High Courts03 Sept 2002
Agricultural Produce Market Committee Vs Vikas Balki and Another
Bombay High Court · (2003) 2 BomCR 291 : (2002) 4 MhLj 864
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 23 of 68
High Courts03 Sept 2002Allowed
Securities and Exchange Board of India Vs Hindustan Lever Ltd. and Another
Bombay High Court · (2002) 09 BOM CK 0130
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 482, 483
High Courts03 Sept 2002
Dinesh Shamrao Barapatre Vs Deputy Director and Another
Bombay High Court · (2003) 1 ALLMR 724 : (2003) 2 BomCR 296
High Courts03 Sept 2002Allowed
Shankarlal Nandkishore Dhamat Vs State of Maharashtra and Another
Bombay High Court · (2003) 2 BomCR 294
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 110(1), 2, 4, 54, 57
High Courts03 Sept 2002Allowed
Brahm Vasudeva Vs Union of India (UOI) and Others
Bombay High Court · (2002) 4 ALLMR 761 : (2002) 6 BomCR 15
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19
High Courts03 Sept 2002Allowed
Shaikh Burhan Shaikh Mannu Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 MhLj 861
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 14(3)
High Courts03 Sept 2002
Lakhansingh Padwale Vs Presiding Officer, School Tribunal and Others
Bombay High Court · (2003) 2 ALLMR 760 : (2003) 2 BomCR 292 : (2003) 97 FLR 606 : (2003) 1 MhLj 371
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 41 Rule 30, Order 41 Rule 31Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10
High Courts03 Sept 2002Dismissed
Standard Chartered Grindlays Bank Ltd. Vs Govind Phopale and Another
Bombay High Court · (2003) 2 BomCR 311 : (2003) 1 BOMLR 72 : (2003) 96 FLR 145 : (2002) 3 LLJ 1036 : (2003) 2 MhLj 944
Constitution of India, 1950 — Article 21Industrial Disputes Act, 1947 — Section 33, 33(1), 33(2), 33(3)
High Courts03 Sept 2002
Bharat Bijlee Ltd. Vs Union of India (UOI)
Bombay High Court · (2002) 105 ECR 577 : (2003) 154 ELT 564
Central Excise Rules, 1944 — Rule 57A, 57GConstitution of India, 1950 — Article 226
High Courts03 Sept 2002Dismissed
Usha Vs Presiding Officer, Additional School Tribunal and Others
Bombay High Court · (2003) 1 ALLMR 618 : (2003) 2 BomCR 787 : (2003) 96 FLR 1111 : (2003) 1 MhLj 90
High Courts03 Sept 2002Allowed
Chandulal Mehta and Co. P. Ltd. and Another Vs Union of India (UOI) and Another
Bombay High Court · (2003) 3 BomCR 824 : (2003) 1 BOMLR 57 : (2003) 86 ECC 427 : (2002) 105 ECR 580 : (2003) 153 ELT 504 : (2003) 1 MhLj 221 : (2002) 4 MhLj 528
High Courts03 Sept 2002Dismissed
Indubai Govindrao Lad and Others Vs Smt. Anjelinabai Jitendrakumar Bafna
Bombay High Court · (2002) 09 BOM CK 0038
Bombay Rent Act, 1953 — Section 13(1)Constitution of India, 1950 — Article 227
High Courts03 Sept 2002Dismissed
Ashraf Ali @ Ashraf Abdul Shankur Shaikh Vs The State of Maharashtra
Bombay High Court · (2002) 09 BOM CK 0034
Penal Code, 1860 (IPC) — Section 376
High Courts03 Sept 2002
Anil P. Bansal and Another Vs Central Bank of India and Others
Bombay High Court · (2003) 1 ALLMR 1100 : (2003) 3 BomCR 433
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts02 Sept 2002
Rambhau Diwakar Parkhedkar Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 1042 : (2003) 4 BomCR 264
Constitution of India, 1950 — Article 341, 342
High Courts02 Sept 2002Allowed
Narayan Govind Paricharak (since deceased through his LRs , Smt. Shakuntalabai Narayan Paricharak, Prakash Narayan Paricharak, Sou. Shailaja Bhaskar Chaudhary, Sou. Rama Govind Shingre, Sou. Rekha Mohan Bhosekar and Sou. Sunita Dilip Rozekar), Vijaya Govindrao Divate, Rukmini Govind Paricharak (since deceased by LRs Rekha Mohan Bhosekar), Satyabhamabai Dattatraya Paricharak and Prakash Narayan Paricharak Vs State of Maharashtra
Bombay High Court · (2002) 09 BOM CK 0043
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 13, 33
High Courts02 Sept 2002Dismissed
V. Shreenivasan Vs State of Maharashtra and Others
Bombay High Court · (2003) 1 ALLMR 1108 : (2003) 3 BomCR 134 : (2003) 3 MhLj 189
High Courts30 Aug 2002
Subramanian V. Iyer Vs Air India
Bombay High Court · (2003) 1 BomCR 579 : (2002) 4 BOMLR 860 : (2003) 96 FLR 624 : (2003) 2 LLJ 678 : (2003) 1 MhLj 871
Air India Employees Service Regulations, 2000 — Regulation 44(2)
High Courts30 Aug 2002Dismissed
Sivanandam Vivekanand Babu and Another Vs State of Maharashtra and Others
Bombay High Court · (2003) 4 BomCR 700
Constitution of India, 1950 — Article 14, 15, 16, 226
High Courts30 Aug 2002
Deccan Mechanical and Chemical Industries Ltd. Vs Pratibha Waman Kulkarni and Others
Bombay High Court · (2003) 2 BomCR 259
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28