COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,215 of 3,665

High Courts29 Mar 2001

Hemant M. Nabar and Others Vs M/s. Farohar and Co. and Others

Bombay High Court · (2001) 4 BomCR 136 : (2001) 3 BOMLR 518

Bombay Insolvency Rules, 1910 — Rule 52(B)(5), 52A, 52B, 52C, 5ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23, 151Constitution of India, 1950 — Article 215, 254, 366(10), 372, 372(1)

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High Courts28 Mar 2001

Shri Shyam Mangilal Jadhav Vs M.N. Singh, Commissioner of Police, Greater Bombay and Others

Bombay High Court · (2001) 3 BOMLR 549 : (2001) 3 MhLj 737

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, 326, 332, 34, 341

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High Courts28 Mar 2001Dismissed

Piem Hotels Limited and Another Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · AIR 2001 Bom 419 : (2001) 4 ALLMR 407 : (2001) 3 BomCR 749 : (2001) 3 BOMLR 846

Bombay Municipal Corporation Act, 1888 — Section 125, 126, 127, 128, 139Constitution of India, 1950 — Article 14Water Charges Rules, 1987 — Rule 1, 1.5, 1.5.1, 1.7, 1.7.1

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High Courts28 Mar 2001Dismissed

Shri Savji Bhavan Bera and Another Vs The Municipal Corporation of Greater Bombay and Another

Bombay High Court · AIR 2001 Bom 387 : (2001) 3 BomCR 787 : (2001) 3 BOMLR 362

Bombay Municipal Corporation Act, 1881 — Section 394Bombay Municipal Corporation Act, 1888 — Section 351

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High Courts28 Mar 2001Dismissed

National Textile Corporation (South Maharashtra) Limited Vs Shri Mhmd. Umer Mhmd. Hanif Lal Shah Babaji Darga and Another

Bombay High Court · (2001) 3 ALLMR 712 : (2001) 4 BomCR 498 : (2001) 3 BOMLR 210 : (2001) 4 MhLj 724

Bombay Industrial Relations Act, 1946 — Section 42(4), 78, 78(1)(A), 79, 84Bombay Industrial Relations Rules, 1947 — Rule 53Constitution of India, 1950 — Article 226

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High Courts28 Mar 2001Dismissed

Indian Express Newspapers (Bombay) Limited Vs Brihan Mumbai Union of Journalists and Others

Bombay High Court · (2001) 89 FLR 1006 : (2001) 2 LLJ 1529

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30(2)

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High Courts28 Mar 2001

Mohd. Mustafa Ali Khan Vs Secretary, Department of Petroleum Central Government of India and Others

Bombay High Court · (2002) 1 ALLMR 199 : (2001) 3 BomCR 306 : (2001) 4 MhLj 410

Constitution of India, 1950 — Article 14, 19(1), 226

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High Courts27 Mar 2001Allowed

Shri Balkrishna Daulati Bansode Vs Shri Taher Mahmud Sutar

Bombay High Court · (2001) 4 BomCR 451 : (2001) 3 BOMLR 54 : (2001) 2 MhLj 931

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(3), 13(1), 5(3)Evidence Act, 1872 — Section 22, 64, 65, 66Hindu Succession Act, 1956 — Section 15

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High Courts27 Mar 2001Dismissed

John Francis Anthony Gonsalves and Another Vs Mrs. Agnes Mary Conception Rebello

Bombay High Court · AIR 2001 Bom 372 : (2001) 4 ALLMR 98 : (2001) 4 BomCR 577 : (2001) 3 BOMLR 310

Succession Act, 1925 — Section 141

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High Courts27 Mar 2001Allowed

Mohamed Aslam and Another Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 2258 : (2001) CriLJ 3243

Penal Code, 1860 (IPC) — Section 114, 34, 392, 397

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High Courts27 Mar 2001Allowed

Veronica Sharad Salvi Vs State of Maharashtra and Another

Bombay High Court · (2001) ALLMR(Cri) 2122 : (2002) 104 BOMLR 50 : (2001) 4 MhLj 537

Penal Code, 1860 (IPC) — Section 326, 498A

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High Courts23 Mar 2001

Gulabrao Bhaurao Kakade, Since Deceased by his heirs and Legal Representatives and Others Vs Nivrutti Krishna Bhilare and Others

Bombay High Court · (2001) 2 ALLMR 518 : (2001) 2 BOMLR 664 : (2001) 4 MhLj 31

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 22, 31A, 32, 32(1)Bombay Prevention of Fragmentation and Consolidation of Holdings Rules, 1959 — Rule 29

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High Courts23 Mar 2001

Sudhakar Vithal Kumbhare Vs State of Maharashtra and Others

Bombay High Court · (2001) 2 ALLMR 523 : (2001) 4 BomCR 582 : (2001) 2 BOMLR 952 : (2001) 4 MhLj 475

Constitution of India, 1950 — Article 300, 303, 304, 341, 342Representation of the People Act, 1950 — Section 20

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High Courts23 Mar 2001Allowed

Mudra Salt and Chemical Industries Vs The Collector, Dist. Thane and Others

Bombay High Court · (2001) 3 ALLMR 356 : (2001) 4 BOMLR 534 : (2001) 3 CivCC 321 : (2001) 3 MhLj 151

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts23 Mar 2001Dismissed

Reserve Bank of India Vs L.M. Devare, Liquidator Bank of Karad Ltd.

Bombay High Court · (2002) 2 ALLMR 398

Companies Act, 1956 — Section 456

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High Courts23 Mar 2001Dismissed

Gulabsingh Prabhu Rathod Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1335 : (2002) 104 BOMLR 357

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts22 Mar 2001

The Yeola Municipality and Another Vs State of Maharashtra and Others

Bombay High Court · AIR 2001 Bom 259 : (2001) 2 ALLMR 539 : (2001) 2 BOMLR 908 : (2001) 2 MhLj 829

Constitution of India, 1950 — Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 309, 309(1), 50(2), 97

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High Courts22 Mar 2001Dismissed

Claude Pereira and Others Vs Mrs. Mary D''Souza Sequeria

Bombay High Court · (2001) 2 ALLMR 530 : (2001) 3 BOMLR 625

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227

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High Courts22 Mar 2001Dismissed

Avinashkumar Bhasin Vs Air India

Bombay High Court · (2001) 3 ALLMR 135 : (2002) 4 BomCR 772 : (2001) 91 FLR 307 : (2001) 2 LLJ 1504 : (2001) 3 MhLj 673

Air India Employees Service Regulations, 2000 — Regulation 32, 42, 43, 45, 48Constitution of India, 1950 — Article 47Criminal Procedure Code, 1973 (CrPC) — Section 360, 368

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High Courts22 Mar 2001Allowed

Smt. Ushakiran Shridhar Shinde and Others Vs Arunkumar Kisaanlal Kalal and Others

Bombay High Court · (2001) 4 ALLMR 21 : (2001) 4 BomCR 200 : (2001) 3 BOMLR 414

Evidence Act, 1872 — Section 61

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