COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 22 of 52

High Courts25 Jul 2001

Sarva Shramik Sangh Vs V.V.F. Limited and Another

Bombay High Court · (2002) 93 FLR 749 : (2002) 2 LLJ 434

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18, 2, 36Payment of Wages Act, 1936 — Section 15

High Courts25 Jul 2001

Tata Power Co. Limited and Another Vs Collector Bombay City and Another

Bombay High Court · (2001) 4 ALLMR 606 : (2002) 2 BomCR 349

Maharashtra Increase of Land Revenue and Special Assessment Act, 1974 — Section 3Maharashtra Land Revenue Code, 1966 — Section 2(40)

High Courts24 Jul 2001Allowed

Air India Limited, Mumbai Vs K.S. Bhat

Bombay High Court · (2001) 91 FLR 650 : (2002) 2 MhLj 264

Air India Employees Service Regulations, 2000 — Regulation 42, 44Customs Act, 1962 — Section 108, 129EIndustrial Disputes Act, 1947 — Section 33(2)

High Courts24 Jul 2001Allowed

Parshuram Ganpat Bhoir Vs National Textile Corporation (S.M.) Ltd., Mumbai and Others

Bombay High Court · (2002) 2 MhLj 79

Bombay Industrial Relations Act, 1946 — Section 3, 42(4), 78(1), 78(1)A, 79(3)

High Courts24 Jul 2001Allowed

Gulab Manik Surwase Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1895 : (2001) CriLJ 4302

Penal Code, 1860 (IPC) — Section 302, 84

High Courts23 Jul 2001Dismissed

The Commissioner of Income Tax Vs Shree Warna Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2002) 173 CTR 188

Income Tax Act, 1961 — Section 2, 28, 43

High Courts23 Jul 2001Allowed

In Re: Nilesh Lalit Parekh

Bombay High Court · (2002) 1 ALLMR 443 : (2002) 1 BomCR 357 : (2002) 1 MhLj 785

Companies Act, 1956 — Section 443Presidency Towns Insolvency Act, 1909 — Section 9(1)

High Courts23 Jul 2001Allowed

Permanent Magnets Ltd., Mumbai Vs Vinod Vishnu Wani

Bombay High Court · (2002) 1 ALLMR 797 : (2002) 1 BomCR 310 : (2002) 4 BOMLR 6 : (2002) 93 FLR 32 : (2002) 3 MhLj 413

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

High Courts23 Jul 2001Dismissed

Synco Industries Ltd. (Formerly known as Synco Textiles Pvt. Ltd.) Vs Assessing Officer of Income Tax and Others

Bombay High Court · (2002) 173 CTR 1 : (2002) 254 ITR 608 : (2001) 119 TAXMAN 503

Income Tax Act, 1961 — Section 260, 80A(2), 80B(5), 80E, 80HH

High Courts23 Jul 2001Dismissed

Commissioner of Income Tax Vs Shree Warana Sahakari Sakhar Karkhana

Bombay High Court · (2002) 253 ITR 226 : (2002) 2 MhLj 97 : (2002) 2 MhLj 96 : (2001) 119 TAXMAN 422

Income Tax Act, 1961 — Section 43B

High Courts23 Jul 2001Dismissed

Ashok Keshavrao Sonar Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 ALLMR 595 : (2002) 1 BomCR 193

Constitution of India, 1950 — Article 226

High Courts23 Jul 2001Allowed

Purshottam Kamone Vs State of Maharashtra and Others

Bombay High Court · (2001) 4 ALLMR 786 : (2001) 4 BomCR 633 : (2001) 4 MhLj 320

Constitution of India, 1950 — Article 21, 216, 39Motor Vehicles Act, 1988 — Section 165

High Courts23 Jul 2001Dismissed

Veena Industries Vs Union of India (UOI)

Bombay High Court · (2001) 134 ELT 350

Central Excise Rules, 1944 — Rule 173Q(1), 173Q(2), 209A, 9(2)Central Excises and Salt Act, 1944 — Section 11A(2), 35F

High Courts23 Jul 2001

Kanaiyalal Prabhudas Maru and Others Vs Regional Provident Fund Commissioner and Others

Bombay High Court · (2001) 91 FLR 914 : (2002) 1 LLJ 297

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8B, 8GIncome Tax Rules, 1962 — Rule 73, 73(1)

High Courts23 Jul 2001Dismissed

Ashok Keshavrao Sonar Vs State of Maharashtra and others

Bombay High Court · (2002) 1 ALLMR 595 : (2002) 1 BomCR 193

Constitution of India, 1950 — Article 226, 227Maharashtra Co-operative Societies Act, 1960 — Section 11, 25A, 35

High Courts20 Jul 2001

Crompton Greaves Ltd. Vs State of Maharashtra and Others

Bombay High Court · AIR 2002 Bom 65 : (2002) 2 BomCR 300 : (2002) 2 MhLj 305

Constitution of India, 1950 — Article 14Maharashtra Rent Control Act, 1999 — Section 3(1)Reserve Bank of India Act, 1934 — Section 2

High Courts20 Jul 2001

Dulanbi Mirasaheb Belgaonkar Vs Annappa Kurka Devadiga

Bombay High Court · (2001) 4 BomCR 739 : (2002) 1 MhLj 507

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3Constitution of India, 1950 — Article 227

High Courts20 Jul 2001Dismissed

Crompton Greaves Ltd. and Others Vs State of Maharashtra and Others

Bombay High Court · (2002) 2 MhLj 305

Constitution of India, 1950 — Article 14, 226Maharashtra Rent Control Act, 1999 — Section 3(1)

High Courts19 Jul 2001Dismissed

Bhika Narayan Gangurde and Others Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 BomCR 186

Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 7Bombay Village Panchayats Act, 1958 — Section 35, 35(3)

High Courts19 Jul 2001Allowed

Shantanu Baburao Palaskhedkar Vs Vinayak Mahadeo Sainkar

Bombay High Court · (2002) 1 ALLMR 731 : (2002) 4 BomCR 210 : (2002) 1 BOMLR 524 : (2002) 1 MhLj 262

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13(1)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108