High Courts04 May 2001Allowed
Sangappa V. Tenginakai Vs State (Additional Sessions Judge at Mapusa) and Another
Bombay High Court · (2002) 3 MhLj 479
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 2, 210, 225, 378
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,209 of 3,665
High Courts04 May 2001
Ship Scrap Traders and Others Vs Commissioner of Income Tax and Others
Bombay High Court · (2001) 168 CTR 489 : (2002) 122 TAXMAN 29
Income Tax Act, 1961 — Section 260A, 80HHA
High Courts04 May 2001Allowed
St. Francis De Sales Education Society and Another Vs State of Maharashtra and Another
Bombay High Court · (2002) 3 UPLBEC 2415
Constitution of India, 1950 — Article 30(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9, 9(10), 9(7), 9(8), 9(9)
High Courts04 May 2001Allowed
St. Francis de Sales Education Society and Another Vs State of Maharashtra and Another
Bombay High Court · (2001) 3 ALLMR 384 : (2002) 1 BomCR 650 : (2001) 3 MhLj 261
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(4)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 15(4), 16, 3(2)
High Courts04 May 2001Allowed
Bharat Shantilal Shah Vs Percival Noronha and Others
Bombay High Court · AIR 2002 Bom 114 : (2001) 4 BomCR 830 : (2002) 1 MhLj 250
Constitution of India, 1950 — Article 227Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 38, 38, 38(1), 38(2), 38(3)Land Acquisition Act, 1894 — Section 28A(1)
High Courts04 May 2001Dismissed
Ashok Yeshvantrao Kharade and Others Vs Keshavrao Santoshrao Dehankar and Another
Bombay High Court · (2001) 3 ALLMR 360 : (2002) 1 BomCR 236 : (2001) 3 MhLj 294
Civil Procedure Code, 1908 (CPC) — Section 113Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 35, 41, 92Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 11, 13, 13(2), 19
High Courts04 May 2001Dismissed
Hindustan Coca Cola Bottling S/W Pvt. Ltd. and Another Vs Narayan Rawal and Others
Bombay High Court · (2001) 4 ALLMR 302 : (2001) 4 BomCR 402 : (2001) 3 BOMLR 817 : (2001) 90 FLR 150 : (2001) 2 LLJ 502
Constitution of India, 1950 — Article 38, 39, 42, 43, 43Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts04 May 2001
Jaybharat Credit Ltd. Vs APS Star Industries Ltd.
Bombay High Court · (2001) 106 CompCas 593
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts04 May 2001Allowed
A.K. Thaker Vs Miss Marylivina Chinyere Okereke and ors
Bombay High Court · (2001) ALLMR(Cri) 1776
Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 135ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 30, 67
High Courts04 May 2001
Ship Scrap Traders, Ispat Traders and Bansal Brothers Vs Commissioner of Income Tax Virendra and Co. and Nafisa Hatimbhai Vs Assistant Commissioner of Income Tax
Bombay High Court · (2001) 251 ITR 806 : (2001) 3 MhLj 322
Income Tax Act, 1961 — Section 13, 32A, 80, 80HHA
High Courts04 May 2001
Marcus D''Costa Vs Anand Bhissi Gaonkar and Another
Bombay High Court · (2001) 4 BomCR 825
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 May 2001Dismissed
Ashok Ananda Hange Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 1319 : (2001) 2 DMC 267 : (2001) 3 MhLj 760
Criminal Procedure Code, 1973 (CrPC) — Section 161, 172, 173, 313, 439Penal Code, 1860 (IPC) — Section 302, 498A
High Courts04 May 2001Allowed
Onkar Dhansingh Rathod Vs Ambadas Namdeorao Bhende and Another
Bombay High Court · (2001) ALLMR(Cri) 1675 : (2001) CriLJ 3411 : (2001) 4 MhLj 716
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Maharashtra Land Revenue Code, 1966 — Section 176, 241Maharashtra Municipalities Act, 1965 — Section 195
High Courts04 May 2001Dismissed
Praveen Vs State of Maharashtra
Bombay High Court · (2002) BomCR(Cri) 300 : (2001) CriLJ 3417 : (2001) 3 MhLj 560 : (2001) 4 RCR(Criminal) 367
Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 180, 220, 220(1)Penal Code, 1860 (IPC) — Section 114, 149, 34, 363, 366
High Courts03 May 2001
ICICI Ltd. Vs M.F.V. ''Shilpa'' and Others
Bombay High Court · AIR 2002 Bom 371 : (2002) 2 ALLMR 191 : (2002) 1 BomCR 724 : (2002) 2 MhLj 563
Evidence Act, 1872 — Section 41General Clauses Act, 1897 — Section 3(42)Merchant Shipping Act, 1958 — Section 51
High Courts03 May 2001Allowed
Vithal Yadav Mhase Vs Amdar Balasaheb Thorat Nagari Sahakari Path Sanstha Maryadit through its Administrator
Bombay High Court · (2002) 2 ALLMR 323 : (2002) 4 BomCR 408 : (2001) 4 BOMLR 180 : (2001) 3 MhLj 650
High Courts03 May 2001Allowed
Mallinath Ambanna Shedjale Vs Purushottam Vasudeo Somshetty and Others
Bombay High Court · (2001) ALLMR(Cri) 1324 : (2001) 3 BOMLR 712 : (2002) CriLJ 506
Criminal Procedure Code, 1973 (CrPC) — Section 302, 401Penal Code, 1860 (IPC) — Section 34, 467, 468, 471
High Courts02 May 2001
Suman Bhanwarlal Somani Vs State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 1333 : (2001) 3 BOMLR 419 : (2002) 1 MhLj 752
Constitution of India, 1950 — Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts02 May 2001
Shri Mastan Kasim Shaikh Vs The State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 1331 : (2001) 3 BOMLR 208 : (2001) CriLJ 3671
Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts02 May 2001
Ramesh Dwarkadas Mehra Vs Indravati Dwarkadas Mehra
Bombay High Court · AIR 2001 Bom 470 : (2001) 3 ALLMR 668 : (2001) 4 BomCR 417 : (2001) 4 MhLj 483
Presidency Small Cause Courts (Amendment) Act, 1975 — Section 41Presidency Small Cause Courts (Amendment) Act, 1976 — Section 41, 42, 43, 44, 45Presidency Small Cause Courts Act, 1882 — Section 19, 41, 41(1), 41(2), 42A