COURT ARCHIVE

Bombay High Court judgments, 2002

1,355 judgments · page 25 of 68

High Courts28 Aug 2002

Gaur Chandra Basu and Another Vs Ruchira Ashok Sonde and Another

Bombay High Court · (2003) 2 ALLMR 266 : (2003) 1 BomCR 438

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4

High Courts28 Aug 2002

State of Maharashtra Vs Sayyedlal Gani Syyed Sayyedlal Syyed Vs Sarvajanik Bandhkam Vibhag

Bombay High Court · (2003) 4 BomCR 720 : (2003) 96 FLR 389 : (2003) 1 LLJ 491

Industrial Disputes Act, 1947 — Section 10, 25F, 25G

High Courts28 Aug 2002

Shankar Pandurang Prabhale since deceased by his heirs and Others Vs Vinaychandra Vrujlal Shaha and Another

Bombay High Court · (2003) 1 ALLMR 235 : (2003) 1 BomCR 638

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

High Courts28 Aug 2002Allowed

Mr. Rashidi Ally Chigale and Mr. Faru Tahim Vs The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 117 : (2003) BomCR(Cri) 1129 : (2003) 4 RCR(Criminal) 197

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 43, 50, 50(1)

High Courts28 Aug 2002

Bharat Bijlee Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2003) 1 ALLMR 18 : (2003) 105 BOMLR 133

BOMBAY STAMP ACT, 1958 — Section 46Constitution of India, 1950 — Article 227

High Courts28 Aug 2002Allowed

Shyamlal Narayan Asati and Others Vs Agriculture Produce Market Committee and Others

Bombay High Court · (2003) 2 ALLMR 248 : (2003) 2 BomCR 172 : (2003) 1 MhLj 337

Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 2, 57, 57(2)

High Courts27 Aug 2002

Subramanian Muttu Harijan and Vijay Kumar Pandi Pillai Vs The State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 118

Bombay Police Act, 1951 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 392

High Courts27 Aug 2002Dismissed

Union of India (UOI) Vs Moti Enterprises and Another

Bombay High Court · (2003) 2 ARBLR 229 : (2003) 2 BomCR 737 : (2003) 1 BOMLR 639 : (2003) 1 MhLj 930

Arbitration and Conciliation Act, 1996 — Section 34, 34(2)

High Courts27 Aug 2002Partly Allowed

Otis Elevator Company (India) Ltd. Vs Superintendent of Central Excise and Others

Bombay High Court · (2002) 4 ALLMR 767 : (2003) 1 BomCR 672 : (2003) 1 BOMLR 130 : (2003) 151 ELT 499 : (2003) 1 MhLj 57

High Courts27 Aug 2002Dismissed

Uttam T. Dhumal and Others Vs Regional Transport Authority and Others

Bombay High Court · (2002) 6 BomCR 531

Motor Vehicles Act, 1988 — Section 67, 68(3)

High Courts27 Aug 2002Dismissed

Kisan Ananda Varade (Dr.) Vs Punjabrao Krishi Vidyapeeth and Others

Bombay High Court · (2003) 1 ALLMR 1123 : (2003) 2 BomCR 243 : (2003) 1 MhLj 187

High Courts27 Aug 2002Dismissed

Laxman Bharama Mahar and Others Vs Mahadeo Ramchandra Satoskar and Others

Bombay High Court · (2003) 1 ALLMR 16 : (2003) 4 BomCR 198

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

High Courts26 Aug 2002

Shri Ganesh S. Durafe Vs Maharashtra Bhatkya Vimukti Jati Shikshan Prasarak Mandal and Others

Bombay High Court · (2002) 4 ALLMR 652 : (2002) 104 BOMLR 826

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

High Courts26 Aug 2002Allowed

Globe Traders Vs Union of India (UOI)

Bombay High Court · (2005) 118 ECR 325 : (2004) 174 ELT 434

Customs Act, 1962 — Section 129A

High Courts26 Aug 2002Allowed

Sadashiv @ Shiva Antappa Pujari Vs State of Maharashtra

Bombay High Court · (2003) 2 ALD(Cri) 142 : (2003) CriLJ 3661

Penal Code, 1860 (IPC) — Section 399, 402

High Courts26 Aug 2002Dismissed

Dhanu M. Meshram Vs Manganese Ore India Ltd. and Another

Bombay High Court · (2003) 1 ALLMR 1139 : (2003) 3 BomCR 869 : (2003) 3 LLJ 896

Industrial Disputes Act, 1947 — Section 12(3)

High Courts26 Aug 2002Allowed

Subhash Babu Kadam @ Barkya and Santosh Balu Sawant Vs The State of Maharashtra

Bombay High Court · (2002) 08 BOM CK 0022

Bombay Police Act, 1951 — Section 135, 15Penal Code, 1860 (IPC) — Section 399, 402

High Courts26 Aug 2002

Municipal Corporation of Greater Mumbai Vs Prestress Products (India)

Bombay High Court · (2003) 2 ARBLR 624 : (2003) 3 BomCR 117

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 31, 34

High Courts23 Aug 2002Allowed

Mahindra and Mahindra Ltd. Vs Shri N.B. Narawade and Shri P.W. Bhuyar, Learned Presiding Officer, VI Labour Court

Bombay High Court · (2002) 08 BOM CK 0126

High Courts23 Aug 2002

Chawla Brothers Limited Vs Kamani Vegetable Oil Industries Pvt. Ltd. and Others

Bombay High Court · (2003) 4 BomCR 434

Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3Trade and Merchandise Marks Act, 1958 — Section 30(1)