High Courts05 Mar 2001Allowed
Hanuman Nehare Vs State of Maharashtra and Others
Bombay High Court · (2001) 5 BomCR 879 : (2001) 3 MhLj 465
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 439Penal Code, 1860 (IPC) — Section 302, 307, 34
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,220 of 3,665
High Courts05 Mar 2001Dismissed
Ahmed Abdul Aziz Bengali Vs Mohammed Hanif M. Mulla and Others
Bombay High Court · (2001) 3 ALLMR 720
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 22, 35Constitution of India, 1950 — Article 227
High Courts05 Mar 2001
M/s Ashok Commercial Enterprises Vs M/s R.T.V. Films and Others
Bombay High Court · (2001) 3 ALLMR 732 : (2001) 3 BOMLR 706
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Contract Act, 1872 — Section 172, 173, 174, 175, 176Negotiable Instruments Act, 1881 (NI) — Section 138, 80
High Courts05 Mar 2001
Shri Vinod Tanna and Another Vs Shri Zaheer Siddiqui, Constituted Attorney of Ahsan Exports Pvt. Ltd. and Others
Bombay High Court · (2001) ALLMR(Cri) 1285 : (2001) BomCR(Cri) 745 : (2001) 2 BOMLR 669 : (2001) 3 CivCC 217 : (2001) CriLJ 2297 : (2001) 2 MhLj 714 : (2001) 3 RCR(Criminal) 748
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 13, 138, 139
High Courts05 Mar 2001Allowed
Deepa Zade (Smt.) and Another Vs Nandkishore Zade
Bombay High Court · (2001) 5 BomCR 898 : (2001) 2 DMC 381
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Mar 2001
The Cotton Corporation of India Ltd. Vs The Alagappa Cotton Mills
Bombay High Court · AIR 2001 Bom 429 : (2001) 4 ALLMR 371 : (2001) 44 ARBLR 211 : (2001) 4 BomCR 507 : (2001) 4 BOMLR 34 : (2001) 3 MhLj 415
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts02 Mar 2001
Modistone Limited Vs Modistone Employeers'' Union and Another
Bombay High Court · (2001) 2 ALLMR 607 : (2001) 3 BomCR 436 : (2001) 2 BOMLR 851 : (2001) 89 FLR 867 : (2001) 1 LLJ 1598
Industrial Disputes Act, 1947 — Section 10, 10(1), 22, 23, 24Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10(3), 2(1), 24(1), 24(2), 25(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Rules, 1975 — Rule 23
High Courts02 Mar 2001
Dr. Nareshkumar Bansantilal Palvia and Another Vs The State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 1116 : (2001) BomCR(Cri) 811 : (2001) 2 BOMLR 524
Bombay Police Act, 1951 — Section 159Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 436
High Courts02 Mar 2001
Harish A. Sadarangani and Another Vs M/s. Reliance Textiles Industries Ltd. and Oriental Insurance Co. Ltd.
Bombay High Court · (2002) ACJ 745 : (2001) 3 ALLMR 410 : (2001) 4 BomCR 275 : (2001) 3 BOMLR 222 : (2001) 2 MhLj 913
Motor Vehicles Act, 1988 — Section 92
High Courts02 Mar 2001Dismissed
New India Assurance Company Vs Balu Ganba Dorage and Others
Bombay High Court · (2002) ACJ 1093 : (2001) 2 ALLMR 534 : (2001) 3 BomCR 780
Evidence Act, 1872 — Section 101Motor Vehicles Act, 1988 — Section 165
High Courts02 Mar 2001Allowed
Vijay Prabhakar Salunke Vs Kamini S. Dadarkar
Bombay High Court · (2001) 3 BOMLR 702 : (2001) 2 CivCC 499 : (2001) 2 MhLj 955 : (2002) 3 RCR(Civil) 384
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts02 Mar 2001
Hindustan Aeronautics Limited Vs Nashik Workers Union and Others
Bombay High Court · (2001) 3 ALLMR 586 : (2001) 4 BomCR 205 : (2001) 3 BOMLR 459 : (2001) 90 FLR 624
Constitution of India, 1950 — Article 12, 14, 141, 142, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 2, 39
High Courts02 Mar 2001
Shri Rajan Ramnath Patil Vs The State of Maharashtra and Others
Bombay High Court · AIR 2001 Bom 361 : (2001) 4 BomCR 522 : (2001) 2 BOMLR 102 : (2001) 3 MhLj 202
Bombay Pre-Primary and Primary Education Act, 1947 — Section 46, 46(1)Constitution of India, 1950 — Article 227Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 16(1)(1), 16(3)(b), 44(1), 63
High Courts02 Mar 2001Dismissed
Rajasthan State Electricity Board Vs Union of India and Others
Bombay High Court · (2002) ACJ 992 : AIR 2001 Bom 310 : (2001) 3 ALLMR 400 : (2001) 4 BomCR 239 : (2001) 4 BOMLR 725 : (2001) 3 MhLj 479
Constitution of India, 1950 — Article 226, 32Limitation Act, 1963 — Article 113, 17(1)Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 13(1A), 15, 16
High Courts01 Mar 2001
Kondeo Savalaram Panse Vs Digambar Ramrao Pai and Others
Bombay High Court · (2001) 4 BomCR 267 : (2001) 3 BOMLR 691
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 3Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 66, 3, 3(1)
High Courts01 Mar 2001
Kishore Rungta and Others Vs Punjab National Bank and Others
Bombay High Court · (2001) 4 ALLMR 137 : (2001) 3 BomCR 730 : (2001) 3 BOMLR 803 : (2003) 151 ELT 502 : (2001) 4 MhLj 195
Constitution of India, 1950 — Article 226, 226(2)
High Courts01 Mar 2001
Nitin Transport Vs Maharashtra State Road Transport Corporation and Others
Bombay High Court · (2001) 2 ACC 342 : (2002) ACJ 1383 : (2001) 3 ALLMR 189 : (2001) 4 BomCR 533
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 41Evidence Act, 1872 — Section 3, 59, 61
High Courts01 Mar 2001
Nagorao and Others Vs The Nagpur Improvement Trust and Others
Bombay High Court · AIR 2001 Bom 402 : (2001) 3 ALLMR 552
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts01 Mar 2001Dismissed
Smt. Sunita Hanumant Fulore Vs The State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 794 : (2001) BomCR(Cri) 753 : (2001) 3 BOMLR 241 : (2001) CriLJ 2472
Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3, 3(1), 8, 8(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 325
High Courts01 Mar 2001
Bombay Municipal Corporation and Another Vs Daily Taj Private Ltd.
Bombay High Court · AIR 2001 Bom 263 : (2001) 2 ALLMR 629 : (2001) 3 BomCR 715 : (2001) 2 BOMLR 1007 : (2001) 3 MhLj 21
Bombay Municipal Corporation Act, 1888 — Section 217Telegraph Rules, 1951 — Rule 452, 453, 457, 458