COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,210 of 3,665

High Courts02 May 2001Dismissed

Anand Rathi and Others Vs Securities and Exchange Board of India and Another

Bombay High Court · (2002) 2 ALLMR 646 : (2002) 2 BomCR 403 : (2002) 1 BOMLR 150 : (2002) 110 CompCas 837 : (2002) 1 MhLj 522

Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Public Utility Holding Company Act, 1935 — Section 11(2)Securities and Exchange Board of India Act, 1992 — Section 1(3), 11, 11(2), 11(3), 11(4)

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High Courts02 May 2001

Smt. Suman Bhanwarlal Somani Vs The State of Maharashtra and ors

Bombay High Court · (2002) 1 MhLj 752

Constitution of India, 1950 — Article 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)

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High Courts02 May 2001

Shivendra Bikaram Singh (Ex. Lt.) Vs Union of India(UOI) and Others

Bombay High Court · (2002) 1 BomCR 695

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156Evidence Act, 1872 — Section 3, 50

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High Courts30 Apr 2001Allowed

Suleman Shaikh Vs District Magistrate, North Goa District and Another

Bombay High Court · (2002) 1 BOMLR 557 : (2002) 1 MhLj 266

Constitution of India, 1950 — Article 21, 22, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 73(3), 75National Security Act, 1980 — Section 3(2), 4

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High Courts30 Apr 2001Allowed

Shailendrasingh Alias Litil Sardar Vs State of Maharashtra and Another

Bombay High Court · (2001) ALLMR(Cri) 1889 : (2001) CriLJ 4514 : (2001) 4 MhLj 54

Bombay Police Act, 1951 — Section 60

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High Courts30 Apr 2001Allowed

Subhash Laxmidas Majithia Vs The State of Maharashtra and Another

Bombay High Court · (2001) 4 ALLMR 713 : (2002) 1 BomCR 272 : (2001) 4 BOMLR 150 : (2001) 4 MhLj 170

Bombay Land Requisition Act, 1948 — Section 6(4)Bombay Rents, Hotel and Lodging House Rates Control, Bombay Land Requisition and Bombay Government Premises (Eviction) (Amendment) Act, 1996 — Section 15B, 5Constitution of India, 1950 — Article 14, 226

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High Courts30 Apr 2001

Mazgaon Dock Ltd., Mumbai Vs Shivbrat Jagroop Mishra and Another

Bombay High Court · (2002) 3 BOMLR 485 : (2001) 90 FLR 220 : (2002) 2 MhLj 219

Industrial Disputes Act, 1947 — Section 39Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2, 28, 30

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High Courts30 Apr 2001Dismissed

Maharashtra Video Theatre Owners Association and Others Vs State of Maharashtra and Others

Bombay High Court · (2001) ALLMR(Cri) 1399 : (2002) BomCR(Cri) 152 : (2001) CriLJ 3430

Bombay Entertainments Duty Act, 1923 — Section 2(4)Maharashtra Cinemas (Regulation) Amendment Rules, 1987 — Rule 241, 24I

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High Courts30 Apr 2001Dismissed

Najma Hasan Bagwan Vs M.N. Singh, Commissioner of Police and Others

Bombay High Court · (2001) ALLMR(Cri) 1546 : (2002) CriLJ 1432

Bombay Police Act, 1951 — Section 22, 23, 24, 25, 26Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts27 Apr 2001Dismissed

Gulab Gaibu Shaikh Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1404

Criminal Procedure Code, 1973 (CrPC) — Section 122, 397, 427, 427(1), 482Penal Code, 1860 (IPC) — Section 248(2), 379

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High Courts27 Apr 2001Allowed

General Insurance Corporation of India Ltd. Vs Nandlal Engineering Company Pvt. Ltd.

Bombay High Court · (2001) 4 ALLMR 311 : (2002) 1 BomCR 619 : (2002) 1 MhLj 183

Arbitration Act, 1940 — Section 13, 2, 30, 33, 5General Insurance Business (Nationalisation) Act, 1972 — Section 9

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High Courts27 Apr 2001

H.Q. Chemicals Ltd. Vs Care Formulators Pvt. Ltd.

Bombay High Court · (2002) 1 ALLMR 465 : (2001) 4 BomCR 446 : (2001) 4 BOMLR 791 : (2001) 107 CompCas 126 : (2001) 4 MhLj 451

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Companies Act, 1956 — Section 433, 434

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High Courts27 Apr 2001Dismissed

V. Ramanathan Vs Hindustan Lever Limited and Another

Bombay High Court · (2002) 2 ALLMR 401 : (2001) 4 BomCR 441 : (2001) 4 BOMLR 722 : (2002) 92 FLR 265 : (2001) 4 MhLj 448

Industrial Disputes Act, 1947 — Section 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 50

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High Courts27 Apr 2001Dismissed

G. Thiagarajan alias Rajan Gopal Vs J.B. Engineering Works and Another

Bombay High Court · (2001) 4 BomCR 444 : (2001) 4 BOMLR 40 : (2002) 92 FLR 184

Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2, 33

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High Courts27 Apr 2001Dismissed

Shahid Abdulla Siddiqui Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1549 : (2001) 3 BOMLR 479

Criminal Procedure Code, 1973 (CrPC) — Section 223Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 21, 25, 29

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High Courts27 Apr 2001

Smt. Kamlesh Kumari Bhatia Vs The State of Maharashtra and Others

Bombay High Court · (2001) ALLMR(Cri) 1402 : (2001) 3 BOMLR 146 : (2001) CriLJ 3880

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226Customs Act, 1962 — Section 135

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High Courts27 Apr 2001

Facrunissa Bi @ Cairunissa Bi Vs Shaikh Sadi Shaikh Sarfuddin and Others

Bombay High Court · (2002) 1 BomCR 378

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts26 Apr 2001

Jai Singh Chauhan Vs Punjab National Bank and Others

Bombay High Court · (2001) 90 FLR 903 : (2001) 2 LLJ 1372

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19, 7(2)Central Civil Services (Pension) Rules, 1972 — Rule 48A(4)Constitution of India, 1950 — Article 217, 217(1)

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High Courts26 Apr 2001

Mukand Ltd. Vs Mukand Staff and Officers Association

Bombay High Court · (2002) 2 ALLMR 405 : (2001) 90 FLR 971 : (2001) 2 LLJ 1421

Industrial Disputes Act, 1947 — Section 10(1), 2

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High Courts26 Apr 2001

Oil and Natural Gas Corporation Ltd., Bombay Vs Essar Steel Ltd., Bombay

Bombay High Court · (2002) 1 ALLMR 737 : (2002) 2 BomCR 379 : (2002) 1 MhLj 699

Arbitration Act, 1940 — Section 13, 29, 30Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3(1)

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