COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 35 of 52

High Courts17 Apr 2001Dismissed

Jitendra Manohar Dixit and Another Vs Gopal Babulal Upadyay and Others

Bombay High Court · (2001) ALLMR(Cri) 2068 : (2002) 104 BOMLR 313 : (2001) 4 MhLj 455

Constitution of India, 1950 — Article 142, 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 321, 357, 397, 399Dowry Prohibition Act, 1961 — Section 4

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High Courts16 Apr 2001Allowed

Laxman Shriyan Vs Air India Ltd. and Others

Bombay High Court · (2001) 90 FLR 227 : (2001) 2 LLJ 473

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High Courts12 Apr 2001Dismissed

Everest Agencies Vs Ishrat Rafique Sharif

Bombay High Court · AIR 2001 Bom 377 : (2001) 4 ALLMR 387 : (2001) 3 CivCC 686 : (2002) 1 RCR(Civil) 426

Succession Act, 1925 — Section 263

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High Courts12 Apr 2001

Gangwani and Co. Vs Saraswati Banewar

Bombay High Court · (2001) ACJ 1295 : (2001) 3 ALLMR 370 : (2001) 2 AnWR 163 : (2002) 1 BomCR 223 : (2002) 2 CivCC 557 : (2001) 90 FLR 1100 : (2001) 2 LLJ 1022 : (2001) 3 MhLj 6

Workmens Compensation Act, 1923 — Section 30

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High Courts12 Apr 2001Dismissed

In Re: Sections 263 and 284 of the Indian Succession Act, XXXIX of 1925 In Re: Probate granted to Ishrat Rafique Sharif in Petition No. 105 of 1993 in respect of Property of Pratima Devi

Bombay High Court · (2001) 3 BomCR 648

Succession Act, 1925 — Section 218, 222

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High Courts12 Apr 2001

State of Maharashtra Vs Ganpatrao Mahadeo Karne

Bombay High Court · (2001) ALLMR(Cri) 1682 : (2001) CriLJ 3192

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37

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High Courts11 Apr 2001

Raj Shipping Agencies Vs M.V. "Bunga Mas Tiga" and Another

Bombay High Court · AIR 2001 Bom 451 : (2002) 1 ALLMR 145 : (2001) 4 BomCR 485 : (2001) 4 BOMLR 124 : (2001) 4 MhLj 324

Admiralty Courts Act, 1861 — Section 5, 6

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High Courts11 Apr 2001Allowed

Adam A. Sorathia and Another Vs Municipal Corporation of Greater Bombay and Another

Bombay High Court · (2002) 4 BomCR 419 : (2002) 1 CivCC 420 : (2001) 3 MhLj 288

Bombay Municipal Corporation Act, 1888 — Section 351Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts11 Apr 2001

NEPC Airlines and Others Vs Captain Yashoo Vijay Parmar and Others

Bombay High Court · (2002) 1 ALLMR 143 : (2002) 1 BomCR 398 : (2001) 90 FLR 217

Industrial Disputes Act, 1947 — Section 2, 33C(2)

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High Courts11 Apr 2001Dismissed

National Textile Corporation (South Mah.) Ltd. Vs Vijay Kumar Agarwal and Others

Bombay High Court · (2002) 4 LLJ 909

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts11 Apr 2001Allowed

Lloyds Finance Ltd. Vs Emtex Industries (India) Ltd.

Bombay High Court · (2003) 115 CompCas 560

Companies Act, 1956 — Section 433

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High Courts10 Apr 2001

International Association of Lions Clubs Vs National Association of Indian Lions and Others

Bombay High Court · (2002) 25 PTC 84

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High Courts10 Apr 2001Allowed

Vasantlal Thakorlal Bhagat and Others Vs State of Maharashtra and Others

Bombay High Court · (2001) 4 BomCR 473 : (2002) 1 MhLj 231

Bombay Land Requisition of Bombay Government Premises (Eviction) (Amendment) Act, 1996 — Section 5, 5(1A)Maharashtra Rent Control Act, 1999 — Section 16, 27, 27, 7(2), 7(2)

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High Courts10 Apr 2001Allowed

Vasantlal Thakorlal Bhagat and Others Vs The State of Maharashtra and Others

Bombay High Court · (2001) 4 ALLMR 190 : (2002) 1 MhLj 231

Bombay Land Requisition Act, 1948 — Section 9Bombay Rents, Hotel and Lodging House Rates Control, Bombay Land Requisition and Bombay Government Premises (Eviction) (Amendment) Act, 1996 — Section 15, 5, 5(1A), 7Maharashtra Rent Control Act, 1999 — Section 27, 7(2)

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High Courts10 Apr 2001

N.E.P.C. Airlines and Others Vs Captain A.K. Singh and Others

Bombay High Court · (2001) 3 BOMLR 570

Industrial Disputes Act, 1947 — Section 2

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High Courts10 Apr 2001

Voltas Limited Vs Voltas Employee''s Union

Bombay High Court · (2001) 3 BOMLR 828 : (2001) 2 LLJ 522 : (2001) 4 MhLj 698

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 9AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts10 Apr 2001Allowed