgment

High Courts10 Aug 2001Dismissed

State of Maharashtra and Others Vs Quadar Mohd. Finjari and Others

Bombay High Court · (2002) 1 LLJ 1024

Industrial Disputes Act, 1947 — Section 33C(2), 33C(3)Payment of Bonus Act, 1965 — Section 21, 39

Read judgment

High Courts10 Aug 2001

Ashrafinath R. Yadav and Others Vs National Textile Corporation and Others

Bombay High Court · (2002) 3 BomCR 352 : (2002) 1 BOMLR 115 : (2002) 92 FLR 1109 : (2002) 1 MhLj 487

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

Read judgment

High Courts10 Aug 2001

Surendrakumar S. Surana Vs State of Maharashtra and Another

Bombay High Court · (2002) 1 ALLMR 1017 : (2002) 3 BomCR 343 : (2002) 1 MhLj 504

Bombay Police Act, 1951 — Section 2(10), 33, 33(1)

Read judgment

High Courts10 Aug 2001Dismissed

Nahida Tabassum Mohd. Harshad Mohd. Asraf Khan @ Rizvi Vs M.N. Singh, Commissioner of Police, Greater Bombay and Others

Bombay High Court · (2002) BomCR(Cri) 7

Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

Read judgment

High Courts10 Aug 2001Dismissed

Ramchandra Bhau Marathe Vs Smt. Shaila Marutirao Naik

Bombay High Court · (2002) 1 ALLMR 412 : (2002) 2 MhLj 716

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)

Read judgment

High Courts10 Aug 2001Dismissed

Philips India Ltd., Mumbai Vs H.H. Surana and Another

Bombay High Court · (2002) 4 LLJ 937 : (2002) 2 MhLj 150

Industrial Disputes Act, 1947 — Section 33C(2)

Read judgment

High Courts10 Aug 2001Allowed

Sakhubai Kongre Vs Bapurao Kongre

Bombay High Court · (2001) 4 ALLMR 770 : (2002) 1 BomCR 349

Evidence Act, 1872 — Section 3, 61Transfer of Property Act, 1882 — Section 122

Read judgment

High Courts09 Aug 2001Dismissed

Mohd. Aslam Abdul Sattar Shaikh Vs M.N. Singh, Commissioner of Police, Greater Bombay and Others

Bombay High Court · (2001) 4 BOMLR 506

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

Read judgment

High Courts09 Aug 2001Allowed

Prakash alias Pakya Ramchandra Bobde Vs M.N. Singh, Commissioner of Police, Brihan Mumbai and Others

Bombay High Court · (2002) BomCR(Cri) 16

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 34, 376(2)(G), 506(II)

Read judgment

High Courts09 Aug 2001

Sayed Najer @ Sayed Najir and Another Vs Returning Officer and Others

Bombay High Court · (2002) 1 ALLMR 556 : (2002) 3 BomCR 405

Bombay Village Panchayats Act, 1958 — Section 33(5)

Read judgment

High Courts08 Aug 2001Dismissed

Fattesingh Pancham Ghodke Vs State of Maharashtra

Bombay High Court · (2002) 2 DMC 378 : (2002) 1 MhLj 491

Penal Code, 1860 (IPC) — Section 300, 302, 307, 32

Read judgment

High Courts08 Aug 2001

Meenakshi Patel and Others Vs Engineering Export Promotion Council and Others

Bombay High Court · (2002) 3 MhLj 141

Industrial Disputes Act, 1947 — Section 2

Read judgment

High Courts08 Aug 2001Allowed

Lalita Malhari Barve Vs State of Maharashtra and others

Bombay High Court · (2001) 08 BOM CK 0008

Read judgment

High Courts08 Aug 2001Allowed

Smt. Sharadbhai Shankar More Vs Shri M.N. Singh, Commissioner of Police and Others

Bombay High Court · (2002) BomCR(Cri) 23 : (2002) 104 BOMLR 413

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 387, 506

Read judgment

High Courts07 Aug 2001Allowed

Ashish Haribhau Sarode Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 ALLMR 858 : (2002) 5 BomCR 419

Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 18, 19(1), 23(3)

Read judgment

High Courts07 Aug 2001Allowed

Pradnya (Dr.) and Others Vs State of Maharashtra and Others

Bombay High Court · (2002) 3 BomCR 382

Admission to Post Graduate (Medical) Courses Rules, 1991 — Rule 10, 2, 6Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts03 Aug 2001Allowed

Herat R. Parmar (Ms.) Vs Maharashtra Medical Council and Others

Bombay High Court · AIR 2002 Bom 104 : (2002) 2 BomCR 743 : (2002) 1 MhLj 846

Maharashtra Medical Council Act, 1965 — Section 10, 22Maharashtra Medical Council Rules, 1967 — Rule 63, 64, 65, 66, 67

Read judgment

High Courts03 Aug 2001

B.R. Thadani Vs Syndicate Bank and Others

Bombay High Court · (2001) 107 CompCas 569

Contract Act, 1872 — Section 128

Read judgment

High Courts03 Aug 2001Partly Allowed

Md. Ibrahim and Another Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 ALLMR 860 : (2002) 3 MhLj 824

Maharashtra Finance and Account Service Class II Recruitment Rules, 1971 — Rule 2Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 — Rule 1

Read judgment