COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 7 of 52

High Courts05 Nov 2001Dismissed

Murlidhar Anaji Kank (deceased) through his legal heirs and another Vs Shankar Hari Gurav (deceased) through his legal heirs and another

Bombay High Court · (2001) 11 BOM CK 0042

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(1), 32(b), 32F, 32GCivil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227, 32

Read judgment

High Courts05 Nov 2001

Agricultural Produce Market Committee Vs Divisional Joint Registrar Co-operative Societies and Others

Bombay High Court · (2002) 2 MhLj 583

Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 102, 104

Read judgment

High Courts05 Nov 2001Dismissed

K.K. Modi Vs Securities Appellate Tribunal

Bombay High Court · (2002) 2 BomCR 523 : (2003) 113 CompCas 418 : (2002) 35 SCL 230

Companies Act, 1956 — Section 6Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 10, 11, 11(1), 12, 18(1)Securities and Exchange Board of India Act, 1992 — Section 15T, 15Z

Read judgment

High Courts05 Nov 2001

Agricultural Produce Marketing Committee, Umrer Vs Divisional Joint Registrar, Co-operative Societies, Nagpur and Others

Bombay High Court · (2002) 2 ALLMR 203 : (2002) 3 BomCR 743 : (2002) 2 BOMLR 924 : (2002) 2 MhLj 583

Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 102, 104

Read judgment

High Courts05 Nov 2001

Vashdev Morumal Sawlani Vs Yogesh Mehta and Another

Bombay High Court · (2002) 2 ALLMR 156 : (2002) 2 BomCR 582 : (2002) 2 BOMLR 412 : (2002) 2 MhLj 76

Arbitration and Conciliation Act, 1996 — Section 28, 31(3)

Read judgment

High Courts05 Nov 2001

Conart Engineers Ltd. Vs Shamrock Industrial Co. Ltd.

Bombay High Court · (2002) 3 ALLMR 486 : (2002) 2 BomCR 57 : (2002) 2 BOMLR 488 : (2002) 3 MhLj 243

Arbitration and Conciliation Act, 1996 — Section 11, 21Limitation (Amendment) Act, 1973 — Article 137

Read judgment

High Courts05 Nov 2001

Pratap Balkrishna Kedari Vs Premadevi Laxminarayan Agarwal

Bombay High Court · AIR 2002 Bom 319 : (2002) 3 BomCR 46

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 182Specific Relief Act, 1963 — Section 37

Read judgment

High Courts02 Nov 2001Allowed

Swati Vasant Patil and Another Vs Kandivli Education Society and Others

Bombay High Court · (2002) 1 ALLMR 333 : (2002) 3 BomCR 51

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(3), 3(2)

Read judgment

High Courts02 Nov 2001

V.H. Patel and Company and Others Vs Hirubhai Himabhai Patel and Others

Bombay High Court · (2002) 2 BomCR 479 : (2002) 3 BOMLR 221 : (2002) 2 MhLj 578

Arbitration Act, 1940 — Section 17 , 30Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 119

Read judgment

High Courts02 Nov 2001Allowed

Dom Fernandez Vs V.M. Shevade and Another

Bombay High Court · (2002) 2 MhLj 281

Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 — Section 3(3), 39

Read judgment

High Courts02 Nov 2001Dismissed

Laxmichand Kalyanji Vs Municipal Corporation of Greater Bombay

Bombay High Court · AIR 2002 Bom 217 : (2002) 3 BOMLR 518 : (2002) 2 MhLj 210

Bombay Municipal Corporation Act, 1888 — Section 351, 527(1)

Read judgment

High Courts01 Nov 2001Dismissed

Ram Nandan Prasad Sinha Vs K.M. Consultants

Bombay High Court · AIR 2002 Bom 90 : (2002) 2 BomCR 585 : (2002) 1 BOMLR 153 : (2002) 1 MhLj 600

Arbitration Act, 1940 — Section 20, 34, 8Partnership Act, 1932 — Section 56, 69, 69(1), 69(2), 69(3)Presidency Small Cause Courts Act, 1882 — Section 19

Read judgment

High Courts01 Nov 2001Allowed

Dadu @ Tulsidas Manpher Patel Vs State of Maharashtra and Others

Bombay High Court · (2001) 5 BomCR 264 : (2002) CriLJ 3850 : (2002) 1 MhLj 902

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 32APrisons (Bombay Furlough and Parole) Rules, 1959 — Rule 20

Read judgment

High Courts01 Nov 2001

Group Captain D.M. Oka (Retd.) and Another Vs Municipal Corporation of City of Pune and Others

Bombay High Court · (2002) 1 ALLMR 500 : (2002) 2 BomCR 578

Bombay Provincial Municipal Corporations Act, 1949 — Section 63(2)

Read judgment

High Courts31 Oct 2001Dismissed

Hanil Era Textiles Limited Vs Union of India (UOI)

Bombay High Court · (2002) 82 ECC 264 : (2002) 144 ELT 27

Read judgment

High Courts31 Oct 2001Dismissed

Hanil Era Textiles Ltd. and Another Vs Union of India (UOI) and Another

Bombay High Court · (2002) 103 ECR 523

Read judgment

High Courts31 Oct 2001Allowed

Bapurao Irbhan Tayade Vs State of Maharashtra

Bombay High Court · (2002) CriLJ 1280

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 145, 157, 21, 24, 25Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts30 Oct 2001Dismissed

Bhiva Jadhav Vs State of Maharashtra and Others

Bombay High Court · (2002) 3 ALLMR 887 : (2002) 2 BomCR 206

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11A, 17, 4, 6

Read judgment

High Courts30 Oct 2001Allowed

G.R. Didwania Vs A.C. Choksey

Bombay High Court · (2002) 4 ALLMR 187 : (2002) 2 ARBLR 401 : (2002) 4 BomCR 793 : (2002) 2 BOMLR 716 : (2004) 120 CompCas 744 : (2002) 2 MhLj 604

Arbitration and Conciliation Act, 1996 — Section 16, 28, 34

Read judgment

High Courts30 Oct 2001Dismissed

Onkar Singh Vs Union of India (UOI) and Others

Bombay High Court · (2002) 2 BomCR 247

Navy (Ceremonial Conditions of Service and Miscellaneous Provision) Regulations, 1963 — Regulation 268(1), 269Navy Act, 1957 — Section 11, 184Navy Service Pension and Gratuity Pension Regulations, 1964 — Regulation 78, 79

Read judgment