High Courts16 Sept 2002
Bablu Kaithwas Vs State of Maharashtra
Bombay High Court · (2002) 09 BOM CK 0011
Wild Life (Protection) Act, 1972 — Section 39, 48, 51, 9
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 20 of 68
High Courts16 Sept 2002Dismissed
Ajit Bhagwandas Udeshi Vs Smt. Kumud Ajit Udeshi
Bombay High Court · AIR 2003 Bom 120 : (2003) 1 ALLMR 9 : (2003) 3 BomCR 224 : (2003) 1 DMC 602
Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 23
High Courts13 Sept 2002
Smt. Sushila Sadanand Borkar, Smt. Nila Sadanand Borkar, Kum. Shobha Sadanand Borkar and Shri Devidas Sadanand Borkar Vs Smt. Maria Exaltacao Vaz alias Elasso Vaz and Shri Rosario Oliveira
Bombay High Court · (2002) 09 BOM CK 0138
Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 101, Order 21 Rule 103Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 35
High Courts13 Sept 2002Allowed
Natwarlal Gokuldas Shah (since deceased by his LRs Narenedra Natwarlal Shah and Ramesh Natwarlal Shah) Vs Khanderao Balwant Lokhande (since deceased by his LRs Smt. Indubai Khanderao Lokhande, Shankarrao Khandrao Lokhande, Ajit Khanderao Lokhande, Satish Khandrao Lokhande, Sou Shalini Ramchandrao Jadhav, Vijaya Khandrao Lokhande and Rajeshri Khandrao Lokhande)
Bombay High Court · (2004) 1 BOMLR 638
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3), 20Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106
High Courts13 Sept 2002
Smt. Anusayabai Ganpati Gaikwad (deceased through her heirs Shri Kirshna Ganpati Gaikwad and Smt. Malan Shrirang Nikam) Vs Baba Tatya Nikam (since deceased through LRs Tolabai Baba Nikam and Appasaheb Baba Nikam) and Smt. Tarabai Shankar Mane
Bombay High Court · (2003) 3 ALLMR 1000 : (2003) 4 MhLj 956
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32GConstitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 107
High Courts13 Sept 2002Dismissed
Neeta Kirit Desai Vs Bino Samuel George
Bombay High Court · AIR 2003 Bom 7 : (2003) 2 ALLMR 208 : (2003) 1 BomCR 519 : (2003) 1 BOMLR 310 : (2003) 1 DMC 151
Hindu Marriage Act, 1955 — Section 13
High Courts13 Sept 2002Allowed
Pradeep Bhanose and Others Vs State of Maharashtra
Bombay High Court · (2003) BomCR(Cri) 706 : (2003) 1 MhLj 40
Essential Commodities Act, 1955 — Section 3, 7
High Courts13 Sept 2002Allowed
Commissioner of Income Tax Vs Khimline Pumps Ltd.
Bombay High Court · (2002) 6 BomCR 444 : (2002) 4 BOMLR 876 : (2002) 178 CTR 284 : (2002) 258 ITR 459 : (2002) 4 MhLj 546
Income Tax Act, 1961 — Section 37
High Courts13 Sept 2002Allowed
Abhyudaya Co-operative Bank Ltd. Vs S.L. Mehendale and Others
Bombay High Court · (2003) 2 ALLMR 1064 : (2003) 3 BomCR 218 : (2003) 97 FLR 567 : (2003) 1 MhLj 759
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 5, 7
High Courts13 Sept 2002Allowed
Mahindra and Mahindra Limited Vs Union of India (UOI) and Others
Bombay High Court · (2002) 6 BomCR 433 : (2002) 4 BOMLR 885 : (2003) 1 MhLj 724
Central Excises and Salt Act, 1944 — Section 4(1)
High Courts13 Sept 2002Dismissed
Rajaram Nivrutti Ghadge, Babu Nivrutti Ghadge, Smt. Lochanabai Dada Ghadge, Smt. Kalavati Hanmant Nagtilak, Machhindra Dada Ghadge, Kantilal Dada Ghadge, Gorakh Dada Ghadge and MS Vanfs Sabai Nivrutti Ghadge Vs Trimbai Shripad Dharurkar
Bombay High Court · (2003) 2 ALLMR 967
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 14(1), 25, 25(1), 29Constitution of India, 1950 — Article 227
High Courts12 Sept 2002
Arjundev Khemchand Dureja an Indian Inhabitant Vs The State of Maharashtra, Home Department, Ranjana Sinha, The Secretary (Preventive Detention) to the Government of Maharashtra, Home Department, The Superintendent of Prison, The Mumbai Central Prison and The Superintendent of Prison, Nasik Road Central Prison
Bombay High Court · (2003) BomCR(Cri) 534 : (2003) 3 RCR(Criminal) 399
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
High Courts12 Sept 2002Allowed
Kondiba Mirashe Vs The State of Maharashtra, The Deputy Director of Education, Education Officer, Zilla Parishad and Chief Officer, Nanded Municipal Council
Bombay High Court · (2003) 2 ALLMR 951 : (2003) 2 MhLj 432
Bombay Primary Education Act, 1947 — Section 2(7), 2(8)Bombay Primary Education Rules, 1949 — Rule 2Constitution of India, 1950 — Article 226
High Courts12 Sept 2002
Pune Municipal Transport Vs Shankar Laxman Awati and Another
Bombay High Court · (2003) 1 ALLMR 34 : (2003) 1 BomCR 514 : (2003) 97 FLR 1071
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 44
High Courts12 Sept 2002Dismissed
J.S. Mishra Vs Education Officer (Secondary), Zilla Parishad and Others
Bombay High Court · (2003) 4 ALLMR 213 : (2003) 1 BomCR 509 : (2003) 1 MhLj 589
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 16(2A)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12
High Courts12 Sept 2002Dismissed
Superintending Engineer, P.W.D. and Others Vs Kokan Sarvajanik Bandhkam Va Patbandhare Kamgar Sangh
Bombay High Court · (2003) 2 ALLMR 114 : (2003) 3 BomCR 228 : (2003) 96 FLR 1106 : (2003) 1 MhLj 86
Industrial Disputes Act, 1947 — Section 5, 9AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28
High Courts12 Sept 2002
Pune Municipal Transport Vs Subhash Shankarrao Khupase
Bombay High Court · (2003) 1 BomCR 664 : (2003) 97 FLR 952
Industrial Disputes Act, 1947 — Section 11A, 33(2)
High Courts12 Sept 2002Dismissed
Dattu Gopalrao Nakhate Vs State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 31 : (2003) BomCR(Cri) 703 : (2003) 1 MhLj 60
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts12 Sept 2002Dismissed
Bandu Ravji Nikam Vs Acharyaratna Deshbushan Shikshan Prasark Mandal
Bombay High Court · (2003) 1 ALLMR 198 : (2003) 3 BomCR 210 : (2003) 3 MhLj 472
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 25
High Courts12 Sept 2002Allowed
Mohammad Ismail Vs State of Maharashtra
Bombay High Court · (2003) CriLJ 1324 : (2003) 1 MhLj 623
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 50(1)