High Courts11 Dec 2001Dismissed
Subhash Shridhar Joshi Vs Janata Shikshan Mandal and others
Bombay High Court · (2001) 12 BOM CK 0039
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 3 of 52
High Courts11 Dec 2001Allowed
Corn Products Company (India) Ltd., Mumbai and Another Vs State of Maharashtra and Others
Bombay High Court · (2002) 2 MhLj 39
Prevention of Food Adulteration Act, 1954 — Section 23Prevention of Food Adulteration Rules, 1955 — Rule 60, 61
High Courts11 Dec 2001Allowed
Iqbal Abdul Khaliq Ahmed and Others Vs State of Maharashtra
Bombay High Court · (2002) CriLJ 1452 : (2002) 2 RCR(Criminal) 659
Companies Act, 1956 — Section 21, 23, 43AConstitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 245(2), 397(2), 482
High Courts10 Dec 2001Allowed
Vitthal Shriram Kharbadkar Vs Pandurang Irbhanji Kadu
Bombay High Court · (2002) 2 ALLMR 757 : (2002) 3 BomCR 593 : (2002) 3 MhLj 448
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1
High Courts10 Dec 2001Allowed
Dinkar Ananda Mane deceased through heir Shivaji Dinkar Mane Vs Pandurang Dnyanu Bendre deceased through heirs Shriniwas Pandurang Bendre and Others
Bombay High Court · (2002) 4 MhLj 723
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 74(1), 79, 88CLimitation Act, 1963 — Section 14, 5
High Courts07 Dec 2001Dismissed
Haribhau Waghchaure Vs State of Maharashtra and Another
Bombay High Court · (2002) 92 FLR 1011 : (2002) 1 LLJ 1129
High Courts07 Dec 2001Dismissed
Randhirsingh Bhadoriya Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 MhLj 531
High Courts07 Dec 2001Allowed
Justin D''cunha Vs State
Bombay High Court · (2001) 12 BOM CK 0008
Penal Code, 1860 (IPC) — Section 34, 395, 397, 427, 504
High Courts06 Dec 2001
Plethico Pharmaceuticals and Others Vs State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 402 : (2002) 3 BOMLR 41 : (2002) 2 MhLj 444
Drugs and Cosmetics Act, 1940 — Section 25(4)
High Courts06 Dec 2001
Sangeeta Punekar Vs State of Maharashtra and Others
Bombay High Court · (2002) 2 BomCR 468
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 29Womens and Childrens Institutions (Licensing) Act, 1956 — Section 3
High Courts06 Dec 2001Allowed
Haribhau Madhusudan Kakde Vs Shankar Maruti Honkalas and Another
Bombay High Court · (2002) 2 MhLj 776
Bombay Tenancy Act, 1958 — Section 43, 84CCBombay Tenancy and Agricultural Lands Act, 1948 — Section 32GConstitution of India, 1950 — Article 227
High Courts06 Dec 2001Allowed
Rajaram Dipoo Khatik Vs Shriram Mills and Another
Bombay High Court · (2002) 2 MhLj 74
Bombay Industrial Relations Act, 1946 — Section 42(4), 78, 79
High Courts06 Dec 2001
Watch Tower Bible and Tract Society of India, Lonavala Vs Union of India (UOI) and Others
Bombay High Court · AIR 2002 Bom 83 : (2002) 4 BomCR 313 : (2002) 1 MhLj 804
Evidence Act, 1872 — Section 124Foreign Contribution (Regulation) Act, 1976 — Section 10
High Courts06 Dec 2001
Maimoona Zainuddin Sawaratkar Vs Omer Nizamuddin Tatavalkar and Others
Bombay High Court · (2002) 4 MhLj 176
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 65
High Courts06 Dec 2001Allowed
Hindustan Composites Limited Vs C.D. Konale and Others
Bombay High Court · (2002) 4 LLJ 69
High Courts06 Dec 2001Dismissed
Gulab Narayan Tilekar Vs D.V. Industries
Bombay High Court · (2002) 2 ALLMR 93 : (2002) 2 LLJ 368
High Courts06 Dec 2001
Anil Fabrics Vs Abdul Salam Gulam Rasul Momin
Bombay High Court · (2002) 1 ALLMR 983 : (2002) 92 FLR 1009 : (2002) 4 LLJ 61
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts05 Dec 2001
Maharashtra Mantralaya and Allied Government Employees'' Co-operative Credit Society Ltd., Mumbai Vs Raju Sonu Rane and Others
Bombay High Court · (2002) 2 BomCR 472 : (2002) 92 FLR 1112 : (2002) 2 MhLj 708
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts05 Dec 2001
Shiv Indersen Mirchandani of Bombay and Another Vs Natasha Harish Advani alias Natasha Vijaykumar Tolaram Mirchandani and Others
Bombay High Court · (2002) 2 BomCR 436 : (2002) 2 DMC 89
Civil Procedure Code, 1908 (CPC) — Section 13Hindu Marriage Act, 1955 — Section 11, 5
High Courts05 Dec 2001Dismissed
Dharamsee Morarji Chemical Co. Ltd. Vs State of Maharashtra and Another
Bombay High Court · (2002) 2 ALLMR 94 : (2002) 4 BomCR 340
Constitution of India, 1950 — Article 14Maharashtra Water Supply and Sewerage Board Act, 1976 — Section 27, 3, 35, 67