CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,205 of 3,665

High Courts27 Jun 2001Partly Allowed

Baliram Patil Vs State of Maharashtra and Others

Bombay High Court · (2002) 2 ALLMR 820 : (2001) 4 BomCR 322 : (2001) 4 BOMLR 157 : (2001) 3 MhLj 742

Maharashtra Land Revenue (Disposal of Government Land) Rules, 1971 — Rule 31, 41, 41(3)Maharashtra Land Revenue Code, 1966 — Section 20
Read judgment
High Courts27 Jun 2001

Shankar Bhairoba Vadangekar, since deceased, by his Heirs and Legal Representatives Vs Ganpati Appa Gatare, since deceased, by his Heirs and Legal Representatives

Bombay High Court · (2001) 4 ALLMR 61 : (2001) 4 BomCR 806 : (2001) 4 BOMLR 58 : (2001) 4 MhLj 131

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3), 13, 13(1)(1), 13(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 3, Order 2 Rule 4, Order 20 Rule 9Constitution of India, 1950 — Article 227
Read judgment
High Courts27 Jun 2001Allowed

Sanjay Kirale Vs State of Maharashtra and Others

Bombay High Court · (2001) ALLMR(Cri) 1616 : (2002) BomCR(Cri) 399 : (2001) CriLJ 3779

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
Read judgment
High Courts27 Jun 2001Dismissed

Ramesh Parteki Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 2092 : (2001) CriLJ 3780

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32(1), 32(2), 32(3), 32(4), 32(5)Penal Code, 1860 (IPC) — Section 302, 498A
Read judgment
High Courts25 Jun 2001Allowed

Bank of India Vs Kamlakar Vishwambhar Joshi and Another

Bombay High Court · (2001) 4 ALLMR 663 : (2001) 4 BomCR 756 : (2001) 4 BOMLR 581 : (2001) 91 FLR 296 : (2001) 2 LLJ 1463 : (2001) 4 MhLj 591

Bank of India Gratuity Fund Rules — Rule 8Industrial Disputes Act, 1947 — Section 10Payment of Gratuity Act, 1972 — Section 4(1), 4(6), 7(3A)
Read judgment