High Courts23 Apr 2001
Gargi Huttenes Albertus (P.) Ltd. Vs New Standard Engg. Co. Ltd.
Bombay High Court · (2002) 2 ALLMR 396 : (2002) 1 BOMLR 838 : (2002) 3 MhLj 169
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 34 of 52
High Courts20 Apr 2001Dismissed
Gokaldas Ramji Tanna and Others Vs Dhirajlal Tribhovandas Raichura and Others
Bombay High Court · (2002) 3 ALLMR 307 : (2002) 4 BomCR 409 : (2003) 105 BOMLR 806
High Courts20 Apr 2001
Special Land Acquisition Officer (5) and R.J.D. Cooper (Dr.) Vs Maharashtra Housing and Area Development
Bombay High Court · (2001) 4 BomCR 479 : (2001) 4 MhLj 684
Land Acquisition Act, 1894 — Section 48(2)
High Courts20 Apr 2001Dismissed
Mohamed Harshad Mohamed Ashraf Khan @ Rizvi Vs Mr. M.N. Singh, Commissioner of Police, Greater Mumbai and Others
Bombay High Court · (2001) ALLMR(Cri) 1564 : (2001) 3 BomCR 724 : (2001) 3 BOMLR 724 : (2001) 3 CompLJ 113 : (2001) 3 MhLj 525
Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 323, 324, 34, 506(2)
High Courts20 Apr 2001Dismissed
Manmal Shirchand Oswal (Deceased) through his Legal Heirs Vs Sahebjada Amirjada Shiraji and Another
Bombay High Court · (2001) 3 ALLMR 348 : (2001) 4 BomCR 182 : (2001) 3 BOMLR 166
Transfer of Property Act, 1882 — Section 43
High Courts20 Apr 2001Allowed
Subhash Raghunath Ingale Vs State and Others
Bombay High Court · (2001) 4 BOMLR 170 : (2001) 3 MhLj 671
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 403Penal Code, 1860 (IPC) — Section 34, 420, 468
High Courts19 Apr 2001
Harshendu Upendre Kaka Vs Income Tax Officer
Bombay High Court · (2001) 116 TAXMAN 658
Companies Act, 1956 — Section 21, 32, 4AHotel Receipts Tax Act, 1980 — Section 10(a), 18, 21Income Tax Act, 1961 — Section 10, 10(a), 115J, 116, 119
High Courts19 Apr 2001Dismissed
Maria Thomas Gonsalvies Vs Concept Pharmaceuticals (P) Ltd. and Another
Bombay High Court · (2001) 90 FLR 412 : (2002) 4 LLJ 906
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts19 Apr 2001Partly Allowed
Unit Trust of India, Mumbai and Another Vs P.K. Unny and Others
Bombay High Court · (2001) 3 BomCR 673 : (2002) 1 MhLj 301
Companies Act, 1956 — Section 4AIncome Tax Act, 1961 — Section 115J, 116, 119, 14, 147Interest Tax Act, 1974 — Section 10, 10A, 18, 2, 2(5)
High Courts19 Apr 2001Allowed
Mrs. Kamal Shivajirao Katkar Vs Smt. Gajarabai Sopanrao Algude and Others
Bombay High Court · AIR 2001 Bom 369 : (2001) 3 ALLMR 290 : (2001) 4 BomCR 187 : (2001) 3 BOMLR 436
Transfer of Property Act, 1882 — Section 58
High Courts19 Apr 2001
Unit Trust of India and Another Vs P.K. Unny and Others Harshendu Upendre Kaka Vs Income Tax Officer and Others
Bombay High Court · (2001) 168 CTR 99 : (2001) 249 ITR 612
Companies Act, 1956 — Section 4AHotel Receipts Tax Act, 1980 — Section 21Income Tax Act, 1961 — Section 10, 115J, 116, 119, 14
High Courts19 Apr 2001Allowed
M.X. Advertising Vs Surya Hot-Sip Tea Co. (P.) Ltd.
Bombay High Court · (2002) 2 ALLMR 125 : (2002) 1 BOMLR 622 : (2003) 115 CompCas 555
Companies Act, 1956 — Section 433, 434
High Courts19 Apr 2001Dismissed
Co-operative Bank Employees Union Vs New India Co-operative Bank Ltd. and Another
Bombay High Court · (2001) 2 LLJ 657
Bombay Industrial Relations Act, 1946 — Section 62, 63, 86
High Courts18 Apr 2001Allowed
Ramdas Somaji Nikam Vs Indian Bank and Others
Bombay High Court · (2001) 90 FLR 803 : (2001) 2 LLJ 933
Industrial Disputes Act, 1947 — Section 25F
High Courts18 Apr 2001Dismissed
Ujwalaben Mahindra Shah and Another Vs Kesharchand Gulabchand and Others
Bombay High Court · (2001) 4 ALLMR 458 : (2002) 1 CivCC 572 : (2002) 1 MhLj 378 : (2002) 2 RCR(Civil) 393 : (2002) 2 RCR(Civil) 609
Civil Procedure (Maharashtra Amendment) Act, 1977 — Section 9Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2)Partnership Act, 1932 — Section 69
High Courts18 Apr 2001Dismissed
Uttam Khobragade Vs Omprakash Rawal and Another
Bombay High Court · (2001) 4 BOMLR 173 : (2002) CriLJ 437 : (2001) 4 MhLj 306 : (2001) 3 MhLj 642
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202Penal Code, 1860 (IPC) — Section 171, 177, 181, 282, 323
High Courts18 Apr 2001
In Re: Mather and Platt (India) Ltd.
Bombay High Court · (2001) 04 BOM CK 0018
Companies Act, 1956 — Section 391, 393, 394
High Courts18 Apr 2001Dismissed
Narendra Narayan Kadu and Others Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 1672 : (2002) CriLJ 106 : (2001) 4 MhLj 82
Criminal Procedure Code, 1973 (CrPC) — Section 323(1), 386, 423Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
High Courts17 Apr 2001Dismissed
Shri Murlidhar Teckchand Gandhi and Others Vs Shri T.D. Joshi, President Maharashtra Slum Areas (I.C. and R.) Tribunal and Others
Bombay High Court · AIR 2002 Bom 79 : (2002) 2 ALLMR 120 : (2002) 104 BOMLR 592
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts17 Apr 2001Dismissed
Nisar Abdul Inamdar Vs M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2001) ALLMR(Cri) 1574 : (2001) 3 BOMLR 630
Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85, 86Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 7