COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 30 of 52

High Courts13 Jun 2001Allowed

Bal Shikshan Mandal and Another Vs Poonam Rameshwar Joshi and Another

Bombay High Court · (2001) 4 ALLMR 789 : (2002) 4 MhLj 848

Bombay University Act, 1974 — Section 42CMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10(1), 8

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High Courts12 Jun 2001Allowed

Namdeo Dyanoba Garad Vs Superintendent, Pay Distribution Unit and Others

Bombay High Court · (2001) 4 ALLMR 791 : (2001) 4 BomCR 380 : (2002) 4 BOMLR 252 : (2002) 92 FLR 186 : (2002) 3 MhLj 431

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High Courts12 Jun 2001Allowed

Ashwinikumar Sarvansingh Chauhan Vs State of Maharashtra

Bombay High Court · (2002) BomCR(Cri) 157 : (2002) 104 BOMLR 353 : (2001) 4 MhLj 57 : (2002) 1 RCR(Criminal) 195

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 42, 48, 50

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High Courts12 Jun 2001

Rallis Group Employees Union Vs Rallis India Limited and Others

Bombay High Court · (2001) 91 FLR 462 : (2002) 1 LLJ 173

Industrial Disputes Act, 1947 — Section 25FF

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High Courts12 Jun 2001Dismissed

Esteem Mercantile Pvt. Ltd. Vs K.H. Parekh and Another

Bombay High Court · (2002) 2 ALLMR 112 : (2002) 1 BOMLR 619 : (2002) 2 CivCC 239 : (2002) 2 MhLj 216

Arbitration and Conciliation Act, 1996 — Section 34(3)Limitation Act, 1963 — Section 5

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High Courts12 Jun 2001Dismissed

Canbank Financial Services Ltd. Vs M/S. V.B. Desai and Another

Bombay High Court · AIR 2002 Bom 247 : (2002) 2 ALLMR 182 : (2002) 112 CompCas 143

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Securities Contracts (Regulation) Act, 1956 — Section 16

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High Courts11 Jun 2001

Wadala Shri Ram Industrial Premises Co-operative Society Limited Vs Kotecha and Company and Others

Bombay High Court · AIR 2001 Bom 464 : (2001) 4 ALLMR 26 : (2001) 4 BomCR 365 : (2001) 4 MhLj 616

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High Courts09 Jun 2001Dismissed

Bank of Maharashtra Officers'' Association Vs Bank of Maharashtra and Another

Bombay High Court · (2001) 3 ALLMR 833 : (2001) 4 BomCR 382 : (2001) 4 BOMLR 230 : (2001) 90 FLR 1088 : (2001) 2 LLJ 1533 : (2001) 4 MhLj 330

Constitution of India, 1950 — Article 14

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High Courts09 Jun 2001Partly Allowed

C.C. Yi Vs Janakidevi Anantlal Gupta and Others

Bombay High Court · (2001) 3 ALLMR 324 : (2001) 4 BomCR 834 : (2001) 4 BOMLR 19 : (2001) 4 MhLj 114

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(1), 14(1)Constitution of India, 1950 — Article 226, 227

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High Courts09 Jun 2001Dismissed

Dilip Bastimal Jain Vs Baban Bhanudas Kamble and Others

Bombay High Court · AIR 2002 Bom 279 : (2001) 3 ALLMR 338 : (2001) 4 BomCR 374 : (2002) 1 BOMLR 94 : (2001) 3 CivCC 616 : (2001) 3 MhLj 730 : (2002) 1 RCR(Civil) 406

Bombay Court Fees Act, 1959 — Article 7, 6, 8Specific Relief Act, 1963 — Section 19(1)

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High Courts09 Jun 2001Dismissed

Dilip Bastimal Jain Vs Baban Bhanuhas Kamble and others

Bombay High Court · AIR 2002 Bom 279 : (2001) 3 ALLMR 338 : (2001) 4 BomCR 374 : (2002) 1 BOMLR 94 : (2001) 3 MhLj 730

Specific Relief Act, 1963 — Section 19, 6, 6(iv)(a), 6(xi), 6(xi)(a)Suits Valuation Act, 1887 — Section 8

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High Courts08 Jun 2001Allowed

Dadarao Khatke Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 ALLMR 599 : (2001) 4 BomCR 372 : (2002) 3 MhLj 863

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High Courts08 Jun 2001Dismissed

Srikant D. Salunke (Dr.) since deceased by L.Rs Sonubai Dhondiram Salunke and Others Vs Bombay Electric Supply and Transport, Bombay

Bombay High Court · (2002) 2 ALLMR 187 : (2002) 2 MhLj 173

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 26(6)

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High Courts08 Jun 2001

Kishore K. Shahani and Others Vs State of Maharashtra and Another

Bombay High Court · AIR 2001 Bom 351 : (2001) 4 ALLMR 298 : (2001) 4 BomCR 469 : (2001) 3 BOMLR 745 : (2001) 3 MhLj 724

Constitution Of India, 1950 — Article 226Bombay Stamp Act, 1958 — Article 3, 25(1), 25(1)(d), 32(a)Income Tax Act, 1961 — Section 269UD, 269UK, 269UL, 276(i), 3

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High Courts08 Jun 2001Allowed