COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 28 of 52

High Courts25 Jun 2001Allowed

Bank of India Vs Kamlakar Vishwambhar Joshi and Another

Bombay High Court · (2001) 4 ALLMR 663 : (2001) 4 BomCR 756 : (2001) 4 BOMLR 581 : (2001) 91 FLR 296 : (2001) 2 LLJ 1463 : (2001) 4 MhLj 591

Bank of India Gratuity Fund Rules — Rule 8Industrial Disputes Act, 1947 — Section 10Payment of Gratuity Act, 1972 — Section 4(1), 4(6), 7(3A)

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High Courts25 Jun 2001

Hindustan Lever Ltd. Vs V.K. Pandey, Joint Commissioner of Income Tax and Another

Bombay High Court · (2001) 170 CTR 493 : (2001) 251 ITR 209 : (2002) 121 TAXMAN 124

Income Tax Act, 1961 — Section 143(3), 147, 148, 43B

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High Courts22 Jun 2001

Federation of Hindustan Lever Ltd. and Another Vs Secretary, State Contract Labour Advisory Board and Another

Bombay High Court · (2002) 1 LLJ 355

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10(1)

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High Courts22 Jun 2001Allowed

Major Kurian Thomas Vs Bank of Maharashtra and Others

Bombay High Court · (2002) 1 LLJ 372

Constitution of India, 1950 — Article 14, 16

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High Courts22 Jun 2001Allowed

Sureshkumar Kanhaiyalal Jethlia Vs State of Maharashtra and Others

Bombay High Court · AIR 2001 Bom 438 : (2002) 4 ALLMR 122 : (2002) 3 MhLj 268

Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 226

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High Courts22 Jun 2001Dismissed

Anil B. Nadkarni and Others Vs Amitesh Kumar, Dy. Commr. of Police, Worli Div., Mumbai and Others

Bombay High Court · (2001) ALLMR(Cri) 1293 : (2001) 4 BOMLR 402 : (2001) 4 MhLj 744

Constitution of India, 1950 — Article 226, 311Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 227, 482Penal Code, 1860 (IPC) — Section 120, 30, 34

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High Courts22 Jun 2001Allowed

Pashmeen N. Ghia Vs Maharashtra State Secondary and Higher Secondary Board and Another

Bombay High Court · (2002) 2 ALLMR 115 : (2002) 104 BOMLR 666

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High Courts21 Jun 2001Allowed

Ramsaran Bhagwandas Gupta Vs The Union of India and Others

Bombay High Court · (2001) 3 BOMLR 754

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226Customs Act, 1962 — Section 108, 146

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High Courts21 Jun 2001Dismissed

Gajanan V. Vibhute Vs Larsen and Toubro Ltd. and Another

Bombay High Court · (2001) 4 ALLMR 678 : (2001) 4 BomCR 766 : (2002) 92 FLR 535

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10

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High Courts21 Jun 2001Dismissed

Harubai Rama Chavan and Others Vs Krishna Bidesh Suryavanshi (Deceased)

Bombay High Court · (2001) 3 ALLMR 344 : (2001) 4 BomCR 328 : (2001) 4 BOMLR 514

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32(1B), 32(F), 32(G)

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High Courts21 Jun 2001Dismissed

Mrs. Monalisa Rohinton Irani Vs Naval H. Tata and Others

Bombay High Court · AIR 2001 Bom 495 : (2001) 4 BomCR 330 : (2001) 4 MhLj 73

Trusts Act, 1882 — Section 47

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High Courts20 Jun 2001Dismissed

Additional Deputy Collector and Another Vs Gajanan S. Ghantkar and Another

Bombay High Court · (2002) 1 BomCR 298

Land Acquisition Act, 1894 — Section 11, 18, 6

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High Courts20 Jun 2001

Asaram Bhimrao Shinde and Others Vs State of Maharashtra and Others

Bombay High Court · (2002) 3 ALLMR 555 : (2002) 3 BomCR 16 : (2001) 4 MhLj 548

Bombay Public Trusts Act, 1950 — Section 41A

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High Courts19 Jun 2001Allowed

Abdul Majeed Abdul Reheman Sarkhot Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1311 : (2002) BomCR(Cri) 155 : (2001) 3 BOMLR 542 : (2002) CriLJ 720 : (2001) 4 MhLj 111 : (2002) 2 RCR(Criminal) 18

Penal Code, 1860 (IPC) — Section 420, 489

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High Courts19 Jun 2001

Himalayan Tiles and Marbles Pvt. Ltd. Vs Union of India (UOI) and others

Bombay High Court · (2001) 06 BOM CK 0071

Land Acquisition Act, 1894 — Section 11, 11(1), 3(c), 4, 5A

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High Courts19 Jun 2001Allowed

Regional Director, Employees'' State Insurance Corporation Vs Madhukar S. Jadhav and Others

Bombay High Court · (2002) 93 FLR 596 : (2002) 2 LLJ 640

Employees State Insurance Act, 1948 — Section 85Penal Code, 1860 (IPC) — Section 405

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High Courts19 Jun 2001

P.S. Shrinivasan Vs Mukesh Babu Financial Services Ltd.

Bombay High Court · (2001) 4 BomCR 759 : (2001) 106 CompCas 597

Arbitration and Conciliation Act, 1996 — Section 34Presidency Towns Insolvency Act, 1909 — Section 9(5)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts19 Jun 2001Dismissed

Pralhad Mukinda Kshirsagar Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1643 : (2002) 104 BOMLR 602 : (2001) 4 MhLj 441

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84

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High Courts19 Jun 2001

Rashtriya Sut Girni Mazdoor Sangh, Amravati Vs Government of Maharashtra and Others

Bombay High Court · (2001) 4 BomCR 339 : (2002) 92 FLR 927 : (2002) 2 MhLj 448

Industrial Disputes Act, 1947 — Section 25OMaharashtra Textile Companies (Acquisition and Transfer of Undertakings) Act, 1982 — Section 10, 3, 9

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High Courts19 Jun 2001

In Re: P.S. Shrinivasan

Bombay High Court · (2001) 06 BOM CK 0015

Arbitration and Conciliation Act, 1996 — Section 14, 17, 34Presidency Towns Insolvency Act, 1909 — Section 9(5), 91Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)

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