COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 45 of 52

High Courts22 Feb 2001Dismissed

M/s. Hotel Rosalia (P.) Ltd. Vs M/s. Metro Hotels and Others

Bombay High Court · (2001) 3 BomCR 400 : (2001) 3 BOMLR 1 : (2001) 2 MhLj 881

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 108

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High Courts22 Feb 2001

M/s. Warden and Company (India) Limited Vs Akhil Maharashtra Kamgar Union

Bombay High Court · (2001) 3 ALLMR 82 : (2001) 3 BomCR 375 : (2001) 2 BOMLR 959 : (2001) 90 FLR 233 : (2001) 2 LLJ 217 : (2001) 2 MhLj 484

Bombay Industrial Relations Act, 1946 — Section 27A, 32, 33, 33AIndustrial Disputes Act, 1947 — Section 36Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20(2), 21, 21(1), 22, 28

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High Courts22 Feb 2001

Smt. Sabina Shaikh Vs Shri M. N. Singh, Commissioner of Police, Greater Bombay and Another

Bombay High Court · (2001) ALLMR(Cri) 814

Arms Act, 1959 — Section 25, 27, 3Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 1, 3(1)

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High Courts22 Feb 2001Dismissed

Association of Engineering Workers Vs Crompton Greaves Limited and Others

Bombay High Court · (2001) 4 BomCR 156 : (2001) 3 BOMLR 171 : (2001) 89 FLR 1047 : (2001) 2 LLJ 529

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(O), 25NMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30(2)

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High Courts22 Feb 2001

All India Federation of Tax Practitioners and Others and Indian Institute of Architects Vs Union of India (UOI) and Others

Bombay High Court · (2001) 168 CTR 24 : (2002) 256 ITR 401

Constitution of India, 1950 — Article 14, 19, 19(1), 246(1)Finance (No. 2) Act, 1998 — Section 116, 68Service Tax Rules, 1994 — Rule 6, 6(3)

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High Courts22 Feb 2001Dismissed

Malanbai Ratnaparkhi Vs Govind R. Motade and Another

Bombay High Court · (2002) BomCR(Cri) 481 : (2002) CriLJ 1188

Evidence Act, 1872 — Section 106General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts22 Feb 2001

All India Federation of Tax Practitioners Vs Union of India

Bombay High Court · (2001) 116 TAXMAN 418

Constitution of India, 1950 — Article 226Finance Act, 1998 — Section 116

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High Courts22 Feb 2001

Bhagwan Tapiram Sapkale and Others Vs State of Maharashtra

Bombay High Court · (2001) 5 BomCR 689

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302, 34

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High Courts22 Feb 2001

Mahadeo Mahadule and Others etc. Vs State of Maharashtra and Others etc.

Bombay High Court · AIR 2001 Bom 434 : (2001) 3 ALLMR 72 : (2001) 3 MhLj 379

Forest Act, 1927 — Section 2(4), 2(6), 2(7)

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High Courts21 Feb 2001

Annasaheb Rajaram Nagane and Another Vs Rajaram Maruti Nagane and Others

Bombay High Court · AIR 2001 Bom 303 : (2001) 3 MhLj 53

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 11, 45Limitation Act, 1963 — Article 136

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High Courts21 Feb 2001Dismissed

Usha Suryakant Guram Vs Lyka Labs Limited and Another

Bombay High Court · (2001) 3 ALLMR 430 : (2001) 4 BomCR 297 : (2001) 91 FLR 1227 : (2002) 4 LLJ 971

Constitution of India, 1950 — Article 226

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High Courts21 Feb 2001

Kunwar Prasad Vs Creative Garments and Another

Bombay High Court · (2001) 2 ALLMR 548 : (2001) 3 BomCR 613 : (2001) 89 FLR 556 : (2002) 4 LLJ 920

Industrial Disputes Act, 1947 — Section 25F

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High Courts21 Feb 2001

Permanent Magnets Ltd. Vs Vasant Ganu Patekar and Another

Bombay High Court · (2001) 3 BomCR 738 : (2001) 89 FLR 247 : (2001) 1 LLJ 1358

Industrial Disputes Act, 1947 — Section 9A

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High Courts21 Feb 2001Allowed

Chhotalal Gajanan Khole Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · (2001) 4 ALLMR 291 : (2001) 4 BomCR 291 : (2001) 4 MhLj 151

Constitution of India, 1950 — Article 226

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High Courts20 Feb 2001

Jetu Jacques Taru Lalvani Vs Solestrap Industries Pvt. Ltd. and Others

Bombay High Court · (2001) 3 ALLMR 282 : (2001) 4 BOMLR 737 : (2002) 110 CompCas 831 : (2001) 3 CompLJ 35 : (2001) 3 MhLj 389

Contract Act, 1872 — Section 126Negotiable Instruments Act, 1881 (NI) — Section 30, 37, 80Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 25

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High Courts15 Feb 2001

Sou. Kalpana Madhav Kirave and Another Vs The Chief Officer, Bhor Municipal Council and Others

Bombay High Court · AIR 2001 Bom 217 : (2001) 3 BomCR 109 : (2001) 2 BOMLR 593 : (2001) 2 MhLj 466

Constitution of India, 1950 — Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 23(1), 3, 4, 51(3), 55

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High Courts15 Feb 2001

Bhaskar A. Shetty Vs M.N. Singh, Commissioners of Police, Greater Bombay and Others

Bombay High Court · (2001) ALLMR(Cri) 819 : (2001) BomCR(Cri) 718 : (2001) 2 BOMLR 741 : (2001) 3 MhLj 138 : (2001) 4 RCR(Criminal) 397

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 307, 34

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High Courts15 Feb 2001Allowed

Stanley Parker Jones Vs Bansraj Laltaprasad Mishra

Bombay High Court · (2001) 2 ALLMR 551 : (2001) 3 BomCR 263 : (2001) 2 MhLj 675

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 116Specific Relief Act, 1963 — Section 5, 6

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High Courts15 Feb 2001Dismissed

Sitaram Prabhu Tele and Another Vs Rajabai Vilas Patil and Others

Bombay High Court · (2001) 2 ACC 139 : (2002) ACJ 85 : (2001) 2 ALLMR 75 : (2001) 3 BomCR 269 : (2001) 2 MhLj 587

Motor Vehicles Act, 1988 — Section 165

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High Courts15 Feb 2001Allowed

Jagdish Radhakisan Kayasth Vs Ramesh N. Wagh and Others

Bombay High Court · AIR 2001 Bom 152 : (2001) 3 BomCR 276 : (2001) 4 BOMLR 741 : (2001) 3 CivCC 504 : (2001) 2 MhLj 417 : (2002) 2 RCR(Civil) 735

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 82, Order 21 Rule 83, Order 21 Rule 84, Order 21 Rule 85Constitution of India, 1950 — Article 227

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