High Courts14 Mar 2001
R.V. Gaitonde (Dr.) Vs State of Goa and Others
Bombay High Court · (2001) 4 BomCR 490
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,218 of 3,665
High Courts14 Mar 2001
Pratap More Vs The State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 1887 : (2001) CriLJ 2721 : (2001) 3 MhLj 305 : (2001) 3 RCR(Criminal) 608
Penal Code, 1860 (IPC) — Section 341, 506Railways Act, 1989 — Section 145, 146
High Courts14 Mar 2001Allowed
A.S. Gangoli (Group Captain) and others Vs Union of India and others
Bombay High Court · (2001) 03 BOM CK 0002
Constitution of India, 1950 — Article 14
High Courts13 Mar 2001Dismissed
Baliram Maharaj Shikshan Sanstha and Another Vs Education Officer (Secondary), Zilla Parishad and Another
Bombay High Court · (2001) 3 ALLMR 51 : (2002) 104 BOMLR 220(1) : (2001) 4 MhLj 394
High Courts13 Mar 2001
Sicom Limited Vs Rajaram B. Suryavanshi and Others
Bombay High Court · (2001) 4 ALLMR 377 : (2001) 4 BomCR 512
Contract Act, 1872 — Section 128, 133, 134, 135, 139
High Courts13 Mar 2001
Naseemunisa Begum and Another Vs Shaikh Abdul Rehman and Another
Bombay High Court · (2002) 2 MhLj 115
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 125, 126, 126Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5, 7
High Courts12 Mar 2001
Pragati Metal Works Vs The Regional Provident Fund Commissioner
Bombay High Court · (2001) 4 BomCR 555 : (2001) 3 BOMLR 228 : (2001) 89 FLR 981 : (2001) 4 MhLj 646
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16(1), 17, 7A
High Courts12 Mar 2001Allowed
Bharatiya Arogya Nidhi Vs Bombay Labour Union and Another
Bombay High Court · (2001) 4 ALLMR 118 : (2001) 3 BOMLR 809 : (2001) 2 LLJ 292 : (2001) 4 MhLj 64
Bombay Industrial Relations Act, 1946 — Section 101, 101(1)Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12, 22
High Courts12 Mar 2001
Western India Spinning and Manufacturing Mills Vs T.N. Mantri, Member of Industrial Tribunal and Others
Bombay High Court · (2001) 4 ALLMR 362 : (2001) 89 FLR 626 : (2001) 1 LLJ 1491 : (2001) 4 MhLj 222
Bombay Industrial Relations Act, 1946 — Section 3(18)Industrial Disputes Act, 1947 — Section 25N
High Courts12 Mar 2001
Sarva Mazdoor Sangh Vs Crompton Greaves Ltd. and Others
Bombay High Court · (2001) 4 ALLMR 380 : (2002) 1 LLJ 190
Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts12 Mar 2001Dismissed
Subhash Amrutrao Dhone Vs Bharat Petroleum Corporation Ltd. and Others
Bombay High Court · (2001) 3 BomCR 785
Constitution of India, 1950 — Article 227Prevention of Corruption Act, 1988 — Section 7
High Courts12 Mar 2001Allowed
B.A. Shelar Vs M.S. Menon and Another
Bombay High Court · (2001) ALLMR(Cri) 812 : (2001) 3 BOMLR 63 : (2002) CriLJ 788 : (2001) 3 MhLj 105
Contempt of Courts Act, 1971 — Section 15(2), 2
High Courts12 Mar 2001
Pragati Metal Works Vs Regional Provident Fund Commissioner
Bombay High Court · (2001) 3 ALLMR 295 : (2001) 2 LLJ 55
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16(1)
High Courts10 Mar 2001Dismissed
Prakash Tarachand Sakhre Vs Ashok Pundloikrao Wajge and Another
Bombay High Court · (2001) CriLJ 3024
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 399, 45, 451Evidence Act, 1872 — Section 73Motor Vehicles Act, 1939 — Section 31, 50
High Courts09 Mar 2001
Vasudeo Tulsiram Jambhale Vs Raghuvir Singh Thakur and Another
Bombay High Court · (2001) 3 ALLMR 61 : (2002) 3 MhLj 596
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts09 Mar 2001Dismissed
Udhav Uttam Patil Vs Daga Holkya Bhil since deceased through L.Rs. and Others
Bombay High Court · (2001) 3 ALLMR 841 : (2001) 2 BomCR 597 : (2001) 4 BOMLR 249 : (2001) 3 MhLj 916
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84CConstitution of India, 1950 — Article 46Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts09 Mar 2001Allowed
Mahanagar Telephone Nigam Ltd. and Others Vs Umesh Korga Bhandari and Others
Bombay High Court · (2001) 90 FLR 713 : (2001) 2 LLJ 157
Constitution of India, 1950 — Article 309Industrial Disputes Act, 1947 — Section 10(1), 2, 25F
High Courts09 Mar 2001Dismissed
State of Maharashtra Vs Abdul Majid Abdul Raheman Sayyed
Bombay High Court · (2001) 03 BOM CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 307, 326, 34Probation of Offenders Act, 1958 — Section 4
High Courts09 Mar 2001Dismissed
Deokar Exports Pvt. Ltd. Vs New India Assurance Co. Ltd.
Bombay High Court · (2001) 2 ACC 364 : AIR 2001 Bom 327 : (2001) 3 ALLMR 1 : (2001) 4 BomCR 526
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 11Contract Act, 1872 — Section 73Insurance Act, 1938 — Section 64VB
High Courts09 Mar 2001
Shri Jayantilal Modi and Another Vs The State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 601 : (2001) BomCR(Cri) 908 : (2001) 3 BOMLR 385 : (2002) 81 ECC 33 : (2001) 2 MhLj 615 : (2002) 1 RCR(Criminal) 326
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 42(1), 42(2), 43