COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 43 of 52

High Courts02 Mar 2001

Modistone Limited Vs Modistone Employeers'' Union and Another

Bombay High Court · (2001) 2 ALLMR 607 : (2001) 3 BomCR 436 : (2001) 2 BOMLR 851 : (2001) 89 FLR 867 : (2001) 1 LLJ 1598

Industrial Disputes Act, 1947 — Section 10, 10(1), 22, 23, 24Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10(3), 2(1), 24(1), 24(2), 25(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Rules, 1975 — Rule 23

High Courts02 Mar 2001

Dr. Nareshkumar Bansantilal Palvia and Another Vs The State of Maharashtra and Others

Bombay High Court · (2001) ALLMR(Cri) 1116 : (2001) BomCR(Cri) 811 : (2001) 2 BOMLR 524

Bombay Police Act, 1951 — Section 159Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 436

High Courts02 Mar 2001

Harish A. Sadarangani and Another Vs M/s. Reliance Textiles Industries Ltd. and Oriental Insurance Co. Ltd.

Bombay High Court · (2002) ACJ 745 : (2001) 3 ALLMR 410 : (2001) 4 BomCR 275 : (2001) 3 BOMLR 222 : (2001) 2 MhLj 913

Motor Vehicles Act, 1988 — Section 92

High Courts02 Mar 2001Dismissed

New India Assurance Company Vs Balu Ganba Dorage and Others

Bombay High Court · (2002) ACJ 1093 : (2001) 2 ALLMR 534 : (2001) 3 BomCR 780

Evidence Act, 1872 — Section 101Motor Vehicles Act, 1988 — Section 165

High Courts02 Mar 2001Allowed

Vijay Prabhakar Salunke Vs Kamini S. Dadarkar

Bombay High Court · (2001) 3 BOMLR 702 : (2001) 2 CivCC 499 : (2001) 2 MhLj 955 : (2002) 3 RCR(Civil) 384

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

High Courts02 Mar 2001

Hindustan Aeronautics Limited Vs Nashik Workers Union and Others

Bombay High Court · (2001) 3 ALLMR 586 : (2001) 4 BomCR 205 : (2001) 3 BOMLR 459 : (2001) 90 FLR 624

Constitution of India, 1950 — Article 12, 14, 141, 142, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 2, 39

High Courts02 Mar 2001

Shri Rajan Ramnath Patil Vs The State of Maharashtra and Others

Bombay High Court · AIR 2001 Bom 361 : (2001) 4 BomCR 522 : (2001) 2 BOMLR 102 : (2001) 3 MhLj 202

Bombay Pre-Primary and Primary Education Act, 1947 — Section 46, 46(1)Constitution of India, 1950 — Article 227Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16(1)(1), 16(3)(b), 44(1), 63

High Courts02 Mar 2001Dismissed

Rajasthan State Electricity Board Vs Union of India and Others

Bombay High Court · (2002) ACJ 992 : AIR 2001 Bom 310 : (2001) 3 ALLMR 400 : (2001) 4 BomCR 239 : (2001) 4 BOMLR 725 : (2001) 3 MhLj 479

Constitution of India, 1950 — Article 226, 32Limitation Act, 1963 — Article 113, 17(1)Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 13(1A), 15, 16

High Courts01 Mar 2001

Kondeo Savalaram Panse Vs Digambar Ramrao Pai and Others

Bombay High Court · (2001) 4 BomCR 267 : (2001) 3 BOMLR 691

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 3Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 66, 3, 3(1)

High Courts01 Mar 2001

Kishore Rungta and Others Vs Punjab National Bank and Others

Bombay High Court · (2001) 4 ALLMR 137 : (2001) 3 BomCR 730 : (2001) 3 BOMLR 803 : (2003) 151 ELT 502 : (2001) 4 MhLj 195

Constitution of India, 1950 — Article 226, 226(2)

High Courts01 Mar 2001

Nitin Transport Vs Maharashtra State Road Transport Corporation and Others

Bombay High Court · (2001) 2 ACC 342 : (2002) ACJ 1383 : (2001) 3 ALLMR 189 : (2001) 4 BomCR 533

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 41Evidence Act, 1872 — Section 3, 59, 61

High Courts01 Mar 2001

Nagorao and Others Vs The Nagpur Improvement Trust and Others

Bombay High Court · AIR 2001 Bom 402 : (2001) 3 ALLMR 552

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3

High Courts01 Mar 2001Dismissed

Smt. Sunita Hanumant Fulore Vs The State of Maharashtra and Others

Bombay High Court · (2001) ALLMR(Cri) 794 : (2001) BomCR(Cri) 753 : (2001) 3 BOMLR 241 : (2001) CriLJ 2472

Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3, 3(1), 8, 8(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 325

High Courts01 Mar 2001

Bombay Municipal Corporation and Another Vs Daily Taj Private Ltd.

Bombay High Court · AIR 2001 Bom 263 : (2001) 2 ALLMR 629 : (2001) 3 BomCR 715 : (2001) 2 BOMLR 1007 : (2001) 3 MhLj 21

Bombay Municipal Corporation Act, 1888 — Section 217Telegraph Rules, 1951 — Rule 452, 453, 457, 458

High Courts01 Mar 2001

Mohan Suryabhan Chandan Vs State of Maharashtra and Others

Bombay High Court · (2001) ALLMR(Cri) 1106 : (2002) 2 MhLj 203

Maharashtra Prisons Act, 1965 — Section 48

High Courts01 Mar 2001Dismissed

Ramesh Nivrutti Bhagwat Vs Dr. Surendra Manohar Parakhe

Bombay High Court · AIR 2001 Bom 461 : (2001) 3 BOMLR 750 : (2001) 4 MhLj 375

Limitation Act, 1963 — Article 137Succession Act, 1925 — Section 228, 263, 271

High Courts01 Mar 2001

Pandurang Camotim Sancoalcar Vs Suresh Prabhakar Prabhu and Another

Bombay High Court · (2001) BomCR(Cri) 857 : (2003) 113 CompCas 600 : (2001) CriLJ 2945 : (2000) 4 MhLj 429 : (2003) 48 SCL 437

Companies Act, 1956 — Section 2(26), 303, 303(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts28 Feb 2001

Sumitra Viresh Tari, Mother of Detenu Mahadev @ Bhai Viresh Tari Vs M.N. Singh, Commissioner of Police, GR. Mumbai and Others

Bombay High Court · (2001) ALLMR(Cri) 653 : (2001) BomCR(Cri) 849

Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Amendment Act, 1996 — Section 3(1)Penal Code, 1860 (IPC) — Section 387 , 427, 452

High Courts28 Feb 2001

Mrs. Anita Ambre Vs The State of Maharashtra and Others

Bombay High Court · (2001) ALLMR(Cri) 658 : (2001) BomCR(Cri) 854 : (2001) CriLJ 2665

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Amendment Act, 1996 — Section 3(1)Penal Code, 1860 (IPC) — Section 114, 323, 452, 504, 506

High Courts28 Feb 2001Dismissed

Gajanan Baijnath Dubey Vs Industrial Court, Maharashtra State, Amravati and others

Bombay High Court · (2001) 02 BOM CK 0091

Constitution of India, 1950 — Article 226, 227