High Courts18 Sept 2002Dismissed
Lakhan @ Raju Baban Yedave (Yevale) Vs The State of Maharashtra
Bombay High Court · (2003) CriLJ 4424
Penal Code, 1860 (IPC) — Section 304II, 506II
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 19 of 68
High Courts18 Sept 2002
Sanjiv Kumar Mahapatra Vs A.L. Alaspurkar and Another
Bombay High Court · (2003) 1 ALLMR 534 : (2003) 3 BomCR 249 : (2003) 96 FLR 870
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 44
High Courts18 Sept 2002
Shri Chandreshwar Bhuthanath Devastan of Paroda by its Special Attorney Shri Madhukar Narayan Raut Dessai Vs Shri Subiraj Prabhakar Naik and Others
Bombay High Court · (2003) 105 BOMLR 915
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Section 10, 100, 100A, 102, 3Constitution of India, 1950 — Article 133, 134, 226, 227
High Courts18 Sept 2002
Akar Plastics Vs Rajgurunagar Sahakari Bank Ltd. and Others
Bombay High Court · (2003) 1 ALLMR 7 : (2003) 105 BOMLR 339
Constitution of India, 1950 — Article 227
High Courts18 Sept 2002
Commissioner of Income Tax Vs Trustees of the Trust of Mrs. Manorama L. Apte Trust for their Relatives and Suneetiraje A. Apte Trust for Relatives
Bombay High Court · (2002) 178 CTR 231
Income Tax Act, 1961 — Section 164(1), 256(1)
High Courts17 Sept 2002Dismissed
Godrej Industries Ltd. Vs D.G. Ahire and Another
Bombay High Court · (2003) 3 BomCR 65
Central Excises and Salt Act, 1944 — Section 4(4)
High Courts17 Sept 2002Dismissed
Mohasin Ali Muneer Ali Sayyed Vs Chief Executive Officer, Zilla Parishad
Bombay High Court · (2003) 2 BomCR 760
Constitution of India, 1950 — Article 16(3), 16(5), 226
High Courts17 Sept 2002Allowed
Mohammad Hanif Mansoori Vs The State of Maharashtra Firoz Abdul Gafar Khan Vs The State of Maharashtra, Narcotic Cell
Bombay High Court · (2002) 09 BOM CK 0081
Evidence Act, 1872 — Section 45Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 29
High Courts17 Sept 2002Allowed
Pankaj Damle Vs Bank of Maharashtra and Another
Bombay High Court · (2003) 2 BomCR 287 : (2003) 1 LLJ 616 : (2002) 4 MhLj 801
High Courts17 Sept 2002
Annappa Sidappa Nargude (since deceased by his LRs Nemu Bhima Nargude and Others) Vs Laxmibai Sadashiv (since deceased by her LRs Ramchandra Waman Phatak and Others)
Bombay High Court · (2003) 2 ALLMR 1057 : (2003) 2 MhLj 497
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 30, 43A, 43A(1), 43BConstitution of India, 1950 — Article 227
High Courts17 Sept 2002Dismissed
Godrej Industries Ltd. Vs Asstt. Collector of C. Ex.
Bombay High Court · (2003) 161 ELT 68
Central Excises and Salt Act, 1944 — Section 11D, 12, 4(4)
High Courts17 Sept 2002
State of Maharashtra Vs Ketan Sheth and Another
Bombay High Court · (2003) 2 ALD(Cri) 29 : (2003) BomCR(Cri) 713 : (2003) 1 MhLj 885 : (2003) 3 RCR(Criminal) 210
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 409
High Courts17 Sept 2002Allowed
Sudhir Joshi Vs Bank of Maharashtra and Another
Bombay High Court · (2003) 2 ALLMR 230 : (2003) 2 BomCR 765 : (2003) 1 LLJ 1049 : (2003) 1 MhLj 331
High Courts16 Sept 2002
Shri Maharu Bhila Khairnar Vs State of Maharashtra
Bombay High Court · (2002) 09 BOM CK 0105
Penal Code, 1860 (IPC) — Section 302, 304(II), 323, 504
High Courts16 Sept 2002Allowed
Mande D''Penha and Others Vs Sapal Farmroze Printers since deceased through his L.Rs. Miss Parvez Printer and Others
Bombay High Court · (2003) 1 ALLMR 274 : (2003) 1 BomCR 506 : (2003) 2 BOMLR 216 : (2003) 1 MhLj 24
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(1)
High Courts16 Sept 2002Dismissed
Babasaheb Bhurale Vs The State of Maharashtra and The Collector
Bombay High Court · (2003) 4 BomCR 727 : (2003) 2 MhLj 689
High Courts16 Sept 2002Dismissed
Vijay Gondhalekar and Another Vs Ramchandra Sarda and Another
Bombay High Court · (2003) 2 ALD(Cri) 28 : (2003) BomCR(Cri) 542 : (2003) 1 CivCC 343 : (2003) 1 MhLj 47 : (2003) 3 RCR(Criminal) 374 : (2003) 2 RCR(Criminal) 483
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts16 Sept 2002Allowed
V. Ananthraman Vs Union of India (UOI)
Bombay High Court · (2003) 1 BomCR 675 : (2002) 4 BOMLR 871 : (2002) 105 ECR 572 : (2003) 151 ELT 278 : (2003) 3 MhLj 721
Central Excise Rules, 1944 — Rule 173Q, 209ACentral Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
High Courts16 Sept 2002Allowed
Vasant Narayan Damle Vs Honourable Chief Justice, High Court of Judicature at Mumbai and Others
Bombay High Court · (2003) 1 ALLMR 508 : (2003) 96 FLR 553 : (2003) 1 LLJ 1055
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 201, 302, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts16 Sept 2002Dismissed
Mukharu Vs State of Maharashtra
Bombay High Court · (2003) 1 DMC 514
Penal Code, 1860 (IPC) — Section 302, 34, 498A