High Courts12 Feb 2001
Atlas Realtors and Others Vs Margao Municipal Council and Others
Bombay High Court · (2001) 3 BomCR 320(1)
Goa, Daman and Diu Municipalities Act, 1968 — Section 307, 308, 323
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 47 of 52
High Courts11 Feb 2001
Atlas Realtors and etc. Vs The Margao Municipal Council and Another
Bombay High Court · AIR 2001 Bom 456 : (2001) 3 BomCR 320
Goa Municipalities Act, 1969 — Section 307, 307(3), 308, 323, 323(2)
High Courts09 Feb 2001
Patel Engineering Works Vs Shri Santosh Kumar Rawool and Others
Bombay High Court · (2001) 2 ALLMR 561 : (2001) 3 BomCR 463 : (2001) 2 BOMLR 420 : (2001) 89 FLR 383 : (2001) 1 LLJ 1354 : (2001) 3 MhLj 439
High Courts09 Feb 2001
Balu Appaji Sangaonkar Vs Rangrao Dattoba Palkar
Bombay High Court · (2001) 2 ALLMR 556 : (2001) 3 BomCR 249 : (2001) 2 BOMLR 715 : (2001) 2 MhLj 709
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15ACivil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts09 Feb 2001Allowed
Kiran Madhukar Saoji and Others Vs State of Maharashtra and Others
Bombay High Court · (2001) 3 ALLMR 198 : (2002) 104 BOMLR 16 : (2001) 4 MhLj 517
Constitution of India, 1950 — Article 226, 227
High Courts09 Feb 2001
Khushalrao Tulshiramji Pandao and others Vs State of Maharashtra and others
Bombay High Court · (2001) 02 BOM CK 0089
Land Acquisition Act, 1894 — Section 17, 4, 4(1), 5(a)(2), 5A
High Courts09 Feb 2001Dismissed
Balu Baburao Zarole and Others etc. Vs Shaikh Akbar Shaikh Bhikan and Others etc.
Bombay High Court · AIR 2001 Bom 364 : (2001) 3 ALLMR 95 : (2001) 3 BomCR 255
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43Specific Relief Act, 1963 — Section 20
High Courts09 Feb 2001Allowed
Dinanath Badriprasad Shreshta Vs Chandradevi Mahanprasad Upadhya
Bombay High Court · (2001) 4 ALLMR 92 : (2001) 4 BomCR 286
Specific Relief Act, 1963 — Section 37, 5, 6
High Courts09 Feb 2001
Board of Trustees of the Port of Mumbai Vs Ramesh Rajaram Jadhav
Bombay High Court · (2001) 3 ALLMR 225 : (2001) 3 BomCR 609 : (2001) 2 MhLj 899
Bombay Port Trust Employees (Conduct) Regulations, 1975 — Regulation 3(1)Industrial Disputes Act, 1947 — Section 10(1)
High Courts09 Feb 2001
Sou. Shakuntala J. Gujar Vs Shri Dilip R. Pawar and Another
Bombay High Court · (2001) 2 ALLMR 566 : (2001) 3 BomCR 247 : (2001) 2 BOMLR 405
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(2)Limitation Act, 1963 — Article 133
High Courts09 Feb 2001
Empire Industries Limited Vs State of Maharashtra Industries, Energy and Labour Department and Others
Bombay High Court · (2001) 89 FLR 721 : (2001) 2 LLJ 170
Industrial Disputes Act, 1947 — Section 10(1), 10(3)
High Courts09 Feb 2001Dismissed
Syed Shafiq Ahmed Vs State of Maharahstra and Others
Bombay High Court · (2002) CriLJ 1403
Penal Code, 1860 (IPC) — Section 302, 324, 326, 34, 436
High Courts08 Feb 2001
Bank of Baroda Vs Virsen Santhram Pradhan and Another
Bombay High Court · (2001) 2 ALLMR 645 : (2001) 2 BomCR 606 : (2001) 2 BOMLR 513 : (2001) 90 FLR 401 : (2001) 2 LLJ 733
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, 11(3)Constitution of India, 1950 — Article 226, 227
High Courts08 Feb 2001Dismissed
Mohammed Fekoo Mohammed Yusuf Vs Shree Krishna Woollen Mills Pvt. Ltd. and Others
Bombay High Court · (2001) 3 ALLMR 434 : (2001) 4 BomCR 280 : (2001) 4 BOMLR 567 : (2001) 89 FLR 393 : (2001) 1 LLJ 1363 : (2001) 3 MhLj 492
Bombay Industrial Relations Act, 1946 — Section 73Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)
High Courts08 Feb 2001Dismissed
Vasant Mahadev Pandit and another Vs Zaibunnisa Abdul Sattar and others
Bombay High Court · (2001) 2 ALLMR 289 : (2001) 2 BomCR 616 : (2001) 2 BOMLR 437 : (2001) 3 MhLj 118
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(e), 13(1)(j), 15A
High Courts08 Feb 2001Dismissed
Rainbow Industries Vs Regional Director, E.S.I. Corporation
Bombay High Court · (2001) 4 ALLMR 336 : (2001) 4 BomCR 93 : (2001) 4 BOMLR 298 : (2001) 89 FLR 412 : (2001) 1 LLJ 1261 : (2001) 3 MhLj 508
Constitution of India, 1950 — Article 133, 226Employees State Insurance Act, 1948 — Section 44, 45, 45(A), 45(C), 75Limitation Act, 1963 — Section 12, 5
High Courts08 Feb 2001
The Commissioner of Income Tax, Mumbai City-II Vs M/s. Veekaylal Investment Co. P. Ltd.
Bombay High Court · (2001) 166 CTR 96 : (2001) 249 ITR 597 : (2001) 3 MhLj 461 : (2001) 116 TAXMAN 104
Income Tax Act, 1961 — Section 115J(1), 260A, 28, 45
High Courts08 Feb 2001
Shri Vasant Mahadev Pandit and Another Vs Zaibunnisa Abdul Sattr Dhuru and Another
Bombay High Court · (2001) 2 ALLMR 289 : (2001) 2 BomCR 616 : (2001) 2 BOMLR 437 : (2001) 3 MhLj 118
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15A
High Courts08 Feb 2001
The Commissioner of Income Tax, Mumbai City - VI Vs M/s. Echjay Forgings Pvt. Ltd.
Bombay High Court · (2001) 166 CTR 100 : (2001) 251 ITR 15 : (2001) 3 MhLj 808 : (2001) 116 TAXMAN 322
Income Tax Act, 1961 — Section 115J(1A), 143(1)(a), 143(3), 260A
High Courts08 Feb 2001
Babasaheb Yeshwant Anandrao Patil Vs Smt. Manjulabai Balwant Gaikwad
Bombay High Court · (2001) 2 ALLMR 574 : (2001) 3 BomCR 245 : (2001) 2 BOMLR 417 : (2001) 2 MhLj 945
Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 213, 283