COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 24 of 68

High Courts30 Aug 2002

Union Bank of India Employees Union Vs Union of India (UOI) and Others

Bombay High Court · (2003) 1 BomCR 800 : (2003) 2 BOMLR 375 : (2003) 96 FLR 806 : (2003) 1 LLJ 171 : (2003) 1 MhLj 348

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(5), 9A

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High Courts30 Aug 2002Dismissed

Laffans India Pvt. Ltd. Vs Pancham Singh Rawat and Another

Bombay High Court · (2002) 6 BomCR 462 : (2003) 96 FLR 310 : (2002) 4 MhLj 470

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts30 Aug 2002Dismissed

Herdillia Chemicals Employees Union and Others Vs Herdillia Chemicals Ltd. and Another

Bombay High Court · (2003) 1 BomCR 546 : (2003) 97 FLR 972 : (2002) 4 MhLj 851

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 24(1), 25(1), 25(5)

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High Courts30 Aug 2002Dismissed

Sadanand Ramesh Samsi Vs Kirloskar Cummins Ltd. and Others

Bombay High Court · (2003) 2 BomCR 166 : (2003) 2 BOMLR 171 : (2002) 4 MhLj 804

Industrial Disputes Act, 1947 — Section 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44

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High Courts30 Aug 2002Partly Allowed

Madhukar Narayan Rao since deceased by his heirs Malati Madhukar Rao and Others Vs Ramchandra Rajaram Wani and Another

Bombay High Court · (2003) 1 ALLMR 687 : (2003) 1 BomCR 796 : (2003) 2 BOMLR 154 : (2002) 4 MhLj 462

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 17, 17(1)Limitation Act, 1963 — Article 137, 28, 29(2)

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High Courts30 Aug 2002

Manisha Koirala Vs Shashilal Nair and Others

Bombay High Court · (2003) 1 ALLMR 426 : (2003) 2 BomCR 136

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts30 Aug 2002Allowed

J.R. Kulkarni and Others Vs Directorate of Health Services and Others

Bombay High Court · (2003) CriLJ 1203 : (2003) 2 RCR(Criminal) 660

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 353

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High Courts29 Aug 2002Dismissed

Shri Nilesh K. Shah Vs Shri S. M. Shangari, Commissioner of Police, The State of Maharashtra and The Superintendent, Nasik Road Central Prison

Bombay High Court · (2003) BomCR(Cri) 368

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High Courts29 Aug 2002

Vinod Balap Vs Smt. Chhaya Balap

Bombay High Court · (2003) BomCR(Cri) 184 : (2003) 1 CivCC 9 : (2003) 1 DMC 580 : (2002) 4 MhLj 937 : (2003) 2 RCR(Criminal) 152

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 10(2)

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High Courts29 Aug 2002Dismissed

Shri Ashok Babanrao Viskhande and Shri Subhash Babanrao Viskhande Vs Shri Murlidhar Ramratan Bhandari and Shri Ashok Lalchand Telisara

Bombay High Court · (2002) 08 BOM CK 0110

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Constitution of India, 1950 — Article 227

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High Courts29 Aug 2002Allowed

Chief Engineer (Generation), M.S.E.B. Vs State of Maharashtra and Others

Bombay High Court · (2003) 4 BomCR 370 : (2003) 1 MhLj 890

Maharashtra Land Revenue Code, 1966 — Section 110, 111, 112, 113, 114

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High Courts29 Aug 2002

Sonal Garments Vs Trimbak Shankar Karve

Bombay High Court · (2002) 6 BomCR 529 : (2003) 96 FLR 498

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts29 Aug 2002

Hydroclave System Corporation and Others Vs Jain Hydraulic Pvt. Ltd. and Another

Bombay High Court · (2003) 1 ALLMR 54 : (2003) 1 BomCR 642 : (2003) 1 BOMLR 407 : (2003) 2 MhLj 670

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts29 Aug 2002Dismissed

Nagorao alias Arun Yerawar, Sunil Yerawar and Sou. Mandakini Yerawar Vs Narayan Yerawar and Sou. Sudhabai Yerawar

Bombay High Court · AIR 2003 Bom 178 : (2003) 2 BomCR 148 : (2002) 4 MhLj 615

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, Order 39 Rule 5

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High Courts29 Aug 2002Dismissed

Padmaranjana Deshmukh Vs Dilip Tote and Another

Bombay High Court · (2003) 2 BomCR 750 : (2002) 4 MhLj 403

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High Courts29 Aug 2002Allowed

Babasaheb Dadasaheb Koli Vs State of Maharashtra

Bombay High Court · (2003) 2 BOMLR 283 : (2003) 3 MhLj 366

Bombay Prevention of Gambling Act, 1887 — Section 12Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 154

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High Courts29 Aug 2002Dismissed

Kautikrao Totaram Thale Vs State of Maharashtra and Others

Bombay High Court · (2003) 4 BomCR 799

Marathwada University Act, 1974 — Section 77A

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High Courts29 Aug 2002Allowed

Deepak Suresh Ghodeswar Vs M.N. Singh and Others

Bombay High Court · (2003) CriLJ 5062

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts29 Aug 2002

Deccan Gymkhana Vs Commissioner of Income Tax

Bombay High Court · (2002) 178 CTR 361 : (2003) 262 ITR 459 : (2003) 131 TAXMAN 279

Income Tax Act, 1961 — Section 11, 2(15)

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High Courts29 Aug 2002Allowed

Vrajlal Jinabhai Patel, since deceased through his L.Rs. Smt. Jagrati Vrajlal Patel and Another Vs State of Maharashtra and Others

Bombay High Court · (2003) 4 ALLMR 299 : (2003) 3 MhLj 215

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 183, 323

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