COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,223 of 3,665

High Courts15 Feb 2001

Sou. Kalpana Madhav Kirave and Another Vs The Chief Officer, Bhor Municipal Council and Others

Bombay High Court · AIR 2001 Bom 217 : (2001) 3 BomCR 109 : (2001) 2 BOMLR 593 : (2001) 2 MhLj 466

Constitution of India, 1950 — Article 226Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 23(1), 3, 4, 51(3), 55

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High Courts15 Feb 2001

Bhaskar A. Shetty Vs M.N. Singh, Commissioners of Police, Greater Bombay and Others

Bombay High Court · (2001) ALLMR(Cri) 819 : (2001) BomCR(Cri) 718 : (2001) 2 BOMLR 741 : (2001) 3 MhLj 138 : (2001) 4 RCR(Criminal) 397

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 307, 34

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High Courts15 Feb 2001Allowed

Stanley Parker Jones Vs Bansraj Laltaprasad Mishra

Bombay High Court · (2001) 2 ALLMR 551 : (2001) 3 BomCR 263 : (2001) 2 MhLj 675

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 116Specific Relief Act, 1963 — Section 5, 6

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High Courts15 Feb 2001Dismissed

Sitaram Prabhu Tele and Another Vs Rajabai Vilas Patil and Others

Bombay High Court · (2001) 2 ACC 139 : (2002) ACJ 85 : (2001) 2 ALLMR 75 : (2001) 3 BomCR 269 : (2001) 2 MhLj 587

Motor Vehicles Act, 1988 — Section 165

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High Courts15 Feb 2001Allowed

Jagdish Radhakisan Kayasth Vs Ramesh N. Wagh and Others

Bombay High Court · AIR 2001 Bom 152 : (2001) 3 BomCR 276 : (2001) 4 BOMLR 741 : (2001) 3 CivCC 504 : (2001) 2 MhLj 417 : (2002) 2 RCR(Civil) 735

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 82, Order 21 Rule 83, Order 21 Rule 84, Order 21 Rule 85Constitution of India, 1950 — Article 227

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High Courts15 Feb 2001

Shri Kishor Govind Gohil @ Kishor Haddi Vs Shri M.N. Singh, Commissioner of Police, Brihan Mumbai and Others

Bombay High Court · (2001) ALLMR(Cri) 661 : (2001) BomCR(Cri) 716 : (2001) 2 BOMLR 375 : (2001) 4 RCR(Criminal) 396

Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 387, 506(II)

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High Courts15 Feb 2001Allowed

Suresh Madhukar Nagarkar Vs Ujubaia Mahav Desai and Others

Bombay High Court · (2002) 4 BomCR 212 : (2001) 2 MhLj 923

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15A

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High Courts14 Feb 2001Allowed

Smt. Ratiloku Shetty Vs Municipal Corporation of Greater Mumbai and Others

Bombay High Court · AIR 2001 Bom 380 : (2001) 4 ALLMR 128 : (2001) 3 BOMLR 153 : (2001) 4 MhLj 624

Bombay Municipal Corporation Act, 1888 — Section 328, 328AConstitution of India, 1950 — Article 226

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High Courts14 Feb 2001

Shri Narayan S. Bite and Others Vs Shri Mahadeo Shripati Pise and Others

Bombay High Court · (2001) 2 ALLMR 414 : (2001) 3 BomCR 262 : (2001) 3 BOMLR 540

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 36(A)

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High Courts14 Feb 2001

Syndicate Bank Vs Vijay Tanks and Vessels Ltd.

Bombay High Court · (2001) 3 ALLMR 744 : (2001) 3 BomCR 724(1) : (2001) 3 BOMLR 718 : (2001) 105 CompCas 501

Companies Act, 1956 — Section 433Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts14 Feb 2001

Shri Suresh Hiralal Shah Vs Shree Mahavir Swami Digambar Jain Mandir Trust

Bombay High Court · (2001) 3 BomCR 779 : (2001) 3 BOMLR 256 : (2001) 3 MhLj 147

Bombay Public Trusts Act, 1950 — Section 22, 41E, 73, 73A

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High Courts14 Feb 2001

Shri Gangadhar Mahadu Gajakas Vs Shantilal Ubhaychand Gandhi and Another

Bombay High Court · (2001) 3 ALLMR 145 : (2001) 3 BomCR 260 : (2001) 2 BOMLR 429

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10Constitution of India, 1950 — Article 227

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High Courts14 Feb 2001

Vyankat Parasu Jagdale and Others Vs Yeshwant Vithu Jagdale and Another

Bombay High Court · (2001) 3 ALLMR 103 : (2001) 3 BomCR 259

Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 2

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High Courts13 Feb 2001

M/s. Asia Today Ltd. and Others Vs M/s. Mudra Communication Ltd. and Another

Bombay High Court · (2001) 4 ALLMR 111 : (2001) 3 BOMLR 273

Contract Act, 1872 — Section 126, 230Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts13 Feb 2001Allowed

Anwar Hussain Mohd. Idris Ansari Vs State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 609 : (2001) ALLMR(Cri) 331 : (2001) BomCR(Cri) 694 : (2001) 3 BOMLR 338

Evidence Act, 1872 — Section 114, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 42, 42(1), 42(2)

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High Courts13 Feb 2001Dismissed

Voltas Limited (Motor Plant) Vs Voltas Motor Plant Employees Union and Another

Bombay High Court · (2002) 4 BomCR 784 : (2001) 89 FLR 589 : (2001) 2 LLJ 100 : (2001) 2 MhLj 856

Industrial Disputes Act, 1947 — Section 25N, 9A

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High Courts13 Feb 2001Allowed

Lloyds Steel Industries Limited Vs Union of India (UOI)

Bombay High Court · (2005) 183 ELT 351

Central Excise Rules, 2002 — Rule 49, 8

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High Courts13 Feb 2001

KSL and Industries Ltd. Vs Nath Seeds

Bombay High Court · (2001) 4 ALLMR 134

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1

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High Courts13 Feb 2001

Baban Genba Kalbhor Vs Ambarinath Temple Endowment Trusts and Others

Bombay High Court · (2001) 2 ALLMR 91 : (2001) 3 BomCR 257 : (2001) 2 BOMLR 710

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 105

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High Courts13 Feb 2001Dismissed

K.B. Babu Menon Vs R.H. Mendonca, Commissioer of Police and Others

Bombay High Court · (2001) ALLMR(Cri) 1122 : (2001) 5 BomCR 709 : (2001) BomCR(Cri) 709

Constitution of India, 1950 — Article 22(5), 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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