COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 29 of 52

High Courts19 Jun 2001Dismissed

Ravindra Subraria Kamat and Others Vs Mamlatdar and Administrator of Devalayas and Others

Bombay High Court · (2002) 1 BomCR 352

Constitution of India, 1950 — Article 226Mahalasa Devalaya Sausthan Regulations — Article 26, 30, 38(2), 4, 70

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High Courts18 Jun 2001Dismissed

The State of Maharashtra at the Instance of Shri R.B. Shete, Food Inspector Vs Mohiddin Gaibi Chougule

Bombay High Court · (2002) BomCR(Cri) 228 : (2001) 3 BOMLR 797 : (2001) 3 MhLj 897

Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1)Evidence Act, 1872 — Section 11, 13(2), 3Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts18 Jun 2001Dismissed

Smt. Smita Vaidya Vs The Regional Provident Fund Commissioner, Thane and Others

Bombay High Court · (2001) 3 ALLMR 311 : (2001) 4 BomCR 337 : (2001) 3 BOMLR 311 : (2002) 92 FLR 189 : (2001) 2 LLJ 1048

Constitution of India, 1950 — Article 226Employees Provident Fund and Family Pension Act, 1952 — Section 17, 6

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High Courts18 Jun 2001Allowed

Mohd. Mubarak Vs State of Maharashtra

Bombay High Court · (2002) 1 MhLj 360

Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3, 3(1)

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High Courts18 Jun 2001Dismissed

Meher Distilleries Pvt. Ltd. and Another Vs State of Maharashtra and Another

Bombay High Court · (2002) 2 ALLMR 440 : (2002) 1 BOMLR 372 : (2002) 3 MhLj 36

Bombay Prohibition Act, 1949 — Section 105Constitution of India, 1950 — Article 14

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High Courts18 Jun 2001

Commissioner of Income Tax Vs Shree Panchaganga Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2001) 170 CTR 202 : (2001) 250 ITR 772 : (2001) 118 TAXMAN 122

Income Tax Act, 1961 — Section 260A, 37

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High Courts18 Jun 2001Dismissed

Ajit Vitthal Karanje and Others Vs Shivaji University, Kolhapur and Others

Bombay High Court · AIR 2002 Bom 15 : (2001) 3 ALLMR 646 : (2001) 4 BomCR 333 : (2002) 1 MhLj 747

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High Courts15 Jun 2001

Ranbir Singh Chhabra, Proprietor, Nation Dairy Vs Municipal Corporation and Another

Bombay High Court · (2002) 2 ALLMR 172 : (2002) 104 BOMLR 791

Bombay Municipal Corporation Act, 1888 — Section 351, 412A

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High Courts15 Jun 2001Dismissed

Arjun Panditrao Khotkar Vs State of Maharashtra and Others

Bombay High Court · (2002) 2 ALLMR 303 : (2002) 2 BomCR 368

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High Courts14 Jun 2001Allowed

Sudarshan Khaitan and Another Vs Patheja forgings auto parts and manufacturers Ltd. and Another

Bombay High Court · (2001) ALLMR(Cri) 1990 : (2001) BomCR(Cri) 888 : (2001) 3 BOMLR 565 : (2001) CriLJ 3872 : (2001) 4 MhLj 62 : (2001) 4 RCR(Criminal) 728

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts14 Jun 2001

Metal Box India Limited Vs Association of Engineering Workers Union and Others

Bombay High Court · (2002) 1 BomCR 545 : (2001) 91 FLR 469 : (2002) 4 LLJ 946

Industrial Disputes Act, 1947 — Section 23, 23(C), 24(1), 24(3)

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High Courts14 Jun 2001Allowed

Hiten Sagar and Another Vs IMC Ltd. and Another

Bombay High Court · (2001) BomCR(Cri) 890 : (2001) 3 BOMLR 563 : (2001) 3 CivCC 571 : (2001) CriLJ 4311 : (2001) 3 MhLj 659 : (2002) 1 RCR(Criminal) 75

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts14 Jun 2001

Chanda Nazma Abdul Razak Vs Education Officer (Primary), Zilla Parishad, Solapur and others

Bombay High Court · (2001) 06 BOM CK 0004

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High Courts14 Jun 2001Dismissed

State of Maharashtra Vs Subhash Sitaram Sangare

Bombay High Court · (2001) ALLMR(Cri) 1541 : (2002) BomCR(Cri) 218 : (2001) CriLJ 4468 : (2002) 1 RCR(Criminal) 485

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)Penal Code, 1860 (IPC) — Section 354, 376, 417

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High Courts13 Jun 2001

Smt. Reeta Bharat Arora Vs Bharat Yasodanandan Arora @ Dhingra and Others

Bombay High Court · (2001) 4 BomCR 1 : (2001) 3 BOMLR 636 : (2002) 1 DMC 136 : (2002) 1 MhLj 7

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 126, 133(1), 227Contempt of Courts Act, 1971 — Section 10, 12, 2

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High Courts13 Jun 2001

Reeta Bharat Arora Vs Bharat Yasodanandan Arora @ Dhingra and Others

Bombay High Court · (2001) 3 ALLMR 649 : (2002) 1 MhLj 7

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 123, 126, 133(1), 227Contempt of Courts Act, 1971 — Section 12

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High Courts13 Jun 2001Dismissed