High Courts16 Aug 2002
Marico Industries Ltd. and Another Vs Sarfraj Trading Co. and Others
Bombay High Court · (2002) 3 ALLMR 408 : (2002) 25 PTC 348
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 27 of 68
High Courts16 Aug 2002
Payal Electronics Vs Arun Vasant Pawar and Another
Bombay High Court · (2003) 2 ALLMR 111 : (2002) 6 BomCR 724 : (2002) 4 BOMLR 299 : (2003) 1 MhLj 284
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)
High Courts16 Aug 2002
Dilip Singh Parocha and Others Vs Mahalaxmi Co-op. Housing Society Ltd. and Another
Bombay High Court · (2002) 6 BomCR 581 : (2002) 1 BOMLR 732 : (2003) 96 FLR 1114 : (2002) 4 MhLj 554
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts16 Aug 2002Dismissed
Press Trust of India Ltd. and Another Vs Press Trust of India Employees Union (Western India) and Another
Bombay High Court · (2003) 1 BomCR 567 : (2003) 1 BOMLR 109 : (2003) 96 FLR 565 : (2003) 1 LLJ 709 : (2002) 4 MhLj 653
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30(1), 30(2)
High Courts16 Aug 2002
The Government of Goa and The Dy. Collector South-II and Land Acquisition Officer Vs Ivo Agnelo Santimano Fernandes, Herbert Santimano Fernandes, Nancy Fernandes Vieira Menezes, Filomena Vieira Menezes, Celina Barbosa Fernandes and Ramira Fernandes
Bombay High Court · (2003) 2 BomCR 434 : (2003) 1 BOMLR 266 : (2003) 1 MhLj 703
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Land Acquisition Act, 1894 — Section 11, 17(4), 18, 23, 23(1)
High Courts16 Aug 2002Dismissed
Rajabhau Rahate Vs Dinkar Ingole
Bombay High Court · (2003) 1 BomCR 40 : (2001) 1 BOMLR 87 : (2002) 3 MhLj 921
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 115General Clauses Act, 1897 — Section 6
High Courts16 Aug 2002Dismissed
Maharashtra State Electricity Board Vs Maharashtra Conductors Association
Bombay High Court · (2002) 4 ALLMR 657 : (2003) 1 BomCR 789
Arbitration and Conciliation Act, 1996 — Section 16(1), 32(2), 34(2)
High Courts16 Aug 2002
Khodadad Ardeshir Leader and Others Vs Sundhakar Anantram Shetty
Bombay High Court · (2003) 2 BomCR 226
Maharashtra Housing and Area Development Act, 1976 — Section 92(2)
High Courts16 Aug 2002
Rama Dhondu Date Vs Krishnaji Bhikaji Kadam and Others
Bombay High Court · (2003) 2 ALLMR 1029 : (2003) 4 BomCR 365 : (2003) 2 MhLj 664
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 48, 5, 79, 85
High Courts16 Aug 2002Dismissed
Bhuvaraha Maithreyan, through The Power of Attorney Holder, Dr. Tara Maithreyan Vs Municipal Corporation for The City of Pune and Others
Bombay High Court · (2003) 105 BOMLR 803
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 7
High Courts16 Aug 2002Allowed
Shri Vasant Narayan Damle Vs The Honourable Chief Justice of The High Court of Judicature at Mumbai and Another
Bombay High Court · (2003) 105 BOMLR 233
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 201, 302, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 4
High Courts16 Aug 2002Allowed
Jainab Sale Mohammed Vs M.N. Singh, Commissioner of Police and Others
Bombay High Court · (2003) 3 MhLj 225
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3
High Courts14 Aug 2002Dismissed
Ghodawat Pan Masala Products (I) Ltd. and Another Vs State of Maharashtra and Others
Bombay High Court · (2002) 6 BomCR 466 : (2003) 130 STC 310
Constitution of India, 1950 — Article 301Maharashtra Tax on Luxuries Act, 1987 — Section 2(2), 3A, 3B, 3B(2)
High Courts14 Aug 2002
Ramesh A. Phatnani Vs Kishor R. Madan
Bombay High Court · (2003) 1 ALLMR 245 : (2003) 1 BomCR 805
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts14 Aug 2002Allowed
Tushar Suresh Bhumkar Vs Suresh and Company and Others
Bombay High Court · (2003) 1 BomCR 12 : (2003) 2 BOMLR 223 : (2003) 2 CivCC 252 : (2002) 4 MhLj 845
Civil Procedure Code, 1908 (CPC) — Section 152, 47
High Courts14 Aug 2002Dismissed
Commissioner of Income Tax Vs Asea Ltd. (now known as Asea Brown Boveri Ltd.)
Bombay High Court · (2002) 6 BomCR 727 : (2002) 178 CTR 110 : (2002) 258 ITR 407
Income Tax Act, 1961 — Section 32, 32A, 35AB, 36(1), 43(3)
High Courts14 Aug 2002
Alcon Resort Holdings Limited and Another Vs Dy. Collector and Sub-Divisional Officer and Others
Bombay High Court · (2003) 2 BomCR 264 : (2003) 1 MhLj 161
Constitution of India, 1950 — Article 14Goa Land Revenue (Amendment) Act, 1988 — Section 32(6)
High Courts14 Aug 2002Dismissed
Surrendra Industries Ltd. Vs A.L. Alaspurkar, Member Industrial Court and Others
Bombay High Court · (2003) 2 BomCR 113 : (2003) 1 MhLj 970
Industrial Disputes Act, 1947 — Section 18(3), 33C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30, 32, 50
High Courts14 Aug 2002
Commissioner of Income Tax Vs Asea Ltd.
Bombay High Court · (2002) 124 TAXMAN 598
Income Tax Act, 1961 — Section 260A, 35AB
High Courts14 Aug 2002Dismissed
Dattatraya Pyurshottam Bhave since deceased through his L.R. Pramila Dattatraya Bhave Vs Jayant Sitaram Joshi and Others
Bombay High Court · (2003) 3 ALLMR 963 : (2003) 4 BomCR 469 : (2003) 3 MhLj 161
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(i)