High Courts08 Mar 2001Dismissed
Vasant G. Kerkar Vs The Economic Development Corporation of Goa, Daman and Diu Ltd.
Bombay High Court · (2001) 03 BOM CK 0082
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 42 of 52
High Courts08 Mar 2001
Hasan Ismail Dalvi Vs Narcotic Control Bureau and Another
Bombay High Court · (2001) ALLMR(Cri) 1445 : (2001) BomCR(Cri) 761 : (2001) 2 BOMLR 875
Constitution of India, 1950 — Article 20(3), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164(1), 164(2), 306Customs Act, 1962 — Section 107, 108, 135(1), 137(1)
High Courts08 Mar 2001Dismissed
Sardar Pruthisingh Vs Kanchanlal Purshottamdas Desai
Bombay High Court · AIR 2001 Bom 255 : (2001) 3 BOMLR 120 : (2001) 2 MhLj 948
Bombay Court Fees Act, 1959 — Section 6Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41, 42A
High Courts08 Mar 2001Allowed
Halimabee Quari Abdul and Others Vs Abdul Ahad Bukhari deceased through L.Rs. and Others
Bombay High Court · (2002) 2 CivCC 143 : (2002) 2 MhLj 236 : (2002) 3 RCR(Criminal) 360
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Mar 2001
Kiran Industrial Premises Co-op. Society Ltd. Vs Janata Kamgar Union and Others
Bombay High Court · (2001) 3 ALLMR 494 : (2001) 4 BomCR 550 : (2001) 3 BOMLR 180 : (2001) 89 FLR 707 : (2001) 1 LLJ 1499 : (2001) 4 MhLj 665
Bombay Shops and Establishments Act, 1948 — Section 2(4)Constitution of India, 1950 — Article 226
High Courts07 Mar 2001
Shri Bapurao Shankar Chavan Vs Shri M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2001) ALLMR(Cri) 836 : (2001) 2 BOMLR 1013
Constitution of India, 1950 — Article 22(5), 226Forest Act, 1927 — Section 30Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts07 Mar 2001
M/s. M.B. Development Corporation Vs M/s. Manilal Patel and Co.
Bombay High Court · (2001) 3 ALLMR 533 : (2001) 3 BOMLR 567 : (2001) 3 MhLj 685
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3)
High Courts07 Mar 2001Allowed
Kaushalyabai Dinkar Mule Vs Dinkar Mahadeorao Mule
Bombay High Court · (2001) CriLJ 2292
Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 482Hindu Marriage Act, 1955 — Section 13B, 29(2)
High Courts07 Mar 2001Dismissed
Marathwada Janta Vikas Parishad and Another Vs State of Maharashtra and Others
Bombay High Court · (2002) 1 ALLMR 217 : (2001) 4 BomCR 126
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 108
High Courts07 Mar 2001Dismissed
Arjun Ganpati Devendra Vs Shri M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2001) ALLMR(Cri) 806 : (2001) 3 BOMLR 534 : (2002) CriLJ 790
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 324, 34, 354, 504
High Courts07 Mar 2001Allowed
M.B. Development Corporation Vs Manilal Patel and Co.
Bombay High Court · (2001) 3 ALLMR 533 : (2001) 3 BOMLR 567 : (2001) 3 CivCC 473 : (2001) 3 MhLj 685
High Courts07 Mar 2001Allowed
Bapurao Shankar Chavan Vs M.N. Singh and others
Bombay High Court · (2001) ALLMR(Cri) 836 : (2001) 2 BOMLR 1013
Constitution of India, 1950 — Article 22(5), 226Forest Act, 1927 — Section 26(1), 30Penal Code, 1860 (IPC) — Section 447
High Courts07 Mar 2001Dismissed
General Manager, Telecom, Nagpur and others Vs Naresh Brijlal Charote and another
Bombay High Court · (2001) 03 BOM CK 0004
Industrial Disputes Act, 1947 — Section 2(j), 25F, 2A
High Courts05 Mar 2001
M/s Wolstenholme International Ltd. Vs Twin Stars Industrial Corporation and Others
Bombay High Court · AIR 2001 Bom 409 : (2002) 1 ALLMR 171 : (2001) 4 BomCR 114 : (2001) 3 BOMLR 777
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 5Negotiable Instruments Act, 1881 (NI) — Section 19, 80Stamp Act, 1899 — Article 13, 2(2), 2(3), 33, 35
High Courts05 Mar 2001Allowed
Hanuman Nehare Vs State of Maharashtra and Others
Bombay High Court · (2001) 5 BomCR 879 : (2001) 3 MhLj 465
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 439Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts05 Mar 2001Dismissed
Ahmed Abdul Aziz Bengali Vs Mohammed Hanif M. Mulla and Others
Bombay High Court · (2001) 3 ALLMR 720
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 22, 35Constitution of India, 1950 — Article 227
High Courts05 Mar 2001
M/s Ashok Commercial Enterprises Vs M/s R.T.V. Films and Others
Bombay High Court · (2001) 3 ALLMR 732 : (2001) 3 BOMLR 706
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Contract Act, 1872 — Section 172, 173, 174, 175, 176Negotiable Instruments Act, 1881 (NI) — Section 138, 80
High Courts05 Mar 2001
Shri Vinod Tanna and Another Vs Shri Zaheer Siddiqui, Constituted Attorney of Ahsan Exports Pvt. Ltd. and Others
Bombay High Court · (2001) ALLMR(Cri) 1285 : (2001) BomCR(Cri) 745 : (2001) 2 BOMLR 669 : (2001) 3 CivCC 217 : (2001) CriLJ 2297 : (2001) 2 MhLj 714 : (2001) 3 RCR(Criminal) 748
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 13, 138, 139
High Courts05 Mar 2001Allowed
Deepa Zade (Smt.) and Another Vs Nandkishore Zade
Bombay High Court · (2001) 5 BomCR 898 : (2001) 2 DMC 381
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Mar 2001
The Cotton Corporation of India Ltd. Vs The Alagappa Cotton Mills
Bombay High Court · AIR 2001 Bom 429 : (2001) 4 ALLMR 371 : (2001) 44 ARBLR 211 : (2001) 4 BomCR 507 : (2001) 4 BOMLR 34 : (2001) 3 MhLj 415
Civil Procedure Code, 1908 (CPC) — Section 20