High Courts29 Jun 2001
Commissioner of Central Excise Vs Nestle India Ltd.
Bombay High Court · (2002) 1 BomCR 307
Central Excise Rules, 1944 — Rule 57Q, 57UCentral Excises and Salt Act, 1944 — Section 35H(1)
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 27 of 52
High Courts29 Jun 2001Allowed
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, 1939 — Section 19(1)Maharashtra Land Revenue Code, 1966 — Section 257
High Courts28 Jun 2001Dismissed
Crest Communications Ltd. and Others Vs Sheetal Shenoy
Bombay High Court · (2001) 3 ALLMR 612 : (2001) 4 BOMLR 339 : (2001) 90 FLR 1039 : (2001) 4 MhLj 919
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2(1)Industrial Employment (Standing Orders) Act, 1946 — Section 3(2)
High Courts28 Jun 2001Allowed
Bapu Dhopndi Devkar Vs Tukaram Sakharam Nagaonkar
Bombay High Court · (2001) 4 BomCR 772 : (2001) 4 BOMLR 336 : (2002) 1 CivCC 136 : (2001) 4 MhLj 401 : (2002) 2 RCR(Civil) 26
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10A, 151Constitution of India, 1950 — Article 227
High Courts28 Jun 2001
Gulabben Maniar and Others Vs Narendra Balchandra and Others
Bombay High Court · (2001) 4 BomCR 751 : (2002) 4 BOMLR 540 : (2002) 4 MhLj 313 : (2001) 4 MhLj 313
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4), Order 22 Rule 4A, 151Constitution of India, 1950 — Article 227
High Courts28 Jun 2001Dismissed
The State of Maharashtra Vs Sayyed Mohsin Sayyed Hassan and Another
Bombay High Court · (2001) ALLMR(Cri) 1354 : (2001) 3 BOMLR 764
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)Penal Code, 1860 (IPC) — Section 141, 143, 148, 149, 323
High Courts28 Jun 2001Dismissed
Shabbir Sharafally Harianawalla and Others Vs State of Maharashtra and Others
Bombay High Court · (2001) 4 ALLMR 734 : (2001) 4 BomCR 796 : (2002) 1 MhLj 136
Bombay Buildings Repairs and Reconstruction Board Act, 1969 — Section 33(3), 34(4)Bombay Municipal Corporation Act, 1888 — Section 354, 354RMaharashtra Housing and Area Development Act, 1976 — Section 100, 101, 102, 103, 2(7)
High Courts27 Jun 2001Partly Allowed
The State of Maharashtra Vs Ganpat Dinkar Shinde and Another
Bombay High Court · (2001) ALLMR(Cri) 1359 : (2002) BomCR(Cri) 313 : (2001) 4 BOMLR 258 : (2001) 2 DMC 456 : (2001) 4 MhLj 184
Constitution of India, 1950 — Article 20, 20(1), 6Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 386, 397(1)Dowry Prohibition Act, 1961 — Section 2
High Courts27 Jun 2001Partly Allowed
Baliram Patil Vs State of Maharashtra and Others
Bombay High Court · (2002) 2 ALLMR 820 : (2001) 4 BomCR 322 : (2001) 4 BOMLR 157 : (2001) 3 MhLj 742
Maharashtra Land Revenue (Disposal of Government Land) Rules, 1971 — Rule 31, 41, 41(3)Maharashtra Land Revenue Code, 1966 — Section 20
High Courts27 Jun 2001Allowed
Shalini Vyankatesh Puntambekar Vs Jayaprakash R. Agarwal
Bombay High Court · (2001) 3 ALLMR 303 : (2002) 2 BOMLR 524 : (2002) 1 MhLj 925
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 Jun 2001
Shankar Bhairoba Vadangekar, since deceased, by his Heirs and Legal Representatives Vs Ganpati Appa Gatare, since deceased, by his Heirs and Legal Representatives
Bombay High Court · (2001) 4 ALLMR 61 : (2001) 4 BomCR 806 : (2001) 4 BOMLR 58 : (2001) 4 MhLj 131
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3), 13, 13(1)(1), 13(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 3, Order 2 Rule 4, Order 20 Rule 9Constitution of India, 1950 — Article 227
High Courts27 Jun 2001
Sulochanabai Kashinath Gujar Vs Krishnabai Dhaniram Ugvekar and Others
Bombay High Court · AIR 2001 Bom 490 : (2001) 4 ALLMR 45 : (2001) 4 BomCR 789 : (2001) 4 BOMLR 931
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 110
High Courts27 Jun 2001Allowed
Sanjay Kirale Vs State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 1616 : (2002) BomCR(Cri) 399 : (2001) CriLJ 3779
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts27 Jun 2001Dismissed
Ramesh Parteki Vs The State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 2092 : (2001) CriLJ 3780
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32(1), 32(2), 32(3), 32(4), 32(5)Penal Code, 1860 (IPC) — Section 302, 498A
High Courts27 Jun 2001
Gangaram Rama Gundkar and Another Vs State of Maharashtra
Bombay High Court · (2002) CriLJ 2578
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 42(1), 42(2), 43National Security Act, 1980 — Section 3(5)Penal Code, 1860 (IPC) — Section 302
High Courts26 Jun 2001Allowed
Purushottam Yashwant Patil and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 2 ALLMR 829 : (2002) 2 BomCR 337 : (2002) 4 BOMLR 14 : (2002) 3 MhLj 492
High Courts26 Jun 2001Allowed
Contract Laghu Udyog Kamgar Union Vs V.G. Mohite, Assistant Labour Commissioner, Thane and Others
Bombay High Court · (2001) 3 ALLMR 597 : (2002) 1 BomCR 197 : (2001) 4 BOMLR 691 : (2002) 93 FLR 58 : (2001) 2 LLJ 1398
Constitution of India, 1950 — Article 226, 227Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 1(5), 10, 12, 16Maharashtra Contract Labours (Regulation and Abolition) Rules, 1971 — Rule 25, 25(2)
High Courts26 Jun 2001Dismissed
National Textile Corporation Vs Kamala Singh and Others
Bombay High Court · (2001) 4 ALLMR 653 : (2001) 4 BomCR 774 : (2002) 92 FLR 493 : (2001) 4 MhLj 796
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts25 Jun 2001Dismissed
A.H. Wadia Charity Trust and Others Vs Neville Jathan and Others
Bombay High Court · (2002) 2 MhLj 723
Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30
High Courts25 Jun 2001Allowed
Yusuf Suleman Hattia Vs V.M. Dosi, Intelligence Officer, Narcotics Control Bureau, Bombay and Another
Bombay High Court · (2001) ALLMR(Cri) 1349 : (2001) 4 BomCR 545 : (2001) CriLJ 4830 : (2001) 4 MhLj 76
Customs Act, 1962 — Section 102, 102(1), 108, 11, 135(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 23, 28, 29, 30