High Courts05 Jul 2001
Avinash V. Mhapankar Vs Prabhakar S. Kelkar and Others
Bombay High Court · (2001) 4 BomCR 708 : (2001) 4 MhLj 220
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A1(A), 25
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 26 of 52
High Courts04 Jul 2001
Supertex (India) Corporation and Another Vs Radheshyam K. Pandey and Another
Bombay High Court · (2001) 4 ALLMR 670 : (2001) 4 BomCR 723 : (2002) 92 FLR 474 : (2001) 4 MhLj 706
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 5, 7
High Courts04 Jul 2001Allowed
Mahadeo Kundalik Vaidya and Others Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 2147 : (2001) CriLJ 4306
Constitution of India, 1950 — Article 13, 14, 15, 16Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Jul 2001Dismissed
State of Goa Vs J.L. Baptista, Civil Contractors
Bombay High Court · (2002) 1 BomCR 327
Arbitration Act, 1940 — Section 30, 33
High Courts03 Jul 2001
Pragji Vrindavan Premises Co-operative Society Ltd. and Others Vs State of Maharashtra and Others
Bombay High Court · AIR 2002 Bom 6 : (2001) 4 BomCR 748 : (2001) 4 BOMLR 578 : (2002) 1 MhLj 298
Maharashtra Housing and Area Development Act, 1976 — Section 82Maharashtra Housing and Area Development Act, 1977 — Section 83, 83(1), 83(2)
High Courts03 Jul 2001Dismissed
Madhukar Baburao Deshmukh Vs Jalgaon Jillha Maratha Vidya Prasarak Co-op. Samaj Ltd., Jalgaon and Others
Bombay High Court · (2002) 1 ALLMR 805 : (2002) 3 MhLj 201
Constitution of India, 1950 — Article 227
High Courts03 Jul 2001
Pragji Vrindavan Premises Co-op. Housing Society Ltd. and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 1 ALLMR 459 : (2002) 1 MhLj 298
Maharashtra Housing and Area Development Act, 1976 — Section 82, 82(3), 83, 83(1), 83(2)
High Courts03 Jul 2001Partly Allowed
Commissioner of Income Tax Vs Shree Panchaganga Sahakari Sakhar Karkhana Ltd.
Bombay High Court · (2002) 254 ITR 572 : (2003) 127 TAXMAN 581
Income Tax Act, 1961 — Section 37, 80P
High Courts03 Jul 2001Dismissed
Indya Sega Valvi Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 2360 : (2001) CriLJ 4804
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 299, 300, 302, 400
High Courts02 Jul 2001Dismissed
Padmini R. Bijoor and Others Vs Shipping Corporation of India Ltd. and Others
Bombay High Court · (2002) 2 BomCR 321 : (2002) 3 LLJ 891
Customs Act, 1962 — Section 135(1)Penal Code, 1860 (IPC) — Section 120B
High Courts02 Jul 2001
IPCA Laboratories Ltd. Vs Gajanand Meena, Deputy Commissioner of Income Tax and Others (No. 3)
Bombay High Court · (2001) 170 CTR 585 : (2001) 251 ITR 420
Income Tax Act, 1961 — Section 148
High Courts02 Jul 2001
IPCA Laboratories Ltd. Vs Gajanand Meena, Deputy Commissioner of Income Tax and Others (No. 2)
Bombay High Court · (2001) 170 CTR 582 : (2001) 251 ITR 416 : (2002) 4 MhLj 164 : (2002) 124 TAXMAN 556
Income Tax Act, 1961 — Section 148
High Courts02 Jul 2001
IPCA Laboratories Ltd. Vs Deputy Commissioner of Income Tax
Bombay High Court · (2001) 170 CTR 568 : (2001) 251 ITR 401 : (2003) 127 TAXMAN 7
Income Tax Act, 1961 — Section 143(3), 147, 148, 149, 149(1)
High Courts02 Jul 2001Allowed
Maharashtra General Kamgar Union, Mumbai Vs U.S.V. Limited and Another
Bombay High Court · (2001) 4 BomCR 659 : (2002) 92 FLR 438 : (2002) 4 LLJ 963 : (2002) 1 MhLj 168
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11AModel Standing Orders — Order 24, Order 24(1)
High Courts02 Jul 2001Allowed
WIMCO Limited Vs WIMCO Employees Union and Another
Bombay High Court · (2002) 1 ALLMR 441 : (2001) 4 BomCR 655 : (2002) 4 BOMLR 656 : (2002) 92 FLR 426 : (2002) 2 LLJ 888
Industrial Disputes Act, 1947 — Section 33, 33(1)
High Courts02 Jul 2001Dismissed
Shri Janu Laxman Kumbhar Vs Shri Pandurang Laxman Kumbhar
Bombay High Court · (2002) 1 BomCR 212 : (2001) 3 BOMLR 678 : (2002) 1 CivCC 592 : (2001) 4 MhLj 159
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Jul 2001Dismissed
Sadruddin Meherali Suraji Vs Ramzanali Yakubali Lakdawala
Bombay High Court · AIR 2001 Bom 437 : (2001) 4 BomCR 658 : (2001) 3 BOMLR 547
Contempt of Courts Act, 1971 — Section 2
High Courts02 Jul 2001
Barkatullakha Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 2024 : (2002) BomCR(Cri) 122 : (2002) CriLJ 427
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 376, 428, 511
High Courts01 Jul 2001Dismissed
Haresh Mahadeo Kamble and Vs State of Maharashtra
Bombay High Court · (2002) CriLJ 1297
Penal Code, 1860 (IPC) — Section 149, 154, 323, 376(2)
High Courts29 Jun 2001
Rita Premchand and another Vs State of Maharashtra and others
Bombay High Court · (2002) 1 ALLMR 461 : (2001) 4 BomCR 826 : (2001) 4 BOMLR 627 : (2001) 4 MhLj 671
Defence of India Act, 1971 — Section 19(1)(a)