High Courts19 Apr 2001Dismissed
Co-operative Bank Employees Union Vs New India Co-operative Bank Ltd. and Another
Bombay High Court · (2001) 2 LLJ 657
Bombay Industrial Relations Act, 1946 — Section 62, 63, 86
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,212 of 3,665
High Courts18 Apr 2001Allowed
Ramdas Somaji Nikam Vs Indian Bank and Others
Bombay High Court · (2001) 90 FLR 803 : (2001) 2 LLJ 933
Industrial Disputes Act, 1947 — Section 25F
High Courts18 Apr 2001Dismissed
Ujwalaben Mahindra Shah and Another Vs Kesharchand Gulabchand and Others
Bombay High Court · (2001) 4 ALLMR 458 : (2002) 1 CivCC 572 : (2002) 1 MhLj 378 : (2002) 2 RCR(Civil) 393 : (2002) 2 RCR(Civil) 609
Civil Procedure (Maharashtra Amendment) Act, 1977 — Section 9Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2)Partnership Act, 1932 — Section 69
High Courts18 Apr 2001Dismissed
Uttam Khobragade Vs Omprakash Rawal and Another
Bombay High Court · (2001) 4 BOMLR 173 : (2002) CriLJ 437 : (2001) 4 MhLj 306 : (2001) 3 MhLj 642
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202Penal Code, 1860 (IPC) — Section 171, 177, 181, 282, 323
High Courts18 Apr 2001
In Re: Mather and Platt (India) Ltd.
Bombay High Court · (2001) 04 BOM CK 0018
Companies Act, 1956 — Section 391, 393, 394
High Courts18 Apr 2001Dismissed
Narendra Narayan Kadu and Others Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 1672 : (2002) CriLJ 106 : (2001) 4 MhLj 82
Criminal Procedure Code, 1973 (CrPC) — Section 323(1), 386, 423Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
High Courts17 Apr 2001Dismissed
Shri Murlidhar Teckchand Gandhi and Others Vs Shri T.D. Joshi, President Maharashtra Slum Areas (I.C. and R.) Tribunal and Others
Bombay High Court · AIR 2002 Bom 79 : (2002) 2 ALLMR 120 : (2002) 104 BOMLR 592
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts17 Apr 2001Dismissed
Nisar Abdul Inamdar Vs M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2001) ALLMR(Cri) 1574 : (2001) 3 BOMLR 630
Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85, 86Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 7
High Courts17 Apr 2001Dismissed
Jitendra Manohar Dixit and Another Vs Gopal Babulal Upadyay and Others
Bombay High Court · (2001) ALLMR(Cri) 2068 : (2002) 104 BOMLR 313 : (2001) 4 MhLj 455
Constitution of India, 1950 — Article 142, 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 321, 357, 397, 399Dowry Prohibition Act, 1961 — Section 4
High Courts16 Apr 2001Allowed
Laxman Shriyan Vs Air India Ltd. and Others
Bombay High Court · (2001) 90 FLR 227 : (2001) 2 LLJ 473
High Courts12 Apr 2001Dismissed
Everest Agencies Vs Ishrat Rafique Sharif
Bombay High Court · AIR 2001 Bom 377 : (2001) 4 ALLMR 387 : (2001) 3 CivCC 686 : (2002) 1 RCR(Civil) 426
Succession Act, 1925 — Section 263
High Courts12 Apr 2001
Gangwani and Co. Vs Saraswati Banewar
Bombay High Court · (2001) ACJ 1295 : (2001) 3 ALLMR 370 : (2001) 2 AnWR 163 : (2002) 1 BomCR 223 : (2002) 2 CivCC 557 : (2001) 90 FLR 1100 : (2001) 2 LLJ 1022 : (2001) 3 MhLj 6
Workmens Compensation Act, 1923 — Section 30
High Courts12 Apr 2001Dismissed
In Re: Sections 263 and 284 of the Indian Succession Act, XXXIX of 1925 In Re: Probate granted to Ishrat Rafique Sharif in Petition No. 105 of 1993 in respect of Property of Pratima Devi
Bombay High Court · (2001) 3 BomCR 648
Succession Act, 1925 — Section 218, 222
High Courts12 Apr 2001
State of Maharashtra Vs Ganpatrao Mahadeo Karne
Bombay High Court · (2001) ALLMR(Cri) 1682 : (2001) CriLJ 3192
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts11 Apr 2001
Raj Shipping Agencies Vs M.V. "Bunga Mas Tiga" and Another
Bombay High Court · AIR 2001 Bom 451 : (2002) 1 ALLMR 145 : (2001) 4 BomCR 485 : (2001) 4 BOMLR 124 : (2001) 4 MhLj 324
Admiralty Courts Act, 1861 — Section 5, 6
High Courts11 Apr 2001Allowed
Adam A. Sorathia and Another Vs Municipal Corporation of Greater Bombay and Another
Bombay High Court · (2002) 4 BomCR 419 : (2002) 1 CivCC 420 : (2001) 3 MhLj 288
Bombay Municipal Corporation Act, 1888 — Section 351Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts11 Apr 2001
NEPC Airlines and Others Vs Captain Yashoo Vijay Parmar and Others
Bombay High Court · (2002) 1 ALLMR 143 : (2002) 1 BomCR 398 : (2001) 90 FLR 217
Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts11 Apr 2001Dismissed
National Textile Corporation (South Mah.) Ltd. Vs Vijay Kumar Agarwal and Others
Bombay High Court · (2002) 4 LLJ 909
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts11 Apr 2001Allowed
Lloyds Finance Ltd. Vs Emtex Industries (India) Ltd.
Bombay High Court · (2003) 115 CompCas 560
Companies Act, 1956 — Section 433
High Courts10 Apr 2001
International Association of Lions Clubs Vs National Association of Indian Lions and Others
Bombay High Court · (2002) 25 PTC 84