High Courts28 Feb 2001Dismissed
Sudhakar Pralhad Phagade Vs Subhash Mahadeo Tokekar and others
Bombay High Court · (2001) 02 BOM CK 0082
Transfer of Property Act, 1882 — Section 105, 107
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 44 of 52
High Courts28 Feb 2001
Mathurabai Genu Sonavane Vs Rahibai Balasaheb Karathe
Bombay High Court · (2001) 3 ALLMR 73 : (2001) 3 BomCR 428
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Limitation Act, 1963 — Section 5
High Courts28 Feb 2001
Manoj Chandulal Shah Vs The State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 824 : (2001) BomCR(Cri) 806 : (2001) 2 BOMLR 540 : (2001) 2 MhLj 867
Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 11, 405, 407
High Courts28 Feb 2001
Shri M.G. Sarasappa Kurup Vs The Municipal Corporation of Greater Bombay and Others
Bombay High Court · AIR 2001 Bom 281 : (2001) 3 ALLMR 76 : (2001) 3 BomCR 425 : (2001) 2 BOMLR 414 : (2001) 3 MhLj 134
Bombay Municipal Corporation Act, 1888 — Section 390, 394(4)Constitution of India, 1950 — Article 227
High Courts28 Feb 2001Dismissed
Ramkrishna Ganpatrao Jogdand Vs Kondiram Jaysingrao Naikwade
Bombay High Court · AIR 2002 Bom 148 : (2001) 3 ALLMR 441 : (2001) 3 BomCR 242 : (2001) 4 MhLj 85
Contract Act, 1872 — Section 65
High Courts28 Feb 2001
Taraben Ambalal Shah and Another Vs Naginbhai Pragji Desai
Bombay High Court · (2001) 2 ALLMR 544 : (2001) 3 BomCR 371
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Contract Act, 1872 — Section 10Evidence Act, 1872 — Section 115, 61
High Courts27 Feb 2001
Panditrao Chimaji Kalure Vs Gayabai Panditrao Kalure
Bombay High Court · AIR 2001 Bom 445 : (2002) 1 ALLMR 840 : (2002) 1 CivCC 667 : (2002) 2 MhLj 53
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 25
High Courts26 Feb 2001Dismissed
T.K. Varghese Vs Nichimen Corporation
Bombay High Court · (2001) 4 BomCR 168 : (2001) 4 BOMLR 917 : (2001) 90 FLR 91 : (2002) 4 LLJ 1018 : (2001) 3 MhLj 711
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 36, 36(3), 36(4), 7(3)
High Courts26 Feb 2001
Sitaram Maruti Nagpure Vs Fakirchand Purushottam Dhase
Bombay High Court · (2001) 3 BomCR 396
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts26 Feb 2001
Khalil Razak Shaikha (Deceased) Vs The State of Maharashtra and Others
Bombay High Court · (2002) ACJ 1697 : AIR 2001 Bom 283 : (2001) 3 ALLMR 98 : (2001) 3 BomCR 56 : (2001) 2 BOMLR 381 : (2001) CriLJ 2303 : (2001) 3 RCR(Criminal) 221
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 134Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts26 Feb 2001Dismissed
T.K. Varghese Vs M/s Nichimen Corporation
Bombay High Court · (2001) 4 BomCR 168 : (2001) 4 BOMLR 917 : (2001) 90 FLR 91 : (2002) 4 LLJ 1018 : (2001) 3 MhLj 711
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 36, 36(3), 36(4), 7(3)(dl)
High Courts23 Feb 2001
Smt. Bilkisbanu Abdul Gafar Shaikh Vs Shri M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2001) ALLMR(Cri) 822 : (2001) BomCR(Cri) 743 : (2001) 2 BOMLR 461
Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135, 37(1)Constitution of India, 1950 — Article 22(5), 226
High Courts23 Feb 2001
Shri J.R. Prabhu, Principal, College of Agricultural Banking Vs The State
Bombay High Court · (2001) 2 ALLMR 702 : (2001) ALLMR(Cri) 1087 : (2001) BomCR(Cri) 787 : (2001) 2 BOMLR 803 : (2002) 92 FLR 118 : (2001) 2 LLJ 1469 : (2001) 3 MhLj 616
Constitution of India, 1950 — Article 226, 227, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 10(1), 10(2), 14(A)(2), 2(1)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Feb 2001
Nashik Workers Union Vs M/s. Trimbak Rubber Industries Ltd. and Others
Bombay High Court · (2001) 3 BomCR 91 : (2001) 2 BOMLR 558 : (2002) 92 FLR 789
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25
High Courts23 Feb 2001
Pramukh Sampadak Marathi Vishwakosh and Others Vs Dhairyasheel S. Phalake and Others
Bombay High Court · (2001) 3 ALLMR 79 : (2001) 3 BomCR 390 : (2001) 91 FLR 812
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts23 Feb 2001Dismissed
Sudhakar Pralhad Phagade Vs Subhash Mahadeo Tokekar and Others
Bombay High Court · (2001) 3 BomCR 432
Provincial Small Cause Courts Act, 1887 — Section 16Transfer of Property Act, 1882 — Section 105, 107
High Courts23 Feb 2001Allowed
Devidayal Stainless Steel Industries Pvt. Ltd. Vs Sharda S. Rao and Others
Bombay High Court · (2001) 2 ALLMR 641 : (2001) 3 BomCR 392 : (2001) 91 FLR 798 : (2002) 1 LLJ 733
High Courts23 Feb 2001Dismissed
Shri Tulsiram K. Gothad Vs The Superintendent, Mahatma Gandhi Memorial Hospital and Another
Bombay High Court · (2001) 4 BomCR 160 : (2001) 3 BOMLR 654 : (2001) 91 FLR 1246 : (2001) 3 MhLj 662
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23, 29Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts22 Feb 2001Dismissed
Manilal Premji Gala Vs Boman P. Irani and Others
Bombay High Court · (2001) 2 ALLMR 634 : (2001) 3 BOMLR 15
Civil Procedure Code, 1908 (CPC) — Section 10, 11
High Courts22 Feb 2001Allowed
The Brihan Mumbai Municipal Corporation, The Bombay Electric Supply and Transport Undertaking Vs The General Secretary Best Worker''s Union and Others
Bombay High Court · (2002) 104 BOMLR 230
Bombay Industrial Relations Act, 1946 — Section 42, 78, 79Constitution of India, 1950 — Article 226