High Courts30 Oct 2001Allowed
Oil and Natural Gas Corporation Ltd. Vs Jagson International Ltd.
Bombay High Court · (2002) 3 ALLMR 492 : (2002) 104 BOMLR 551
Arbitration Act, 1940 — Section 30, 33, 34
COURT ARCHIVE
Bombay High Court judgments, 2001
1,032 judgments · page 8 of 52
High Courts30 Oct 2001Dismissed
Balu Sonaba Bhosale Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 BOMLR 221 : (2002) 3 MhLj 368
High Courts30 Oct 2001Dismissed
Krishnali Resports Pvt. Ltd. Vs B.E. Billimorria and Co. Ltd.
Bombay High Court · (2002) 3 BomCR 112
Arbitration Act, 1940 — Section 30, 33
High Courts30 Oct 2001
Mumbai Municipal Corporation of Greater Mumbai Vs Sushilaben I. Patel
Bombay High Court · (2002) 5 BomCR 356 : (2002) 4 MhLj 246
Bombay Municipal Corporation Act, 1888 — Section 527Specific Relief Act, 1963 — Section 39
High Courts29 Oct 2001Allowed
Nasibullah Khan Vs M.N. Singh and Others
Bombay High Court · (2002) 1 BOMLR 119 : (2002) 1 MhLj 572
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 170, 34, 365, 376, 392
High Courts25 Oct 2001Dismissed
Maria Fernandes Vs Ishaprema Niketan and others
Bombay High Court · (2001) 10 BOM CK 0061
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2(p)
High Courts25 Oct 2001
Ravi Nair Physiotherapy College, Sawangi (Meghe), Wardha Vs State of Maharashtra and another
Bombay High Court · (2002) 2 ALLMR 205 : (2002) 3 BomCR 696
Maharashtra University of Health Sciences Act, 1998 — Section 63
High Courts25 Oct 2001
Ravi Nair Physiotherapy College Vs State of Maharashtra and Another
Bombay High Court · (2002) 2 ALLMR 205 : (2002) 3 BomCR 696
Maharashtra University of Health Sciences Act, 1998 — Section 63, 64, 65, 66
High Courts24 Oct 2001Dismissed
Lokmat Vs Dnyaneshwar Haribhau Kadu and Others
Bombay High Court · (2002) 2 ALLMR 574 : (2002) 2 BomCR 60 : (2002) 93 FLR 538
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts24 Oct 2001Dismissed
Ramvilas Shivlal Navandar and Others Vs Biharilal @ C.R. Ray and Another
Bombay High Court · (2002) 2 MhLj 467
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 5(11)Constitution of India, 1950 — Article 227
High Courts24 Oct 2001Dismissed
G.R. Kadam and Sons Vs The State of Maharashtra and Others
Bombay High Court · AIR 2002 Bom 330 : (2002) 3 BomCR 180
Bombay Municipal Corporation Act, 1888 — Section 173
High Courts24 Oct 2001Dismissed
Simplex Enterprises and Others Vs Union of India (UOI) and Others
Bombay High Court · (2002) 2 ALLMR 168 : (2002) 178 CTR 511 : (2002) 257 ITR 689 : (2003) 132 TAXMAN 934
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(1), 143(2)
High Courts23 Oct 2001Dismissed
Special Land Acquisition Officer Vs Bawa Bir Singh and Another
Bombay High Court · (2002) 2 BomCR 598
Land Acquisition Act, 1894 — Section 18
High Courts22 Oct 2001Dismissed
Bharatiya Kamgar Karmachari Mahasangh Vs Indian Oil Corporation Ltd. and Others
Bombay High Court · (2002) 92 FLR 700 : (2002) 1 LLJ 651
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 19Industrial Disputes Act, 1947 — Section 10
High Courts22 Oct 2001
Baroda Rayon Corporation Ltd. Vs ICICI Ltd. (Debenture Trustees) and Others
Bombay High Court · (2002) 2 BomCR 608 : (2002) 2 BOMLR 915 : (2003) 113 CompCas 466 : (2002) 2 MhLj 322
Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3, 4(1)
High Courts22 Oct 2001Dismissed
Krishna Kashinath Patil Vs S. Mohandas Kamath
Bombay High Court · (2002) 1 ALLMR 353 : (2002) 2 MhLj 924
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts19 Oct 2001Allowed
Smt. Elsy George Vs Union of India (UOI) and Others
Bombay High Court · (2002) CriLJ 540
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3(1)Constitution of India, 1950 — Article 21, 22(5), 226Customs Act, 1962 — Section 108, 111, 113, 2(39), 2(8)
High Courts19 Oct 2001Dismissed
Krisnna Vasudeo Kotwal and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 1 LLJ 404
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts19 Oct 2001Dismissed
State of Maharashtra Vs Vijayaraj Prithviraj Bafna
Bombay High Court · (2002) 104 BOMLR 493
Criminal Procedure Code, 1973 (CrPC) — Section 313, 465Customs Act, 1962 — Section 108, 135, 137, 139Evidence Act, 1872 — Section 114, 56, 57
High Courts19 Oct 2001Allowed
Prashant Vagaskar and Others Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · AIR 2002 Bom 120 : (2002) 4 BomCR 363 : (2002) 2 MhLj 154
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 17 Rule 2, Order 9 Rule 8