High Courts21 Dec 2001Dismissed
Manmala Exhibitors Vs M.C. Joshi, Commissioner of Income Tax, Central II and Others
Bombay High Court · (2002) 3 MhLj 373 : (2002) 124 TAXMAN 762
Income Tax Act, 1961 — Section 246, 246A, 249(4), 264, 264(4)
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,180 of 3,665
High Courts20 Dec 2001Allowed
Nirlon Synthetic Fibres and Chemicals Ltd., Bombay and Another Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · AIR 2002 Bom 295 : (2002) 1 BOMLR 762 : (2002) 2 MhLj 807
Bombay Municipal Corporation Act, 1888 — Section 154, 155Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10B, 11, 5(10), 7, 8
High Courts20 Dec 2001Dismissed
Hindoostan Spinning and Weaving Mills Ltd., Mumbai Vs Sharad G. Khanolkar and Others
Bombay High Court · (2002) 4 BomCR 306 : (2002) 3 MhLj 794
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts20 Dec 2001
Godrej and Boyce Mfg. Co. Ltd. Vs Jaikrishna Jan Bahadur Singh and Another
Bombay High Court · (2002) 2 ALLMR 147 : (2002) 3 BomCR 622 : (2002) 92 FLR 1100
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts20 Dec 2001
Shri Santosh Bhau Panchal Vs Shri M.N. Singh, Commissioner of Police and Others
Bombay High Court · (2002) 104 BOMLR 442
Arms Act, 1959 — Section 25, 27, 35, 4Bombay Police Act, 1951 — Section 135, 37Constitution of India, 1950 — Article 22, 226
High Courts20 Dec 2001Allowed
Air India Employees Guild Vs Air India Ltd. and Others
Bombay High Court · (2002) 2 LLJ 989
Industrial Disputes Act, 1947 — Section 12(3), 18(3)
High Courts20 Dec 2001Allowed
Akbarali Husenali Gulamreza Vs Hotel Rezaliya Private Ltd., Pune
Bombay High Court · (2002) 2 ALLMR 338 : (2002) 4 BomCR 329 : (2002) 2 MhLj 133
Bombay Rent Control Rules, 1948 — Rule 9A, 9BBombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 17(1), 28(1)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13
High Courts20 Dec 2001Allowed
Ambika Shikshan Sanstha and Another Vs Vice Chancellor and Another
Bombay High Court · (2002) 3 BomCR 41
National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(5)
High Courts19 Dec 2001Allowed
Ganpat Pandurang Panchal (Father of the Detenue) Vs State of Maharashtra and Others
Bombay High Court · (2002) BomCR(Cri) 528 : (2002) 104 BOMLR 209
Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 19, 2, 22, 226Penal Code, 1860 (IPC) — Section 326, 34
High Courts19 Dec 2001
Sumitomo Heavy Industries Ltd. Vs Oil and Natural Gas Corporation Ltd.
Bombay High Court · (2002) 3 ALLMR 155 : (2002) 2 BomCR 10 : (2002) 3 MhLj 634
Arbitration Act, 1940 — Section 30
High Courts19 Dec 2001Allowed
Pushpa Vashdev Lokwani and Others Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 MhLj 141
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts19 Dec 2001Allowed
Ramkrishna Jairam Damdar Vs Savita Damdar and Another
Bombay High Court · (2002) BomCR(Cri) 405 : (2002) CriLJ 1884 : (2002) 2 DMC 270 : (2002) 2 MhLj 65
Criminal Procedure Code, 1973 (CrPC) — Section 378(5), 397Limitation Act, 1963 — Article 131, 29(2), 5
High Courts19 Dec 2001Allowed
Jahidali Vahhidali Khan @ Javed Khan Vs M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2002) 2 MhLj 283
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)Penal Code, 1860 (IPC) — Section 387, 427, 506
High Courts19 Dec 2001Allowed
Voltas Limited Vs Union of India (UOI)
Bombay High Court · (2002) 140 ELT 375
Imports and Exports (Control) Act, 1947 — Section 3
High Courts18 Dec 2001Allowed
Vijay Omprakash Bansal Vs Commissioner of Income Tax
Bombay High Court · (2002) 2 ALLMR 764 : (2003) 179 CTR 348 : (2002) 257 ITR 649 : (2003) 133 TAXMAN 189
Finance (No. 2) Act, 1998 — Section 90, 90(2)
High Courts18 Dec 2001Dismissed
Atul Jagdish Khanna Vs Seco Tools India (P.) Ltd. and Another
Bombay High Court · (2002) 2 ALLMR 349 : (2002) 104 BOMLR 691
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 45Constitution of India, 1950 — Article 227
High Courts18 Dec 2001Dismissed
Shri Shadeb Gulam Mohd. Dhamankar Vs Shri M.N. Singh, Commissioner of Police and Others
Bombay High Court · (2002) 104 BOMLR 783
Bombay Police Act, 1951 — Section 37Constitution of India, 1950 — Article 22, 226Penal Code, 1860 (IPC) — Section 307, 34, 384, 387
High Courts14 Dec 2001
Kamal Textiles and Another Vs Secretary, Lal Bawata General Kamgar Union and Another
Bombay High Court · (2002) 4 LLJ 73
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts14 Dec 2001Dismissed
Nana Hari Gaikwad and Others Vs Badsha Alli Mulla
Bombay High Court · (2002) 2 ALLMR 146 : (2002) 4 BomCR 327
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 88B, 88GConstitution of India, 1950 — Article 227
High Courts14 Dec 2001
Sudhir B. Shende Vs Jai Hind Co-op. Bank Ltd. and Others
Bombay High Court · (2002) 2 ALLMR 88 : (2002) 4 BomCR 323
Bombay Industrial Relations Act, 1946 — Section 28, 3(13)