High Courts27 Mar 2001Dismissed
John Francis Anthony Gonsalves and Another Vs Mrs. Agnes Mary Conception Rebello
Bombay High Court · AIR 2001 Bom 372 : (2001) 4 ALLMR 98 : (2001) 4 BomCR 577 : (2001) 3 BOMLR 310
Succession Act, 1925 — Section 141
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 38 of 52
High Courts27 Mar 2001Allowed
Mohamed Aslam and Another Vs The State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 2258 : (2001) CriLJ 3243
Penal Code, 1860 (IPC) — Section 114, 34, 392, 397
High Courts27 Mar 2001Allowed
Veronica Sharad Salvi Vs State of Maharashtra and Another
Bombay High Court · (2001) ALLMR(Cri) 2122 : (2002) 104 BOMLR 50 : (2001) 4 MhLj 537
Penal Code, 1860 (IPC) — Section 326, 498A
High Courts23 Mar 2001
Gulabrao Bhaurao Kakade, Since Deceased by his heirs and Legal Representatives and Others Vs Nivrutti Krishna Bhilare and Others
Bombay High Court · (2001) 2 ALLMR 518 : (2001) 2 BOMLR 664 : (2001) 4 MhLj 31
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 22, 31A, 32, 32(1)Bombay Prevention of Fragmentation and Consolidation of Holdings Rules, 1959 — Rule 29
High Courts23 Mar 2001
Sudhakar Vithal Kumbhare Vs State of Maharashtra and Others
Bombay High Court · (2001) 2 ALLMR 523 : (2001) 4 BomCR 582 : (2001) 2 BOMLR 952 : (2001) 4 MhLj 475
Constitution of India, 1950 — Article 300, 303, 304, 341, 342Representation of the People Act, 1950 — Section 20
High Courts23 Mar 2001Allowed
Mudra Salt and Chemical Industries Vs The Collector, Dist. Thane and Others
Bombay High Court · (2001) 3 ALLMR 356 : (2001) 4 BOMLR 534 : (2001) 3 CivCC 321 : (2001) 3 MhLj 151
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Mar 2001Dismissed
Reserve Bank of India Vs L.M. Devare, Liquidator Bank of Karad Ltd.
Bombay High Court · (2002) 2 ALLMR 398
Companies Act, 1956 — Section 456
High Courts23 Mar 2001Dismissed
Gulabsingh Prabhu Rathod Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 1335 : (2002) 104 BOMLR 357
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts22 Mar 2001
The Yeola Municipality and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 2001 Bom 259 : (2001) 2 ALLMR 539 : (2001) 2 BOMLR 908 : (2001) 2 MhLj 829
Constitution of India, 1950 — Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 309, 309(1), 50(2), 97
High Courts22 Mar 2001Dismissed
Claude Pereira and Others Vs Mrs. Mary D''Souza Sequeria
Bombay High Court · (2001) 2 ALLMR 530 : (2001) 3 BOMLR 625
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts22 Mar 2001Allowed
Mohansingh Tanwani and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 2002 Bom 39 : (2002) 1 ALLMR 818 : (2001) 3 BomCR 285 : (2001) 3 MhLj 339
Constitution of India, 1950 — Article 154, 156(3), 166(3), 226, 243UMaharashtra Government Rules of Business, 1975 — Rule 15Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 313, 313(1), 77
High Courts22 Mar 2001Dismissed
Avinashkumar Bhasin Vs Air India
Bombay High Court · (2001) 3 ALLMR 135 : (2002) 4 BomCR 772 : (2001) 91 FLR 307 : (2001) 2 LLJ 1504 : (2001) 3 MhLj 673
Air India Employees Service Regulations, 2000 — Regulation 32, 42, 43, 45, 48Constitution of India, 1950 — Article 47Criminal Procedure Code, 1973 (CrPC) — Section 360, 368
High Courts22 Mar 2001Allowed
Smt. Ushakiran Shridhar Shinde and Others Vs Arunkumar Kisaanlal Kalal and Others
Bombay High Court · (2001) 4 ALLMR 21 : (2001) 4 BomCR 200 : (2001) 3 BOMLR 414
Evidence Act, 1872 — Section 61
High Courts22 Mar 2001Allowed
Tulsiani Chambers Premises Co-operative Society Ltd. Vs Shrikant V. Gawas
Bombay High Court · (2001) 4 ALLMR 125 : (2001) 4 BomCR 573 : (2001) 89 FLR 565
Industrial Disputes Act, 1947 — Section 25
High Courts22 Mar 2001Allowed
Laxman Dhanu Laman and Others Vs Maharashtra Revenue Tribunal and Others
Bombay High Court · (2002) 2 ALLMR 834 : (2002) 104 BOMLR 175 : (2001) 4 MhLj 435
High Courts21 Mar 2001
Pennar Industries Ltd. Vs Dynamic Logistics (P.) Ltd.
Bombay High Court · (2001) 4 ALLMR 757 : (2001) 3 BomCR 735
Companies Act, 1956 — Section 433
High Courts21 Mar 2001Dismissed
Narayan Ganpat Wadekar Vs M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2001) 3 BOMLR 323 : (2001) CriLJ 4810 : (2001) 2 MhLj 846
Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 34, 387
High Courts21 Mar 2001
Agromore (P) Ltd. and Another Vs Chembond Chemicals Ltd. and Another
Bombay High Court · (2002) 2 ALLMR 711 : (2002) 5 BomCR 392 : (2002) 1 BOMLR 853 : (2002) 25 PTC 532
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 105, 44, 44(1)Trade and Merchandise Marks Act, 1958 — Section 105, 12(3), 33, 38
High Courts21 Mar 2001Allowed
Dr. Rupali Dhurv Hankre and etc. Vs College of Physician and Surgeons of Bombay and Others
Bombay High Court · AIR 2001 Bom 354 : (2001) 4 BomCR 216 : (2002) 1 BOMLR 83
Constitution of India, 1950 — Article 226
High Courts21 Mar 2001
Marine Container Services (I) Pvt. Ltd. Vs Rajesh Dhirajlal Vora
Bombay High Court · (2001) 3 ALLMR 699 : (2002) 104 BOMLR 273 : (2002) 1 CivCC 43 : (2001) 4 MhLj 353
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22