High Courts06 Jun 2001Allowed
M.S. Joshi and Others Vs Municipal Corporation
Bombay High Court · (2002) 2 ALLMR 129 : (2002) 104 BOMLR 12
Bombay Municipal Corporation Act, 1888 — Section 105B
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 31 of 52
High Courts06 Jun 2001Allowed
Gurunath Vithal Tamse Vs National Textile Corporation (N.M.)
Bombay High Court · (2002) 93 FLR 742 : (2002) 2 LLJ 270
Payment of Gratuity Act, 1972 — Section 4, 7
High Courts06 Jun 2001Allowed
Shridhar T. Shetty Vs Speedy Transport Company Pvt. Ltd., Bombay and Another
Bombay High Court · (2002) 3 BOMLR 877 : (2001) 91 FLR 301 : (2002) 4 LLJ 930 : (2002) 2 MhLj 110
Industrial Disputes Act, 1947 — Section 10, 12, 12(1), 2
High Courts05 Jun 2001Dismissed
Bombay Environmental Action Group and another Vs State of Maharashtra and others
Bombay High Court · (2001) 06 BOM CK 0065
Constitution of India, 1950 — Article 14, 21Maharashtra Regional and Town Planning Act, 1966 — Section 154, 20, 22, 22A, 31
High Courts31 May 2001
KEC International Ltd. Vs B.R. Balakrishnan and Others
Bombay High Court · (2001) 170 CTR 415 : (2001) 72 TTJ 714
High Courts11 May 2001
Bandekar Brothers Pvt. Ltd. Vs V.G. Quenim A proprietyory concern of Mr. Vassudev alias Manohar Guiri Quenim and Smt. Vilasini Vassudev alias Manohar Guiri Quenim
Bombay High Court · (2001) 4 BomCR 390
High Courts11 May 2001
Bandekar Brothers Pvt. Ltd. Vs V.G. Quenim and Another
Bombay High Court · (2001) 4 BomCR 390
High Courts11 May 2001Dismissed
Mrs. Arlinda Dias, Socorro Dias (since deceased through legal heirs Mr. Roy Dias and Others) Vs The Margao Co-operative Housing Society Ltd. and Mr. Cosme Dias
Bombay High Court · (2001) 05 BOM CK 0001
High Courts10 May 2001Dismissed
State of Goa Vs Placido Braganza
Bombay High Court · (2001) 4 BomCR 395 : (2002) 1 MhLj 370
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 144, 47, 96(3)Land Acquisition Act, 1894 — Section 18, 54
High Courts08 May 2001
Khemlo Sakharam Sawant Vs State
Bombay High Court · (2001) BomCR(Cri) 761(1) : (2001) 2 BOMLR 875(1)
Criminal Procedure Code, 1973 (CrPC) — Section 437Prevention of Corruption Act, 1988 — Section 12
High Courts04 May 2001Allowed
Sangappa V. Tenginakai Vs State (Additional Sessions Judge at Mapusa) and Another
Bombay High Court · (2002) 3 MhLj 479
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 2, 210, 225, 378
High Courts04 May 2001
Ship Scrap Traders and Others Vs Commissioner of Income Tax and Others
Bombay High Court · (2001) 168 CTR 489 : (2002) 122 TAXMAN 29
Income Tax Act, 1961 — Section 260A, 80HHA
High Courts04 May 2001Allowed
St. Francis De Sales Education Society and Another Vs State of Maharashtra and Another
Bombay High Court · (2002) 3 UPLBEC 2415
Constitution of India, 1950 — Article 30(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9, 9(10), 9(7), 9(8), 9(9)
High Courts04 May 2001Allowed
St. Francis de Sales Education Society and Another Vs State of Maharashtra and Another
Bombay High Court · (2001) 3 ALLMR 384 : (2002) 1 BomCR 650 : (2001) 3 MhLj 261
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(4)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 15(4), 16, 3(2)
High Courts04 May 2001Allowed
Bharat Shantilal Shah Vs Percival Noronha and Others
Bombay High Court · AIR 2002 Bom 114 : (2001) 4 BomCR 830 : (2002) 1 MhLj 250
Constitution of India, 1950 — Article 227Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 38, 38, 38(1), 38(2), 38(3)Land Acquisition Act, 1894 — Section 28A(1)
High Courts04 May 2001Dismissed
Ashok Yeshvantrao Kharade and Others Vs Keshavrao Santoshrao Dehankar and Another
Bombay High Court · (2001) 3 ALLMR 360 : (2002) 1 BomCR 236 : (2001) 3 MhLj 294
Civil Procedure Code, 1908 (CPC) — Section 113Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 35, 41, 92Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 11, 13, 13(2), 19
High Courts04 May 2001Dismissed
Hindustan Coca Cola Bottling S/W Pvt. Ltd. and Another Vs Narayan Rawal and Others
Bombay High Court · (2001) 4 ALLMR 302 : (2001) 4 BomCR 402 : (2001) 3 BOMLR 817 : (2001) 90 FLR 150 : (2001) 2 LLJ 502
Constitution of India, 1950 — Article 38, 39, 42, 43, 43Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts04 May 2001
Jaybharat Credit Ltd. Vs APS Star Industries Ltd.
Bombay High Court · (2001) 106 CompCas 593
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts04 May 2001Allowed
A.K. Thaker Vs Miss Marylivina Chinyere Okereke and ors
Bombay High Court · (2001) ALLMR(Cri) 1776
Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 135ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 30, 67
High Courts04 May 2001
Ship Scrap Traders, Ispat Traders and Bansal Brothers Vs Commissioner of Income Tax Virendra and Co. and Nafisa Hatimbhai Vs Assistant Commissioner of Income Tax
Bombay High Court · (2001) 251 ITR 806 : (2001) 3 MhLj 322
Income Tax Act, 1961 — Section 13, 32A, 80, 80HHA