COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,202 of 3,665

High Courts13 Jul 2001

Indian Medical Association, Nandurbar Branch and Others Vs State of Maharashtra and Others

Bombay High Court · (2002) 2 ALLMR 517 : (2002) 3 MhLj 895

Constitution of India, 1950 — Article 226Maharashtra University of Health Sciences Act, 1998 — Section 2(21), 64, 64(1), 64(3), 65

High Courts13 Jul 2001Allowed

Vijaysingh Gordhandas and Others Vs Dwarkadas Mulji

Bombay High Court · (2001) 4 ALLMR 629 : (2002) 2 BomCR 764 : (2001) 4 MhLj 735

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3

High Courts13 Jul 2001

Gafur Vs Hirabai Kolte (Sou.)

Bombay High Court · (2001) 4 BomCR 691

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

High Courts12 Jul 2001

S.N. Kedare Vs Ceat Tyres of India Ltd., Mumbai and Another

Bombay High Court · (2001) 91 FLR 922 : (2002) 2 MhLj 359

Industrial Disputes Act, 1947 — Section 9A

High Courts12 Jul 2001Dismissed

Ajay Shankar and Others Vs Union of India and Others

Bombay High Court · (2001) 4 ALLMR 432 : (2002) 1 BomCR 177

Prevention of Cruelty to Animals Act, 1960 — Section 22, 26, 29Wild Life (Protection) Act, 1972 — Section 39, 40, 42

High Courts12 Jul 2001

Rajesh Makode and Others Vs State of Maharashtra and Another

Bombay High Court · (2001) 4 ALLMR 422 : (2001) 4 BomCR 318 : (2001) 4 MhLj 630

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 231, 232, 233, 266, 267

High Courts12 Jul 2001

Ujwalabai @ Meena Shantaram Apte since married now Mrs. Swati Rahul Datay and Others Vs Namdeo Dnyanoba Shingare

Bombay High Court · (2001) 4 ALLMR 637 : (2002) 2 BomCR 767 : (2001) 4 MhLj 545

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)

High Courts12 Jul 2001Dismissed

Mohamad M. Alam Vs Western India Automobile Association and Another

Bombay High Court · (2002) 1 BomCR 182 : (2001) 91 FLR 326 : (2002) 4 LLJ 933 : (2002) 1 MhLj 40

Criminal Procedure Code, 1973 (CrPC) — Section 482Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(1), 30(2), 42, 44, 48, 48

High Courts12 Jul 2001

R.P. Sawant and Others Vs Bajaj Auto Ltd. and Another

Bombay High Court · (2002) 4 BomCR 376 : (2001) 91 FLR 37 : (2001) 2 LLJ 1349 : (2002) 1 MhLj 626

Constitution of India, 1950 — Article 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 21(1), 25T, 25U, 26, 32

High Courts12 Jul 2001

Sopan Punjaram Mule Vs State of Maharashtra

Bombay High Court · (2002) CriLJ 376

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 365

High Courts11 Jul 2001Dismissed

Deepesh Pakhru Vs The State of Maharashtra and Others

Bombay High Court · AIR 2002 Bom 116 : (2001) 4 ALLMR 640 : (2001) 4 BomCR 637 : (2001) 4 BOMLR 500 : (2001) 4 MhLj 636

High Courts11 Jul 2001

Goa Foundation Vs United Breweries and others

Bombay High Court · (2001) 07 BOM CK 0114

Constitution of India, 1950 — Article 12, 13, 19, 19(1)(d), 21Environment (Protection) Act, 1986 — Section 3

High Courts11 Jul 2001

Ceat Limited (Electronics Division), Mumbai Vs Anand Abasaheb Hawaldar and Others

Bombay High Court · (2001) 4 BomCR 713 : (2001) 91 FLR 802 : (2002) 2 MhLj 662

Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

High Courts11 Jul 2001Allowed

Baban Vs State of Maharashtra

Bombay High Court · (2002) BomCR(Cri) 76 : (2002) 2 DMC 233 : (2001) 4 MhLj 404

Penal Code, 1860 (IPC) — Section 302, 498A

High Courts11 Jul 2001Allowed

Hindustan Petroleum Corporation Ltd., Mumbai Vs Pratap Vishnu Dhuri and Others

Bombay High Court · (2002) 3 MhLj 341

Criminal Procedure Code, 1973 (CrPC) — Section 162(1)Evidence Act, 1872 — Section 25, 26Industrial Disputes Act, 1947 — Section 11A

High Courts11 Jul 2001Allowed

Basavraj @ Bablu Yallappa Vs State of Maharashtra

Bombay High Court · (2002) 104 BOMLR 226 : (2001) 4 MhLj 370 : (2002) 2 RCR(Criminal) 164

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50

High Courts11 Jul 2001Dismissed

J.G. Glass Ltd. Vs Indian Bank and Another

Bombay High Court · (2002) 104 BOMLR 234

Contract Act, 1872 — Section 133, 134, 135, 139, 141

High Courts11 Jul 2001Dismissed

Manipal Finance Corporation Ltd. Vs CRC Carrier Ltd.

Bombay High Court · (2001) 107 CompCas 288 : (2002) 1 CompLJ 71

Companies Act, 1956 — Section 433, 434

High Courts10 Jul 2001Dismissed

Raj Breweries Ltd. Vs Government of India and Another

Bombay High Court · (2001) 4 BomCR 668 : (2003) 181 CTR 417 : (2003) 260 ITR 220 : (2003) 128 TAXMAN 501

Income Tax Act, 1961 — Section 226(3)

High Courts10 Jul 2001Partly Allowed

Mumbai District Central Co-operative Bank Ltd. Vs Divisional Joint Registrar of Co-operative Societies and Others

Bombay High Court · (2001) 4 ALLMR 730 : (2001) 4 BomCR 710 : (2001) 91 FLR 134 : (2002) 4 LLJ 890 : (2001) 4 MhLj 739

Payment of Gratuity Act, 1972 — Section 14