High Courts16 Jul 2001Allowed
J.P. Electronics Pte. Ltd. Vs Union of India (UOI)
Bombay High Court · (2001) 133 ELT 32
Customs Act, 1962 — Section 48Major Port Trusts Act, 1963 — Section 61, 62
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 24 of 52
High Courts16 Jul 2001Dismissed
D.K. Goel Vs Dr. (Mrs.) Kamal Sujit
Bombay High Court · (2001) 4 ALLMR 52
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Jul 2001
All India Envelope Workers Union Vs Envelope Manufacturers Association and Another
Bombay High Court · (2001) 91 FLR 946 : (2002) 4 LLJ 928
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
High Courts13 Jul 2001Allowed
Prithviraj Dajiso Chavan, Vice Chairman of Shri Laxmidevi Sahakari Dudh Utpadak Sanstha Ltd. and Others Vs The State of Maharashtra and Others
Bombay High Court · (2001) 4 BomCR 684 : (2001) 4 BOMLR 445 : (2001) 4 MhLj 202
Banking Companies Act, 1949 — Section 5(1)Constitution of India, 1950 — Article 14
High Courts13 Jul 2001Dismissed
Union Bank of India, Mumbai Vs K.K. Salian and Another
Bombay High Court · (2001) 91 FLR 526 : (2002) 1 MhLj 870
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11
High Courts13 Jul 2001
Special Land Acquisition Officer (4) Vs M/s Western India Match Co. Ltd. and others
Bombay High Court · (2001) 07 BOM CK 0088
Evidence Act, 1872 — Section 138Land Acquisition Act, 1894 — Section 11, 18, 23(1)(A), 23(1A), 23(2)Maharashtra Regional and Town Planning Act, 1966 — Section 126(4)
High Courts13 Jul 2001
Jagdish Amritlal Karia and Another Vs The Bombay Municipal Corporation and Another
Bombay High Court · (2002) 1 ALLMR 131 : (2001) 4 BomCR 673 : (2001) 4 BOMLR 552 : (2001) 4 MhLj 524
Bombay Municipal Corporation Act, 1888 — Section 127, 139, 140, 141, 142Maharashtra Regional and Town Planning Act, 1966 — Section 52, 53, 54
High Courts13 Jul 2001
Indian Medical Association, Nandurbar Branch and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 2 ALLMR 517 : (2002) 3 MhLj 895
Constitution of India, 1950 — Article 226Maharashtra University of Health Sciences Act, 1998 — Section 2(21), 64, 64(1), 64(3), 65
High Courts13 Jul 2001Allowed
Vijaysingh Gordhandas and Others Vs Dwarkadas Mulji
Bombay High Court · (2001) 4 ALLMR 629 : (2002) 2 BomCR 764 : (2001) 4 MhLj 735
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3
High Courts13 Jul 2001
Gafur Vs Hirabai Kolte (Sou.)
Bombay High Court · (2001) 4 BomCR 691
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts12 Jul 2001
S.N. Kedare Vs Ceat Tyres of India Ltd., Mumbai and Another
Bombay High Court · (2001) 91 FLR 922 : (2002) 2 MhLj 359
Industrial Disputes Act, 1947 — Section 9A
High Courts12 Jul 2001Dismissed
Ajay Shankar and Others Vs Union of India and Others
Bombay High Court · (2001) 4 ALLMR 432 : (2002) 1 BomCR 177
Prevention of Cruelty to Animals Act, 1960 — Section 22, 26, 29Wild Life (Protection) Act, 1972 — Section 39, 40, 42
High Courts12 Jul 2001
Rajesh Makode and Others Vs State of Maharashtra and Another
Bombay High Court · (2001) 4 ALLMR 422 : (2001) 4 BomCR 318 : (2001) 4 MhLj 630
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 231, 232, 233, 266, 267
High Courts12 Jul 2001
Ujwalabai @ Meena Shantaram Apte since married now Mrs. Swati Rahul Datay and Others Vs Namdeo Dnyanoba Shingare
Bombay High Court · (2001) 4 ALLMR 637 : (2002) 2 BomCR 767 : (2001) 4 MhLj 545
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts12 Jul 2001Dismissed
Mohamad M. Alam Vs Western India Automobile Association and Another
Bombay High Court · (2002) 1 BomCR 182 : (2001) 91 FLR 326 : (2002) 4 LLJ 933 : (2002) 1 MhLj 40
Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(1), 30(2), 42, 44, 48, 48
High Courts12 Jul 2001
R.P. Sawant and Others Vs Bajaj Auto Ltd. and Another
Bombay High Court · (2002) 4 BomCR 376 : (2001) 91 FLR 37 : (2001) 2 LLJ 1349 : (2002) 1 MhLj 626
Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21(1), 25T, 25U, 26, 32
High Courts12 Jul 2001
Sopan Punjaram Mule Vs State of Maharashtra
Bombay High Court · (2002) CriLJ 376
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 365
High Courts11 Jul 2001Dismissed
Deepesh Pakhru Vs The State of Maharashtra and Others
Bombay High Court · AIR 2002 Bom 116 : (2001) 4 ALLMR 640 : (2001) 4 BomCR 637 : (2001) 4 BOMLR 500 : (2001) 4 MhLj 636
High Courts11 Jul 2001
Goa Foundation Vs United Breweries and others
Bombay High Court · (2001) 07 BOM CK 0114
Constitution of India, 1950 — Article 12, 13, 19, 19(1)(d), 21Environment (Protection) Act, 1986 — Section 3
High Courts11 Jul 2001
Ceat Limited (Electronics Division), Mumbai Vs Anand Abasaheb Hawaldar and Others
Bombay High Court · (2001) 4 BomCR 713 : (2001) 91 FLR 802 : (2002) 2 MhLj 662
Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28