High Courts14 Dec 2001
Anant Shripati Kodre Vs Sukharam Shripati Kodre and Others
Bombay High Court · (2002) 5 BomCR 409
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 110
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,181 of 3,665
High Courts13 Dec 2001Dismissed
Maruti Kondiba Lokhande Vs Administrator, Solapur Municipal Corporation and another
Bombay High Court · (2001) 12 BOM CK 0062
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 4(1)
High Courts13 Dec 2001
Maharashtra State Road Transport Corporation Vs Rajendra Bhagwan Gandhi
Bombay High Court · (2002) 3 ALLMR 482 : (2002) 4 BomCR 319
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts13 Dec 2001Allowed
Shri Balasaheb Narayan Ingale and Others Vs Aran Bruhat Vividh Karyakari Sahakari Sanstha Mydt and Another
Bombay High Court · (2002) 3 ALLMR 150 : (2002) 104 BOMLR 872
Constitution of India, 1950 — Article 329General Clauses Act, 1897 — Section 3
High Courts13 Dec 2001
Vijendra Manjunath Shenai Vs Commissioner of Income Tax and Others
Bombay High Court · (2003) 181 CTR 423 : (2003) 260 ITR 176 : (2004) 134 TAXMAN 688
Income Tax Act, 1961 — Section 132(4), 234B, 249(4), 264
High Courts13 Dec 2001
Nagdevi Kamgar Sabha Vs Hiralal Maganlal and Company and Others
Bombay High Court · (2002) 2 BomCR 459 : (2002) 93 FLR 865 : (2002) 1 MhLj 834
Contempt of Courts Act, 1971 — Section 10, 2, 20Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48(1), 50
High Courts12 Dec 2001Allowed
Regional Director, E.S.I.C. Vs Golden Gate Restaurant
Bombay High Court · (2002) 92 FLR 1078 : (2002) 1 LLJ 972
Employees State Insurance Act, 1948 — Section 2(9)
High Courts12 Dec 2001Allowed
Veerchand Anna Valwade and Another Vs State of Maharashtra and Others
Bombay High Court · AIR 2002 Bom 197 : (2002) 1 ALLMR 698 : (2002) 1 BOMLR 775
Land Acquisition Act, 1894 — Section 36, 48Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11, 13, 15, 16
High Courts12 Dec 2001Dismissed
Kohinoor Carpet Manufacturers Vs Forbes Gokak Ltd. and Another
Bombay High Court · (2002) 3 ALLMR 796 : (2002) 4 BomCR 295
Admiralty Courts Act, 1861 — Section 6Bills of Lading Act, 1856 — Section 1, 1Carriage of Goods by Sea Act, 1925 — Article 3, 2
High Courts11 Dec 2001Dismissed
Subhash Shridhar Joshi Vs Janata Shikshan Mandal and others
Bombay High Court · (2001) 12 BOM CK 0039
Constitution of India, 1950 — Article 14
High Courts11 Dec 2001Allowed
Corn Products Company (India) Ltd., Mumbai and Another Vs State of Maharashtra and Others
Bombay High Court · (2002) 2 MhLj 39
Prevention of Food Adulteration Act, 1954 — Section 23Prevention of Food Adulteration Rules, 1955 — Rule 60, 61
High Courts11 Dec 2001Allowed
Iqbal Abdul Khaliq Ahmed and Others Vs State of Maharashtra
Bombay High Court · (2002) CriLJ 1452 : (2002) 2 RCR(Criminal) 659
Companies Act, 1956 — Section 21, 23, 43AConstitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 245(2), 397(2), 482
High Courts10 Dec 2001Allowed
Vitthal Shriram Kharbadkar Vs Pandurang Irbhanji Kadu
Bombay High Court · (2002) 2 ALLMR 757 : (2002) 3 BomCR 593 : (2002) 3 MhLj 448
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1
High Courts10 Dec 2001Allowed
Dinkar Ananda Mane deceased through heir Shivaji Dinkar Mane Vs Pandurang Dnyanu Bendre deceased through heirs Shriniwas Pandurang Bendre and Others
Bombay High Court · (2002) 4 MhLj 723
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B, 74(1), 79, 88CLimitation Act, 1963 — Section 14, 5
High Courts07 Dec 2001Dismissed
Haribhau Waghchaure Vs State of Maharashtra and Another
Bombay High Court · (2002) 92 FLR 1011 : (2002) 1 LLJ 1129
High Courts07 Dec 2001Dismissed
Randhirsingh Bhadoriya Vs State of Maharashtra and Others
Bombay High Court · (2002) 4 MhLj 531
High Courts07 Dec 2001Allowed
Justin D''cunha Vs State
Bombay High Court · (2001) 12 BOM CK 0008
Penal Code, 1860 (IPC) — Section 34, 395, 397, 427, 504
High Courts06 Dec 2001
Plethico Pharmaceuticals and Others Vs State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 402 : (2002) 3 BOMLR 41 : (2002) 2 MhLj 444
Drugs and Cosmetics Act, 1940 — Section 25(4)
High Courts06 Dec 2001
Sangeeta Punekar Vs State of Maharashtra and Others
Bombay High Court · (2002) 2 BomCR 468
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 29Womens and Childrens Institutions (Licensing) Act, 1956 — Section 3
High Courts06 Dec 2001Allowed
Haribhau Madhusudan Kakde Vs Shankar Maruti Honkalas and Another
Bombay High Court · (2002) 2 MhLj 776
Bombay Tenancy Act, 1958 — Section 43, 84CCBombay Tenancy and Agricultural Lands Act, 1948 — Section 32GConstitution of India, 1950 — Article 227