High Courts08 Nov 2001Allowed
Madhukar Vishwanath Sonawane Vs State of Maharashtra and Others
Bombay High Court · (2002) 2 MhLj 414
Criminal Procedure Code, 1973 (CrPC) — Section 340, 340(1)Penal Code, 1860 (IPC) — Section 191, 193, 211, 482
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,185 of 3,665
High Courts07 Nov 2001
Nucleus Securities Limited Vs Union of India (UOI)
Bombay High Court · (2003) 151 ELT 264
Central Excises and Salt Act, 1944 — Section 11B
High Courts07 Nov 2001
Bharat Co-op. Bank (Mumbai) Ltd. Vs Union of India
Bombay High Court · (2002) 122 TAXMAN 264
Income Tax Act, 1961 — Section 148
High Courts06 Nov 2001
The Premier Construction Co. Ltd. Vs Ms. Pashabhai Patel and Company and Others
Bombay High Court · (2003) 105 BOMLR 588
Civil Procedure Code, 1908 (CPC) — Section 121, 151Constitution of India, 1950 — Article 227
High Courts06 Nov 2001Dismissed
Divisional Controller, M.S.R.T. Corporation Vs M.N. Vijapure
Bombay High Court · (2003) 2 BomCR 392
Industrial Disputes Act, 1947 — Section 17Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts06 Nov 2001
Association of Engineering Workers, Mumbai Vs A.T.V. Limited, Mumbai and Another
Bombay High Court · (2002) 2 BomCR 51 : (2002) 93 FLR 528 : (2002) 2 MhLj 419
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2), 4, 6
High Courts06 Nov 2001
Pyloff Packaging Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2002) 142 ELT 31
Central Excises and Salt Act, 1944 — Section 35F
High Courts05 Nov 2001Dismissed
Prabhakar Shankar Deodhar Vs Union of India (UOI) and Others
Bombay High Court · (2002) 2 BomCR 106
Constitution of India, 1950 — Article 226
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
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
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
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
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)
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
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
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)
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
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
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)
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