High Courts20 Mar 2001
Deepak Misrimal Jain Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2001) 4 ALLMR 38 : (2001) 4 BOMLR 425 : (2001) 3 MhLj 651
Constitution of India, 1950 — Article 12, 14, 226
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 39 of 52
High Courts20 Mar 2001Dismissed
Shri Anil Dattatray Pawar Vs State of Maharashtra and Others
Bombay High Court · AIR 2001 Bom 366 : (2001) 3 BOMLR 544 : (2001) 2 MhLj 919
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 227Explosive Substances Act, 1908 — Section 4, 5
High Courts20 Mar 2001Dismissed
Tata Consulting Engineers and Associates'' Staff Union Vs Tata Sons Ltd. and Another
Bombay High Court · (2001) 4 BomCR 565 : (2001) 90 FLR 1066 : (2002) 4 LLJ 899
High Courts20 Mar 2001Allowed
Shri Parsha @ Rajendra Singh Chandan Singh Mander Vs Shri M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2001) 3 BOMLR 699 : (2001) CriLJ 3536 : (2001) 2 MhLj 928
Bombay Police Act, 1951 — Section 37(1)Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts20 Mar 2001Allowed
Shankarlal Khimji Patel and Another Vs The Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2001) 4 BomCR 605 : (2001) 4 BOMLR 441 : (2001) 4 MhLj 21
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 88
High Courts20 Mar 2001Dismissed
Lipi Boilers Private Ltd. Vs Union of India (UOI)
Bombay High Court · (2001) 133 ELT 26
Central Excise Rules, 1944 — Rule 173B, 233B, 233B(1), 233B(2), 233B(4)Central Excises and Salt Act, 1944 — Section 11, 11B, 11B(1), 11B(5), 12AConstitution of India, 1950 — Article 226
High Courts19 Mar 2001
Competition Printing Press Vs Jaiprakash Singh and Another
Bombay High Court · (2001) 89 FLR 809 : (2001) 2 LLJ 1341 : (2001) 4 MhLj 90
Industrial Disputes Act, 1947 — Section 12, 12(5), 25F
High Courts16 Mar 2001Allowed
Punjaji Dagdu Gaikwad Vs State of Maharashtra and Others
Bombay High Court · (2001) 4 BOMLR 197 : (2001) 3 MhLj 926
Bombay Police Act, 1951 — Section 56, 56(1), 59
High Courts16 Mar 2001Dismissed
General Education Academy Vs Sudha Vasudeo Desai and Others
Bombay High Court · (2001) 4 ALLMR 718 : (2001) 4 BomCR 103 : (2001) 89 FLR 1015 : (2001) 2 LLJ 273 : (2001) 3 MhLj 308
Constitution of India, 1950 — Article 21, 39, 41, 43Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(17), 2(26)Payment of Gratuity Act, 1972 — Section 2
High Courts16 Mar 2001Allowed
C.V. George Vs Union of India (UOI) and Others
Bombay High Court · (2002) 4 LLJ 895
Cantonments Fund Servants Rules, 1937 — Rule 12Constitution of India, 1950 — Article 226
High Courts16 Mar 2001
Arvind Kanhaiyalal Pashine and another Vs Tata Finance Limited, Bombay
Bombay High Court · (2001) 03 BOM CK 0090
Arbitration Act, 1940 — Section 14(2), 30, 31Civil Procedure Code, 1908 (CPC) — Section 20, 47Contract Act, 1872 — Section 20, 23, 28
High Courts16 Mar 2001Dismissed
Babu Bhau Chipre, Since Deceased by His Heir Shri Bhoopal Babu Chipre Vs The Director of Resettlement, Secretary to the Government of Maharashtra and Others
Bombay High Court · AIR 2001 Bom 348 : (2001) 3 BOMLR 237 : (2001) 2 MhLj 770
Land Acquisition Act, 1894 — Section 4, 6Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 10, 11, 11(1), 12, 12(1)
High Courts16 Mar 2001
Wajed Khan Vs Mohasinabi and Another
Bombay High Court · (2001) 3 CivCC 556 : (2001) 2 DMC 116 : (2001) 3 MhLj 880
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Mar 2001Dismissed
First Flight Courier Ltd. Vs Indian Express Newspapers (Bombay) Ltd.
Bombay High Court · (2001) 4 ALLMR 51 : (2001) 4 BomCR 519 : (2002) 108 CompCas 568
Companies Act, 1956 — Section 433
High Courts16 Mar 2001Dismissed
Arvind Kanhaiyaial Pashine and Another Vs Tata Finance Limited, Bombay
Bombay High Court · (2002) 1 CivCC 462
Arbitration Act, 1940 — Section 14(2), 30, 31Civil Procedure Code, 1908 (CPC) — Section 20, 47Contract Act, 1872 — Section 20, 23, 28
High Courts16 Mar 2001Dismissed
Syed Nasiruddin Vs N.B. Shaikh and others
Bombay High Court · (2001) 03 BOM CK 0003
Constitution of India, 1950 — Article 141, 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2)
High Courts15 Mar 2001
Tulsidas P. Kheraj and Another Vs Association of Engineering Workers and Others
Bombay High Court · (2001) 4 ALLMR 79 : (2001) 3 BOMLR 395 : (2002) 4 LLJ 941 : (2001) 3 MhLj 572
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts15 Mar 2001Allowed
Shri Anantnathji Maharaj Jain Temple and its Sadharan Funds Vs Shri Rajan G. Pandey and Another
Bombay High Court · (2001) 3 BomCR 746
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(A)
High Courts15 Mar 2001Allowed
Lotan Fakira Patil Vs State of Maharashtra and Others
Bombay High Court · (2002) 1 ALLMR 585 : (2002) 1 MhLj 255
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 14, 21, 45, 45(2)
High Courts15 Mar 2001Dismissed
Ganesh Harsingh Patil Vs State of Maharashtra
Bombay High Court · (2002) 1 MhLj 74
Criminal Procedure Code, 1973 (CrPC) — Section 177, 182, 182(2), 201Penal Code, 1860 (IPC) — Section 109, 494, 495