High Courts26 Apr 2001Allowed
Bhagirath P. Gaonkar and Others Vs Administrative Tribunal, Goa-Panjim and Others
Bombay High Court · (2001) 1 BOMLR 102 : (2002) 1 MhLj 478
Constitution of India, 1950 — Article 226, 227, 30, 40, 41
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,211 of 3,665
High Courts26 Apr 2001Allowed
Oriental Insurance Co. Ltd. Vs Srimati S. Sawant and Another
Bombay High Court · (2002) 1 BomCR 382 : (2002) 93 FLR 40
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Workmens Compensation Act, 1923 — Section 2(1), 3, 30, 30(1), 4
High Courts24 Apr 2001Allowed
Dr. P.B. Desai and Others Vs The State of Maharashtra
Bombay High Court · (2001) 04 BOM CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 273, 284, 285, 286Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 109, 114, 228, 338, 379
High Courts24 Apr 2001Dismissed
Renuka Datla Vs Duphar Interfran Ltd.
Bombay High Court · (2002) 2 ALLMR 387 : (2004) 121 CompCas 631
Companies Act, 1956 — Section 391, 391(1), 392, 392(1), 393Income Tax Act, 1961 — Section 2(19AA)
High Courts24 Apr 2001
Garden Finance Ltd. Vs Prakash Inds. Ltd. and Another
Bombay High Court · AIR 2002 Bom 8 : (2002) 1 BomCR 641 : (2001) 4 BOMLR 310 : (2002) 1 CivCC 163 : (2003) 115 CompCas 116 : (2001) 4 MhLj 425
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 2, 42, 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 25
High Courts24 Apr 2001Dismissed
Pride Foramer Vs Union of India (UOI) and Others
Bombay High Court · AIR 2001 Bom 332 : (2002) 1 ALLMR 151 : (2002) 4 BomCR 751 : (2002) 101 ECR 500 : (2002) 148 ELT 19 : (2001) 3 MhLj 819
Constitution of India, 1950 — Article 1(3), 297, 51Customs Act, 1962 — Section 12, 14, 15, 2(21), 53General Clauses Act, 1897 — Section 3(28)
High Courts24 Apr 2001
Zunjarrao B. Nagarkar Vs Union of India (UOI)
Bombay High Court · (2001) 130 ELT 48
High Courts24 Apr 2001Dismissed
Manohar Parrikar Vs State of Goa and others
Bombay High Court · (2001) 04 BOM CK 0002
Constitution of India, 1950 — Article 136, 141, 154, 156, 160Electricity Act, 1910 — Section 23, 51AGeneral Clauses Act, 1897 — Section 21
High Courts23 Apr 2001
Gargi Huttenes Albertus (P.) Ltd. Vs New Standard Engg. Co. Ltd.
Bombay High Court · (2002) 2 ALLMR 396 : (2002) 1 BOMLR 838 : (2002) 3 MhLj 169
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts20 Apr 2001Dismissed
Gokaldas Ramji Tanna and Others Vs Dhirajlal Tribhovandas Raichura and Others
Bombay High Court · (2002) 3 ALLMR 307 : (2002) 4 BomCR 409 : (2003) 105 BOMLR 806
High Courts20 Apr 2001
Special Land Acquisition Officer (5) and R.J.D. Cooper (Dr.) Vs Maharashtra Housing and Area Development
Bombay High Court · (2001) 4 BomCR 479 : (2001) 4 MhLj 684
Land Acquisition Act, 1894 — Section 48(2)
High Courts20 Apr 2001Dismissed
Mohamed Harshad Mohamed Ashraf Khan @ Rizvi Vs Mr. M.N. Singh, Commissioner of Police, Greater Mumbai and Others
Bombay High Court · (2001) ALLMR(Cri) 1564 : (2001) 3 BomCR 724 : (2001) 3 BOMLR 724 : (2001) 3 CompLJ 113 : (2001) 3 MhLj 525
Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 323, 324, 34, 506(2)
High Courts20 Apr 2001Dismissed
Manmal Shirchand Oswal (Deceased) through his Legal Heirs Vs Sahebjada Amirjada Shiraji and Another
Bombay High Court · (2001) 3 ALLMR 348 : (2001) 4 BomCR 182 : (2001) 3 BOMLR 166
Transfer of Property Act, 1882 — Section 43
High Courts20 Apr 2001Allowed
Subhash Raghunath Ingale Vs State and Others
Bombay High Court · (2001) 4 BOMLR 170 : (2001) 3 MhLj 671
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 403Penal Code, 1860 (IPC) — Section 34, 420, 468
High Courts19 Apr 2001
Harshendu Upendre Kaka Vs Income Tax Officer
Bombay High Court · (2001) 116 TAXMAN 658
Companies Act, 1956 — Section 21, 32, 4AHotel Receipts Tax Act, 1980 — Section 10(a), 18, 21Income Tax Act, 1961 — Section 10, 10(a), 115J, 116, 119
High Courts19 Apr 2001Dismissed
Maria Thomas Gonsalvies Vs Concept Pharmaceuticals (P) Ltd. and Another
Bombay High Court · (2001) 90 FLR 412 : (2002) 4 LLJ 906
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts19 Apr 2001Partly Allowed
Unit Trust of India, Mumbai and Another Vs P.K. Unny and Others
Bombay High Court · (2001) 3 BomCR 673 : (2002) 1 MhLj 301
Companies Act, 1956 — Section 4AIncome Tax Act, 1961 — Section 115J, 116, 119, 14, 147Interest Tax Act, 1974 — Section 10, 10A, 18, 2, 2(5)
High Courts19 Apr 2001Allowed
Mrs. Kamal Shivajirao Katkar Vs Smt. Gajarabai Sopanrao Algude and Others
Bombay High Court · AIR 2001 Bom 369 : (2001) 3 ALLMR 290 : (2001) 4 BomCR 187 : (2001) 3 BOMLR 436
Transfer of Property Act, 1882 — Section 58
High Courts19 Apr 2001
Unit Trust of India and Another Vs P.K. Unny and Others Harshendu Upendre Kaka Vs Income Tax Officer and Others
Bombay High Court · (2001) 168 CTR 99 : (2001) 249 ITR 612
Companies Act, 1956 — Section 4AHotel Receipts Tax Act, 1980 — Section 21Income Tax Act, 1961 — Section 10, 115J, 116, 119, 14
High Courts19 Apr 2001Allowed
M.X. Advertising Vs Surya Hot-Sip Tea Co. (P.) Ltd.
Bombay High Court · (2002) 2 ALLMR 125 : (2002) 1 BOMLR 622 : (2003) 115 CompCas 555
Companies Act, 1956 — Section 433, 434