High Courts01 Mar 2001
Mohan Suryabhan Chandan Vs State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 1106 : (2002) 2 MhLj 203
Maharashtra Prisons Act, 1965 — Section 48
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,221 of 3,665
High Courts01 Mar 2001Dismissed
Ramesh Nivrutti Bhagwat Vs Dr. Surendra Manohar Parakhe
Bombay High Court · AIR 2001 Bom 461 : (2001) 3 BOMLR 750 : (2001) 4 MhLj 375
Limitation Act, 1963 — Article 137Succession Act, 1925 — Section 228, 263, 271
High Courts01 Mar 2001
Pandurang Camotim Sancoalcar Vs Suresh Prabhakar Prabhu and Another
Bombay High Court · (2001) BomCR(Cri) 857 : (2003) 113 CompCas 600 : (2001) CriLJ 2945 : (2000) 4 MhLj 429 : (2003) 48 SCL 437
Companies Act, 1956 — Section 2(26), 303, 303(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts28 Feb 2001
Sumitra Viresh Tari, Mother of Detenu Mahadev @ Bhai Viresh Tari Vs M.N. Singh, Commissioner of Police, GR. Mumbai and Others
Bombay High Court · (2001) ALLMR(Cri) 653 : (2001) BomCR(Cri) 849
Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Amendment Act, 1996 — Section 3(1)Penal Code, 1860 (IPC) — Section 387 , 427, 452
High Courts28 Feb 2001
Mrs. Anita Ambre Vs The State of Maharashtra and Others
Bombay High Court · (2001) ALLMR(Cri) 658 : (2001) BomCR(Cri) 854 : (2001) CriLJ 2665
Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Amendment Act, 1996 — Section 3(1)Penal Code, 1860 (IPC) — Section 114, 323, 452, 504, 506
High Courts28 Feb 2001Dismissed
Gajanan Baijnath Dubey Vs Industrial Court, Maharashtra State, Amravati and others
Bombay High Court · (2001) 02 BOM CK 0091
Constitution of India, 1950 — Article 226, 227
High Courts28 Feb 2001Dismissed
Sudhakar Pralhad Phagade Vs Subhash Mahadeo Tokekar and others
Bombay High Court · (2001) 02 BOM CK 0082
Transfer of Property Act, 1882 — Section 105, 107
High Courts28 Feb 2001
Mathurabai Genu Sonavane Vs Rahibai Balasaheb Karathe
Bombay High Court · (2001) 3 ALLMR 73 : (2001) 3 BomCR 428
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Limitation Act, 1963 — Section 5
High Courts28 Feb 2001
Shri M.G. Sarasappa Kurup Vs The Municipal Corporation of Greater Bombay and Others
Bombay High Court · AIR 2001 Bom 281 : (2001) 3 ALLMR 76 : (2001) 3 BomCR 425 : (2001) 2 BOMLR 414 : (2001) 3 MhLj 134
Bombay Municipal Corporation Act, 1888 — Section 390, 394(4)Constitution of India, 1950 — Article 227
High Courts28 Feb 2001Dismissed
Ramkrishna Ganpatrao Jogdand Vs Kondiram Jaysingrao Naikwade
Bombay High Court · AIR 2002 Bom 148 : (2001) 3 ALLMR 441 : (2001) 3 BomCR 242 : (2001) 4 MhLj 85
Contract Act, 1872 — Section 65
High Courts28 Feb 2001
Taraben Ambalal Shah and Another Vs Naginbhai Pragji Desai
Bombay High Court · (2001) 2 ALLMR 544 : (2001) 3 BomCR 371
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Contract Act, 1872 — Section 10Evidence Act, 1872 — Section 115, 61
High Courts27 Feb 2001
Panditrao Chimaji Kalure Vs Gayabai Panditrao Kalure
Bombay High Court · AIR 2001 Bom 445 : (2002) 1 ALLMR 840 : (2002) 1 CivCC 667 : (2002) 2 MhLj 53
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 25
High Courts26 Feb 2001Dismissed
T.K. Varghese Vs Nichimen Corporation
Bombay High Court · (2001) 4 BomCR 168 : (2001) 4 BOMLR 917 : (2001) 90 FLR 91 : (2002) 4 LLJ 1018 : (2001) 3 MhLj 711
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 36, 36(3), 36(4), 7(3)
High Courts26 Feb 2001
Sitaram Maruti Nagpure Vs Fakirchand Purushottam Dhase
Bombay High Court · (2001) 3 BomCR 396
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts26 Feb 2001
Khalil Razak Shaikha (Deceased) Vs The State of Maharashtra and Others
Bombay High Court · (2002) ACJ 1697 : AIR 2001 Bom 283 : (2001) 3 ALLMR 98 : (2001) 3 BomCR 56 : (2001) 2 BOMLR 381 : (2001) CriLJ 2303 : (2001) 3 RCR(Criminal) 221
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 134Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts26 Feb 2001Dismissed
T.K. Varghese Vs M/s Nichimen Corporation
Bombay High Court · (2001) 4 BomCR 168 : (2001) 4 BOMLR 917 : (2001) 90 FLR 91 : (2002) 4 LLJ 1018 : (2001) 3 MhLj 711
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 36, 36(3), 36(4), 7(3)(dl)
High Courts23 Feb 2001
Smt. Bilkisbanu Abdul Gafar Shaikh Vs Shri M.N. Singh, Commissioner of Police, Greater Bombay and Others
Bombay High Court · (2001) ALLMR(Cri) 822 : (2001) BomCR(Cri) 743 : (2001) 2 BOMLR 461
Arms Act, 1959 — Section 25, 4Bombay Police Act, 1951 — Section 135, 37(1)Constitution of India, 1950 — Article 22(5), 226
High Courts23 Feb 2001
Shri J.R. Prabhu, Principal, College of Agricultural Banking Vs The State
Bombay High Court · (2001) 2 ALLMR 702 : (2001) ALLMR(Cri) 1087 : (2001) BomCR(Cri) 787 : (2001) 2 BOMLR 803 : (2002) 92 FLR 118 : (2001) 2 LLJ 1469 : (2001) 3 MhLj 616
Constitution of India, 1950 — Article 226, 227, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 10(1), 10(2), 14(A)(2), 2(1)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Feb 2001
Nashik Workers Union Vs M/s. Trimbak Rubber Industries Ltd. and Others
Bombay High Court · (2001) 3 BomCR 91 : (2001) 2 BOMLR 558 : (2002) 92 FLR 789
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25
High Courts23 Feb 2001
Pramukh Sampadak Marathi Vishwakosh and Others Vs Dhairyasheel S. Phalake and Others
Bombay High Court · (2001) 3 ALLMR 79 : (2001) 3 BomCR 390 : (2001) 91 FLR 812
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28