High Courts11 Jan 2001Dismissed
Patel Investments Vs Credential Finance Ltd.
Bombay High Court · (2001) 105 CompCas 13
Companies Act, 1956 — Section 433
COURT ARCHIVE
Bombay High Court judgments
73,289 judgments · page 2,229 of 3,665
High Courts10 Jan 2001Dismissed
Voltas Switchgear Plant Employees'' Union Vs Voltas Switchgear Ltd.
Bombay High Court · (2001) 1 LLJ 1242 : (2001) 2 MhLj 24
Factories Act, 1948 — Section 46Industrial Disputes Act, 1947 — Section 9AMaharashtra Factories Rules, 1963 — Rule 82, 84, 85
High Courts10 Jan 2001Dismissed
Ramchandra, died, through L.Rs. Vs Agricultural Produce Market Committee
Bombay High Court · (2001) 3 ALLMR 850 : (2001) 3 BomCR 85
Civil Procedure Code, 1908 (CPC) — Section 100Maharashtra Municipalities Act, 1965 — Section 92
High Courts10 Jan 2001
Maharashtra Krishi Udyog Vikas Mahamandal Adhikari Sanghatana Vs Maharashtra Agro Industries Development Corporation Ltd. and Others
Bombay High Court · (2001) 3 BomCR 347 : (2001) 2 BOMLR 250 : (2001) 2 MhLj 429
Constitution of India, 1950 — Article 12
High Courts10 Jan 2001
Mahadeo Ganpati Sutar and Another Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 2274 : (2001) 5 BomCR 610 : (2001) CriLJ 1375 : (2001) 2 DMC 202
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 27, 45, 8, 9Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
High Courts10 Jan 2001Dismissed
Chandidas Deshpande Vs State of Maharashtra and Another
Bombay High Court · (2001) 3 ALLMR 865 : (2001) 3 BomCR 122
Constitution of India, 1950 — Article 14, 16, 226, 311Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10, 10(4)
High Courts09 Jan 2001Dismissed
Walu @ Walmik Popat Khairnar and Others Vs State of Maharashtra
Bombay High Court · (2001) ALLMR(Cri) 829 : (2001) 5 BomCR 604 : (2001) CriLJ 1322
Criminal Procedure Code, 1973 (CrPC) — Section 235Evidence Act, 1872 — Section 45, 59, 61Penal Code, 1860 (IPC) — Section 148, 149, 309, 325
High Courts09 Jan 2001Allowed
Benzo Chem Industries Pvt. Ltd. Vs Union of India (UOI)
Bombay High Court · (2001) 128 ELT 328
Central Excises and Salt Act, 1944 — Section 35F
High Courts08 Jan 2001Dismissed
Prem Laxmi and Co. Vs Tata Engineering and Locomotive Company Ltd.
Bombay High Court · (2001) 2 BomCR 7
Arbitration and Conciliation Act, 1996 — Section 37
High Courts08 Jan 2001Allowed
Maimuna Iqbal Kasam Pathan Vs R.H. Mendonca, Commissioner of Police of Gr. Bombay and Others
Bombay High Court · (2001) ALLMR(Cri) 269 : (2001) 5 BomCR 501 : (2001) CriLJ 1134 : (2001) 4 RCR(Criminal) 634
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
High Courts08 Jan 2001Dismissed
State of Maharashtra Vs Gopinath Tanaji Jadhav
Bombay High Court · (2001) ALLMR(Cri) 264 : (2001) 5 BomCR 557 : (2001) CriLJ 1277
Bombay Children Act, 1948 — Section 57Evidence Act, 1872 — Section 59, 8, 9Penal Code, 1860 (IPC) — Section 366, 376
High Courts03 Jan 2001
ITO Vs H.A. Containers
Bombay High Court · (2004) 87 TTJ 729
Income Tax Act, 1961 — Section 144
High Courts22 Dec 2000
Harlal Pardeshi Vs State of Maharashtra and Others
Bombay High Court · (2001) 2 BomCR 547 : (2001) 1 MhLj 589
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 6
High Courts22 Dec 2000Dismissed
Petroleum Employees Union Vs Indian Oil Corporation Ltd. and Others
Bombay High Court · (2001) 89 FLR 235 : (2001) 1 LLJ 1211
Apprentices Act, 1961 — Section 2, 4(1)
High Courts22 Dec 2000
Nicassio Corporation General Contractors Vs The Municipal Corporation of Greater Mumbai and Others
Bombay High Court · (2001) 2 ALLMR 421 : (2001) 2 BomCR 582 : (2001) 2 BOMLR 744
Constitution of India, 1950 — Article 226
High Courts22 Dec 2000
Mani D. Seervai Ors. Vs State of Maharashtra and Others
Bombay High Court · AIR 2001 Bom 229 : (2001) 2 ALLMR 444 : (2001) 2 BomCR 566 : (2001) 1 BOMLR 676
Maharashtra Regional and Town Planning Act, 1966 — Section 154, 39, 47, 59, 61
High Courts22 Dec 2000
Radhabai Krishnanand Vernekar Vs Gourawwabai Sharnappa Bukka and Others
Bombay High Court · (2001) 3 BomCR 228 : (2001) 2 BOMLR 241 : (2001) 2 MhLj 645
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Constitution of India, 1950 — Article 227
High Courts22 Dec 2000Allowed
Sharbat Chand Jain Vs Bank of India and Others
Bombay High Court · (2001) 2 BomCR 590(1)
Bank of India (Officers Service) Regulations, 1979 — Regulation 17Constitution of India, 1950 — Article 14, 16, 226
High Courts22 Dec 2000Allowed
Vassant Holiday Homes Pvt. Ltd. and Others Vs Madan V. Prabhu
Bombay High Court · (2001) 3 BomCR 493 : (2003) 116 CompCas 172 : (2004) 50 SCL 705
Companies Act, 1956 — Section 397, 398, 428, 433, 439
High Courts22 Dec 2000Allowed
Maimune Banu Hamidali Khan and Others Vs State and Others
Bombay High Court · (2001) 3 ALLMR 449 : (2001) 3 BomCR 529
Constitution of India, 1950 — Article 226, 300AEvidence Act, 1872 — Section 115Land Acquisition Act, 1894 — Section 16, 17(3)A, 23(1)A, 31(2), 4