High Courts30 Mar 2001
Commissioner of Income Tax Vs Cadbury India Ltd.
Bombay High Court · (2001) 168 CTR 340 : (2001) 249 ITR 475 : (2001) 118 TAXMAN 828
Income Tax Act, 1961 — Section 256(1), 260A, 35C, 37
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 37 of 52
High Courts30 Mar 2001Allowed
Jiwankumar Sitaram Sondhi Vs The Commissioner of Sales Tax Maharashtra State, Mumbai and Others
Bombay High Court · (2001) 4 BomCR 589 : (2001) 3 BOMLR 190 : (2002) 127 STC 234
Bombay Sales Tax Act, 1959 — Section 2(11), 2(28), 2(29), 2(36), 3Constitution of India, 1950 — Article 286, 286(1), 301, 302, 303Lotteries (Regulation) Act, 1998 — Section 4
High Courts30 Mar 2001
Hindustan Cocoa Products Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2001) 250 ITR 755 : (2002) 120 TAXMAN 457
Finance Act, 1976 — Section 2(9)Income Tax Act, 1961 — Section 256(1), 37, 40
High Courts30 Mar 2001Dismissed
Smt. Malik Khairunissa Vs Anjuman Riaz-UL-Islam High School and Others
Bombay High Court · (2001) 3 ALLMR 489 : (2001) 3 BOMLR 175
Constitution of India, 1950 — Article 226, 30, 30(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(13), 3(2)
High Courts30 Mar 2001Dismissed
Arni Vividh Karyakari Sahakari Sanstha Limited Vs Maharashtra State Co-operative Marketing Federation Limited and Another
Bombay High Court · (2001) 3 ALLMR 558 : (2001) 4 BomCR 542
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 86, 115
High Courts30 Mar 2001Allowed
Canfin Homes Ltd. Vs Lloyds Steel Industries Ltd.
Bombay High Court · (2002) 1 ALLMR 901 : (2001) 4 BomCR 84 : (2001) 106 CompCas 52
Companies Act, 1956 — Section 434(1), 439, 528, 529Provincial Insolvency Act, 1920 — Section 47
High Courts30 Mar 2001
Commissioner of Income Tax Vs Rajkumar Deepchand Phade
Bombay High Court · (2001) 116 TAXMAN 783
Income Tax Act, 1961 — Section 143(1), 260A, 263
High Courts30 Mar 2001
Commissioner of Income Tax Vs Hindustan Cocoa Products Ltd.
Bombay High Court · (2002) 120 TAXMAN 223
Income Tax Act, 1961 — Section 256(1)
High Courts29 Mar 2001Partly Allowed
Abdul Fakirsaheb Mamtule Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 2204 : (2001) 3 BOMLR 33 : (2001) CriLJ 3396
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 420, 489B, 489C
High Courts29 Mar 2001
Shrikant Golvankar Vs Rockey Dominick Gulas and Others
Bombay High Court · AIR 2001 Bom 287 : (2001) 3 ALLMR 703 : (2001) 4 BomCR 460 : (2001) 2 BOMLR 992 : (2001) 3 MhLj 605
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(3), 2, 5(11)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88(1)Transfer of Property Act, 1882 — Section 106
High Courts29 Mar 2001Dismissed
Jhunka-Bhakar Kendrachalak Sanghatna and Others Vs State of Maharashtra and Others
Bombay High Court · (2001) 4 ALLMR 164 : (2002) 1 BomCR 246 : (2002) 1 BOMLR 560 : (2002) 1 MhLj 89
Constitution of India, 1950 — Article 14, 16, 19(1), 19(2), 21Easements Act, 1882 — Section 16, 60
High Courts29 Mar 2001
KEC International Ltd. Vs B.R. Balakrishnan and Others
Bombay High Court · (2001) 251 ITR 158
Income Tax Act, 1961 — Section 143(3), 156, 226(3)
High Courts29 Mar 2001
Hemant M. Nabar and Others Vs M/s. Farohar and Co. and Others
Bombay High Court · (2001) 4 BomCR 136 : (2001) 3 BOMLR 518
Bombay Insolvency Rules, 1910 — Rule 52(B)(5), 52A, 52B, 52C, 5ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23, 151Constitution of India, 1950 — Article 215, 254, 366(10), 372, 372(1)
High Courts28 Mar 2001
Shri Shyam Mangilal Jadhav Vs M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2001) 3 BOMLR 549 : (2001) 3 MhLj 737
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, 326, 332, 34, 341
High Courts28 Mar 2001Dismissed
Piem Hotels Limited and Another Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · AIR 2001 Bom 419 : (2001) 4 ALLMR 407 : (2001) 3 BomCR 749 : (2001) 3 BOMLR 846
Bombay Municipal Corporation Act, 1888 — Section 125, 126, 127, 128, 139Constitution of India, 1950 — Article 14Water Charges Rules, 1987 — Rule 1, 1.5, 1.5.1, 1.7, 1.7.1
High Courts28 Mar 2001Dismissed
Shri Savji Bhavan Bera and Another Vs The Municipal Corporation of Greater Bombay and Another
Bombay High Court · AIR 2001 Bom 387 : (2001) 3 BomCR 787 : (2001) 3 BOMLR 362
Bombay Municipal Corporation Act, 1881 — Section 394Bombay Municipal Corporation Act, 1888 — Section 351
High Courts28 Mar 2001Dismissed
National Textile Corporation (South Maharashtra) Limited Vs Shri Mhmd. Umer Mhmd. Hanif Lal Shah Babaji Darga and Another
Bombay High Court · (2001) 3 ALLMR 712 : (2001) 4 BomCR 498 : (2001) 3 BOMLR 210 : (2001) 4 MhLj 724
Bombay Industrial Relations Act, 1946 — Section 42(4), 78, 78(1)(A), 79, 84Bombay Industrial Relations Rules, 1947 — Rule 53Constitution of India, 1950 — Article 226
High Courts28 Mar 2001Dismissed
Indian Express Newspapers (Bombay) Limited Vs Brihan Mumbai Union of Journalists and Others
Bombay High Court · (2001) 89 FLR 1006 : (2001) 2 LLJ 1529
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30(2)
High Courts28 Mar 2001
Mohd. Mustafa Ali Khan Vs Secretary, Department of Petroleum Central Government of India and Others
Bombay High Court · (2002) 1 ALLMR 199 : (2001) 3 BomCR 306 : (2001) 4 MhLj 410
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts27 Mar 2001Allowed
Shri Balkrishna Daulati Bansode Vs Shri Taher Mahmud Sutar
Bombay High Court · (2001) 4 BomCR 451 : (2001) 3 BOMLR 54 : (2001) 2 MhLj 931
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(3), 13(1), 5(3)Evidence Act, 1872 — Section 22, 64, 65, 66Hindu Succession Act, 1956 — Section 15