COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 9 of 52

High Courts19 Oct 2001

Mohanrao Tatoba Patil Vs Pilu Maruti Patil and Others

Bombay High Court · (2002) 1 BomCR 12

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31(1), 31(3)Specific Relief Act, 1963 — Section 12, 15, 16

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High Courts19 Oct 2001Dismissed

Central Railway Employees Co-operative Society Ltd. Vs Y.M. Patil and Others

Bombay High Court · (2002) 92 FLR 318 : (2002) 1 LLJ 679

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 12Industrial Disputes Act, 1947 — Section 33C(2)Payment of Gratuity Act, 1972 — Section 14

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High Courts19 Oct 2001

Hector Hoshang Mehta and Others Vs Marol Nand Dham Udyog Premises Co-op. Society Ltd.

Bombay High Court · (2002) 2 BomCR 67

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 6(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 106, 111, 114

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High Courts19 Oct 2001Dismissed

Tajnagar Co-operative Housing Society, Nanded Vs Fateh Mohammed Maulana and others

Bombay High Court · (2001) 10 BOM CK 0002

Maharashtra Co-operative Societies Act, 1960 — Section 152, 154, 35

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High Courts18 Oct 2001

Saumil Dilip Mehta Vs State of Maharashtra and Others

Bombay High Court · AIR 2002 Bom 194 : (2002) 3 ALLMR 489 : (2002) 2 BomCR 594 : (2002) 3 BOMLR 514 : (2003) 113 CompCas 443 : (2002) 2 MhLj 36 : (2004) 138 STC 258

Companies Act, 1956 — Section 303, 303(2)Maharashtra Land Revenue Code, 1966 — Section 267

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High Courts18 Oct 2001Dismissed

State of Goa Vs K. Hassainer

Bombay High Court · (2001) 10 BOM CK 0008

Arbitration Act, 1940 — Section 30, 35Contract Act, 1872 — Section 73Interest Act, 1978 — Section 3

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High Courts18 Oct 2001Dismissed

Ramdas Vithal Chauhan Vs Pushpavati Mansukhlal Shah and Another

Bombay High Court · (2002) 1 ALLMR 720 : (2002) 2 BOMLR 513 : (2002) 1 MhLj 724

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(2), 12(3)

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High Courts17 Oct 2001

Smoke Affected Residents'' Forum Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (2002) 2 BomCR 343 : (2002) 2 MhLj 89

Constitution of India, 1950 — Article 21, 47, 48AMotor Vehicles Act, 1988 — Section 59

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High Courts17 Oct 2001

S.N. Gupta Vs Deputy Director General of Foreign Trade (Enforcement), Mumbai and Others

Bombay High Court · (2002) 1 BOMLR 426 : (2002) 2 MhLj 287

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High Courts17 Oct 2001Allowed

Vijay Vs Ramavatar and Another

Bombay High Court · (2002) 3 BomCR 726 : (2002) BomCR(Cri) 420 : (2002) 1 LLJ 430 : (2002) 1 MhLj 430

Criminal Procedure Code, 1973 (CrPC) — Section 200, 227, 228, 245Negotiable Instruments Act, 1881 (NI) — Section 118, 130, 138, 139, 142Penal Code, 1860 (IPC) — Section 406, 417, 420

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High Courts16 Oct 2001

Bank of Rajasthan Ltd. Vs Union of India

Bombay High Court · (2002) 1 MhLj 812 : (2002) 122 TAXMAN 608

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High Courts16 Oct 2001Allowed

Chanda Preetam Wadate Vs Preetam Ganpatrao Wadate and Another

Bombay High Court · (2003) 1 CivCC 420 : (2002) CriLJ 1397 : (2002) 2 MhLj 482 : (2002) 2 MhLj 331 : (2002) 2 RCR(Criminal) 641

Criminal Procedure Code, 1973 (CrPC) — Section 125(4), 397(2), 482

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High Courts16 Oct 2001Dismissed

Bank of Rajasthan Ltd. Vs Union of India (UOI)

Bombay High Court · (2002) 2 BomCR 783 : (2002) 1 BOMLR 270 : (2003) 259 ITR 586 : (2002) 1 MhLj 812

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High Courts15 Oct 2001Allowed

Suresh Vishnu Vs State of Maharashtra and Others

Bombay High Court · (2002) 82 ECC 274

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226

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High Courts15 Oct 2001Allowed

Suresh Vishnu Vs The State of Maharashtra and Others

Bombay High Court · (2002) 104 BOMLR 303

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226

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High Courts15 Oct 2001Allowed

Ruby Mills Limited and Another Vs Textile Commissioner, Bombay and Others

Bombay High Court · (2002) 1 ALLMR 366 : (2002) 1 BomCR 1 : (2002) 2 BOMLR 170 : (2002) 1 MhLj 551

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3), 38Constitution of India, 1950 — Article 226Defence of India Rules, 1937 — Rule 119, 8(1), 8(2)

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High Courts15 Oct 2001Dismissed

Pramila Mahesh Shah Vs Employees'' State Insurance Corporation, Nagpur and Another

Bombay High Court · (2002) CriLJ 2454 : (2002) 2 MhLj 100

Criminal Procedure Code, 1973 (CrPC) — Section 204(2), 204(3)

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High Courts13 Oct 2001Dismissed

Ulhas Sanvordekar Vs Tilak Raj Bhalla

Bombay High Court · (2002) 2 BomCR 84

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1

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High Courts12 Oct 2001

Relief Road Housing Societies Association, Bombay and Another Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 ALLMR 372 : (2002) 1 BomCR 15 : (2002) 3 BOMLR 796 : (2002) 3 MhLj 173

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High Courts12 Oct 2001Dismissed

Dr. Sushil Indoria and Others Vs State of Maharashtra

Bombay High Court · (2002) 104 BOMLR 33

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3

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