COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,199 of 3,665

High Courts27 Jul 2001Dismissed

Suresh Marutrao Jadhav Vs State of Maharashtra and Another

Bombay High Court · (2002) 5 BomCR 347 : (2001) 4 BOMLR 897 : (2002) 4 RCR(Civil) 395

Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 18(1)Limitation Act, 1963 — Article 131, 137, 3, 5

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High Courts27 Jul 2001Allowed

Rajesh Hansraj Chopra Vs The Competent Authority and Others

Bombay High Court · (2002) BomCR(Cri) 96 : (2001) 4 BOMLR 144 : (2002) 79 ECC 776

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11General Clauses Act, 1897 — Section 21Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 12, 2, 2(2), 4, 6

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High Courts27 Jul 2001Allowed

Vyankatesh Sikshan Prasarak Mandal Vs State of Maharashtra and Others

Bombay High Court · (2002) 2 ALLMR 826 : (2002) 2 BomCR 284

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10

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High Courts27 Jul 2001

Pawan Kumar Atmaram Saboo and Another Vs Saboo Collections

Bombay High Court · (2002) 2 ALLMR 212 : (2002) 24 PTC 27

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 105, 106

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High Courts27 Jul 2001Dismissed

Virendra Madhukarrao Gumphawar Vs Nagpur University, Nagpur

Bombay High Court · (2001) 4 ALLMR 603 : (2002) 1 BomCR 317 : (2002) 1 MhLj 943

Constitution of India, 1950 — Article 14Nagpur University (Amendment) Ordinance — Rule 3

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High Courts27 Jul 2001Dismissed

Azim H. Premji and Others Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 2284 : (2002) CriLJ 109 : (2002) 1 MhLj 668

Prevention of Food Adulteration Act, 1954 — Section 17(2), 17(3)Prevention of Food Adulteration Rules, 1955 — Rule 12B, 50

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High Courts27 Jul 2001Partly Allowed

Nalini Patil Vs Girdhar Kashinath Patil and Others

Bombay High Court · (2002) 2 BomCR 287 : (2002) 4 MhLj 728

Maharashtra Land Revenue Code, 1966 — Section 149

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High Courts27 Jul 2001Dismissed

Sitalsing Asaram Naik and Others Vs Narbadabai Shukla and Others

Bombay High Court · (2002) 3 ALLMR 902 : (2002) 3 BomCR 410

Bombay Public Trusts Act, 1950 — Section 19, 50, 51, 79, 80Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts26 Jul 2001

Amit Ashok Agrawal (Master) and Another Vs Khandesh Urban Co-operative Credit Society Ltd.

Bombay High Court · (2002) 2 ALLMR 669 : (2002) 2 BomCR 749

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(1)

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High Courts26 Jul 2001

Latabai Bhagwan Kakade and Others Vs Mohammed Ismail Mohd. Saab Bagwan and Others

Bombay High Court · (2002) 2 ACC 742 : (2002) 1 ACC 407 : (2002) ACJ 407

Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 140, 163A, 165, 166, 168

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High Courts26 Jul 2001Allowed

S.N. Thampy Vs Textiles Committee

Bombay High Court · (2002) 1 LLJ 84

Textiles Committee Employees (Discipline and Appeal) Regulations, 1968 — Regulation 17, 4(1), 4(2), 4(3)

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High Courts25 Jul 2001

Ibrahim Patel and Another Vs Jamrood Bee (died through L.Rs.) and Others

Bombay High Court · (2002) 1 ALLMR 601 : (2002) 2 BomCR 295 : (2001) 3 MhLj 556

Evidence Act, 1872 — Section 3, 59, 61Specific Relief Act, 1963 — Section 37

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High Courts25 Jul 2001Dismissed

Noorkhan @ Nuru Vs State of Maharashtra

Bombay High Court · (2002) 3 MhLj 13

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 27, 42(1), 50(1)Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 2

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High Courts25 Jul 2001Allowed