COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,186 of 3,665

High Courts01 Nov 2001Allowed

Dadu @ Tulsidas Manpher Patel Vs State of Maharashtra and Others

Bombay High Court · (2001) 5 BomCR 264 : (2002) CriLJ 3850 : (2002) 1 MhLj 902

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 32APrisons (Bombay Furlough and Parole) Rules, 1959 — Rule 20

High Courts01 Nov 2001

Group Captain D.M. Oka (Retd.) and Another Vs Municipal Corporation of City of Pune and Others

Bombay High Court · (2002) 1 ALLMR 500 : (2002) 2 BomCR 578

Bombay Provincial Municipal Corporations Act, 1949 — Section 63(2)

High Courts31 Oct 2001Dismissed

Hanil Era Textiles Ltd. and Another Vs Union of India (UOI) and Another

Bombay High Court · (2002) 103 ECR 523

High Courts31 Oct 2001Allowed

Bapurao Irbhan Tayade Vs State of Maharashtra

Bombay High Court · (2002) CriLJ 1280

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 145, 157, 21, 24, 25Penal Code, 1860 (IPC) — Section 302

High Courts30 Oct 2001Dismissed

Bhiva Jadhav Vs State of Maharashtra and Others

Bombay High Court · (2002) 3 ALLMR 887 : (2002) 2 BomCR 206

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11A, 17, 4, 6

High Courts30 Oct 2001Allowed

G.R. Didwania Vs A.C. Choksey

Bombay High Court · (2002) 4 ALLMR 187 : (2002) 2 ARBLR 401 : (2002) 4 BomCR 793 : (2002) 2 BOMLR 716 : (2004) 120 CompCas 744 : (2002) 2 MhLj 604

Arbitration and Conciliation Act, 1996 — Section 16, 28, 34

High Courts30 Oct 2001Dismissed

Onkar Singh Vs Union of India (UOI) and Others

Bombay High Court · (2002) 2 BomCR 247

Navy (Ceremonial Conditions of Service and Miscellaneous Provision) Regulations, 1963 — Regulation 268(1), 269Navy Act, 1957 — Section 11, 184Navy Service Pension and Gratuity Pension Regulations, 1964 — Regulation 78, 79

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

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