COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 20 of 52

High Courts03 Aug 2001Allowed

Narendrakumar Dani and Others Vs The State of Maharashtra and Another

Bombay High Court · (2001) ALLMR(Cri) 2261 : (2002) 1 BomCR 582 : (2002) BomCR(Cri) 93 : (2001) 4 BOMLR 319 : (2001) 4 MhLj 341 : (2002) 1 RCR(Criminal) 313

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 16, 18, 19(2), 27, 34

High Courts03 Aug 2001Dismissed

Gor Tushar Jayantilal Vs Secretary, Seth P.T. and Seth T.G. Nanavati Charity Trust and others

Bombay High Court · (2001) 08 BOM CK 0002

High Courts02 Aug 2001

Balaji Kapale and Another Vs Punjaji Tayade and Others

Bombay High Court · (2001) 4 ALLMR 773 : (2002) 1 BomCR 155 : (2001) 4 MhLj 821

Bombay Public Trusts Act, 1950 — Section 22, 70A, 72Bombay Public Trusts Rules, 1951 — Rule 7Provincial Small Cause Courts Act, 1887 — Section 17

High Courts02 Aug 2001Dismissed

Late Vitthalrao Pittalwar Guruji Shikshan Prasarak Mandal, Arni, District Yavatmal Vs State of Maharashtra and others

Bombay High Court · (2001) 08 BOM CK 0066

High Courts02 Aug 2001

SBI Commercial and International Bank Ltd. Vs Badridass Gauridatt (P.) Ltd.

Bombay High Court · (2002) 3 BOMLR 655 : (2002) 2 MhLj 749

Civil Procedure Code, 1908 (CPC) — Section 148Companies (Court) Rules, 1959 — Rule 7, 9Companies Act, 1956 — Section 269, 433, 434, 439, 442

High Courts02 Aug 2001Dismissed

SmithKline Beecham Consumer Healthcare GMBHY and Others Vs Hindustan Lever Limited and Another

Bombay High Court · (2002) 1 LLJ 453 : (2002) 1 MhLj 453

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 3, 11, 151Copyright Act, 1957 — Section 40, 58, 62

High Courts02 Aug 2001

Divisional Forest Officer, Amravati Division Vs Gattusa Sakharam Dhole and Another

Bombay High Court · (2001) ALLMR(Cri) 2305 : (2002) 2 BomCR 178 : (2002) BomCR(Cri) 292

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2, 20Maharashtra Forests (Amendment) Act, 1927 — Section 61A

High Courts02 Aug 2001

Supertex Industries Ltd. and Another Vs Union of India (UOI) and Another

Bombay High Court · AIR 2002 Bom 18

Constitution of India, 1950 — Article 226Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 2A

High Courts01 Aug 2001

Griffon Laboratories Pvt. Ltd., Mumbai Vs Maharashtra Shramik Sena, Mumbai and Others

Bombay High Court · (2002) 2 MhLj 381

Industrial Disputes Act, 1947 — Section 11AModel Standing Orders — Order 25(3), Order 25(4)

High Courts01 Aug 2001Allowed

Yusuf Kamruddin Momin Vs U.R. Kulkarni, Supdt., Central Excise and Customs and Another

Bombay High Court · (2001) ALLMR(Cri) 1795 : (2001) 4 BOMLR 285

Bombay Prohibition Act, 1949 — Section 66, 66(A)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 50, 8

High Courts01 Aug 2001Allowed

Arun Dharma Chavhan Vs State of Maharashtra

Bombay High Court · (2001) 08 BOM CK 0073

High Courts01 Aug 2001Dismissed

Pralhad Banduji Lodhi Vs The Collector and The District Magistrate and Others

Bombay High Court · AIR 2001 Bom 416 : (2002) 1 ALLMR 112 : (2001) 4 BOMLR 584 : (2001) 3 CivCC 464 : (2001) 3 MhLj 812

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115, 9Constitution of India, 1950 — Article 136, 141, 226

High Courts01 Aug 2001Dismissed

Solanki Vipul Devjibhai Vs University of Mumbai and Others

Bombay High Court · (2002) 2 BOMLR 145 : (2002) 1 MhLj 390

Constitution of India, 1950 — Article 226

High Courts01 Aug 2001

Standard Chartered Bank Vs A.B.F.S.L. and Others

Bombay High Court · (2002) 1 ALLMR 419 : (2001) 4 BOMLR 520

Evidence Act, 1872 — Section 3, 74(1)

High Courts01 Aug 2001Allowed

Shaukat Adam Malim Vs Kokan Mercantile Co-operative Bank Ltd., Mumbai and Others

Bombay High Court · (2003) 96 FLR 221 : (2002) 1 MhLj 760

Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 3(5)

High Courts31 Jul 2001Partly Allowed

Shantaram Nilkantha Meshram Vs State of Maharashtra

Bombay High Court · (2002) BomCR(Cri) 39 : (2002) 1 BOMLR 647 : (2002) 1 MhLj 260

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 397Penal Code, 1860 (IPC) — Section 354

High Courts31 Jul 2001Dismissed

Union of India (UOI) Vs Subhash P. Dunagu and Others

Bombay High Court · (2002) 104 BOMLR 61

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25F

High Courts31 Jul 2001

Saraswat Co-operative Bank Ltd., Mumbai Vs Chandrakant Maganlal Shah and Others

Bombay High Court · AIR 2002 Bom 203 : (2002) 1 ALLMR 1021 : (2003) 113 CompCas 502 : (2002) 1 MhLj 581

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15(1), 28Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Companies Act, 1956 — Section 457

High Courts31 Jul 2001

Gope Laxmichand Badlani Vs Oriental Bank of Commerce, New Delhi and Others

Bombay High Court · (2002) 1 ALLMR 429 : (2002) 1 BOMLR 464 : (2002) 93 FLR 182 : (2002) 2 MhLj 755

Oriental Bank of Commerce Officer Employees (Discipline and Appeal) Regulations, 1982 — Regulation 6

High Courts30 Jul 2001Allowed

Martin Nirmal Vs State of Maharashtra and Others

Bombay High Court · (2001) 4 ALLMR 420 : (2001) 4 BomCR 653 : (2001) 4 MhLj 643

City of Nagpur Corporation Act, 1948 — Section 15, 19, 21