High Courts11 Jul 2001Allowed
Baban Vs State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 76 : (2002) 2 DMC 233 : (2001) 4 MhLj 404
Penal Code, 1860 (IPC) — Section 302, 498A
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 25 of 52
High Courts11 Jul 2001Allowed
Hindustan Petroleum Corporation Ltd., Mumbai Vs Pratap Vishnu Dhuri and Others
Bombay High Court · (2002) 3 MhLj 341
Criminal Procedure Code, 1973 (CrPC) — Section 162(1)Evidence Act, 1872 — Section 25, 26Industrial Disputes Act, 1947 — Section 11A
High Courts11 Jul 2001Allowed
Basavraj @ Bablu Yallappa Vs State of Maharashtra
Bombay High Court · (2002) 104 BOMLR 226 : (2001) 4 MhLj 370 : (2002) 2 RCR(Criminal) 164
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50
High Courts11 Jul 2001Dismissed
J.G. Glass Ltd. Vs Indian Bank and Another
Bombay High Court · (2002) 104 BOMLR 234
Contract Act, 1872 — Section 133, 134, 135, 139, 141
High Courts11 Jul 2001Dismissed
Manipal Finance Corporation Ltd. Vs CRC Carrier Ltd.
Bombay High Court · (2001) 107 CompCas 288 : (2002) 1 CompLJ 71
Companies Act, 1956 — Section 433, 434
High Courts10 Jul 2001Dismissed
Raj Breweries Ltd. Vs Government of India and Another
Bombay High Court · (2001) 4 BomCR 668 : (2003) 181 CTR 417 : (2003) 260 ITR 220 : (2003) 128 TAXMAN 501
Income Tax Act, 1961 — Section 226(3)
High Courts10 Jul 2001Partly Allowed
Mumbai District Central Co-operative Bank Ltd. Vs Divisional Joint Registrar of Co-operative Societies and Others
Bombay High Court · (2001) 4 ALLMR 730 : (2001) 4 BomCR 710 : (2001) 91 FLR 134 : (2002) 4 LLJ 890 : (2001) 4 MhLj 739
Payment of Gratuity Act, 1972 — Section 14
High Courts10 Jul 2001Partly Allowed
Suresh Vasant Malegaonkar Vs Ramabai Keshav Gokhale and Others
Bombay High Court · (2002) 1 MhLj 933
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Transfer of Property Act, 1882 — Section 108
High Courts10 Jul 2001
Bapurao Ambadasroa Dalve and Others Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 2344 : (2001) CriLJ 4907
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 34
High Courts09 Jul 2001Allowed
State of Maharashtra Vs Gajanan D. Jambhulkar
Bombay High Court · (2002) BomCR(Cri) 71 : (2002) CriLJ 349 : (2001) 4 MhLj 177
Arms Act, 1959 — Section 25, 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 340, 457Forest Act, 1927 — Section 52
High Courts09 Jul 2001Dismissed
Praveshchandra Ramprakash Sahani and Others Vs Abdul Ajij Dayabhai and Others
Bombay High Court · (2002) 4 ALLMR 176 : (2002) 2 BomCR 316 : (2002) 4 MhLj 565
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts09 Jul 2001
Dioga Antao Vs Chief Officer, Mormugao Municipal Council and Another
Bombay High Court · (2002) 1 BomCR 334
Constitution of India, 1950 — Article 226Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 52
High Courts06 Jul 2001Allowed
Ayodha Prasad Devidayal Vs The State of Maharashtra and Others
Bombay High Court · (2001) 4 BomCR 694 : (2001) 4 BOMLR 398 : (2001) 4 MhLj 255
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 2, 4, 4(1), 6(1)
High Courts06 Jul 2001
Smita Janak Thacker Vs Commissioner of Registrar, District Co-operative Societies, Pune and Others
Bombay High Court · AIR 2002 Bom 58 : (2001) 4 ALLMR 644 : (2001) 4 BomCR 730 : (2002) 2 MhLj 44
Constitution of India, 1950 — Article 14
High Courts06 Jul 2001
Smita Janak Thacker Vs The Commissioner of Registrar, Madeavarti Karyalaya and Others
Bombay High Court · AIR 2002 Bom 85
Constitution of India, 1950 — Article 14Limitation Act, 1963 — Article 136Maharashtra Co-operative Societies Act, 1960 — Section 101(1), 101(2), 137(1), 152, 154
High Courts05 Jul 2001Dismissed
Mukund Shivaram Patil and Others Vs State of Maharashtra and Others
Bombay High Court · (2001) 4 BomCR 700 : (2001) 4 BOMLR 418 : (2001) 4 MhLj 656
Forest Act, 1927 — Section 35, 35(3)Land Acquisition Act, 1894 — Section 18(1)Limitation Act, 1963 — Section 12, 14, 29, 29(2), 4
High Courts05 Jul 2001Dismissed
Prafull Moreshwar Wagh Vs Amravati Divisional Secondary and Higher Secondary Education Board, Amravati and Others
Bombay High Court · (2001) 4 ALLMR 9 : (2001) 4 BomCR 312 : (2001) 4 BOMLR 925 : (2001) 4 MhLj 346
Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 88, 88(1), 93(8)
High Courts05 Jul 2001Dismissed
Bombay Environmental Action Group and Another Vs The State of Maharashtra and Others
Bombay High Court · (2002) 104 BOMLR 434
Constitution of India, 1950 — Article 14, 21
High Courts05 Jul 2001Allowed
Tukaram Narayan Margam Vs Narsingh Giriji Mill, Solapur
Bombay High Court · (2001) 4 BomCR 698 : (2002) 1 MhLj 930
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts05 Jul 2001
Indian Seamless Metal Tubes Limited Vs Sunil Rambhau Iwale and Others
Bombay High Court · (2002) 1 ALLMR 870 : (2001) 91 FLR 1079 : (2002) 4 MhLj 151
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 32