COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 10 of 68

High Courts01 Nov 2002

Salim Akbarali Nanji and Others Vs Union of India (UOI) and Others and Development Co-operative Bank Ltd. and Others

Bombay High Court · (2003) 2 ALLMR 278 : (2003) 2 BomCR 557 : (2003) 113 CompCas 141 : (2003) 48 SCL 1

Companies Act, 1956 — Section 2(7), 35, 370, 372, 565

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High Courts01 Nov 2002Dismissed

Premdayal Gupta and others Vs Central Bureau of Investigation

Bombay High Court · (2002) 11 BOM CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 182, 227, 239, 397, 397(1)Penal Code, 1860 (IPC) — Section 11, 120B, 420, 477APrevention of Corruption Act, 1988 — Section 13(2), 13(l)(d), 5(1)

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High Courts01 Nov 2002

Abdul Rashid and Kishor Tulsibagwale Vs Vikas Jain, Mayor, Municipal Corporation, The Commissioner, Municipal Corporation, Afsar Khan and The State of Maharashtra Sunil Yadavrao Magre and Bandu Pradhan Vs The State of Maharashtra and The Commissioner, Municipal Corporation

Bombay High Court · (2003) 2 MhLj 902

Bombay Provincial Municipal Corporations Act, 1949 — Section 19, 19(1)(AA)Constitution of India, 1950 — Article 102(1), 122, 122(1), 191(1), 212

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High Courts01 Nov 2002Dismissed

Board for Industrial and Financial Reconstruction Vs Swadeshi Mills Co. Ltd. (in Liquidation)

Bombay High Court · (2002) 112 CompCas 698

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High Courts01 Nov 2002Allowed

Ashok Leyland Finance Limited and Another Vs Ramchandra Katkamwar

Bombay High Court · (2003) 1 ARBLR 562 : (2003) 1 MhLj 536

Arbitration and Conciliation Act, 1996 — Section 8, 8(3)

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High Courts01 Nov 2002

Leela Capital and Finance Ltd. Vs Modiluft Limited

Bombay High Court · AIR 2003 Bom 111 : (2003) 1 ALLMR 290 : (2003) 2 BomCR 683 : (2003) 114 CompCas 297 : (2003) 1 MhLj 551

Bombay High Court (Original Side) Rules, 1980 — Rule 222Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 37 Rule 1, 151, 2(2)

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High Courts01 Nov 2002Dismissed

K.K. Vasudeva Kurup Vs Phulchand Exports Ltd. and Rivian International Pvt. Ltd.

Bombay High Court · (2003) 113 CompCas 401 : (2004) 54 SCL 219

Companies Act, 1956 — Section 433, 434(1), 439

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High Courts01 Nov 2002Dismissed

Virendralal B. Vaishya Vs Union of India (UOI) and Others

Bombay High Court · (2003) 1 ALLMR 487 : (2003) 2 BomCR 551 : (2003) 97 FLR 21 : (2003) 2 MhLj 64

Constitution of India, 1950 — Article 226

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High Courts01 Nov 2002Allowed

Union of India (UOI) and Others Vs G.S. Shukla

Bombay High Court · (2003) 1 ALLMR 430 : (2003) 2 BomCR 581 : (2003) 1 MhLj 865

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High Courts01 Nov 2002Dismissed

The Divisional Controller, Maharashtra State Road Transport Corporation, Dhule Division Vs Hemant Vikram Wagh

Bombay High Court · (2002) 11 BOM CK 0008

Constitution of India, 1950 — Article 14, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 29, 44

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High Courts01 Nov 2002Dismissed

Sharad Ganpat Deshmukh and Others Vs Kunda Ashok Polade and Others

Bombay High Court · (2004) ACJ 1266 : (2003) 4 BomCR 794

Motor Vehicles Act, 1988 — Section 110B, 167Workmens Compensation Act, 1923 — Section 3

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High Courts31 Oct 2002

State of Maharashtra Vs Kamalakar Nandram Bhavsar and Others

Bombay High Court · (2003) 1 DMC 358

Criminal Procedure Code, 1973 (CrPC) — Section 231, 232, 233, 294Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts31 Oct 2002Dismissed

Nishigandh Sahaniwas Co-op. Housing Society Ltd. and Others Vs Mr. Vithal R. Saudagar and Others

Bombay High Court · (2003) 4 MhLj 82

Constitution of India, 1950 — Article 227

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High Courts31 Oct 2002Dismissed

Swastik Oil Industries Vs Union of India (UOI) and Others

Bombay High Court · (2003) 1 ALLMR 454 : (2003) 2 BomCR 549 : (2003) 2 BOMLR 250 : (2003) 156 ELT 26 : (2003) 1 MhLj 692

Constitution of India, 1950 — Article 14

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High Courts31 Oct 2002Allowed

Shatrughna Shravan Kamble Vs State of Maharashtra and Others

Bombay High Court · (2003) 1 ALLMR 420 : (2003) BomCR(Cri) 1195 : (2003) CriLJ 790 : (2003) 1 MhLj 963

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7

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High Courts31 Oct 2002