COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,233 of 3,665

High Courts23 Nov 2000Dismissed

Ulhas Vasudeo Falari and Others Vs Anandibai Venkatesh Sawant (Smt.) and Others

Bombay High Court · (2001) 3 ALLMR 210 : (2001) 3 BomCR 605

Civil Procedure Code, 1908 (CPC) — Section 5Limitation Act, 1963 — Article 120, 121

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High Courts23 Nov 2000

Mafatlal Finance Co. Ltd. and Another Vs Pranathi Finance, Leasing and Investments Pvt. Ltd. and Others

Bombay High Court · (2001) ALLMR(Cri) 411 : (2001) 2 BomCR 48 : (2001) 2 BOMLR 84 : (2001) 1 CompLJ 299

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Constitution of India, 1950 — Article 14, 19, 20(3), 21Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140

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High Courts23 Nov 2000

M/s. Susheel Traders Vs The Municipal Corporation for Greater Bombay

Bombay High Court · AIR 2001 Bom 166 : (2001) 3 ALLMR 131 : (2001) 2 BomCR 667 : (2001) 1 BOMLR 848

Bombay Municipal Corporation Act, 1888 — Section 390, 392, 394, 61

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High Courts23 Nov 2000

Imran @ Raju Munna Qureshi Vs Shri A.N. Roy, Commissioner of Police, Navi Mumbai and Others

Bombay High Court · (2001) ALLMR(Cri) 308 : (2001) BomCR(Cri) 450 : (2001) 1 BOMLR 441 : (2001) CriLJ 1062

Constitution of India, 1950 — Article 21, 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1), 8

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High Courts23 Nov 2000Dismissed

BIMA Office Premises Co-operative Society and etc. Vs Kalamboli Village Panchayat and Others

Bombay High Court · AIR 2001 Bom 83 : (2001) 1 MhLj 806

Bombay Village Panchayats Act, 1959 — Section 124, 129, 4, 4(2), 52Constitution of India, 1950 — Article 243Q(2)Maharashtra Regional and Town Planning Act, 1966 — Section 113, 113(3A), 113(5), 113A, 124

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High Courts22 Nov 2000

Nirmalabai Dhanai Vs Uttam Dhanai and Another

Bombay High Court · (2001) 5 BomCR 905 : (2001) 3 MhLj 131 : (2002) 1 RCR(Criminal) 199

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Evidence Act, 1872 — Section 3, 59

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High Courts22 Nov 2000

Shri Sajid Nooruddin Shaikh Vs R.H. Mendonca, Commissioner of Police Greater Bombay and Others

Bombay High Court · (2001) ALLMR(Cri) 1468 : (2001) BomCR(Cri) 368 : (2001) 1 BOMLR 755 : (2001) 4 MhLj 161

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)

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High Courts22 Nov 2000Partly Allowed

Deputy Regional Director, E.S.I. Corporation and Another Vs General Secretary, S.T. Workers Federation (INTUC) and Another

Bombay High Court · (2001) 88 FLR 933 : (2001) 1 LLJ 874

Employees State Insurance Act, 1948 — Section 91

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High Courts22 Nov 2000Allowed

Anand Govind Bhide Vs Smt. Rohini Bhide

Bombay High Court · (2001) 1 DMC 646

Civil Procedure Code, 1908 (CPC) — Section 151Family Courts Act, 1984 — Section 7(1), 8

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High Courts21 Nov 2000

Smt. Lilawati Suresh Mange Vs State of Maharashtra and Others

Bombay High Court · (2001) ALLMR(Cri) 1158 : (2001) CriLJ 862

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226

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High Courts21 Nov 2000

Executive Engineer, M.S.E.B. and Another Vs Industrial Court and Another

Bombay High Court · (2001) 3 ALLMR 566 : (2002) 4 LLJ 292 : (2001) 3 MhLj 320

Industrial Disputes Act, 1947 — Section 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)

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High Courts20 Nov 2000

Commissioner of Income Tax, Bombay Vs Indo Oceanic Shipping Co. Ltd., Bombay

Bombay High Court · (2002) 2 MhLj 685

Income Tax Act, 1961 — Section 40A(5)

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High Courts20 Nov 2000

Commissioner of Income Tax Vs Avtar Singh Wadhwan

Bombay High Court · (2001) 165 CTR 414 : (2001) 247 ITR 260

Income Tax Act, 1961 — Section 2, 2(25A), 256, 264, 4

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High Courts20 Nov 2000

Pankaj Ravindra Phalak, Minor, Through Guardian Father Vs Maharashtra State Board of Secondary and Higher Secondary Education, Nashik

Bombay High Court · (2001) 1 BomCR 815 : (2001) 1 BOMLR 724 : (2001) 1 MhLj 182

Constitution of India, 1950 — Article 226Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 102(3)

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High Courts20 Nov 2000

The Commissioner of Income Tax Vs M/s. Indo Oceanic Shipping Co. Ltd. and Others

Bombay High Court · (2001) 165 CTR 404 : (2001) 247 ITR 247 : (2001) 114 TAXMAN 722

Finance Act, 1971 — Section 40AIncome Tax Act, 1961 — Section 17(1), 192, 2(25A), 40A, 40A(5)Merchant Shipping Act, 1958 — Section 3(18)

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High Courts18 Nov 2000

Devji Bawa Velari Vs R.H. Mendonca, Commissioner of Police, Brihan Mumbai and Others

Bombay High Court · (2001) ALLMR(Cri) 928 : (2001) BomCR(Cri) 358 : (2001) 1 BOMLR 618 : (2001) 1 MhLj 505

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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High Courts18 Nov 2000Dismissed