COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 49 of 52

High Courts05 Feb 2001Dismissed

Pandurang Shivram Kawathkar Vs State of Maharashtra

Bombay High Court · (2001) CriLJ 2792 : (2001) 3 RCR(Criminal) 604

Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4)Dowry Prohibition Act, 1961 — Section 2, 3, 4, 8

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High Courts02 Feb 2001

Smt. Sonabai Digambar Jagtap Vs The State of Maharashtra and Others

Bombay High Court · (2001) ALLMR(Cri) 427 : (2001) BomCR(Cri) 804 : (2001) CriLJ 2129

Criminal Procedure Code, 1973 (CrPC) — Section 407

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High Courts02 Feb 2001Allowed

Sunflag Iron and Steel Co. Ltd. Vs Additional Collr. of C. Ex.

Bombay High Court · (2001) 4 ALLMR 221 : (2003) 162 ELT 105 : (2001) 3 MhLj 532

Central Excises and Salt Act, 1944 — Section 3, 37BConstitution of India, 1950 — Article 226

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High Courts02 Feb 2001Allowed

Smt. Chhabubai Balwantrao Shinde and Others Vs Gulabrao Balwantrao Shinde and Others

Bombay High Court · AIR 2001 Bom 486 : (2001) 4 ALLMR 559 : (2001) 4 MhLj 37

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Hindu Succession Act, 1956 — Section 14(1)

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High Courts02 Feb 2001

Jyotsna Jagtap Vs Suresh John Jagtap

Bombay High Court · (2001) 3 BomCR 14 : (2001) 1 DMC 776 : (2001) 2 MhLj 433

Divorce Act, 1869 — Section 10, 17Family Courts Act, 1984 — Section 19, 20, 7(1), 8

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High Courts02 Feb 2001

Union of India Vs M/s. Laxmi Vishnu Textile Mills Ltd. and Others

Bombay High Court · (2002) 1 ACC 171 : (2001) 2 ACC 1 : (2002) ACJ 171 : (2001) 2 ALLMR 587 : (2001) 3 BomCR 35 : (2001) 2 BOMLR 350 : (2001) 2 MhLj 381

Constitution of India, 1950 — Article 227Railway Claims Tribunal Act, 1987 — Section 13, 15Railways Act, 1989 — Section 124A, 82A

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High Courts02 Feb 2001Dismissed

Vasant Laxman Ruikar Vs S.Y. Khaire and others

Bombay High Court · (2001) 02 BOM CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 210, 245(2), 397, 397(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 380, 427

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High Courts01 Feb 2001

Mahibubi Abdul Aziz and Others Vs Sayed Abdul Majid and Others

Bombay High Court · (2001) 3 ALLMR 104 : (2001) 3 BomCR 33 : (2001) 2 BOMLR 530 : (2001) 2 MhLj 512

Bombay Public Trusts Act, 1950 — Section 19, 30

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High Courts01 Feb 2001

Smt. Manharbala Jeram Damodar and Another Vs Prabhudas Damodar Kotecha and Others

Bombay High Court · (2001) 3 ALLMR 230 : (2001) 3 BomCR 76 : (2001) 2 BOMLR 533 : (2001) 2 MhLj 477

Bombay Civil Courts Act, 1869 — Section 16, 23, 37Civil Procedure Code, 1908 (CPC) — Section 2(4), 24Constitution of India, 1950 — Article 233, 234, 235, 236

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High Courts01 Feb 2001Dismissed

Yeshwant Ramchandra Dhumal deceased by L.Rs. Vs Shri Shankar Maruti Dhumal and Another

Bombay High Court · AIR 2001 Bom 384 : (2001) 3 ALLMR 128 : (2001) 2 MhLj 576

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 21(3), 36ACivil Procedure Code, 1908 (CPC) — Section 9

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High Courts01 Feb 2001

Ganpat Shankar Waghmare Vs Smt. Anjalibai Rao Waghmare and Another

Bombay High Court · (2001) 3 ALLMR 149 : (2001) 3 BomCR 31 : (2001) 2 BOMLR 425 : (2001) 2 MhLj 756

Constitution of India, 1950 — Article 227

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High Courts01 Feb 2001

Popatlal Jethabhai Shah Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 429 : (2001) BomCR(Cri) 672 : (2001) 2 BOMLR 372 : (2002) CriLJ 794 : (2002) 2 RCR(Criminal) 427

Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 376

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High Courts01 Feb 2001

Ravi Daulat Mohade Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1109 : (2001) 5 BomCR 674

Criminal Procedure Code, 1973 (CrPC) — Section 161, 354, 377Evidence Act, 1872 — Section 3, 59, 61, 8Penal Code, 1860 (IPC) — Section 302, 34

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High Courts31 Jan 2001Dismissed

Satchit Pandurang Poll Vs State of Goa and Others

Bombay High Court · (2001) 3 BomCR 468

Constitution of India, 1950 — Article 226, 309

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High Courts31 Jan 2001

Mahaamba Investments Ltd. Vs IDI Limited

Bombay High Court · (2001) 105 CompCas 16

Companies Act, 1956 — Section 391, 394

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High Courts31 Jan 2001

Chowgule and Co. Ltd. Vs Asstt. Director General of Foreign Trade, Goa

Bombay High Court · (2002) 139 ELT 30

Constitution of India, 1950 — Article 226, 227

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High Courts30 Jan 2001Dismissed

Irne Wanjiru Vs The State of Maharashtra and Another

Bombay High Court · (2001) ALLMR(Cri) 1480 : (2001) BomCR(Cri) 665 : (2001) 3 BOMLR 421 : (2001) 2 MhLj 635 : (2001) 4 RCR(Criminal) 388

Criminal Procedure Code, 1973 (CrPC) — Section 428Customs Act, 1962 — Section 135ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 43, 50

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High Courts30 Jan 2001

Industrial Credit and Investment Corporation of India Ltd. Vs Veena Textiles Ltd. and Others

Bombay High Court · (2001) 2 BomCR 348 : (2001) 104 CompCas 503

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 2

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High Courts30 Jan 2001Allowed

Obedur Rehaman Shaikh Vs Suresh J. Khade and Another

Bombay High Court · (2001) 90 FLR 456 : (2002) 4 LLJ 918

Industrial Disputes (Bombay) Rules, 1957 — Rule 26(2)Industrial Disputes (Central) Rules, 1957 — Rule 22, 24Industrial Disputes Act, 1947 — Section 17A

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High Courts30 Jan 2001

Lalmani Ramnath Tiwari Vs Bhimrao Govind Pawar

Bombay High Court · (2001) 2 ALLMR 415 : (2001) 3 BomCR 21 : (2001) 2 BOMLR 479 : (2001) 2 MhLj 342

Bombay General Clauses Act, 1904 — Section 28Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 227

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