High Courts18 Jul 2001Dismissed
Oil and Natural Gas Corporation Ltd. Vs Geological Technologies
Bombay High Court · (2001) 07 BOM CK 0091
Arbitration and Conciliation Act, 1996 — Section 34
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,201 of 3,665
High Courts18 Jul 2001Dismissed
Piramal Spinning and Weaving Mills Ltd., Mumbai Vs Rashtriya Mill Mazdoor Sangh, Mumbai
Bombay High Court · (2001) 91 FLR 536 : (2002) 1 MhLj 824
Bombay Industrial Relations Act, 1946 — Section 3(13), 44(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2(5), 28Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1), 22(1)
High Courts18 Jul 2001Dismissed
Virgin Records (I) P. Ltd. Vs Milestone Music Distribution (P.) Ltd.
Bombay High Court · (2001) 07 BOM CK 0049
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Companies Act, 1956 — Section 397, 398, 433, 433(2), 434
High Courts18 Jul 2001Allowed
Shyamrao Vitthal Poiemwar Vs State of Maharashtra
Bombay High Court · (2001) 07 BOM CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 307
High Courts17 Jul 2001
Ramesh Thakur and another Vs State of Maharashtra and others
Bombay High Court · (2001) 07 BOM CK 0113
High Courts17 Jul 2001Dismissed
Jolly Steel Industries Private Ltd. Vs Union of India (UOI)
Bombay High Court · (2003) ACJ 1423 : AIR 2001 Bom 435
Civil Procedure Code, 1908 (CPC) — Section 9Railway Claims Tribunal Act, 1987 — Section 13, 14
High Courts17 Jul 2001
Breach Candy Hospital and Research Centre, Mumbai Vs Babulal B. Pardeshi and Another
Bombay High Court · (2001) 91 FLR 1185 : (2002) 2 MhLj 227
Industrial Disputes Act, 1947 — Section 11A
High Courts17 Jul 2001
Anil Try Ambakarao Kokil Vs Municipal Council, Nanded and Others
Bombay High Court · (2002) 3 MhLj 762
Constitution of India, 1950 — Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 92, 92(1), 92(3)
High Courts17 Jul 2001Dismissed
District and Sessions Judge Vs Deelip Balaram Bedekar and Another
Bombay High Court · (2001) ALLMR(Cri) 2137 : (2002) BomCR(Cri) 209 : (2001) CriLJ 3927 : (2001) 4 RCR(Criminal) 824
Contempt of Courts Act, 1971 — Section 1, 12, 15(2), 2Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Jul 2001
Chairman, Jawahar Nagar Co-operative Housing Society Ltd. and Another Vs State of Maharashtra and Another
Bombay High Court · (2001) 4 ALLMR 612 : (2001) 4 BomCR 642 : (2001) 4 MhLj 571
Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 28
High Courts16 Jul 2001Dismissed
Indus Videotronics and Another Vs Digambar M. Badodkar and Another
Bombay High Court · (2001) ALLMR(Cri) 2009
Consumer Protection Act, 1986 — Section 2Copyright Act, 1957 — Section 52A, 52A(2)Standards of Weights and Measures (Enforcement) Act, 1985 — Section 33, 33(1), 51, 51(1), 53
High Courts16 Jul 2001Allowed
Polycon Paper Limited Vs Union of India (UOI) and Others
Bombay High Court · (2002) 104 BOMLR 210 : (2002) 176 CTR 205 : (2002) 253 ITR 181 : (2002) 122 TAXMAN 340
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UA, 269UC, 269UD, 269UE, 269UF
High Courts16 Jul 2001Allowed
J.P. Electronics Pvt. Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (2001) 77 ECC 318
Customs Act, 1962 — Section 48
High Courts16 Jul 2001Allowed
J.P. Electronics Pte. Ltd. Vs Union of India (UOI)
Bombay High Court · (2001) 133 ELT 32
Customs Act, 1962 — Section 48Major Port Trusts Act, 1963 — Section 61, 62
High Courts16 Jul 2001Dismissed
D.K. Goel Vs Dr. (Mrs.) Kamal Sujit
Bombay High Court · (2001) 4 ALLMR 52
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Jul 2001
All India Envelope Workers Union Vs Envelope Manufacturers Association and Another
Bombay High Court · (2001) 91 FLR 946 : (2002) 4 LLJ 928
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
High Courts13 Jul 2001Allowed
Prithviraj Dajiso Chavan, Vice Chairman of Shri Laxmidevi Sahakari Dudh Utpadak Sanstha Ltd. and Others Vs The State of Maharashtra and Others
Bombay High Court · (2001) 4 BomCR 684 : (2001) 4 BOMLR 445 : (2001) 4 MhLj 202
Banking Companies Act, 1949 — Section 5(1)Constitution of India, 1950 — Article 14
High Courts13 Jul 2001Dismissed
Union Bank of India, Mumbai Vs K.K. Salian and Another
Bombay High Court · (2001) 91 FLR 526 : (2002) 1 MhLj 870
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11
High Courts13 Jul 2001
Special Land Acquisition Officer (4) Vs M/s Western India Match Co. Ltd. and others
Bombay High Court · (2001) 07 BOM CK 0088
Evidence Act, 1872 — Section 138Land Acquisition Act, 1894 — Section 11, 18, 23(1)(A), 23(1A), 23(2)Maharashtra Regional and Town Planning Act, 1966 — Section 126(4)
High Courts13 Jul 2001
Jagdish Amritlal Karia and Another Vs The Bombay Municipal Corporation and Another
Bombay High Court · (2002) 1 ALLMR 131 : (2001) 4 BomCR 673 : (2001) 4 BOMLR 552 : (2001) 4 MhLj 524
Bombay Municipal Corporation Act, 1888 — Section 127, 139, 140, 141, 142Maharashtra Regional and Town Planning Act, 1966 — Section 52, 53, 54