COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,191 of 3,665

High Courts01 Oct 2001

Chembur Trombay Education Society and Others Vs D.K. Marathe and Others

Bombay High Court · (2002) 3 BomCR 161

Bombay Public Trusts Act, 1950 — Section 22, 80Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 9AContempt of Courts Act, 1971 — Section 2(c)

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High Courts28 Sept 2001

Chief Executive Officer, Zilla Parishad Vs Shahezadbee and Another

Bombay High Court · (2002) 3 BomCR 309 : (2002) 94 FLR 479

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 101, 114Industrial Disputes Act, 1947 — Section 10(1)

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High Courts28 Sept 2001Dismissed

Anandrao Deshmukh and Another Vs State of Maharashtra and Others

Bombay High Court · (2002) 2 ALLMR 326 : (2002) 2 BomCR 655

Constitution of India, 1950 — Article 226

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High Courts28 Sept 2001

Janakalyan Sahakari Bank Ltd. Vs Windmill Hotels Private Limited

Bombay High Court · (2002) 109 CompCas 311

Companies Act, 1956 — Section 433, 434, 439, 443(2)

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High Courts28 Sept 2001Dismissed

Thambi Nasir and Vs State

Bombay High Court · (2003) CriLJ 493

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 376, 395

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High Courts27 Sept 2001Allowed

Nimba Yadav Bhoi Vs President, Standing Committee, Zilla Parishad, Jalgaon and Others

Bombay High Court · (2002) 3 MhLj 466

Bombay Village Panchayats Act, 1958 — Section 39(1)Bombay Village Panchayats Act, 1959 — Section 39(1)Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 96(1)

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High Courts27 Sept 2001Allowed

Municipal Corporation of Greater Bombay and Others Vs Ishwar Naidu and Others

Bombay High Court · (2002) 5 BomCR 303

Bombay Municipal Corporation Act, 1888 — Section 351Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Contempt of Courts Act, 1971 — Section 2, 20

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High Courts26 Sept 2001

Oil and Natural Gas Commission, Mumbai Vs Macqreqor-Navire Port Equipment, Mumbai

Bombay High Court · (2002) 1 BomCR 278 : (2002) 3 MhLj 313

Arbitration Act, 1940 — Section 13, 19Contract Act, 1872 — Section 74Interest Act, 1978 — Section 2

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High Courts26 Sept 2001Allowed

Ashok Sureshchand Bal and Others Vs State of Maharashtra

Bombay High Court · (2002) 1 BOMLR 483 : (2002) 1 MhLj 211

Criminal Procedure Code, 1973 (CrPC) — Section 179, 180, 201, 245(2), 319Drugs and Cosmetics Act, 1940 — Section 16(1), 18, 18A, 19(3), 23Prevention of Food Adulteration Act, 1954 — Section 13(2)

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High Courts26 Sept 2001

Kotak Mahindra Finance Ltd. and Another Vs State of Maharashtra and Others

Bombay High Court · AIR 2002 Bom 251 : (2002) 3 BOMLR 109 : (2002) 2 MhLj 486

Bombay Stamp Act, 1958 — Article 25(1)

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High Courts26 Sept 2001

Tejbai Tejshi and Others Vs Gangubai Dinanath Ulvekar

Bombay High Court · (2001) 4 ALLMR 594 : (2002) 1 BomCR 109 : (2002) 1 MhLj 350

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Order 9 Rule 13, 96

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High Courts26 Sept 2001

Premchand Sales and Another Vs Shree Precoated Steels Ltd.

Bombay High Court · (2001) 4 ALLMR 597 : (2002) 1 BomCR 112

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20

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High Courts25 Sept 2001Partly Allowed

Afzalpurkar Vishwanath Vs State of Maharashtra and Others

Bombay High Court · (2002) 2 ALLMR 279 : (2002) 2 BomCR 659 : (2002) 3 MhLj 234

Bombay Motor Vehicles Tax Act, 1958 — Section 3(1C), 6, 9(4)Bombay Motor Vehicles Taxation Rules, 1959 — Rule 12(3), 12(4)Constitution of India, 1950 — Article 265

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High Courts25 Sept 2001Dismissed

Lalchand Manakchand Mehta Vs Neelamchand Harakchand Mehta and Others

Bombay High Court · (2002) 2 ALLMR 795 : (2003) 51 BOMLR 17

Limitation Act, 1963 — Section 14, 5

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High Courts24 Sept 2001Dismissed

N.Y. Gupte and Another Vs High Court of Judicature at Bombay and Others

Bombay High Court · (2002) 3 BomCR 707

Bombay City Civil Court Act, 1948 — Section 7Bombay Judicial Services Recruitment Rules, 1956 — Rule 5, 5(1), 5(6)Constitution of India, 1950 — Article 233, 234, 236, 309, 372

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High Courts24 Sept 2001