COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,232 of 3,665

High Courts02 Dec 2000

M/s. Shree Steel Centre and Others Vs Union Bank of India

Bombay High Court · (2000) 12 BOM CK 0009

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Insolvency Act, 1909 — Section 5, 9, 9(2)Insolvency Laws Amendment Act, 1978 — Section 9

Read judgment

High Courts02 Dec 2000Allowed

Meena Shriram Thakre Vs Election Officer and others

Bombay High Court · (2000) 12 BOM CK 0006

Constitution of India, 1950 — Article 226, 227, 243O(b), 243ZG, 329(b)

Read judgment

High Courts01 Dec 2000Dismissed

Khandu Madhu Kadbhane Vs Sitabai and Another

Bombay High Court · (2001) ALLMR(Cri) 273 : (2001) CriLJ 4339 : (2001) 2 MhLj 284

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 152(1)

Read judgment

High Courts01 Dec 2000Allowed

R.S.R. Mohta Spinning and Weaving Mills Pvt. Ltd. and Others Vs Chintaman Govindrao and Others

Bombay High Court · (2002) 4 LLJ 826

Industrial Disputes Act, 1947 — Section 33C(2)

Read judgment

High Courts01 Dec 2000

Vinod B. Chabriya Vs State of Maharashtra and Another

Bombay High Court · (2001) ALLMR(Cri) 270 : (2001) 3 BomCR 541 : (2001) 91 FLR 795 : (2002) 1 LLJ 731 : (2001) 2 MhLj 237

Criminal Procedure Code, 1973 (CrPC) — Section 29, 29(2), 4Factories Act, 1948 — Section 92Maharashtra Factories Rules, 1963 — Rule 4(4)

Read judgment

High Courts30 Nov 2000

Ahmed Adenwala Kola Vs V.M. Dosi, Intelligence Officer, Narcotics Control Bureau and Others

Bombay High Court · (2001) ALLMR(Cri) 857 : (2001) 2 BOMLR 646 : (2001) 2 MhLj 515

Criminal Procedure Code, 1973 (CrPC) — Section 100(7)Customs Act, 1962 — Section 103Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 28, 50, 57

Read judgment

High Courts29 Nov 2000Dismissed

State of Maharashtra and others Vs Ajeet Baburao Pawar

Bombay High Court · (2000) 11 BOM CK 0059

Bombay Public Trusts Act, 1950 — Section 41BConstitution of India, 1950 — Article 134A, 309

Read judgment

High Courts29 Nov 2000

In Re: Duphar-Interfran Ltd.

Bombay High Court · (2001) 104 CompCas 629

Companies Act, 1956 — Section 391, 394

Read judgment

High Courts29 Nov 2000Allowed

Rajaram Gajanan Gangal and Others Vs Special Land Acquisition Officer and Another

Bombay High Court · (2001) 2 BomCR 673 : (2001) 3 BOMLR 495 : (2001) 2 MhLj 279

Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 11, 18, 28, 28A, 4

Read judgment

High Courts29 Nov 2000

Ashok Shamjibhai Dharod Vs Mrs. Neeta Ashok Dharode and Another

Bombay High Court · AIR 2001 Bom 142 : (2001) 2 BomCR 502 : (2001) 2 DMC 48 : (2001) 2 MhLj 115

Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 7(2)

Read judgment

High Courts29 Nov 2000

Bharamu Subrao Patil Vs Narsingrao Gurunath Patil

Bombay High Court · AIR 2001 Bom 104 : (2001) 2 ALLMR 429 : (2001) 2 BomCR 126 : (2001) 1 BOMLR 545 : (2001) 2 MhLj 348

Bombay High Court (Original Side) Rules, 1980 — Rule 44, 45Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 16Companies Act, 1956 — Section 267

Read judgment

High Courts29 Nov 2000

SICOM Limited Vs Prakash Pai (Shri)

Bombay High Court · (2001) 2 BomCR 689

Bombay High Court (Original Side) Rules, 1980 — Rule 227Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 3Companies Act, 1956 — Section 446

Read judgment

High Courts29 Nov 2000Allowed

Om Plastic Industries, Dhule and others Vs Maharashtra State Finance Corporation, Mumbai and others

Bombay High Court · (2000) 11 BOM CK 0004

Bombay Court Fees Act, 1959 — Section 6(iv)(j)State Financial Corporations Act, 1951 — Section 29

Read judgment

High Courts27 Nov 2000

Gyarasidevi Vs Union of India and Others

Bombay High Court · (2001) 250 ITR 342 : (2001) 119 TAXMAN 843

Income Tax Act, 1961 — Section 171, 171(6), 226(3)

Read judgment

High Courts27 Nov 2000

Smt. Gyarasidevi Vs Union of India and Others

Bombay High Court · (2001) 165 CTR 382

Income Tax Act, 1961 — Section 263(3)

Read judgment

High Courts24 Nov 2000

Bharat Petroleum Corporation Ltd. and Anr Vs Bharat Petroleum Employees Union and Others

Bombay High Court · (2001) 1 BomCR 819

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 22, 23, 26Trade Unions Act, 1926 — Section 18

Read judgment

High Courts24 Nov 2000

Smt. Rehana Firoz Khan Vs Shri M.N. Singh Commissioner of Police Greater Mumbai and Others

Bombay High Court · (2001) ALLMR(Cri) 217 : (2001) BomCR(Cri) 453 : (2001) 1 BOMLR 438 : (2001) CriLJ 1018

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)

Read judgment

High Courts24 Nov 2000Dismissed

Bharat Petroleum Corporation Limited Vs Petroleum Employees'' Union and Another

Bombay High Court · (2001) 2 BomCR 464 : (2001) 1 BOMLR 693 : (2001) 2 LLJ 81 : (2001) 2 MhLj 312

Civil Procedure Code, 1908 (CPC) — Section 9, 91Industrial Disputes Act, 1947 — Section 10(4), 2, 22, 23, 24Penal Code, 1860 (IPC) — Section 120

Read judgment

High Courts24 Nov 2000

Ashokkumar Jain and Co. Vs Union of India (UOI) and Others

Bombay High Court · (2001) 2 ALLMR 332 : (2001) 2 BomCR 686

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 16

Read judgment

High Courts23 Nov 2000

Ramnath Laxman Pathare Vs State of Maharashtra and Another

Bombay High Court · (2001) 5 BomCR 917

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 418, 467, 468, 477A, 511

Read judgment