COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 36 of 52

High Courts04 Apr 2001Dismissed

Smt. Zebunnisa Abdul Majid Vs Shri M.N. Singh, Commissioner of Police, Brihan Mumbai and Others

Bombay High Court · (2001) 3 BOMLR 41 : (2001) CriLJ 2759 : (2001) 3 MhLj 365

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 2, 3(1)Penal Code, 1860 (IPC) — Section 34, 384, 387, 504, 506Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(1)

High Courts04 Apr 2001

Dilipsing Bhagwat Patil Vs Principal, Kisan Mahavidyalaya and Others

Bombay High Court · (2001) 4 ALLMR 809 : (2001) 4 BomCR 449

Constitution of India, 1950 — Article 226

High Courts04 Apr 2001Allowed

Union of India Vs Shri P.S. Pansora and Others

Bombay High Court · (2001) 4 ALLMR 58 : (2001) 3 BOMLR 672

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C, 33C(2)

High Courts04 Apr 2001

Annaji Raut Shikshan Sanstha, Umri and another Vs Secretary, Department of Education and Employment, Bombay and others

Bombay High Court · (2001) 04 BOM CK 0008

High Courts03 Apr 2001

Union of India Vs The Divisional Secretary Paschim Rly. Karmachari Parishad and Another

Bombay High Court · (2001) 3 BOMLR 786 : (2001) 90 FLR 172 : (2001) 4 MhLj 675

Industrial Disputes Act, 1947 — Section 10(1)

High Courts03 Apr 2001Dismissed

Sheshrao Bhagwanji Hirulkar and etc. Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1882 : (2002) BomCR(Cri) 391 : (2001) CriLJ 3193 : (2001) 4 MhLj 807

Bombay Village Panchayats Act, 1958 — Section 39Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 34, 409, 420

High Courts02 Apr 2001

Northcote Nursing Home Pvt. Ltd. and Another Vs Dr. (Ms) Zarine H. Rahina and Another

Bombay High Court · (2001) 4 ALLMR 333 : (2001) 3 BOMLR 714 : (2001) 89 FLR 955 : (2001) 3 MhLj 476

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5)

High Courts02 Apr 2001Dismissed

Bombay Housing and Area Development Board Vs Smt. Vijaya Vilas Rane and anr

Bombay High Court · (2001) 3 BomCR 647 : (2001) 3 BOMLR 500 : (2001) 89 FLR 935

Constitution of India, 1950 — Article 226

High Courts31 Mar 2001Allowed

The State of Maharashtra Vs Narendra Jaywant Dudang

Bombay High Court · (2002) BomCR(Cri) 140

Criminal Procedure Code, 1973 (CrPC) — Section 28, 313, 378(1)Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 375, 376, 511, 57

High Courts31 Mar 2001Dismissed

Uttamrao Monaji Bhele Vs Suresh Prahladrao Shukla and Another

Bombay High Court · (2001) 3 MhLj 903

Civil Procedure Code, 1908 (CPC) — Section 9, 9APress and Registration of Books Act, 1867 — Section 5, 5(2), 8, 8B, 8C

High Courts31 Mar 2001Dismissed

Samarjit Datta Vs M/s PMT Machine Tools Automatics Pvt. Ltd. and Another

Bombay High Court · (2001) 3 ALLMR 481 : (2001) 4 BomCR 191 : (2001) 3 BOMLR 836

Constitution of India, 1950 — Article 12, 226, 227, 311Contract Act, 1872 — Section 23Specific Relief Act, 1963 — Section 14, 34, 41

High Courts31 Mar 2001

Greaves Ltd. Vs Commissioner of Income Tax and Another

Bombay High Court · (2001) 251 ITR 190 : (2001) 116 TAXMAN 771

Income Tax Act, 1961 — Section 260A

High Courts30 Mar 2001

The Director of Income Tax (Exemptions) Vs Malad Jain Yuvak Mandal Medical Relief Centre

Bombay High Court · (2001) 4 ALLMR 404 : (2001) 168 CTR 484 : (2001) 250 ITR 488 : (2001) 117 TAXMAN 606

Income Tax Act, 1961 — Section 10(22), 11, 12, 139(4A), 2

High Courts30 Mar 2001

Commissioner of Income Tax Vs Rajkumar Dipchand Phade

Bombay High Court · (2001) 168 CTR 335 : (2001) 249 ITR 520

Income Tax Act, 1961 — Section 143(1), 260A, 263, 37

High Courts30 Mar 2001

Commissioner of Income Tax Vs Saswad Mali Sugar Factory Ltd.

Bombay High Court · (2001) 168 CTR 337 : (2001) 249 ITR 756 : (2001) 116 TAXMAN 654

Income Tax Act, 1961 — Section 143(3), 147, 154, 155, 214

High Courts30 Mar 2001

HINDUSTAN COCOA PRODUCTS LTD. Vs COMMISSIONER OF INCOME TAX

Bombay High Court · (2001) 168 CTR 434

Income Tax Act, 1961 — Section 256(1)

High Courts30 Mar 2001Allowed

Baban Marotrao Thakre and Others Vs State of Maharashtra

Bombay High Court · (2001) 5 BomCR 884

Evidence Act, 1872 — Section 3, 59, 8Penal Code, 1860 (IPC) — Section 302, 34

High Courts30 Mar 2001

Commissioner of Income Tax Vs Wockhardt Pvt. Ltd.

Bombay High Court · (2001) 168 CTR 438 : (2001) 250 ITR 118 : (2001) 118 TAXMAN 83

Income Tax Act, 1961 — Section 260A, 37(3A)

High Courts30 Mar 2001

Hemant Harish Thakkar and Others Vs Balkrishna Appayya Shetty

Bombay High Court · (2001) 3 ALLMR 689 : (2001) 4 BomCR 250

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2Contract Act, 1872 — Section 10, 55Evidence Act, 1872 — Section 3, 58, 59, 61

High Courts30 Mar 2001Dismissed

Bapu Khanu Dhangar and Others Vs Gundu Santu Dhangar, Since Deceased on 1.5.1987 by his Legal Heirs and Others

Bombay High Court · (2001) 3 MhLj 521

Civil Procedure Code, 1908 (CPC) — Section 100, 100(3)