COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 23 of 52

High Courts19 Jul 2001Allowed

Digambar Vanji Mali Vs Kisan Khandu Chaudhar

Bombay High Court · (2001) 4 BomCR 651 : (2001) 4 BOMLR 938 : (2002) 1 CivCC 99 : (2001) 4 MhLj 358 : (2002) 2 RCR(Civil) 31

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17(1)Constitution of India, 1950 — Article 227

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High Courts19 Jul 2001Partly Allowed

Vithal A. Shetty and Another Vs Assessor and Collector, Kalyan Dombivli Municipal Corporation and Others

Bombay High Court · AIR 2001 Bom 407 : (2001) 4 BomCR 305

Bombay Provincial Municipal Corporations Act, 1949 — Section 134, 134(1)

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High Courts19 Jul 2001Partly Allowed

Vinaykumar Kachrulal Abad Vs Honourable Minister, Revenue and Forest Department, Mantralaya, Mumbai and Others

Bombay High Court · (2002) 1 MhLj 854

Constitution of India, 1950 — Article 166Maharashtra Government Rules of Business, 1975 — Rule 15Maharashtra Land Revenue Code, 1966 — Section 257, 257(3), 44

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High Courts19 Jul 2001Dismissed

Kesar Enterprises Ltd. Vs IDI Ltd.

Bombay High Court · (2002) 112 CompCas 174 : (2003) 42 SCL 99

Companies Act, 1956 — Section 433, 434

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High Courts19 Jul 2001Allowed

N.R.C. Limited Vs N.R.C. Employees'' Union

Bombay High Court · (2002) 104 BOMLR 755

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A, 17B

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High Courts18 Jul 2001

John B. Braganza, Retired Section Officer of the High Court of Bombay Vs Honourable Chief Justice and Others

Bombay High Court · (2002) 5 BomCR 387

Constitution of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 65

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High Courts18 Jul 2001Dismissed

Shantaram Tukaram Mohite Vs Dattatreya Gangaram Teli

Bombay High Court · (2001) 07 BOM CK 0101

Constitution of India, 1950 — Article 227

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High Courts18 Jul 2001Dismissed

Oil and Natural Gas Corporation Ltd. Vs Geological Technologies

Bombay High Court · (2001) 07 BOM CK 0091

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts18 Jul 2001Dismissed

Piramal Spinning and Weaving Mills Ltd., Mumbai Vs Rashtriya Mill Mazdoor Sangh, Mumbai

Bombay High Court · (2001) 91 FLR 536 : (2002) 1 MhLj 824

Bombay Industrial Relations Act, 1946 — Section 3(13), 44(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2(5), 28Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1), 22(1)

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High Courts18 Jul 2001Dismissed

Virgin Records (I) P. Ltd. Vs Milestone Music Distribution (P.) Ltd.

Bombay High Court · (2001) 07 BOM CK 0049

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Companies Act, 1956 — Section 397, 398, 433, 433(2), 434

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High Courts18 Jul 2001Allowed

Shyamrao Vitthal Poiemwar Vs State of Maharashtra

Bombay High Court · (2001) 07 BOM CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 307

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High Courts17 Jul 2001

Ramesh Thakur and another Vs State of Maharashtra and others

Bombay High Court · (2001) 07 BOM CK 0113

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High Courts17 Jul 2001Dismissed

Jolly Steel Industries Private Ltd. Vs Union of India (UOI)

Bombay High Court · (2003) ACJ 1423 : AIR 2001 Bom 435

Civil Procedure Code, 1908 (CPC) — Section 9Railway Claims Tribunal Act, 1987 — Section 13, 14

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High Courts17 Jul 2001

Breach Candy Hospital and Research Centre, Mumbai Vs Babulal B. Pardeshi and Another

Bombay High Court · (2001) 91 FLR 1185 : (2002) 2 MhLj 227

Industrial Disputes Act, 1947 — Section 11A

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High Courts17 Jul 2001

Anil Try Ambakarao Kokil Vs Municipal Council, Nanded and Others

Bombay High Court · (2002) 3 MhLj 762

Constitution of India, 1950 — Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 92, 92(1), 92(3)

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High Courts17 Jul 2001Dismissed

District and Sessions Judge Vs Deelip Balaram Bedekar and Another

Bombay High Court · (2001) ALLMR(Cri) 2137 : (2002) BomCR(Cri) 209 : (2001) CriLJ 3927 : (2001) 4 RCR(Criminal) 824

Contempt of Courts Act, 1971 — Section 1, 12, 15(2), 2Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Jul 2001

Chairman, Jawahar Nagar Co-operative Housing Society Ltd. and Another Vs State of Maharashtra and Another

Bombay High Court · (2001) 4 ALLMR 612 : (2001) 4 BomCR 642 : (2001) 4 MhLj 571

Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 28

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High Courts16 Jul 2001Dismissed

Indus Videotronics and Another Vs Digambar M. Badodkar and Another

Bombay High Court · (2001) ALLMR(Cri) 2009

Consumer Protection Act, 1986 — Section 2Copyright Act, 1957 — Section 52A, 52A(2)Standards of Weights and Measures (Enforcement) Act, 1985 — Section 33, 33(1), 51, 51(1), 53

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High Courts16 Jul 2001Allowed

Polycon Paper Limited Vs Union of India (UOI) and Others

Bombay High Court · (2002) 104 BOMLR 210 : (2002) 176 CTR 205 : (2002) 253 ITR 181 : (2002) 122 TAXMAN 340

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UA, 269UC, 269UD, 269UE, 269UF

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High Courts16 Jul 2001Allowed

J.P. Electronics Pvt. Ltd. Vs Union of India (UOI) and Others

Bombay High Court · (2001) 77 ECC 318

Customs Act, 1962 — Section 48

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