High Courts29 Jan 2001Dismissed
Universal Prime Aluminium Limited Vs Colgate Palmolive (India) Limited
Bombay High Court · (2001) 4 ALLMR 347 : (2001) 3 BOMLR 593
Sales of Goods Act, 1930 — Section 10, 9Specific Relief Act, 1963 — Section 39
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 50 of 52
High Courts29 Jan 2001
Air India Ltd. Vs N.P. Wadkar
Bombay High Court · (2001) 3 ALLMR 755 : (2001) 3 BomCR 420 : (2001) 90 FLR 782 : (2001) 1 LLJ 1150 : (2001) 3 MhLj 98
Industrial Disputes Act, 1947 — Section 33(2)
High Courts25 Jan 2001Dismissed
ANZ Grindlays Bank Vs General Secretary, Grindlays Bank Employees Union and Others
Bombay High Court · (2001) 3 ALLMR 279 : (2001) 3 BomCR 720 : (2001) 89 FLR 375 : (2001) 1 LLJ 1238 : (2001) 3 MhLj 422
Industrial Disputes Act, 1947 — Section 25F, 2A
High Courts25 Jan 2001
Pralhad Sitaram Yeole Vs State of Maharashtra
Bombay High Court · (2002) 3 MhLj 377
Criminal Procedure Code, 1973 (CrPC) — Section 374, 389(1), 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts25 Jan 2001
Abdul Rehman Fakir Mohd. Durani Vs The State of Maharashtra
Bombay High Court · (2001) BomCR(Cri) 517 : (2001) 2 BOMLR 752 : (2001) CriLJ 4844
Criminal Procedure Code, 1898 (CrPC) — Section 510Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 159, 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 29, 42, 42(1)
High Courts25 Jan 2001Dismissed
Bank of Maharashtra Vs Kalawatibai and Another
Bombay High Court · (2001) 3 ALLMR 445 : (2001) 3 BomCR 236
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Jan 2001
Shri Vinod Vithal Rane Vs Shri R.H. Mendonca and Others
Bombay High Court · (2001) BomCR(Cri) 537 : (2001) 2 BOMLR 307 : (2001) 2 MhLj 437
Bombay Police Act, 1951 — Section 56Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 109, 110, 149, 151
High Courts24 Jan 2001Dismissed
Hindustan Lever Limited Vs Hindustan Lever Employees Union and Another
Bombay High Court · (2001) 2 ALLMR 294 : (2001) 3 BomCR 363 : (2001) 3 BOMLR 450 : (2001) 88 FLR 943 : (2001) 1 LLJ 861 : (2001) 2 MhLj 837
Constitution of India, 1950 — Article 226Maharashtra Contract Labours (Regulation and Abolition) Rules, 1971 — Rule 25(2)
High Courts24 Jan 2001Dismissed
Consolidated Pneumatic Tools Co. (India) Limited Vs President, Association of Engineering Workers and Others
Bombay High Court · (2001) 3 BomCR 412 : (2001) 88 FLR 1011 : (2001) 1 LLJ 884
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
High Courts24 Jan 2001Dismissed
Tata Hydro Companies Employees Union Vs The Tata Power Company Ltd. and Others
Bombay High Court · (2001) 4 BomCR 261 : (2001) 3 BOMLR 770 : (2001) 88 FLR 917 : (2001) 1 LLJ 919 : (2001) 4 MhLj 765
Bombay Industrial Relations Act, 1946 — Section 3, 3(13), 33, 42, 42(1)
High Courts23 Jan 2001
SBI Home Finance Limited Vs Credential Finance Limited and Others
Bombay High Court · AIR 2001 Bom 179 : (2001) 2 ALLMR 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 58, Order 21 Rule 61, Order 21 Rule 63, Order 38 Rule 10Transfer of Property Act, 1882 — Section 53
High Courts23 Jan 2001Dismissed
J. Kapur, Mumbai Vs Union of India and others
Bombay High Court · AIR 2001 Bom 193 : (2001) 2 BomCR 304 : (2001) 2 BOMLR 327 : (2001) 3 MhLj 688
Constitution of India, 1950 — Article 19(1)(d), 21
High Courts23 Jan 2001
Dyes and Chemical Workers Union Vs Bombay Oil Industries Ltd. and Another
Bombay High Court · (2001) 89 FLR 638 : (2001) 1 LLJ 1252 : (2001) 2 MhLj 1
Industrial Disputes Act, 1947 — Section 2, 25K, 25K(I)
High Courts23 Jan 2001Allowed
Rukhaminabai Vithalrao Jogdand Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 955 : (2001) CriLJ 2109 : (2001) 3 MhLj 473
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 313, 34, 498A
High Courts23 Jan 2001
The Bank of Tokyo-Mitsubishi Ltd. Vs M/s. Chembra Estates and Others
Bombay High Court · (2001) 2 ALLMR 10 : (2001) 1 BomCR 842 : (2001) 2 BOMLR 501 : (2001) 105 CompCas 52
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19(22), 2, 31
High Courts23 Jan 2001
J. Kapur Vs Union of India and Others
Bombay High Court · AIR 2001 Bom 193 : (2001) 2 BomCR 304 : (2001) 2 BOMLR 327 : (2001) 3 MhLj 688
Aircraft Act, 1934 — Section 5A, 8Aircraft Rules, 1937 — Rule 50, 53, 55Constitution of India, 1950 — Article 19(1), 21, 226
High Courts23 Jan 2001Dismissed
Bapurao Shankar Chavan Vs M.N. Singh, Commissioner of Police, G.R. Bombay and Others
Bombay High Court · (2001) ALLMR(Cri) 803
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 8
High Courts22 Jan 2001
The Principal, B.M. Ruia Mahila Mahavidyalaya and Another Vs Mrs. Nini Gulla and Others
Bombay High Court · (2001) 2 ALLMR 664 : (2001) 3 BomCR 140 : (2001) 2 BOMLR 774 : (2001) 88 FLR 1056 : (2001) 4 MhLj 379
Constitution of India, 1950 — Article 226
High Courts22 Jan 2001Dismissed
Girish Uskaikar Vs Chief Secretary and Another
Bombay High Court · (2001) 4 BomCR 122
Central Motor Vehicles Rules, 1989 — Rule 273Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1988 — Section 129
High Courts22 Jan 2001Allowed
Nelco Limited Vs Union of India (UOI)
Bombay High Court · (2002) 144 ELT 56
Central Excises and Salt Act, 1944 — Section 11B, 11BB, 35C, 35F