High Courts13 Aug 2001
Raju Sureshsingh Thakur Vs State of Maharashtra
Bombay High Court · (2001) 08 BOM CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,197 of 3,665
High Courts13 Aug 2001Allowed
Shri Cyril George Mathew K.A. alias Vishnu Vs The Commissioner of Police and Others
Bombay High Court · (2001) ALLMR(Cri) 2256 : (2002) BomCR(Cri) 5 : (2002) 104 BOMLR 432 : (2001) 4 MhLj 543
Arms Act, 1959 — Section 25, 3, 5Bombay Police Act, 1951 — Section 37Constitution of India, 1950 — Article 226
High Courts10 Aug 2001Dismissed
State of Maharashtra and Others Vs Quadar Mohd. Finjari and Others
Bombay High Court · (2002) 1 LLJ 1024
Industrial Disputes Act, 1947 — Section 33C(2), 33C(3)Payment of Bonus Act, 1965 — Section 21, 39
High Courts10 Aug 2001
Ashrafinath R. Yadav and Others Vs National Textile Corporation and Others
Bombay High Court · (2002) 3 BomCR 352 : (2002) 1 BOMLR 115 : (2002) 92 FLR 1109 : (2002) 1 MhLj 487
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts10 Aug 2001
Surendrakumar S. Surana Vs State of Maharashtra and Another
Bombay High Court · (2002) 1 ALLMR 1017 : (2002) 3 BomCR 343 : (2002) 1 MhLj 504
Bombay Police Act, 1951 — Section 2(10), 33, 33(1)
High Courts10 Aug 2001Dismissed
Nahida Tabassum Mohd. Harshad Mohd. Asraf Khan @ Rizvi Vs M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2002) BomCR(Cri) 7
Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts10 Aug 2001Dismissed
Ramchandra Bhau Marathe Vs Smt. Shaila Marutirao Naik
Bombay High Court · (2002) 1 ALLMR 412 : (2002) 2 MhLj 716
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts10 Aug 2001Dismissed
Philips India Ltd., Mumbai Vs H.H. Surana and Another
Bombay High Court · (2002) 4 LLJ 937 : (2002) 2 MhLj 150
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts10 Aug 2001Allowed
Sakhubai Kongre Vs Bapurao Kongre
Bombay High Court · (2001) 4 ALLMR 770 : (2002) 1 BomCR 349
Evidence Act, 1872 — Section 3, 61Transfer of Property Act, 1882 — Section 122
High Courts09 Aug 2001Dismissed
Mohd. Aslam Abdul Sattar Shaikh Vs M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2001) 4 BOMLR 506
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts09 Aug 2001Allowed
Prakash alias Pakya Ramchandra Bobde Vs M.N. Singh, Commissioner of Police, Brihan Mumbai and Others
Bombay High Court · (2002) BomCR(Cri) 16
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 34, 376(2)(G), 506(II)
High Courts09 Aug 2001
Sayed Najer @ Sayed Najir and Another Vs Returning Officer and Others
Bombay High Court · (2002) 1 ALLMR 556 : (2002) 3 BomCR 405
Bombay Village Panchayats Act, 1958 — Section 33(5)
High Courts08 Aug 2001Dismissed
Fattesingh Pancham Ghodke Vs State of Maharashtra
Bombay High Court · (2002) 2 DMC 378 : (2002) 1 MhLj 491
Penal Code, 1860 (IPC) — Section 300, 302, 307, 32
High Courts08 Aug 2001
Meenakshi Patel and Others Vs Engineering Export Promotion Council and Others
Bombay High Court · (2002) 3 MhLj 141
Industrial Disputes Act, 1947 — Section 2
High Courts08 Aug 2001Allowed
Lalita Malhari Barve Vs State of Maharashtra and others
Bombay High Court · (2001) 08 BOM CK 0008
High Courts07 Aug 2001Allowed
Ashish Haribhau Sarode Vs State of Maharashtra and Others
Bombay High Court · (2002) 1 ALLMR 858 : (2002) 5 BomCR 419
Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 18, 19(1), 23(3)
High Courts07 Aug 2001Allowed
Pradnya (Dr.) and Others Vs State of Maharashtra and Others
Bombay High Court · (2002) 3 BomCR 382
Admission to Post Graduate (Medical) Courses Rules, 1991 — Rule 10, 2, 6Constitution of India, 1950 — Article 14, 226
High Courts03 Aug 2001Allowed
Herat R. Parmar (Ms.) Vs Maharashtra Medical Council and Others
Bombay High Court · AIR 2002 Bom 104 : (2002) 2 BomCR 743 : (2002) 1 MhLj 846
Maharashtra Medical Council Act, 1965 — Section 10, 22Maharashtra Medical Council Rules, 1967 — Rule 63, 64, 65, 66, 67
High Courts03 Aug 2001
B.R. Thadani Vs Syndicate Bank and Others
Bombay High Court · (2001) 107 CompCas 569
Contract Act, 1872 — Section 128
High Courts03 Aug 2001Allowed
Narendrakumar Dani and Others Vs The State of Maharashtra and Another
Bombay High Court · (2001) ALLMR(Cri) 2261 : (2002) 1 BomCR 582 : (2002) BomCR(Cri) 93 : (2001) 4 BOMLR 319 : (2001) 4 MhLj 341 : (2002) 1 RCR(Criminal) 313
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 16, 18, 19(2), 27, 34