High Courts24 Sept 2002
Sumer Investments and Finance Company Vs Parasrampuria Industries Ltd. and Another
Bombay High Court · (2003) 96 FLR 277 : (2003) 1 LLJ 435
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 25
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 18 of 68
High Courts24 Sept 2002Dismissed
Videocon International Ltd. Vs Union of India (UOI)
Bombay High Court · (2003) 155 ELT 25
Customs Act, 1962 — Section 61, 69, 72
High Courts24 Sept 2002Dismissed
Vithal Malhar Kulkarni Vs Tarabai Anna Patil and Another
Bombay High Court · (2003) 1 ALLMR 36 : (2003) 2 BomCR 282 : (2003) 1 MhLj 342
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43
High Courts24 Sept 2002Allowed
Appanna Bala Koregave since deceased through LRs. Smt. Chandrabai Appanna Koregave and Others Vs Shripal Bandu Koregave since deceased through LRs. Smt. Vilasamati Shripal Koregave and Others
Bombay High Court · (2003) 2 ALLMR 276 : (2003) 2 BomCR 355 : (2003) 1 MhLj 366
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 6A, 149
High Courts24 Sept 2002
Goa Environment Federation Vs State of Goa, Director, Directorate of Fisheries, Goa Fishing Boat Owners Association and Union of India (UOI)
Bombay High Court · (2003) 2 BomCR 762
High Courts24 Sept 2002Dismissed
Nilkanth Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 752 : (2003) 2 DMC 539
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts23 Sept 2002
Bhagawa Mahal Co-operative Housing Society Ltd. and Others Vs Assistant Registrar, Co-operative Society and Others
Bombay High Court · (2003) 2 ALLMR 982 : (2003) 2 BomCR 370
High Courts23 Sept 2002Dismissed
Zahida Nizamuddin Jalal and Others Vs Abidali Jafferali Syyed and Others
Bombay High Court · (2003) 1 ALLMR 206 : (2003) 2 BomCR 374 : (2002) 4 MhLj 913
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 2, Order 38 Rule 3, Order 38 Rule 6, Order 43 Rule 1, 115
High Courts23 Sept 2002
Sudhakar Waman Chavan and Others Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 527 : (2003) 4 BomCR 239 : (2003) 1 MhLj 631
Bombay Provincial Municipal Corporations Act, 1949 — Section 29A, 451Constitution of India, 1950 — Article 243S
High Courts19 Sept 2002Allowed
Shri Aires Rodrigues Vs Shri Zoivonta Esvonta Porobo, President, Administrative Tribunal, State of Goa, Secretariat, Shri V.P. Shetye, Law Secretary, Government of Goa, Secretariat, Shri Avinash P. Vaze, Chairman, Goa Public Service Commission and Shri Vilas Thali, Additional Advocate General, Government of Goa
Bombay High Court · (2002) 09 BOM CK 0137
Constitution of India, 1950 — Article 124(2), 233, 234, 235, 236Criminal Procedure Code, 1973 (CrPC) — Section 195Goa Administrative Tribunal Act, 1965 — Section 10, 11, 13, 3, 3(2)
High Courts19 Sept 2002Dismissed
Shri K.M. Lingamurthy Vs Shri Kamlakant Shankar Naik, Shri Deepak Yellapa Patil and Supdt. of Police
Bombay High Court · (2002) 09 BOM CK 0132
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 325, 34
High Courts19 Sept 2002
Waman Vyenkatesh Ruikar Vs Registrar, Co-operative Societies and Others
Bombay High Court · (2003) 96 FLR 313 : (2003) 1 LLJ 434
High Courts19 Sept 2002Dismissed
Dhariwal Industries Ltd. and Another Vs Union of India (UOI) and Others
Bombay High Court · (2003) 2 BomCR 698
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 14, 19(1), 19(6), 21, 300APrevention of Food Adulteration Act, 1954 — Section 23, 23(1A), 7
High Courts19 Sept 2002
Anandrao Kharabe Vs Madhuri Anandrao Kharabe
Bombay High Court · (2003) BomCR(Cri) 540 : (2003) 2 DMC 54 : (2003) 1 MhLj 388 : (2003) 3 RCR(Criminal) 373
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts19 Sept 2002
Roshan Dinshaw Karai and Another Vs Mrs. Sangita L. Mankani and Others
Bombay High Court · AIR 2003 Bom 105 : (2003) 1 ALLMR 948 : (2003) 2 BomCR 607 : (2003) 2 CivCC 537 : (2003) 1 MhLj 594
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34
High Courts19 Sept 2002Dismissed
Ollala Kamlakar Lachaiah and Another Vs State of Maharashtra and Another
Bombay High Court · (2003) 2 ALD(Cri) 40 : (2003) BomCR(Cri) 678 : (2003) 1 MhLj 849
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 30
High Courts19 Sept 2002
Anu Mary Tayade Vs Commissioner of Workmen''s Compensation and Others
Bombay High Court · (2004) ACJ 1088 : (2003) 1 ALLMR 51 : (2003) 2 BomCR 367
Workmens Compensation Act, 1923 — Section 4
High Courts19 Sept 2002
Smt. Sunita Shankar Salvi Vs Shankar Laxman Salvi
Bombay High Court · AIR 2003 Bom 431 : (2003) 1 ALLMR 267 : (2003) 1 DMC 700
Evidence Act, 1872 — Section 115Hindu Marriage Act, 1955 — Section 27
High Courts18 Sept 2002
Avinash D. Mandvikar Vs Bank of India and Others
Bombay High Court · (2003) 96 FLR 282 : (2003) 1 LLJ 439
High Courts18 Sept 2002
Aamir Raza Husain and Another Vs Cinevistaas Limited and Others
Bombay High Court · (2004) 1 ARBLR 248 : (2003) 3 BomCR 827 : (2003) 27 PTC 425
Arbitration and Conciliation Act, 1996 — Section 9Copyright Act, 1957 — Section 17, 18, 19