High Courts27 Apr 2001Dismissed
Gulab Gaibu Shaikh Vs The State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 1404
Criminal Procedure Code, 1973 (CrPC) — Section 122, 397, 427, 427(1), 482Penal Code, 1860 (IPC) — Section 248(2), 379
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 33 of 52
High Courts27 Apr 2001Allowed
General Insurance Corporation of India Ltd. Vs Nandlal Engineering Company Pvt. Ltd.
Bombay High Court · (2001) 4 ALLMR 311 : (2002) 1 BomCR 619 : (2002) 1 MhLj 183
Arbitration Act, 1940 — Section 13, 2, 30, 33, 5General Insurance Business (Nationalisation) Act, 1972 — Section 9
High Courts27 Apr 2001
H.Q. Chemicals Ltd. Vs Care Formulators Pvt. Ltd.
Bombay High Court · (2002) 1 ALLMR 465 : (2001) 4 BomCR 446 : (2001) 4 BOMLR 791 : (2001) 107 CompCas 126 : (2001) 4 MhLj 451
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Companies Act, 1956 — Section 433, 434
High Courts27 Apr 2001Dismissed
V. Ramanathan Vs Hindustan Lever Limited and Another
Bombay High Court · (2002) 2 ALLMR 401 : (2001) 4 BomCR 441 : (2001) 4 BOMLR 722 : (2002) 92 FLR 265 : (2001) 4 MhLj 448
Industrial Disputes Act, 1947 — Section 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 50
High Courts27 Apr 2001Dismissed
G. Thiagarajan alias Rajan Gopal Vs J.B. Engineering Works and Another
Bombay High Court · (2001) 4 BomCR 444 : (2001) 4 BOMLR 40 : (2002) 92 FLR 184
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2, 33
High Courts27 Apr 2001Dismissed
Shahid Abdulla Siddiqui Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 1549 : (2001) 3 BOMLR 479
Criminal Procedure Code, 1973 (CrPC) — Section 223Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 21, 25, 29
High Courts27 Apr 2001
Smt. Kamlesh Kumari Bhatia Vs The State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 1402 : (2001) 3 BOMLR 146 : (2001) CriLJ 3880
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226Customs Act, 1962 — Section 135
High Courts27 Apr 2001Allowed
State of Maharashtra Vs Balasaheb @ Ramesh Laxman Deshmukh
Bombay High Court · (2002) 1 MhLj 148
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 193, 209, 319, 319(1)Evidence Act, 1872 — Section 132
High Courts27 Apr 2001
Facrunissa Bi @ Cairunissa Bi Vs Shaikh Sadi Shaikh Sarfuddin and Others
Bombay High Court · (2002) 1 BomCR 378
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts26 Apr 2001
Jai Singh Chauhan Vs Punjab National Bank and Others
Bombay High Court · (2001) 90 FLR 903 : (2001) 2 LLJ 1372
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19, 7(2)Central Civil Services (Pension) Rules, 1972 — Rule 48A(4)Constitution of India, 1950 — Article 217, 217(1)
High Courts26 Apr 2001
Mukand Ltd. Vs Mukand Staff and Officers Association
Bombay High Court · (2002) 2 ALLMR 405 : (2001) 90 FLR 971 : (2001) 2 LLJ 1421
Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts26 Apr 2001
Oil and Natural Gas Corporation Ltd., Bombay Vs Essar Steel Ltd., Bombay
Bombay High Court · (2002) 1 ALLMR 737 : (2002) 2 BomCR 379 : (2002) 1 MhLj 699
Arbitration Act, 1940 — Section 13, 29, 30Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3(1)
High Courts26 Apr 2001Allowed
Bhagirath P. Gaonkar and Others Vs Administrative Tribunal, Goa-Panjim and Others
Bombay High Court · (2001) 1 BOMLR 102 : (2002) 1 MhLj 478
Constitution of India, 1950 — Article 226, 227, 30, 40, 41
High Courts26 Apr 2001Allowed
Oriental Insurance Co. Ltd. Vs Srimati S. Sawant and Another
Bombay High Court · (2002) 1 BomCR 382 : (2002) 93 FLR 40
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Workmens Compensation Act, 1923 — Section 2(1), 3, 30, 30(1), 4
High Courts24 Apr 2001Allowed
Dr. P.B. Desai and Others Vs The State of Maharashtra
Bombay High Court · (2001) 04 BOM CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 273, 284, 285, 286Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 109, 114, 228, 338, 379
High Courts24 Apr 2001Dismissed
Renuka Datla Vs Duphar Interfran Ltd.
Bombay High Court · (2002) 2 ALLMR 387 : (2004) 121 CompCas 631
Companies Act, 1956 — Section 391, 391(1), 392, 392(1), 393Income Tax Act, 1961 — Section 2(19AA)
High Courts24 Apr 2001
Garden Finance Ltd. Vs Prakash Inds. Ltd. and Another
Bombay High Court · AIR 2002 Bom 8 : (2002) 1 BomCR 641 : (2001) 4 BOMLR 310 : (2002) 1 CivCC 163 : (2003) 115 CompCas 116 : (2001) 4 MhLj 425
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 2, 42, 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 25
High Courts24 Apr 2001Dismissed
Pride Foramer Vs Union of India (UOI) and Others
Bombay High Court · AIR 2001 Bom 332 : (2002) 1 ALLMR 151 : (2002) 4 BomCR 751 : (2002) 101 ECR 500 : (2002) 148 ELT 19 : (2001) 3 MhLj 819
Constitution of India, 1950 — Article 1(3), 297, 51Customs Act, 1962 — Section 12, 14, 15, 2(21), 53General Clauses Act, 1897 — Section 3(28)
High Courts24 Apr 2001
Zunjarrao B. Nagarkar Vs Union of India (UOI)
Bombay High Court · (2001) 130 ELT 48
High Courts24 Apr 2001Dismissed
Manohar Parrikar Vs State of Goa and others
Bombay High Court · (2001) 04 BOM CK 0002
Constitution of India, 1950 — Article 136, 141, 154, 156, 160Electricity Act, 1910 — Section 23, 51AGeneral Clauses Act, 1897 — Section 21