High Courts03 Aug 2001Dismissed
Gor Tushar Jayantilal Vs Secretary, Seth P.T. and Seth T.G. Nanavati Charity Trust and others
Bombay High Court · (2001) 08 BOM CK 0002
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,198 of 3,665
High Courts02 Aug 2001
Balaji Kapale and Another Vs Punjaji Tayade and Others
Bombay High Court · (2001) 4 ALLMR 773 : (2002) 1 BomCR 155 : (2001) 4 MhLj 821
Bombay Public Trusts Act, 1950 — Section 22, 70A, 72Bombay Public Trusts Rules, 1951 — Rule 7Provincial Small Cause Courts Act, 1887 — Section 17
High Courts02 Aug 2001Dismissed
Late Vitthalrao Pittalwar Guruji Shikshan Prasarak Mandal, Arni, District Yavatmal Vs State of Maharashtra and others
Bombay High Court · (2001) 08 BOM CK 0066
High Courts02 Aug 2001
Divisional Forest Officer, Amravati Division Vs Gattusa Sakharam Dhole and Another
Bombay High Court · (2001) ALLMR(Cri) 2305 : (2002) 2 BomCR 178 : (2002) BomCR(Cri) 292
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2, 20Maharashtra Forests (Amendment) Act, 1927 — Section 61A
High Courts02 Aug 2001
Supertex Industries Ltd. and Another Vs Union of India (UOI) and Another
Bombay High Court · AIR 2002 Bom 18
Constitution of India, 1950 — Article 226Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 2A
High Courts01 Aug 2001
Griffon Laboratories Pvt. Ltd., Mumbai Vs Maharashtra Shramik Sena, Mumbai and Others
Bombay High Court · (2002) 2 MhLj 381
Industrial Disputes Act, 1947 — Section 11AModel Standing Orders — Order 25(3), Order 25(4)
High Courts01 Aug 2001Allowed
Yusuf Kamruddin Momin Vs U.R. Kulkarni, Supdt., Central Excise and Customs and Another
Bombay High Court · (2001) ALLMR(Cri) 1795 : (2001) 4 BOMLR 285
Bombay Prohibition Act, 1949 — Section 66, 66(A)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 50, 8
High Courts01 Aug 2001Dismissed
Pralhad Banduji Lodhi Vs The Collector and The District Magistrate and Others
Bombay High Court · AIR 2001 Bom 416 : (2002) 1 ALLMR 112 : (2001) 4 BOMLR 584 : (2001) 3 CivCC 464 : (2001) 3 MhLj 812
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115, 9Constitution of India, 1950 — Article 136, 141, 226
High Courts01 Aug 2001Dismissed
Solanki Vipul Devjibhai Vs University of Mumbai and Others
Bombay High Court · (2002) 2 BOMLR 145 : (2002) 1 MhLj 390
Constitution of India, 1950 — Article 226
High Courts01 Aug 2001
Standard Chartered Bank Vs A.B.F.S.L. and Others
Bombay High Court · (2002) 1 ALLMR 419 : (2001) 4 BOMLR 520
Evidence Act, 1872 — Section 3, 74(1)
High Courts01 Aug 2001Allowed
Shaukat Adam Malim Vs Kokan Mercantile Co-operative Bank Ltd., Mumbai and Others
Bombay High Court · (2003) 96 FLR 221 : (2002) 1 MhLj 760
Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 3(5)
High Courts31 Jul 2001Partly Allowed
Shantaram Nilkantha Meshram Vs State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 39 : (2002) 1 BOMLR 647 : (2002) 1 MhLj 260
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 397Penal Code, 1860 (IPC) — Section 354
High Courts31 Jul 2001Dismissed
Union of India (UOI) Vs Subhash P. Dunagu and Others
Bombay High Court · (2002) 104 BOMLR 61
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25F
High Courts31 Jul 2001
Saraswat Co-operative Bank Ltd., Mumbai Vs Chandrakant Maganlal Shah and Others
Bombay High Court · AIR 2002 Bom 203 : (2002) 1 ALLMR 1021 : (2003) 113 CompCas 502 : (2002) 1 MhLj 581
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15(1), 28Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Companies Act, 1956 — Section 457
High Courts31 Jul 2001
Gope Laxmichand Badlani Vs Oriental Bank of Commerce, New Delhi and Others
Bombay High Court · (2002) 1 ALLMR 429 : (2002) 1 BOMLR 464 : (2002) 93 FLR 182 : (2002) 2 MhLj 755
Oriental Bank of Commerce Officer Employees (Discipline and Appeal) Regulations, 1982 — Regulation 6
High Courts30 Jul 2001Allowed
Martin Nirmal Vs State of Maharashtra and Others
Bombay High Court · (2001) 4 ALLMR 420 : (2001) 4 BomCR 653 : (2001) 4 MhLj 643
City of Nagpur Corporation Act, 1948 — Section 15, 19, 21
High Courts30 Jul 2001
Goodwill Electronics Vs Union of India (UOI)
Bombay High Court · (2002) 142 ELT 531
Mumbai Port Trust Act, 1963 — Section 58
High Courts30 Jul 2001
Bank of Baroda Vs H.C. Shrivatsava
Bombay High Court · (2002) 1 MhLj 385 : (2002) 122 TAXMAN 330
Income Tax Act, 1961 — Section 264, 35B
High Courts30 Jul 2001Allowed
Bank of Baroda Vs H.C. Shrivatsava and Another
Bombay High Court · (2002) 175 CTR 663 : (2002) 256 ITR 385 : (2002) 1 MhLj 385
Income Tax Act, 1961 — Section 143(3), 253, 256(1), 256(2), 264
High Courts27 Jul 2001Dismissed
Union of India (UOI) Vs Maharashtra State Electricity Board, Ahmednagar and Others
Bombay High Court · (2003) ACJ 954 : (2002) 3 ALLMR 549 : (2002) 2 BOMLR 544 : (2002) 1 MhLj 952
Railway Claims Tribunal Act, 1987 — Section 13(1), 13(1A), 15