COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 1 of 68

High Courts20 Dec 2002Dismissed

Shashikant Baviskar Vs The State of Maharashatra and Others

Bombay High Court · (2004) 106 BOMLR 68 : (2012) 1 MhLj 787

Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1950 — Section 15, 17, 18, 19

High Courts20 Dec 2002Dismissed

Mukesh Bhagwandas Ganatra Vs Priti Mukesh Ganatra

Bombay High Court · (2003) 3 MhLj 408

Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A

High Courts20 Dec 2002

Voltas Employees Union Vs Voltas Ltd. and Another

Bombay High Court · (2003) 3 BomCR 533 : (2002) 93 FLR 731 : (2003) 2 LLJ 31

Industrial Disputes Act, 1947 — Section 25O

High Courts20 Dec 2002Allowed

Moreshwar Shankar Phatak and Another Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 ALD(Cri) 41 : (2003) 2 ALLMR 651 : (2003) 3 MhLj 127

Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 12(2), 18

High Courts20 Dec 2002

Special Land Acquisition Officer (2) Vs Aventis Pharma Ltd. and Others

Bombay High Court · (2003) 3 BomCR 802

Land Acquisition Act, 1894 — Section 30

High Courts20 Dec 2002Allowed

Sub Divisional Engineer Vs Sudhakar Bapurao Bhagat

Bombay High Court · (2003) 4 BomCR 803 : (2003) 97 FLR 1130 : (2003) 2 LLJ 786 : (2003) 2 MhLj 628

Industrial Disputes Act, 1947 — Section 25

High Courts20 Dec 2002Partly Allowed

Anita Krishnakumar Kachba Vs Krishnakumar Ramchandra Kachba

Bombay High Court · AIR 2003 Bom 273 : (2003) 4 BomCR 731 : (2003) 2 CivCC 323 : (2003) 1 MhLj 828 : (2003) 3 RCR(Civil) 402

Hindu Marriage Act, 1955 — Section 13(1), 26

High Courts20 Dec 2002Allowed

Gannon Dunkerley and Co. Ltd., K.L. Morarka, A.D. Chaudhari, C.P. Mehta, A.C. Burman, L.K. Pandey and G.M. Mehta Vs Union of India (UOI), The Collector of Central Excise and Customs and The Attorney General of India

Bombay High Court · (2003) 5 BomCR 445 : (2003) 90 ECC 293 : (2003) 111 ECR 143 : (2003) 156 ELT 467 : (2003) 3 MhLj 645 : (2004) 135 STC 168

Central Excises and Salt Act, 1944 — Section 11A, 14, 3Constitution of India, 1950 — Article 226, 366Sales of Goods Act, 1930 — Section 2(7)

High Courts20 Dec 2002Allowed

Andhra Pradesh Paper Mills Ltd. Vs The State of Maharashtra and The Conservator of Forest

Bombay High Court · (2003) 4 MhLj 760

Constitution of India, 1950 — Article 14, 19(1), 226

High Courts20 Dec 2002Allowed

Shri Jos Peter DSouza Vs Mr. Vilas P. Thali, The Law Secretary, Government of Goa, Secretariat and The State of Goa

Bombay High Court · AIR 2003 Bom 231 : (2003) 4 BomCR 228

Constitution of India, 1950 — Article 165

High Courts20 Dec 2002

Jamnadas Madhavji and Co. Vs The Union of India (UOI), The Joint Chief Controller of Imports and Exports and The Spices Board Anil and Company Vs The Union of India (UOI) and The Joint Chief Controller of Imports and Exports

Bombay High Court · (2003) 3 BomCR 798 : (2004) 113 ECR 21 : (2004) 164 ELT 8

High Courts20 Dec 2002

Laxmikant Tukaram Chaudhari and Others Vs State of Maharashtra and Others

Bombay High Court · (2003) 4 MhLj 150

Constitution of India, 1950 — Article 226

High Courts20 Dec 2002Allowed

Simplex Concretes Piles (India) Ltd. Vs Union of India (UOI)

Bombay High Court · (2003) 157 ELT 394

Central Excises and Salt Act, 1944 — Section 3

High Courts20 Dec 2002

Sandeep Prakash Vs Union of India (UOI) and Another

Bombay High Court · (2003) BomCR(Cri) 1171 : (2003) 2 MhLj 818

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 169, 173, 173(2), 482

High Courts20 Dec 2002Dismissed

Ankur Prathisthan and Sanshodhan Sanstha Vs The State of Maharashtra and Others

Bombay High Court · (2003) 4 ALLMR 222 : (2003) 105 BOMLR 864

Constitution of India, 1950 — Article 14, 226, 227

High Courts19 Dec 2002

Mirza Kadir Baig Rasul Baig Vs District Collector and Others

Bombay High Court · (2003) 4 BomCR 672

Maharashtra Local Authority Members Disqualification Act, 1986 — Section 7Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 3(1), 6

High Courts19 Dec 2002

All India Customs Officers (Direct Recruit) Appraisers Association and Another Vs Union of India (UOI) and Others

Bombay High Court · (2003) 1 ALLMR 965 : (2003) 4 BomCR 328

Administrative Tribunals Act, 1985 — Section 17Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 2

High Courts19 Dec 2002

Girish Ram Tripathi Vs Assistant Commissioner of Cus., AIR

Bombay High Court · (2003) 155 ELT 231

Customs Act, 1962 — Section 135(1)

High Courts19 Dec 2002Allowed

Super and Stainless Hi-Alloys Ltd. Vs State of Maharashtra and Others

Bombay High Court · AIR 2003 Bom 236 : (2003) 2 ALLMR 580 : (2003) 2 BC 228 : (2003) 3 BomCR 62 : (2003) 1 MhLj 1001

Electricity Act, 1910 — Section 24Maharashtra State Electricity Board and State Financial Corporation Act, 1951 — Section 29

High Courts19 Dec 2002Partly Allowed

Siddhivinayak Sewa Mandal and Others Vs Smt. Shoba Sant and Others

Bombay High Court · (2003) 2 ALD(Cri) 25 : (2003) 2 BC 567 : (2003) BomCR(Cri) 550 : (2003) 2 MhLj 311 : (2003) 3 RCR(Criminal) 397

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3), 357(4)Negotiable Instruments Act, 1881 (NI) — Section 138