COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 4 of 52

High Courts05 Dec 2001Dismissed

Sadashiv Mahadeo Kumbhar Vs Balkrishna Bhikaji Walimbe and Another

Bombay High Court · (2002) 2 ALLMR 916 : (2002) 4 BomCR 346

Bombay Tenancy (Amendment) Act, 1970 — Section 32GBombay Tenancy and Agricultural Lands Act, 1948 — Section 32G(3), 72Mamlatdars Court Act, 1906 — Section 16, 7

High Courts04 Dec 2001

The State of Maharashtra Vs Rajkumar Kunda Swami

Bombay High Court · (2002) 104 BOMLR 567

Criminal Procedure Code, 1973 (CrPC) — Section 167, 439, 482Information Technology Act, 2000 — Section 43, 65, 66, 73Penal Code, 1860 (IPC) — Section 120B, 143, 144, 146, 147

High Courts04 Dec 2001

Shriram Vividha Karyakari Sahakari (Vikas) Seva Sanstha Maryadit Vs State of Maharashtra and others

Bombay High Court · (2001) 12 BOM CK 0061

Maharashtra Co-operative Societies Act, 1960 — Section 69(4), 69A, 69A(5)

High Courts04 Dec 2001

Sukhdeo Ragho Deore Vs Chairman, Gram Shikshan Samiti, Umrane, Dist. Nasik and Others

Bombay High Court · (2002) 2 BOMLR 529 : (2002) 1 MhLj 885

Secondary School Code — Rule 61.2

High Courts04 Dec 2001Dismissed

Mangala Sharad Mutha Vs State of Maharashtra and others

Bombay High Court · (2001) 12 BOM CK 0046

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10(1), 11(1)(iii), 13A, 18, 28A

High Courts04 Dec 2001

Mohammed Shabir Shaikh Bhikan Vs The State of Maharashtra and Another

Bombay High Court · (2002) 104 BOMLR 820

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 29, 42, 50, 57

High Courts03 Dec 2001Dismissed

Haribhau Ramchandra Ghadage Vs Pandharpur Municipal Council and Others

Bombay High Court · (2002) 1 ALLMR 892 : (2002) BomCR(Cri) 81 : (2002) 1 BOMLR 212 : (2002) 2 MhLj 535

Prevention of Food Adulteration Act, 1954 — Section 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 50

High Courts03 Dec 2001Dismissed

Chandbi Vs State of Maharashtra

Bombay High Court · (2002) 81 ECC 265

Criminal Procedure Code, 1973 (CrPC) — Section 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 42, 50, 57

High Courts03 Dec 2001Dismissed

Dilip Ajmire and Another Vs Returning Officer and Others

Bombay High Court · (2002) 2 ALLMR 758 : (2002) 3 BomCR 678

Bombay Local Fund Audit Act, 1930 — Section 12Constitution of India, 1950 — Article 226, 243ZGMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 51(2)

High Courts03 Dec 2001Dismissed

Bhaiyyaji Sitaram Kannamwar Vs Assistant Registrar and Others

Bombay High Court · (2002) 2 ALLMR 762 : (2002) 3 BomCR 631

Constitution of India, 1950 — Article 226

High Courts03 Dec 2001Dismissed

Rekhabai Kalode Vs State Election Commission and Others

Bombay High Court · (2002) 2 ALLMR 742 : (2002) 3 BomCR 682

Constitution of India, 1950 — Article 226, 227Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 15, 17Maharashtra Municipalities Election Rules, 1966 — Rule 15

High Courts03 Dec 2001Allowed

Daka Company (Ceramics and Chemplast Pvt. Ltd.) and Another Vs Municipal Corporation and Others

Bombay High Court · (2002) 1 ALLMR 1011 : (2002) 2 BomCR 41

Constitution of India, 1950 — Article 14Maharashtra Vacant Lands (Further Interim Protection to Occupiers from Eviction and Recovery of Arrears of Rent) Act, 1980 — Section 4A(1)

High Courts30 Nov 2001

Ratnakar Samuel Gaikwad Vs J.G. Glass Industries Ltd. and Another

Bombay High Court · (2002) 1 ALLMR 986 : (2002) 93 FLR 347 : (2002) 4 LLJ 63

Industrial Disputes Act, 1947 — Section 11A

High Courts30 Nov 2001

Sandvik Asia Ltd. Vs Secretary, Pune Mazdoor Sabha and Others

Bombay High Court · (2002) 92 FLR 900 : (2002) 2 LLJ 125

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

High Courts30 Nov 2001Dismissed

Tata Iron and Steel Company Ltd. and Another Vs Adil K. Patel

Bombay High Court · (2002) 2 LLJ 383

High Courts29 Nov 2001Dismissed

Atlaz Degi-Tel Pvt. Ltd. and Others Vs Atlaz Technology Pvt. Ltd. and Another

Bombay High Court · (2002) 3 BomCR 70 : (2002) BomCR(Cri) 325

Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts29 Nov 2001Allowed

Municipal Corporation of Greater Mumbai and Others Vs Ratiloku Shetty

Bombay High Court · AIR 2002 Bom 94 : (2002) 2 BomCR 501 : (2002) 1 MhLj 611

Mumbai Municipal Corporation Act, 1888 — Section 328, 328A

High Courts29 Nov 2001Dismissed

Manik Guglaji Zine and Others Vs Director of Social Forestry, Maharashtra State, Pune and Others

Bombay High Court · (2002) 3 BomCR 703 : (2002) 2 MhLj 61

Constitution of India, 1950 — Article 14, 16

High Courts29 Nov 2001Dismissed

Pune Municipal Corporation and Others Vs Ashok Sakharam Jadhav and Others

Bombay High Court · (2002) 2 ALLMR 104 : (2002) 2 BomCR 47 : (2002) 93 FLR 523

Bombay Provincial Municipal Corporations Act, 1949 — Section 51(4)Industrial Employment (Standing Orders) Act, 1946 — Section 13

High Courts29 Nov 2001

Union of India (UOI) Vs Tolani Bulk Carriers Limited

Bombay High Court · (2002) 2 BomCR 256

Arbitration and Conciliation Act, 1996 — Section 11, 12, 13, 2, 34Civil Procedure Code, 1908 (CPC) — Section 120, 20