High Courts30 Jul 2001
Goodwill Electronics Vs Union of India (UOI)
Bombay High Court · (2002) 142 ELT 531
Mumbai Port Trust Act, 1963 — Section 58
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 21 of 52
High Courts30 Jul 2001
Bank of Baroda Vs H.C. Shrivatsava
Bombay High Court · (2002) 1 MhLj 385 : (2002) 122 TAXMAN 330
Income Tax Act, 1961 — Section 264, 35B
High Courts30 Jul 2001Allowed
Bank of Baroda Vs H.C. Shrivatsava and Another
Bombay High Court · (2002) 175 CTR 663 : (2002) 256 ITR 385 : (2002) 1 MhLj 385
Income Tax Act, 1961 — Section 143(3), 253, 256(1), 256(2), 264
High Courts27 Jul 2001Allowed
Surendra Ramchandra Taori Vs State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 2079 : (2002) BomCR(Cri) 128 : (2002) 104 BOMLR 34 : (2001) 4 MhLj 601
Bombay Police Act, 1951 — Section 120, 56Bombay Prohibition Act, 1949 — Section 85Constitution of India, 1950 — Article 14, 142, 21, 226, 227
High Courts27 Jul 2001Dismissed
Union of India (UOI) Vs Maharashtra State Electricity Board, Ahmednagar and Others
Bombay High Court · (2003) ACJ 954 : (2002) 3 ALLMR 549 : (2002) 2 BOMLR 544 : (2002) 1 MhLj 952
Railway Claims Tribunal Act, 1987 — Section 13(1), 13(1A), 15
High Courts27 Jul 2001Dismissed
Suresh Marutrao Jadhav Vs State of Maharashtra and Another
Bombay High Court · (2002) 5 BomCR 347 : (2001) 4 BOMLR 897 : (2002) 4 RCR(Civil) 395
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 18(1)Limitation Act, 1963 — Article 131, 137, 3, 5
High Courts27 Jul 2001Allowed
Rajesh Hansraj Chopra Vs The Competent Authority and Others
Bombay High Court · (2002) BomCR(Cri) 96 : (2001) 4 BOMLR 144 : (2002) 79 ECC 776
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11General Clauses Act, 1897 — Section 21Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 12, 2, 2(2), 4, 6
High Courts27 Jul 2001Allowed
Vyankatesh Sikshan Prasarak Mandal Vs State of Maharashtra and Others
Bombay High Court · (2002) 2 ALLMR 826 : (2002) 2 BomCR 284
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10
High Courts27 Jul 2001
Pawan Kumar Atmaram Saboo and Another Vs Saboo Collections
Bombay High Court · (2002) 2 ALLMR 212 : (2002) 24 PTC 27
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 105, 106
High Courts27 Jul 2001Dismissed
Virendra Madhukarrao Gumphawar Vs Nagpur University, Nagpur
Bombay High Court · (2001) 4 ALLMR 603 : (2002) 1 BomCR 317 : (2002) 1 MhLj 943
Constitution of India, 1950 — Article 14Nagpur University (Amendment) Ordinance — Rule 3
High Courts27 Jul 2001Dismissed
Azim H. Premji and Others Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 2284 : (2002) CriLJ 109 : (2002) 1 MhLj 668
Prevention of Food Adulteration Act, 1954 — Section 17(2), 17(3)Prevention of Food Adulteration Rules, 1955 — Rule 12B, 50
High Courts27 Jul 2001Partly Allowed
Nalini Patil Vs Girdhar Kashinath Patil and Others
Bombay High Court · (2002) 2 BomCR 287 : (2002) 4 MhLj 728
Maharashtra Land Revenue Code, 1966 — Section 149
High Courts27 Jul 2001Allowed
Pawan Kumar Atmaram Saboo and another Vs Saboo Collections
Bombay High Court · (2002) 2 ALLMR 212 : (2002) 24 PTC 27
Trade and Merchandise Marks Act, 1958 — Section 105, 105(c), 106, 34, 9
High Courts27 Jul 2001Dismissed
Sitalsing Asaram Naik and Others Vs Narbadabai Shukla and Others
Bombay High Court · (2002) 3 ALLMR 902 : (2002) 3 BomCR 410
Bombay Public Trusts Act, 1950 — Section 19, 50, 51, 79, 80Civil Procedure Code, 1908 (CPC) — Section 9
High Courts26 Jul 2001
Amit Ashok Agrawal (Master) and Another Vs Khandesh Urban Co-operative Credit Society Ltd.
Bombay High Court · (2002) 2 ALLMR 669 : (2002) 2 BomCR 749
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(1)
High Courts26 Jul 2001
Latabai Bhagwan Kakade and Others Vs Mohammed Ismail Mohd. Saab Bagwan and Others
Bombay High Court · (2002) 2 ACC 742 : (2002) 1 ACC 407 : (2002) ACJ 407
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 140, 163A, 165, 166, 168
High Courts26 Jul 2001Allowed
S.N. Thampy Vs Textiles Committee
Bombay High Court · (2002) 1 LLJ 84
Textiles Committee Employees (Discipline and Appeal) Regulations, 1968 — Regulation 17, 4(1), 4(2), 4(3)
High Courts25 Jul 2001
Ibrahim Patel and Another Vs Jamrood Bee (died through L.Rs.) and Others
Bombay High Court · (2002) 1 ALLMR 601 : (2002) 2 BomCR 295 : (2001) 3 MhLj 556
Evidence Act, 1872 — Section 3, 59, 61Specific Relief Act, 1963 — Section 37
High Courts25 Jul 2001Dismissed
Noorkhan @ Nuru Vs State of Maharashtra
Bombay High Court · (2002) 3 MhLj 13
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 27, 42(1), 50(1)Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 2
High Courts25 Jul 2001Allowed
Dharmendra J. Solanki Vs Hindustan Petroleum Corporation Limited and Another
Bombay High Court · (2002) 92 FLR 702 : (2002) 1 LLJ 667