COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,203 of 3,665

High Courts10 Jul 2001Partly Allowed

Suresh Vasant Malegaonkar Vs Ramabai Keshav Gokhale and Others

Bombay High Court · (2002) 1 MhLj 933

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Transfer of Property Act, 1882 — Section 108

High Courts10 Jul 2001

Bapurao Ambadasroa Dalve and Others Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 2344 : (2001) CriLJ 4907

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 34

High Courts09 Jul 2001Allowed

State of Maharashtra Vs Gajanan D. Jambhulkar

Bombay High Court · (2002) BomCR(Cri) 71 : (2002) CriLJ 349 : (2001) 4 MhLj 177

Arms Act, 1959 — Section 25, 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 340, 457Forest Act, 1927 — Section 52

High Courts09 Jul 2001Dismissed

Praveshchandra Ramprakash Sahani and Others Vs Abdul Ajij Dayabhai and Others

Bombay High Court · (2002) 4 ALLMR 176 : (2002) 2 BomCR 316 : (2002) 4 MhLj 565

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

High Courts09 Jul 2001

Dioga Antao Vs Chief Officer, Mormugao Municipal Council and Another

Bombay High Court · (2002) 1 BomCR 334

Constitution of India, 1950 — Article 226Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 52

High Courts06 Jul 2001Allowed

Ayodha Prasad Devidayal Vs The State of Maharashtra and Others

Bombay High Court · (2001) 4 BomCR 694 : (2001) 4 BOMLR 398 : (2001) 4 MhLj 255

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 2, 4, 4(1), 6(1)

High Courts06 Jul 2001

Smita Janak Thacker Vs Commissioner of Registrar, District Co-operative Societies, Pune and Others

Bombay High Court · AIR 2002 Bom 58 : (2001) 4 ALLMR 644 : (2001) 4 BomCR 730 : (2002) 2 MhLj 44

Constitution of India, 1950 — Article 14

High Courts06 Jul 2001

Smita Janak Thacker Vs The Commissioner of Registrar, Madeavarti Karyalaya and Others

Bombay High Court · AIR 2002 Bom 85

Constitution of India, 1950 — Article 14Limitation Act, 1963 — Article 136Maharashtra Co-operative Societies Act, 1960 — Section 101(1), 101(2), 137(1), 152, 154

High Courts05 Jul 2001Dismissed

Prafull Moreshwar Wagh Vs Amravati Divisional Secondary and Higher Secondary Education Board, Amravati and Others

Bombay High Court · (2001) 4 ALLMR 9 : (2001) 4 BomCR 312 : (2001) 4 BOMLR 925 : (2001) 4 MhLj 346

Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 88, 88(1), 93(8)

High Courts05 Jul 2001Dismissed

Bombay Environmental Action Group and Another Vs The State of Maharashtra and Others

Bombay High Court · (2002) 104 BOMLR 434

Constitution of India, 1950 — Article 14, 21

High Courts05 Jul 2001Allowed

Tukaram Narayan Margam Vs Narsingh Giriji Mill, Solapur

Bombay High Court · (2001) 4 BomCR 698 : (2002) 1 MhLj 930

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

High Courts05 Jul 2001

Indian Seamless Metal Tubes Limited Vs Sunil Rambhau Iwale and Others

Bombay High Court · (2002) 1 ALLMR 870 : (2001) 91 FLR 1079 : (2002) 4 MhLj 151

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 32

High Courts05 Jul 2001

Avinash V. Mhapankar Vs Prabhakar S. Kelkar and Others

Bombay High Court · (2001) 4 BomCR 708 : (2001) 4 MhLj 220

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A1(A), 25

High Courts04 Jul 2001

Supertex (India) Corporation and Another Vs Radheshyam K. Pandey and Another

Bombay High Court · (2001) 4 ALLMR 670 : (2001) 4 BomCR 723 : (2002) 92 FLR 474 : (2001) 4 MhLj 706

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 5, 7

High Courts04 Jul 2001Allowed

Mahadeo Kundalik Vaidya and Others Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 2147 : (2001) CriLJ 4306

Constitution of India, 1950 — Article 13, 14, 15, 16Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 161Penal Code, 1860 (IPC) — Section 302, 34

High Courts04 Jul 2001Dismissed

State of Goa Vs J.L. Baptista, Civil Contractors

Bombay High Court · (2002) 1 BomCR 327

Arbitration Act, 1940 — Section 30, 33

High Courts03 Jul 2001

Pragji Vrindavan Premises Co-operative Society Ltd. and Others Vs State of Maharashtra and Others

Bombay High Court · AIR 2002 Bom 6 : (2001) 4 BomCR 748 : (2001) 4 BOMLR 578 : (2002) 1 MhLj 298

Maharashtra Housing and Area Development Act, 1976 — Section 82Maharashtra Housing and Area Development Act, 1977 — Section 83, 83(1), 83(2)

High Courts03 Jul 2001Dismissed

Madhukar Baburao Deshmukh Vs Jalgaon Jillha Maratha Vidya Prasarak Co-op. Samaj Ltd., Jalgaon and Others

Bombay High Court · (2002) 1 ALLMR 805 : (2002) 3 MhLj 201

Constitution of India, 1950 — Article 227

High Courts03 Jul 2001

Pragji Vrindavan Premises Co-op. Housing Society Ltd. and Others Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 ALLMR 459 : (2002) 1 MhLj 298

Maharashtra Housing and Area Development Act, 1976 — Section 82, 82(3), 83, 83(1), 83(2)

High Courts03 Jul 2001Partly Allowed

Commissioner of Income Tax Vs Shree Panchaganga Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2002) 254 ITR 572 : (2003) 127 TAXMAN 581

Income Tax Act, 1961 — Section 37, 80P