COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 15 of 68

High Courts10 Oct 2002Allowed

IL and FS Trust Co. Ltd. Vs Birla Perucchini Ltd.

Bombay High Court · (2003) 3 BomCR 334 : (2004) 121 CompCas 335 : (2003) 4 CompLJ 131 : (2003) 47 SCL 426

Arbitration and Conciliation Act, 1996 — Section 11Companies Act, 1956 — Section 255

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High Courts10 Oct 2002

Nitaram Vs State of Maharashtra

Bombay High Court · (2002) 10 BOM CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts09 Oct 2002Disposed Off

Jagdishprasad M. Joshi Vs Deputy Commissioner of Income-Tax

Bombay High Court · (2005) 195 CurTR 10 : (2005) 273 ITR 296

Income Tax Act, 1961 - Section 132

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High Courts09 Oct 2002

Jagdishprasad M. Joshi Vs Deputy Commissioner of Income Tax and Others

Bombay High Court · (2005) 195 CTR 10 : (2005) 273 ITR 296

Income Tax Act, 1961 — Section 132

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High Courts09 Oct 2002

Veetrag Investments and Finance Company Vs Premier Brass and Metal Works Private Limited

Bombay High Court · AIR 2003 Bom 217 : (2003) 1 ALLMR 493 : (2003) 2 BomCR 812 : (2003) BomCR(Cri) 521 : (2003) 1 MhLj 458

Civil Procedure Code, 1908 (CPC) — Section 60Maharashtra Rent Control Act, 1999 — Section 26, 56

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High Courts09 Oct 2002Dismissed

Maroti Wankhede Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 1531 : (2003) CriLJ 778 : (2003) 1 MhLj 900

Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 361, 366, 375, 376

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High Courts09 Oct 2002

Shankar Y. Gavli Vs Vishakha Sadan Co-operative Housing Society and Another

Bombay High Court · (2003) 1 ALLMR 519 : (2003) 2 BomCR 790

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High Courts09 Oct 2002

Shaikh Jabbar Abbas Vs Union of India (UOI) and Others

Bombay High Court · (2002) 4 ALLMR 734 : (2003) 2 BomCR 159 : (2003) BomCR(Cri) 662 : (2003) 1 BOMLR 237 : (2003) 96 FLR 606 : (2003) 1 MhLj 543

Administrative Tribunals Act, 1985 — Section 19

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High Courts09 Oct 2002Allowed

Ramlal Ratanlal Anjana Vs Union of India (UOI) and Others

Bombay High Court · (2003) BomCR(Cri) 740 : (2003) 1 BOMLR 472 : (2003) CriLJ 1976 : (2003) 1 MhLj 581

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3, 3(1)

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High Courts09 Oct 2002

Sivanesan Annadurai Vs The Intelligence Officer, Narcotics Control Bureau and The State of Maharashtra

Bombay High Court · (2002) 10 BOM CK 0025

Civil Procedure Code, 1908 (CPC) — Section 132Customs Act, 1962 — Section 107, 108, 108(1), 108(2), 108(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 25, 28, 29

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High Courts08 Oct 2002Dismissed

Changadeo Jayram Shinde and Others Vs Radhabai Balasaheb Shirke

Bombay High Court · (2003) 1 ALLMR 575 : (2003) 2 BomCR 601 : (2003) 1 BOMLR 861 : (2003) 1 MhLj 480

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32F, 32F(1)

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High Courts08 Oct 2002Allowed

Karbhari Lad Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 MhLj 416

Maharashtra Civil Services (Pay) Rules, 1981 — Rule 39(2)

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High Courts08 Oct 2002

Umesh Sharma, Managing Director, Aristo Pharmaceuticals Ltd. and Ranjit Sharma, Director, Aristo Pharmaceuticals Ltd. Vs S.G. Bhakta, Drugs Inspector, Food and Drug Administration, Jt. Commissioner, Aurangabad Division, Food and Drug Administration and The State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 1522 : (2002) CriLJ 4843

Companies Act, 1956 — Section 2(24), 2(26)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 319, 482

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High Courts08 Oct 2002Dismissed

Yogesh Korani Vs Union of India (UOI) and Others

Bombay High Court · (2003) 2 BomCR 122 : (2003) 159 ELT 3 : (2003) 1 MhLj 916

Customs Act, 1962 — Section 108, 112

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High Courts08 Oct 2002Dismissed

Kisan Vs State of Maharashtra

Bombay High Court · (2003) 1 DMC 759

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts07 Oct 2002Allowed

Hatibu Mungis Khamishi Vs The Narcotic Cell, Andheri Unit and The State of Maharashtra

Bombay High Court · (2002) 10 BOM CK 0112

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 55

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High Courts07 Oct 2002Dismissed

Narayan Chunkhade Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 MhLj 460

Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 77B

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High Courts07 Oct 2002

Perfect Equipments (P) Ltd. Vs Prestige Enterprises

Bombay High Court · (2003) 2 ALLMR 978 : (2003) 2 BomCR 640 : (2003) 1 CompLJ 72 : (2003) 44 SCL 74

Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 34

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High Courts07 Oct 2002

Crown Maritime Co. (I) Ltd. Vs Econ Engineering Pvt. Ltd. and Another

Bombay High Court · AIR 2003 Bom 163 : (2003) 1 ALLMR 717 : (2003) 1 ARBLR 580 : (2003) 1 BomCR 488 : (2003) 1 MhLj 193

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts07 Oct 2002

Prerana Vs State of Maharashtra and Others

Bombay High Court · (2003) BomCR(Cri) 481 : (2003) 2 BOMLR 562 : (2003) 2 MhLj 105 : (2003) 3 RCR(Criminal) 365

Immoral Traffic (Prevention) Act, 1956 — Section 14, 15(4), 17(2)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2

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