COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,204 of 3,665

High Courts03 Jul 2001Dismissed

Indya Sega Valvi Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 2360 : (2001) CriLJ 4804

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 299, 300, 302, 400

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High Courts02 Jul 2001Dismissed

Padmini R. Bijoor and Others Vs Shipping Corporation of India Ltd. and Others

Bombay High Court · (2002) 2 BomCR 321 : (2002) 3 LLJ 891

Customs Act, 1962 — Section 135(1)Penal Code, 1860 (IPC) — Section 120B

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High Courts02 Jul 2001

IPCA Laboratories Ltd. Vs Gajanand Meena, Deputy Commissioner of Income Tax and Others (No. 3)

Bombay High Court · (2001) 170 CTR 585 : (2001) 251 ITR 420

Income Tax Act, 1961 — Section 148

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High Courts02 Jul 2001

IPCA Laboratories Ltd. Vs Gajanand Meena, Deputy Commissioner of Income Tax and Others (No. 2)

Bombay High Court · (2001) 170 CTR 582 : (2001) 251 ITR 416 : (2002) 4 MhLj 164 : (2002) 124 TAXMAN 556

Income Tax Act, 1961 — Section 148

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High Courts02 Jul 2001

IPCA Laboratories Ltd. Vs Deputy Commissioner of Income Tax

Bombay High Court · (2001) 170 CTR 568 : (2001) 251 ITR 401 : (2003) 127 TAXMAN 7

Income Tax Act, 1961 — Section 143(3), 147, 148, 149, 149(1)

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High Courts02 Jul 2001Allowed

Maharashtra General Kamgar Union, Mumbai Vs U.S.V. Limited and Another

Bombay High Court · (2001) 4 BomCR 659 : (2002) 92 FLR 438 : (2002) 4 LLJ 963 : (2002) 1 MhLj 168

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11AModel Standing Orders — Order 24, Order 24(1)

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High Courts02 Jul 2001Allowed

WIMCO Limited Vs WIMCO Employees Union and Another

Bombay High Court · (2002) 1 ALLMR 441 : (2001) 4 BomCR 655 : (2002) 4 BOMLR 656 : (2002) 92 FLR 426 : (2002) 2 LLJ 888

Industrial Disputes Act, 1947 — Section 33, 33(1)

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High Courts02 Jul 2001Dismissed

Shri Janu Laxman Kumbhar Vs Shri Pandurang Laxman Kumbhar

Bombay High Court · (2002) 1 BomCR 212 : (2001) 3 BOMLR 678 : (2002) 1 CivCC 592 : (2001) 4 MhLj 159

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts02 Jul 2001Dismissed

Sadruddin Meherali Suraji Vs Ramzanali Yakubali Lakdawala

Bombay High Court · AIR 2001 Bom 437 : (2001) 4 BomCR 658 : (2001) 3 BOMLR 547

Contempt of Courts Act, 1971 — Section 2

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High Courts02 Jul 2001

Barkatullakha Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 2024 : (2002) BomCR(Cri) 122 : (2002) CriLJ 427

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 376, 428, 511

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High Courts01 Jul 2001Dismissed

Haresh Mahadeo Kamble and Vs State of Maharashtra

Bombay High Court · (2002) CriLJ 1297

Penal Code, 1860 (IPC) — Section 149, 154, 323, 376(2)

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High Courts29 Jun 2001

Rita Premchand and another Vs State of Maharashtra and others

Bombay High Court · (2002) 1 ALLMR 461 : (2001) 4 BomCR 826 : (2001) 4 BOMLR 627 : (2001) 4 MhLj 671

Defence of India Act, 1971 — Section 19(1)(a)

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High Courts29 Jun 2001

Commissioner of Central Excise Vs Nestle India Ltd.

Bombay High Court · (2002) 1 BomCR 307

Central Excise Rules, 1944 — Rule 57Q, 57UCentral Excises and Salt Act, 1944 — Section 35H(1)

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High Courts29 Jun 2001Allowed

Rita Premchand and Another Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 ALLMR 461 : (2001) 4 BomCR 826 : (2001) 4 BOMLR 627 : (2001) 4 MhLj 671

Defence of India Act, 1939 — Section 19(1)Maharashtra Land Revenue Code, 1966 — Section 257

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High Courts28 Jun 2001Dismissed

Crest Communications Ltd. and Others Vs Sheetal Shenoy

Bombay High Court · (2001) 3 ALLMR 612 : (2001) 4 BOMLR 339 : (2001) 90 FLR 1039 : (2001) 4 MhLj 919

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2(1)Industrial Employment (Standing Orders) Act, 1946 — Section 3(2)

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High Courts28 Jun 2001Allowed

Bapu Dhopndi Devkar Vs Tukaram Sakharam Nagaonkar

Bombay High Court · (2001) 4 BomCR 772 : (2001) 4 BOMLR 336 : (2002) 1 CivCC 136 : (2001) 4 MhLj 401 : (2002) 2 RCR(Civil) 26

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10A, 151Constitution of India, 1950 — Article 227

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High Courts28 Jun 2001

Gulabben Maniar and Others Vs Narendra Balchandra and Others

Bombay High Court · (2001) 4 BomCR 751 : (2002) 4 BOMLR 540 : (2002) 4 MhLj 313 : (2001) 4 MhLj 313

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4), Order 22 Rule 4A, 151Constitution of India, 1950 — Article 227

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High Courts28 Jun 2001Dismissed

The State of Maharashtra Vs Sayyed Mohsin Sayyed Hassan and Another

Bombay High Court · (2001) ALLMR(Cri) 1354 : (2001) 3 BOMLR 764

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)Penal Code, 1860 (IPC) — Section 141, 143, 148, 149, 323

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High Courts28 Jun 2001Dismissed

Shabbir Sharafally Harianawalla and Others Vs State of Maharashtra and Others

Bombay High Court · (2001) 4 ALLMR 734 : (2001) 4 BomCR 796 : (2002) 1 MhLj 136

Bombay Buildings Repairs and Reconstruction Board Act, 1969 — Section 33(3), 34(4)Bombay Municipal Corporation Act, 1888 — Section 354, 354RMaharashtra Housing and Area Development Act, 1976 — Section 100, 101, 102, 103, 2(7)

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High Courts27 Jun 2001Partly Allowed

The State of Maharashtra Vs Ganpat Dinkar Shinde and Another

Bombay High Court · (2001) ALLMR(Cri) 1359 : (2002) BomCR(Cri) 313 : (2001) 4 BOMLR 258 : (2001) 2 DMC 456 : (2001) 4 MhLj 184

Constitution of India, 1950 — Article 20, 20(1), 6Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 386, 397(1)Dowry Prohibition Act, 1961 — Section 2

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