High Courts04 May 2001
Marcus D''Costa Vs Anand Bhissi Gaonkar and Another
Bombay High Court · (2001) 4 BomCR 825
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 32 of 52
High Courts04 May 2001Dismissed
Ashok Ananda Hange Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 1319 : (2001) 2 DMC 267 : (2001) 3 MhLj 760
Criminal Procedure Code, 1973 (CrPC) — Section 161, 172, 173, 313, 439Penal Code, 1860 (IPC) — Section 302, 498A
High Courts04 May 2001Allowed
Onkar Dhansingh Rathod Vs Ambadas Namdeorao Bhende and Another
Bombay High Court · (2001) ALLMR(Cri) 1675 : (2001) CriLJ 3411 : (2001) 4 MhLj 716
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Maharashtra Land Revenue Code, 1966 — Section 176, 241Maharashtra Municipalities Act, 1965 — Section 195
High Courts04 May 2001Dismissed
Praveen Vs State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 300 : (2001) CriLJ 3417 : (2001) 3 MhLj 560 : (2001) 4 RCR(Criminal) 367
Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 180, 220, 220(1)Penal Code, 1860 (IPC) — Section 114, 149, 34, 363, 366
High Courts03 May 2001
ICICI Ltd. Vs M.F.V. ''Shilpa'' and Others
Bombay High Court · AIR 2002 Bom 371 : (2002) 2 ALLMR 191 : (2002) 1 BomCR 724 : (2002) 2 MhLj 563
Evidence Act, 1872 — Section 41General Clauses Act, 1897 — Section 3(42)Merchant Shipping Act, 1958 — Section 51
High Courts03 May 2001Allowed
Vithal Yadav Mhase Vs Amdar Balasaheb Thorat Nagari Sahakari Path Sanstha Maryadit through its Administrator
Bombay High Court · (2002) 2 ALLMR 323 : (2002) 4 BomCR 408 : (2001) 4 BOMLR 180 : (2001) 3 MhLj 650
High Courts03 May 2001Allowed
Mallinath Ambanna Shedjale Vs Purushottam Vasudeo Somshetty and Others
Bombay High Court · (2001) ALLMR(Cri) 1324 : (2001) 3 BOMLR 712 : (2002) CriLJ 506
Criminal Procedure Code, 1973 (CrPC) — Section 302, 401Penal Code, 1860 (IPC) — Section 34, 467, 468, 471
High Courts02 May 2001Dismissed
Yunus Daud Bhura Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 2065 : (2002) BomCR(Cri) 383 : (2001) 4 BOMLR 181 : (2001) 3 MhLj 783
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438, 482Penal Code, 1860 (IPC) — Section 253, 294, 352, 504, 506Protection of Civil Rights Act, 1955 — Section 7(1)
High Courts02 May 2001
Suman Bhanwarlal Somani Vs State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 1333 : (2001) 3 BOMLR 419 : (2002) 1 MhLj 752
Constitution of India, 1950 — Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts02 May 2001
Shri Mastan Kasim Shaikh Vs The State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 1331 : (2001) 3 BOMLR 208 : (2001) CriLJ 3671
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts02 May 2001
Ramesh Dwarkadas Mehra Vs Indravati Dwarkadas Mehra
Bombay High Court · AIR 2001 Bom 470 : (2001) 3 ALLMR 668 : (2001) 4 BomCR 417 : (2001) 4 MhLj 483
Presidency Small Cause Courts (Amendment) Act, 1975 — Section 41Presidency Small Cause Courts (Amendment) Act, 1976 — Section 41, 42, 43, 44, 45Presidency Small Cause Courts Act, 1882 — Section 19, 41, 41(1), 41(2), 42A
High Courts02 May 2001Dismissed
Anand Rathi and Others Vs Securities and Exchange Board of India and Another
Bombay High Court · (2002) 2 ALLMR 646 : (2002) 2 BomCR 403 : (2002) 1 BOMLR 150 : (2002) 110 CompCas 837 : (2002) 1 MhLj 522
Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Public Utility Holding Company Act, 1935 — Section 11(2)Securities and Exchange Board of India Act, 1992 — Section 1(3), 11, 11(2), 11(3), 11(4)
High Courts02 May 2001
Smt. Suman Bhanwarlal Somani Vs The State of Maharashtra and ors
Bombay High Court · (2002) 1 MhLj 752
Constitution of India, 1950 — Article 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts02 May 2001
Shivendra Bikaram Singh (Ex. Lt.) Vs Union of India(UOI) and Others
Bombay High Court · (2002) 1 BomCR 695
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156Evidence Act, 1872 — Section 3, 50
High Courts30 Apr 2001Allowed
Suleman Shaikh Vs District Magistrate, North Goa District and Another
Bombay High Court · (2002) 1 BOMLR 557 : (2002) 1 MhLj 266
Constitution of India, 1950 — Article 21, 22, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 73(3), 75National Security Act, 1980 — Section 3(2), 4
High Courts30 Apr 2001Allowed
Shailendrasingh Alias Litil Sardar Vs State of Maharashtra and Another
Bombay High Court · (2001) ALLMR(Cri) 1889 : (2001) CriLJ 4514 : (2001) 4 MhLj 54
Bombay Police Act, 1951 — Section 60
High Courts30 Apr 2001Allowed
Subhash Laxmidas Majithia Vs The State of Maharashtra and Another
Bombay High Court · (2001) 4 ALLMR 713 : (2002) 1 BomCR 272 : (2001) 4 BOMLR 150 : (2001) 4 MhLj 170
Bombay Land Requisition Act, 1948 — Section 6(4)Bombay Rents, Hotel and Lodging House Rates Control, Bombay Land Requisition and Bombay Government Premises (Eviction) (Amendment) Act, 1996 — Section 15B, 5Constitution of India, 1950 — Article 14, 226
High Courts30 Apr 2001
Mazgaon Dock Ltd., Mumbai Vs Shivbrat Jagroop Mishra and Another
Bombay High Court · (2002) 3 BOMLR 485 : (2001) 90 FLR 220 : (2002) 2 MhLj 219
Industrial Disputes Act, 1947 — Section 39Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2, 28, 30
High Courts30 Apr 2001Dismissed
Maharashtra Video Theatre Owners Association and Others Vs State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 1399 : (2002) BomCR(Cri) 152 : (2001) CriLJ 3430
Bombay Entertainments Duty Act, 1923 — Section 2(4)Maharashtra Cinemas (Regulation) Amendment Rules, 1987 — Rule 241, 24I
High Courts30 Apr 2001Dismissed
Najma Hasan Bagwan Vs M.N. Singh, Commissioner of Police and Others
Bombay High Court · (2001) ALLMR(Cri) 1546 : (2002) CriLJ 1432
Bombay Police Act, 1951 — Section 22, 23, 24, 25, 26Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)