High Courts31 Aug 2001Allowed
Rajeshkumar Babulal Sharma Vs State of Maharashtra
Bombay High Court · (2002) 1 MhLj 484
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 34, 342, 392, 397, 452
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,195 of 3,665
High Courts31 Aug 2001Dismissed
Ravindra H. Bhandari and another Vs Surya Jeno Mashelkar and others
Bombay High Court · (2001) 08 BOM CK 0054
Constitution of India, 1950 — Article 226, 227Goa, Daman And Diu Agricultural Tenancy Act, 1964 — Section 2(13), 8A
High Courts31 Aug 2001
Wilberg Peter Torbjorn Florentin Vs Inspector of Customs, Mumbai and Another
Bombay High Court · (2002) 3 MhLj 123
Evidence Act, 1872 — Section 164Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50, 53, 67
High Courts31 Aug 2001
Laxmikant Shankarlal Sarda Vs State of Maharashtra and Another
Bombay High Court · (2002) BomCR(Cri) 170 : (2002) CriLJ 1040 : (2002) 2 MhLj 471
Bombay Police Act, 1951 — Section 5Criminal Procedure Code, 1973 (CrPC) — Section 10A, 110, 41(2), 438Essential Commodities Act, 1955 — Section 10AA, 14, 3, 7
High Courts31 Aug 2001Dismissed
Dalmia Cement (Bharat) Ltd. Vs Indian Seamless Steels and Alloys Ltd.
Bombay High Court · (2002) 112 CompCas 314
Companies Act, 1956 — Section 433, 434
High Courts31 Aug 2001Dismissed
Mumbai Labour Union Vs Indo French Time Industries Ltd.
Bombay High Court · (2002) 3 BOMLR 201 : (2002) 110 CompCas 408 : (2001) 91 FLR 1194 : (2002) 2 MhLj 405
Companies Act, 1956 — Section 433, 434, 439
High Courts31 Aug 2001
B.R. Thadani Vs Oriental Bank of Commerce
Bombay High Court · (2002) 2 BomCR 263
Contract Act, 1872 — Section 128Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22
High Courts31 Aug 2001Dismissed
In Re: Indo French Time Industries Ltd.
Bombay High Court · (2001) 08 BOM CK 0025
Companies Act, 1956 — Section 397, 398, 433, 434, 439Constitution of India, 1950 — Article 226
High Courts30 Aug 2001
Anand Narain Poharkar Vs Lokmat Newspaper Charitable Trust
Bombay High Court · (2001) 08 BOM CK 0047
High Courts30 Aug 2001Dismissed
Shivkumar Karlekar Vs State of Maharashtra and Others
Bombay High Court · (2002) 3 BomCR 745
Constitution of India, 1950 — Article 226, 243Evidence Act, 1872 — Section 3, 61
High Courts29 Aug 2001Dismissed
Ratan A. Lokhande and Another Vs Bank of Maharashtra and Others
Bombay High Court · (2002) 2 MhLj 526
Constitution of India, 1950 — Article 16
High Courts28 Aug 2001Dismissed
Bal Pharma Ltd. Vs Centaur Laboratories Pvt. Ltd. and Another
Bombay High Court · (2002) 24 PTC 226
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29, 33(1)
High Courts27 Aug 2001
Girni Kamgar Sangharsh Samiti Vs Matulya Mills Ltd.
Bombay High Court · (2002) 2 BomCR 725 : (2002) 1 LLJ 347
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17(3), 18, 22A
High Courts27 Aug 2001Allowed
Rajendra Naik Vs State
Bombay High Court · (2002) 1 DMC 38
Penal Code, 1860 (IPC) — Section 107, 306
High Courts27 Aug 2001
Pushpa Suresh Bhutada and Another Vs Subhash Bansilal Maheshwari and Others
Bombay High Court · AIR 2002 Bom 126 : (2001) 4 ALLMR 600 : (2002) 1 BomCR 152
Legal Services Authorities Act, 1987 — Section 19(5), 20
High Courts27 Aug 2001
Bhaurao Laxman Honde Vs Namdeo Laxman Honde
Bombay High Court · (2001) 08 BOM CK 0005
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 4(2), 5, 8
High Courts24 Aug 2001Dismissed
Ranjana Kumar Vs Indian Dyestuff Industries Ltd.
Bombay High Court · (2001) 107 CompCas 579
Companies Act, 1956 — Section 433
High Courts24 Aug 2001
Bombay Transport and Dock Workers Union Vs Aryadoot Transport Ltd. and Others
Bombay High Court · (2002) 93 FLR 1016 : (2002) 4 LLJ 71
Industrial Disputes Act, 1947 — Section 25F, 25G
High Courts23 Aug 2001
Yeshaswinee Merchant and Others Vs Air India Ltd. and Others
Bombay High Court · (2002) 3 MhLj 701 : (2002) 1 MhLj 701
Air Corporations Act, 1953 — Section 34Constitution of India, 1950 — Article 14, 16Equal Remuneration Act, 1976 — Section 5
High Courts23 Aug 2001Dismissed
Anil Shankarrao Zade Vs State of Maharashtra
Bombay High Court · (2002) 1 MhLj 592
Criminal Procedure Code, 1973 (CrPC) — Section 27, 33, 432, 433, 434Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 32APrisons (Bombay Furlough and Parole) Rules, 1959 — Rule 10, 11, 12, 13, 14