COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 22 of 68

High Courts05 Sept 2002Allowed

Maharashtra Industrial Development Corporation and Others Vs Baban Nathaji Sarode and Another

Bombay High Court · (2003) 1 BomCR 680 : (2003) 2 BOMLR 130 : (2003) 1 MhLj 63

Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts05 Sept 2002Dismissed

Prabhudas Narayan Gedam and Others Vs Municipal Council

Bombay High Court · (2003) 1 ALLMR 624 : (2003) 2 BomCR 301 : (2003) 1 MhLj 275

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227, 32

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High Courts05 Sept 2002Dismissed

Laxmandas Sarvottamdas and Co. Vs Govindas Ramdas and Co., Gopaldas Govindas Doshi (since deceased through Lrs Shri Narayandas Gopaldas Doshi, Shri Narendra Gopaldas Doshi, Shri Haresh Gopaldas Doshi, Sou. Damyanti Ashokdas Gujarathi and Sou. Rekha Narayandas Daulatabadkar), Vithaldas Govinddas Doshi, Natwarlal Govindas Doshi, Hiralal Govindas Doshi and Narayandas Gopaldas Doshi

Bombay High Court · (2002) 09 BOM CK 0062

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227

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High Courts05 Sept 2002Allowed

Ashok Kumar Bhagchand Wardhani Vs State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 33 : (2003) BomCR(Cri) 511 : (2003) 1 MhLj 131

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7

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High Courts05 Sept 2002

N.T. Kate, Insurance Inspector, E.S.I. Corpn. Vs Yogendra Swarup Agarwal and Another

Bombay High Court · (2003) BomCR(Cri) 497 : (2003) 96 FLR 393 : (2003) 1 LLJ 406 : (2003) 1 MhLj 145

Employees State Insurance Act, 1948 — Section 85, 85(2)

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High Courts05 Sept 2002Allowed

P.N.P. Nair, Manager of Vijay Transport Agencies Ltd., Ashok Kunverji Shah, Managing Director of Vijay Transport Agencies Ltd. and Vijay Transport Agencies Ltd. Vs The Board of Trustees of the Port of Bombay

Bombay High Court · AIR 2003 Bom 285 : (2003) 2 ALLMR 956 : (2003) 3 MhLj 279

Constitution of India, 1950 — Article 226, 227Presidency Small Cause Courts Act, 1882 — Section 19A, 20, 24, 41, 42

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High Courts05 Sept 2002Dismissed

Shraddha Associates and Another Vs St. Patrick''s Town Co-operative Housing Society Ltd. and Others

Bombay High Court · (2003) 3 BomCR 814 : (2003) 2 CivCC 627 : (2003) 2 MhLj 219

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), Order 14 Rule 3, Order 14 Rule 5

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High Courts05 Sept 2002

Tarabai Kamanna Bande Vs The State of Maharashtra (Notice to be Served upon Public Prosecutor) High Court and Another

Bombay High Court · (2003) 105 BOMLR 928

Criminal Procedure Code, 1973 (CrPC) — Section 432, 436Penal Code, 1860 (IPC) — Section 302, 307

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High Courts04 Sept 2002

Ramesh Chhaganlal Sagar an Indian Inhabitant Vs The State of Maharashtra, Home Department, The Superintendent of Prison, The Mumbai Central Prison and The Superintendent of Prison Nagpur Central Prison

Bombay High Court · (2002) 09 BOM CK 0136

Constitution of India, 1950 — Article 22(5)

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High Courts04 Sept 2002Dismissed

Vinayak Vidyadayini Trust and Another Vs Aruna T. Prabhu and Others

Bombay High Court · (2002) 4 ALLMR 462 : (2002) 6 BomCR 9 : (2002) 95 FLR 1131

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2), 5(3)

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High Courts04 Sept 2002

Suhasini Atmaram Parab and Others Vs B.H. Khatu and Others

Bombay High Court · (2002) 4 ALLMR 770 : (2003) 1 BomCR 733

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2)

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High Courts04 Sept 2002Dismissed

Hareshkumar Mathuradas Lathia Vs Abdulkadar Hussain Ibrahim and Others

Bombay High Court · (2003) 2 ACC 343 : (2003) 1 ALLMR 272 : (2003) 2 BomCR 634

Motor Vehicles Act, 1939 — Section 95(2)

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High Courts04 Sept 2002

Kiran Sahadeorao Raoo Vs State of Maharashtra and Others

Bombay High Court · (2003) 1 ALLMR 730 : (2003) 2 BomCR 299

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High Courts04 Sept 2002

Vinayak Pande Vs State of Maharashtra

Bombay High Court · (2003) BomCR(Cri) 366 : (2003) 1 MhLj 224 : (2003) 3 RCR(Criminal) 101

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409

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High Courts04 Sept 2002Allowed

Sanjay R. Kothari and Another Vs South Mumbai Consumer Disputes Redressal Forum and Another

Bombay High Court · AIR 2003 Bom 15 : (2002) 4 ALLMR 617 : (2002) 6 BomCR 637 : (2002) 4 BOMLR 760 : (2003) 1 MhLj 804 : (2003) 1 MhLj 244

Consumer Protection Act, 1986 — Section 13(4), 13(5), 13(6)Maharashtra Consumer Protection Rules, 2000 — Rule 4(7), 8(7), 9(1), 9(6)

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High Courts04 Sept 2002Allowed

Shah Brothers Vs Commissioner of Income Tax and Others

Bombay High Court · (2003) 180 CTR 287 : (2003) 259 ITR 741 : (2003) 133 TAXMAN 937

Income Tax Act, 1961 — Section 264, 80HHC

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High Courts04 Sept 2002Allowed

Gool Noshir Davierwala and Others Vs Additional Commissioner, Konkan Division and Another

Bombay High Court · (2002) 4 ALLMR 759 : (2003) 1 BomCR 731 : (2003) 1 BOMLR 855 : (2003) 2 MhLj 985

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45, 45(2)

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High Courts04 Sept 2002Allowed

Commissioner of Income Tax Vs S.M.J. Builders

Bombay High Court · (2003) 180 CTR 315

Income Tax Act, 1961 — Section 271(1)

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High Courts04 Sept 2002Dismissed

Commissioner of Income Tax Vs Nirmal H. Phopalia

Bombay High Court · (2004) 187 CTR 450 : (2003) 262 ITR 522 : (2003) 132 TAXMAN 815

Income Tax Act, 1961 — Section 158BD, 260A

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High Courts04 Sept 2002

Videocon International Ltd. Vs Deputy Commissioner of Income Tax and Others

Bombay High Court · (2003) 180 CTR 254 : (2004) 134 TAXMAN 748

Income Tax Act, 1961 — Section 226(3)

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