COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 16 of 68

High Courts07 Oct 2002Dismissed

Maharashtra State Electricity Board Vs Datar Switchgear Ltd.

Bombay High Court · (2003) 2 BomCR 81 : (2003) 2 RAJ 163

Arbitration and Conciliation Act, 1996 — Section 17, 19, 31, 32, 32(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22

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High Courts07 Oct 2002Dismissed

Barkatsingh Raina Vs The State of Maharashtra

Bombay High Court · (2002) 10 BOM CK 0029

Penal Code, 1860 (IPC) — Section 307, 353

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High Courts07 Oct 2002Dismissed

Mak Impex Chemicals P. Ltd. and Another Vs Union of India (UOI) and Others

Bombay High Court · AIR 2003 Bom 88 : (2003) 1 ARBLR 510 : (2003) 3 BomCR 440

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 126

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High Courts05 Oct 2002

Shri Gopaldas Jankiram Dahad Vs State of Maharashtra, The Director of Forensic Science Laboratory Maharashtra State and Dr. Manchak Vishnu Garad

Bombay High Court · (2002) 10 BOM CK 0128

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High Courts05 Oct 2002

Dattatraya Anant Wakade and Another Vs Rangrao Sultanji Ghorpade and Others

Bombay High Court · (2003) 2 MhLj 462

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32A, 32B, 32P

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High Courts05 Oct 2002

Sun N Sand Hotel Limited Vs V.V. Kamat, HUF

Bombay High Court · AIR 2003 Bom 168 : (2003) 1 ALLMR 462 : (2003) 2 BC 121 : (2003) 2 BomCR 37 : (2003) 1 BOMLR 625 : (2003) 3 CivCC 508 : (2003) 3 MhLj 932

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2

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High Courts05 Oct 2002

Makbul Rasul alias Babalal Vs Dastagir Dada Jamdar

Bombay High Court · (2003) 1 ALLMR 193 : (2003) 2 BomCR 595 : (2003) 1 MhLj 353

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 4(1)

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High Courts05 Oct 2002Dismissed

Ibrahimkhan Pirkhan Pathan Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 866 : (2003) CriLJ 1802

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Evidence Act, 1872 — Section 145, 155, 157, 32(1)Penal Code, 1860 (IPC) — Section 300

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High Courts04 Oct 2002Allowed

Kavita Sakharam Chavan and Others Vs Commissioner, Konkan Division and Others

Bombay High Court · (2002) 4 ALLMR 741 : (2003) 2 BomCR 821

Bombay Village Panchayats Act, 1958 — Section 145(1A)

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High Courts04 Oct 2002

Hindustan Aeronautics Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2003) 2 BomCR 652

Constitution of India, 1950 — Article 285(1)

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High Courts04 Oct 2002Allowed

Commissioner, Solapur Municipal Corporation Vs P.U. Chakote and Others

Bombay High Court · (2003) 1 ALLMR 32 : (2003) 1 BomCR 1 : (2003) 1 MhLj 242

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High Courts03 Oct 2002

Damodar Mahadeo Patil Vs Motiram Mahadeo Patil and Another

Bombay High Court · (2003) 1 ALLMR 301 : (2003) 4 BomCR 274

Contempt of Courts (Bombay High Court) Rules, 1994 — Rule 7, 8Contempt of Courts Act, 1971 — Section 12(1), 15, 2, 20Limitation Act, 1963 — Section 5

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High Courts03 Oct 2002Dismissed

Devendranath Keshrinath Bhiwandkar and Others Vs Premlabai Bhiwandkar and Others

Bombay High Court · AIR 2003 Bom 424

Limitation Act, 1963 — Article 136, 137, 138, 140, 141

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High Courts03 Oct 2002

Shri Shridhar Vinayak Modgi Vs Shri Ravindra Khanderao Hajare and The State of Maharashtra

Bombay High Court · (2003) 4 MhLj 1086 : (2004) 1 RCR(Civil) 864

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 406, 415, 417, 418, 420

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High Courts03 Oct 2002

Shankarrao Bhimrao Sarnaik and Another Vs State of Maharashtra

Bombay High Court · (2003) CriLJ 2425

Penal Code, 1860 (IPC) — Section 300, 304, 34

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High Courts03 Oct 2002

Mrs. Kalpana Madhusudan Paranjpe Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · (2003) 105 BOMLR 426

Constitution of India, 1950 — Article 14, 21, 226

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High Courts02 Oct 2002

National Insurance Co. Ltd. Vs Maruti Mahadeo Dhongade and Another

Bombay High Court · (2003) 2 ACC 496 : (2003) 2 ALLMR 275

Motor Vehicles Act, 1988 — Section 147

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High Courts01 Oct 2002Dismissed

Keshav Ganesh Bedekar, since deceased through his legal heirs Vs Gopinath Krishna Salunke, since deceased through his legal heirs

Bombay High Court · (2003) 3 ALLMR 585 : (2003) 1 BomCR 3

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 32GBombay Tenancy and Agricultural Lands Rules, 1956 — Rule 9

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High Courts01 Oct 2002Allowed

Agrawal Roadlines Pvt. Ltd. Vs Indian Oil Corporation Ltd. and Others

Bombay High Court · (2003) 2 ALLMR 998 : (2003) 1 ARBLR 600 : (2003) 3 BC 234 : (2003) 1 BomCR 495 : (2003) 1 MhLj 610

Constitution of India, 1950 — Article 226

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High Courts01 Oct 2002

Dattatraya Narayan Gupte since deceased through his legal heirs Ashok Dattatraya Gupte and Others Vs Pandurang Dagadu Mandhare since deceased through his legal heirs Smt. Parvati Pandurang Mandhare and Others

Bombay High Court · (2003) 1 ALLMR 457 : (2003) 1 BomCR 7 : (2003) 2 BOMLR 79 : (2003) 1 MhLj 441

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29, 32(1B)

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