COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 21 of 68

High Courts12 Sept 2002Dismissed

Shrirang Dharmaraj Kale Vs Najmunissa A. Rahimbee Shaikh and Others

Bombay High Court · (2003) 3 ALLMR 51 : (2003) 2 BomCR 621 : (2003) 2 BOMLR 369 : (2003) 1 MhLj 638

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

High Courts12 Sept 2002

Asian Paints (I) Ltd. Vs Jaikishan Paints and Allied Products

Bombay High Court · (2002) 4 ALLMR 637 : (2002) 6 BomCR 1 : (2002) 4 BOMLR 941 : (2003) 1 CivCC 119 : (2002) 4 MhLj 536

Copyright Act, 1957 — Section 46, 48

High Courts11 Sept 2002

Krishna Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 456 : (2003) 2 DMC 199

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts11 Sept 2002

Indamer Co. Pvt. Ltd. Vs Pricy D''Souza (Ms.) and Others

Bombay High Court · (2004) 2 LLJ 16

High Courts11 Sept 2002

Chandrakant Bhalekar and Others Vs Indian Express Newspapers (Bombay) Pvt. Ltd.

Bombay High Court · (2002) 6 BomCR 453

Industrial Disputes Act, 1947 — Section 10

High Courts11 Sept 2002

Maharashtra State Road Transport Corporation Vs Vijay Gangadhar Gattewar and Another

Bombay High Court · (2003) 1 BomCR 462 : (2003) 97 FLR 984

High Courts11 Sept 2002

Premium Intertrade Pvt. Ltd. Vs Union of India (UOI)

Bombay High Court · (2003) 153 ELT 513

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts11 Sept 2002

Head Mistress (Ms. P. D''Souza), Fatimadevi English High School and Others Vs Nymphia Pereira (Smt.) and Others

Bombay High Court · (2003) 1 LLJ 619

Payment of Gratuity Act, 1972 — Section 1(3)

High Courts09 Sept 2002Allowed

Wasudha Sureshrao Jirapure Vs Vijayanand Gruha Nirman Sahakari Sanstha Limited

Bombay High Court · (2003) 1 ALLMR 621 : (2003) 2 BomCR 747 : (2003) 2 MhLj 715

High Courts09 Sept 2002Allowed

Asha Madhusudan Joshi Vs Ashok H. Bhide and Others

Bombay High Court · (2003) 1 ALLMR 1035 : (2003) 2 BomCR 323

Contempt of Courts Act, 1971 — Section 2

High Courts09 Sept 2002

State of Maharashtra Vs Aminullah Khan and Others

Bombay High Court · (2003) 2 DMC 5

Criminal Procedure Code, 1973 (CrPC) — Section 438

High Courts06 Sept 2002Dismissed

Sitabai Anant Deshpande and Others Vs Rau Santu Deuskar since deceased through his L.Rs. and Others

Bombay High Court · (2003) 4 BomCR 354

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G

High Courts06 Sept 2002Allowed

Ramchandra Narayan Rao Vs Sub-Divisional Officer, M.M. Project and Others

Bombay High Court · (2003) 1 BomCR 656 : (2003) 2 BOMLR 163 : (2003) 1 MhLj 36

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

High Courts06 Sept 2002

Rajendra B. Oza Vs Air India

Bombay High Court · (2003) 1 BomCR 660 : (2003) 2 BOMLR 113 : (2003) 96 FLR 485 : (2003) 1 MhLj 19

Industrial Disputes Act, 1947 — Section 10, 33, 33(2)

High Courts06 Sept 2002Allowed

Sharda Narayan Bhongade Vs Surendra Jagmohan Pali and Another

Bombay High Court · (2003) BomCR(Cri) 338 : (2002) 4 MhLj 865 : (2003) 3 RCR(Criminal) 106

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 143

High Courts06 Sept 2002Allowed

Purshottam Trivedi Vs Zilla Parishad and Another

Bombay High Court · (2003) 1 ALLMR 665 : (2003) 2 BomCR 307 : (2003) 1 MhLj 437

High Courts06 Sept 2002Allowed

Tata Tea Limited Vs Suruchi Tea Company and Another

Bombay High Court · (2003) 4 BomCR 252 : (2003) 2 MhLj 881 : (2004) 28 PTC 83

Trade and Merchandise Marks Act, 1958 — Section 11, 2, 8

High Courts05 Sept 2002Allowed

Shri Chandrakant Dharni Bharmaji Vs The Special Executive Magistrate, Crimes and The State of Maharashtra

Bombay High Court · (2002) 09 BOM CK 0121

Criminal Procedure Code, 1973 (CrPC) — Section 110

High Courts05 Sept 2002Allowed

Krishnaji Ganesh Vaidya since deceased by his heirs Chintamani @ Sham and Others Vs Smt. Triveniben Anant Virkar Shete and Others

Bombay High Court · (2002) 4 ALLMR 757 : (2003) 1 BomCR 738 : (2003) 2 BOMLR 213 : (2003) 1 MhLj 396

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(2)Maharashtra Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1987 — Section 15(2)

High Courts05 Sept 2002

Western India Automobile Association Vs General Secretary, Bombay Labour Union and Others

Bombay High Court · (2002) 6 BomCR 677

Industrial Disputes Act, 1947 — Section 10