High Courts24 Oct 2002
Shri Mahalaxmi Sahakari Doodh Vyavasayik Maryadit and Others Vs Kolhapur Zilla Doodh Utpadak Sangh Ltd. and Others
Bombay High Court · (2003) 1 ALLMR 401 : (2003) 2 BomCR 494
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 12 of 68
High Courts24 Oct 2002Allowed
Prakash Manikchand Mutha Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 MhLj 484
High Courts24 Oct 2002Allowed
Kamlakant Udaibhan Singh and Others Vs State of Maharashtra
Bombay High Court · AIR 2003 Bom 123 : (2003) 1 ALLMR 1197 : (2003) 4 BomCR 268 : (2003) 2 BOMLR 67 : (2003) 2 MhLj 284
Cinematograph Act, 1952 — Section 10
High Courts23 Oct 2002Dismissed
Suryoday Allo-Metal Powders Ltd. Vs Senior Intelligence Officer and Another
Bombay High Court · (2003) 2 ALLMR 662 : (2003) 4 BomCR 284 : (2003) 2 MhLj 171
Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 4
High Courts23 Oct 2002Allowed
Karimkha Ajijkha Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 1384 : (2003) 1 MhLj 502
Criminal Procedure Code, 1973 (CrPC) — Section 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27
High Courts23 Oct 2002
Wallace Pharmaceuticals Pvt. Ltd. Vs M.V. Bunga Bidara and Others
Bombay High Court · AIR 2003 Bom 141 : (2003) 4 BomCR 438
Admiralty Jurisdiction (India) Act, 1860 — Section 2
High Courts23 Oct 2002
Suresh Malappa Shetty Vs Special Recovery Officer and Others
Bombay High Court · (2003) 2 ALLMR 254 : (2003) 4 BomCR 745 : (2003) 3 MhLj 248
Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 53
High Courts23 Oct 2002
Smoke Affected Residents Forum Vs Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2003) 1 BomCR 450
Central Motor Vehicles Rules, 1989 — Rule 115
High Courts23 Oct 2002Allowed
Mohd. Hafiz Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 53 : (2003) BomCR(Cri) 1373 : (2003) 1 MhLj 894
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 50(1)
High Courts23 Oct 2002
Dr. Rajaram Patil and Others Vs The State of Maharashtra and Others
Bombay High Court · (2003) 105 BOMLR 119
Constitution of India, 1950 — Article 14, 16Indian Medicine Central Council Act, 1970 — Section 17
High Courts23 Oct 2002
Amartaara Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2002) 178 CTR 199
Income Tax Act, 1961 — Section 256(1)
High Courts22 Oct 2002
Sou. Bharti Thakkar and Others Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 97 : (2003) CriLJ 2583
Criminal Procedure Code, 1973 (CrPC) — Section 464Penal Code, 1860 (IPC) — Section 489A, 489B, 489C, 489D
High Courts22 Oct 2002
Suresh D. Zamakade Vs Narayandas V. Shah and Others
Bombay High Court · (2003) 1 ALLMR 312 : (2003) 2 BomCR 830
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Section 107(1), 107(2)
High Courts22 Oct 2002Dismissed
Jalgaon District Fertilisers, Pesticides and Seeds Dealers Association Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 MhLj 560
High Courts22 Oct 2002Dismissed
Shyam Sunder Arya Vs G.E. Vahanvati, Advocate General of Maharashtra and Another
Bombay High Court · (2003) 1 BomCR 453
Contempt of Courts Act, 1971 — Section 11, 15
High Courts22 Oct 2002
Sambhaji Manaji Chate and Another Vs State of Maharashtra and Another
Bombay High Court · (2003) 2 MhLj 661
Bombay Court Fees Act, 1959 — Article 15Land Acquisition Act, 1894 — Section 18
High Courts22 Oct 2002Dismissed
Rambhau Fakiraji Pannase Vs State of Maharashtra and Others
Bombay High Court · (2003) BomCR(Cri) 1547 : (2003) 1 MhLj 526 : (2003) 4 RCR(Criminal) 737
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 106, 110, 432(1)Penal Code, 1860 (IPC) — Section 120, 121, 122, 123, 124
High Courts22 Oct 2002Dismissed
Jayant Dyes and Chemical Co. Vs Deputy Commissioner, Sales Tax, (ADM III)
Bombay High Court · (2003) 1 MhLj 784 : (2004) 136 STC 250
Bombay Sales Tax Act, 1959 — Section 43, 57
High Courts22 Oct 2002Dismissed
Shyam Sunder Arya Vs G.E. Vahanvati and Another
Bombay High Court · (2003) 1 ALLMR 190 : (2003) CriLJ 2988
Contempt of Courts Act, 1971 — Section 11, 15, 2
High Courts22 Oct 2002
Alka Prasanna Gosavi Vs Prasanna Parvanath Gosavi
Bombay High Court · (2003) 1 ALLMR 1 : (2003) 1 DMC 552
Hindu Marriage Act, 1955 — Section 21