High Courts29 Nov 2001Dismissed
Catarina Fernandes and others Vs Victoria Gonsalves and others
Bombay High Court · (2001) 11 BOM CK 0007
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 21, 22
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 5 of 52
High Courts28 Nov 2001
Vimal S. Roy (Captain) Vs N.E.P.C. Airlines, Chennai and Others
Bombay High Court · (2002) 2 BomCR 506 : (2002) 3 BOMLR 214 : (2002) 93 FLR 956 : (2002) 2 MhLj 378
Industrial Disputes Act, 1947 — Section 25M, 25M(8), 33C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 59
High Courts28 Nov 2001Dismissed
Shripat C. Mahajan Vs Sanjay Radheshyam Jaiswal and Others
Bombay High Court · AIR 2002 Bom 211 : (2002) 2 ALLMR 769 : (2002) 3 BomCR 752
Bombay Prohibition Act, 1949 — Section 146Civil Procedure Code, 1908 (CPC) — Section 115, 9Maharashtra Country Liquor Rules, 1973 — Rule 146, 28
High Courts28 Nov 2001Allowed
Jasbir Kaur Dhaliwal Vs NEPC Airlines and Others
Bombay High Court · (2002) 2 BomCR 514 : (2002) 93 FLR 951 : (2002) 1 MhLj 606
Industrial Disputes Act, 1947 — Section 10(1), 2, 25, 25C
High Courts28 Nov 2001
M.V. "Sea Success I" Vs Liverpool and London Steamship Protection and Indemnity Association Ltd. and Another
Bombay High Court · AIR 2002 Bom 151 : (2002) 2 BomCR 537
Admiralty Courts Act, 1861 — Section 5Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts28 Nov 2001
G. Tech Stone Limited Vs BFIL Finance Limited
Bombay High Court · (2002) 2 BomCR 271
Arbitration and Conciliation Act, 1996 — Section 28, 31, 34Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts28 Nov 2001
Union of India (UOI) and Others Vs Ram Pal Singh K. and Others
Bombay High Court · (2002) 2 BomCR 509 : (2002) 93 FLR 945
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33C(2)
High Courts27 Nov 2001Dismissed
Girdharilal Radhakishan Madhyan Vs State of Maharashtra and Another
Bombay High Court · (2002) 3 ALLMR 544 : (2002) 2 BomCR 201
Bombay Entertainments Duty Act, 1923 — Section 3(1), 3(3), 9
High Courts27 Nov 2001Dismissed
Anant Bapu Kharat Vs General Manager, B.E.S.T. Undertaking and Another
Bombay High Court · (2002) 4 LLJ 67
Bombay Industrial Relations Act, 1946 — Section 42(4)Bombay Industrial Relations Rules, 1947 — Rule 53(1)
High Courts27 Nov 2001Dismissed
Eagle Cement Pipes Company Vs Regional Provident Fund Commissioner and Another
Bombay High Court · (2002) 93 FLR 9 : (2002) 1 LLJ 916
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 2A
High Courts27 Nov 2001Allowed
Mahadeo Ramgonda Patil and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 3 ALLMR 180 : (2002) 2 BomCR 110 : (2002) 2 MhLj 370 : (2002) 2 MhLj 365
Maharashtra Land Revenue Code, 1966 — Section 2(12), 2(15), 2(23)Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11, 12, 2(10)
High Courts27 Nov 2001
Rashtriya Kamgar Kranti Union Vs Darabshaw B. Cursetjee''s Sons (Bom.) Pvt. Ltd. and Another
Bombay High Court · (2002) 2 BomCR 519 : (2002) 93 FLR 801
Industrial Disputes Act, 1947 — Section 10(1), 17, 25J
High Courts27 Nov 2001Allowed
Dayanand Shankarrao Lokhande and others Vs Union of India (UOI) and others
Bombay High Court · (2001) 11 BOM CK 0004
Constitution of India, 1950 — Article 226
High Courts26 Nov 2001Dismissed
Shamala Shrirang Gune Vs Secretary, Education and Social Welfare Department and another
Bombay High Court · (2001) 11 BOM CK 0055
Constitution of India, 1950 — Article 226
High Courts26 Nov 2001
Commissioner of Income Tax Vs Camco Colour Co.
Bombay High Court · (2002) 173 CTR 255 : (2002) 122 TAXMAN 336
Income Tax Act, 1961 — Section 260A
High Courts26 Nov 2001Dismissed
Commissioner of Income Tax Vs Camoo Colour Co.
Bombay High Court · (2002) 3 MhLj 278
Income Tax Act, 1961 — Section 260A
High Courts26 Nov 2001Partly Allowed
Commissioner of Income Tax Vs Shri Panchganga S.S.K. Ltd.
Bombay High Court · (2002) 258 ITR 119 : (2003) 132 TAXMAN 916
Income Tax Act, 1961 — Section 37
High Courts26 Nov 2001
Saraswati Seva Sangh Vs Education Officer (Secondary Section) Zilla Parishad, Thane and others
Bombay High Court · (2001) 11 BOM CK 0002
High Courts09 Nov 2001Dismissed
Omprakash Dinodia Vs Smt. Ashalata Karmarkar and Others
Bombay High Court · (2002) 2 ALLMR 108 : (2002) 104 BOMLR 843
Constitution of India, 1950 — Article 227
High Courts09 Nov 2001
Ramvilas G. Heda Vs Achaldas D. Oswal and Others
Bombay High Court · AIR 2002 Bom 133 : (2002) 3 BomCR 82 : (2002) 2 MhLj 347
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8, Order 34 Rule 8(1)Limitation Act, 1963 — Article 61Transfer of Property Act, 1882 — Section 60